COURT ARCHIVE

Uttarakhand High Court judgments

21,184 judgments · page 60 of 1,060

High Courts07 Jan 2026Allowed

Kartik Rajwar And Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2026) 01 UK CK 1881

Bharatiya Nyaya Sanhita, 2023 - Section 109, 191(1), 191(3), 192(2), 351(2), 351(3), 352Arms Act, 1959 - Section 3, 25Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528

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High Courts07 Jan 2026Allowed

Saud And Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2026) 01 UK CK 1880

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109(1), 117(2), 118(1), 190, 191(2), 191(3), 351(2), 352

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High Courts07 Jan 2026Allowed

Mohd. Rehan Vs State of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1878

Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471Constitution Of India, 1950 - Article 21, 226

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High Courts07 Jan 2026Allowed

Yogesh Bansal Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1877

Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471Constitution Of India, 1950 - Article 21, 226

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High Courts07 Jan 2026Allowed

Mohd. Farid Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1876

Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471Constitution Of India, 1950 - Article 21, 226

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High Courts07 Jan 2026Disposed Of

Sunil Singh Panwar Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1875

Indian Penal Code, 1860 - Section 302Code Of Criminal Procedure, 1973 - Section 313

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High Courts07 Jan 2026Allowed

Tayseem Khan Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1874

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 50

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High Courts07 Jan 2026Disposed Of

Shashikant Purohit Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2026) 01 UK CK 1873

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 22, 27, 29, 36A(4)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 187(3)Code Of Criminal Procedure, 1973 - Section 167(2)

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High Courts07 Jan 2026Allowed

Yugantar Arora Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1872

Bharatiya Nyaya Sanhita, 2023 - Section 3 5), 109(2)Constitution Of India, 1950 - Article 21

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High Courts07 Jan 2026Allowed

Kunal Pandey Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1871

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 20

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High Courts07 Jan 2026Allowed

Amjad Alias Shafbad Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1870

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 304(2),317(2)Constitution Of India, 1950 - Article 21

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High Courts07 Jan 2026

Israr Ahmed Deceased And Others Vs Kaneez Alleged And Others

Uttarakhand High Court · (2026) 01 UK CK 1869

Code Of Civil Procedure, 1908 - Order 9 Rule 13, Order 23 Rule 3AConstitution Of India, 1950 - Article 227

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High Courts06 Jan 2026Disposed Of/Allowed

Mohd. Jahid And Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2026) 01 UK CK 1884

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 306

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High Courts06 Jan 2026Disposed Of/Allowed

Laxman Singh Negi And Another Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2026) 01 UK CK 1883

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 201, 304A

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High Courts06 Jan 2026Allowed

Jitendra Singh And Another Vs State Of Uttarakhand And Two Others

Uttarakhand High Court · (2026) 01 UK CK 1868

Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 117(2), 351(2), 352Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528

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High Courts06 Jan 2026Allowed

Sherkhan Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1867

Indian Penal Code, 1860 - Section 380, 457Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528

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High Courts06 Jan 2026Allowed

Jasvinder Singh Alias Jonny And Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2026) 01 UK CK 1866

Indian Penal Code, 1860 - Section 147, 148, 149, 307Criminal Law Amendment Act, 1932 - Section 7Code Of Criminal Procedure, 1973 - Section 482

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High Courts06 Jan 2026Allowed

Julfukar Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1865

Indian Penal Code, 1860 - Section 120B, 406, 420Constitution Of India, 1950 - Article 21

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High Courts06 Jan 2026Allowed

Sarfaraz Alias Lambu Alias Monu Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1864

Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Bharatiya Nyaya Sanhita, 2023 - Section 109(1)Arms Act, 1959 - Section 3, 25

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High Courts06 Jan 2026Allowed

Dharmendra Kumar And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 01 UK CK 1863

Uttarakhand Police Act, 2007 - Section 3, 87Uttarakhand Police Motor Transport Branch Subordinate Services Rules, 2018 - Rule 2(g), 2(j), 2(l), 4, 8, 9, 10, 14, 14(1)Constitution Of India, 1950 - Article 226

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