High Courts05 Oct 2026Disposed Of
Lalit Mohan Pandey Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 0329
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 305 of 61,482
High Courts05 Oct 2026Disposed Of
Himanshu Nautiyal & Anr. Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 0328
High Courts05 Oct 2026Disposed Of
Mahesh Chandra Gururani & Anr. Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 0327
High Courts05 Oct 2026Disposed Of
Leela Negi Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 0326
Daily Wage, Work-Charged, Contractual, Fixed Pay, Part-time and Ad-hoc Employees Regularisation Rules, 2013
High Courts05 Oct 2026Disposed Of
Munni Devi Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 0325
High Courts05 Oct 2026Disposed Of
Bheem Singh Bisht & Anr. Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 0324
High Courts05 Oct 2026Disposed Of
Chandan Singh Dafouty & Ors. Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 0323
Tribunals and Commissions05 Oct 2026Disposed Of
Smt. Poonam Vind & Ors. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 0331
High Courts05 Oct 2026Disposed Of
Uttarakhand Power Corporation Ltd. & Anr. Vs M/s Goel Lightings
Uttarakhand High Court · (2026) 10 UK CK 0337
Uttarakhand Electricity Regulatory Commission (The Electricity Supply Code) Regulations, 2007-Para 3.1.3(6), Clause 2(ff)MERC (Standards of Performance of Distribution Licensees, Period for Giving Supply and Determination of Compensation) Regulations, 2014-Clause 2(s)
High Courts05 Oct 2026Partly Allowed
Radhe Lal & Ors. Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 0335
High Courts05 Oct 2026Allowed
Sompal Singh Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 0334
Code of Criminal Procedure, 1973-Section 482, 156(3)IPC-Section 406, 120-B
High Courts05 Oct 2026Dismissed
Smt. Munni Devi Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 0333
Cr.P.C.-Section 482, 200, 202
Supreme Court05 Oct 2026Allowed
Ajit Kumar Vs State Of Jharkhand
Supreme Court Of India · 2026 INSC 1084
Prevention of Corruption Act, 1988-Section 7, 13, 13(2), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii)
High Courts05 Oct 2026Dismissed
Commissioner Of Income Tax, Udaipur Vs M/s Hindustan Zinc Ltd.
Rajasthan High Court · (2026) 10 RAJ CK 0282
Income Tax Act, 1961-Section 260A, 32(1)(iia), 32(1), 263, 263(1), 143(3), 253, 119, 120, 144A, 92CAFinance Act, 2007Indian Electricity Act, 1910-Section 39
High Courts05 Oct 2026Allowed
M/s Manoj Spares And Service Center Vs State Of Rajasthan & Ors.
Rajasthan High Court · (2026) 10 RAJ CK 0280
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 107(1), 169, 169(1), 169(2)Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974
High Courts05 Oct 2026Dismissed
Union Of India Through The Commissioner, Cgst, And Central Excise Commissionerate, Udaipur, Rajasthan Vs Hindusthan Zinc Ltd
Rajasthan High Court · (2026) 10 RAJ CK 0277
Central Excise Tariff Act, 1985CENVAT Credit Rules, 2004-Rule 3, 3(1), 3(1)(i), 3(1)(ii), 3(1)(vii), 3(7)Central Excise Act
High Courts05 Oct 2026Dismissed
Budh Dan Vs State Of Rajasthan & Ors.
Rajasthan High Court · (2026) 10 RAJ CK 0275
Rajasthan Municipalities Act, 2009-Section 24(i), 24(iii)Rajasthan Municipalities Act, 1959-Section 26(i)(b), 26(iii)Rajasthan Municipalities (Election) Rules, 1994-Rule 13(1)(4), 12(2)
High Courts05 Oct 2026Dismissed
Union Of India Through The Commissioner, Cgst, And Central Excise Commissionerate, Udaipur, Rajasthan Vs Hindusthan Zinc Ltd
Rajasthan High Court · (2026) 10 RAJ CK 0273
Central Excise Tariff Act, 1985Customs Tariff Act, 1975-Section 3, 3(1)Central Excise Act
High Courts05 Oct 2026Dismissed
Inder Singh Rajpurohit Vs Union Of India & Ors.
Rajasthan High Court · (2026) 10 RAJ CK 0271
Rajasthan High Court Rules, 1952-Rule 134Rice Milling Industry (Regulation) Act, 1958-Section 8(3)(c)Constitution of India-Article 19(6), 226
High Courts05 Oct 2026Allowed
Ningthoujam Memma Devi Vs The State Of Manipur & Ors.
Manipur High Court · (2026) 10 MAN CK 0246
Bharatiya Nyaya Sanhita, 2023 (45 of 2023)-Sections 109, 351(3), 324(4)Bharatiya Nagarik Suraksha Sanhita, 2023 (46 of 2023)-Sections 187, 531Bharatiya Sakshya Adhiniyam, 2023 (47 of 2023)