HCMONTHLY CASE LAW ARCHIVE
Read 141 LawLens analyses of Uttarakhand High Court judgments published in April 2026, covering key rulings, legal principles and case law.
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Various hydroelectric power companies (appellants) challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which imposed a tax on water drawn for power generation.
3 MIN READ→
The applicant sought quashing of the charge-sheet and summoning order dated 24.09.2024 issued by the Chief Judicial Magistrate, Dehradun, in Session Trial No. 26 of 2025.
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The applicants filed an application under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (B.N.S.S.) seeking to quash a charge-sheet and summoning order dated 02.06.2025 issued by the Judicial Magistrate, Tanakpur
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The applicant, Ankit, filed a second bail application seeking regular bail in connection with FIR No. 143 of 2024, registered at Police Station SIDCUL, Haridwar.
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The applicant sought regular bail following his arrest in connection with F.I.R. No. 98 of 2025
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The appellants participated in a 2016 recruitment process for the posts of Assistant Review Officer and Review Officer conducted by the Uttarakhand Public Service Commission.
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The appellants, various hydroelectric power companies, challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012"
3 MIN READ→
The Uttarakhand State Legislature enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which levied a tax on "users" drawing water from any source within the state for electricity generation
3 MIN READ→
The State of Uttarakhand enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which mandated that users drawing water from any source for electricity generation must register and pay a "water tax".
3 MIN READ→
The State of Uttarakhand enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which levied a tax on the drawal of water for hydroelectric power generation
3 MIN READ→
Various hydroelectric power corporations challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which imposed a "water tax" on users drawing water for power generation
2 MIN READ→
Several hydroelectric power companies (appellants) challenged the constitutional validity of the Uttarakhand Water Tax on Electricity Generation Act, 2012, which imposed a tax on water drawn for power generation.
3 MIN READ→
The State of Uttarakhand enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which levied a tax on "users" drawing water from any source within the state for electricity generation
3 MIN READ→
The appellants, comprising various hydroelectric power companies, challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012"
3 MIN READ→
Various hydroelectric power corporations challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which imposed a tax on water drawn for power generation.
3 MIN READ→
The State of Uttarakhand enacted the "Uttarakhand Water Tax on Electricity Generation Act, 2012," imposing a tax on "users" drawing water for hydroelectric power generation
3 MIN READ→
The State of Uttarakhand enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which authorized the levy of a water tax on "users" drawing water from sources within the state for the purpose of gene...
3 MIN READ→
The appellants, various hydroelectric power companies, challenged the constitutional validity of the Uttarakhand Water Tax on Electricity Generation Act, 2012. The Act imposed a tax on the drawal of water from sources...
3 MIN READ→
The State of Uttarakhand enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012," imposing a tax on "users" (hydroelectric power developers) for water drawn from sources within the state for electricit...
3 MIN READ→
The State of Uttarakhand enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which levied a tax on "users" drawing water for the purpose of generating electricity
3 MIN READ→
Various hydroelectric power companies challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which imposed a tax on water drawn for power generation.
3 MIN READ→
The appellants, comprising various hydroelectric power corporations, challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012." This Act sought to levy a "water tax" on...
3 MIN READ→
The State of Uttarakhand enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012," imposing a tax on "users" (hydroelectric power companies) for drawing water for electricity generation
3 MIN READ→
The appellants, various hydroelectric power companies, challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012." This Act imposed a tax on the "drawal of water" for the...
3 MIN READ→
Various hydroelectric power corporations challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012."
3 MIN READ→
The State of Uttarakhand enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which levied a tax on the drawal of water for hydroelectric power generation
3 MIN READ→
The State of Uttarakhand enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012"
3 MIN READ→
Various hydroelectric power companies (appellants/petitioner) challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012".
3 MIN READ→
Various hydroelectric power corporations challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which imposed a tax on water drawn for power generation.
3 MIN READ→
The petitioner was appointed as a Lecturer at Kumaon University in 1976 and was subsequently promoted to Professor on 27.07.1998.
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The petitioner, a student under the "Differently Abled" category, was enrolled in the MBA (Analytics) 2024-26 program at I.I.M. Kashipur.
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Various hydroelectric power companies (appellants) challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012"
3 MIN READ→
The applicant, Mohit, filed a regular bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, regarding FIR No. 0358 of 2025.
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The Applicant was apprehended by police on 05.07.2025 during a routine check while riding a motorcycle.
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The applicant sought regular bail following his arrest in connection with F.I.R. No. 213 of 2025 under Section 108 of the Bharatiya Nyaya Sanhita (B.N.S.).
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The applicant sought regular bail regarding F.I.R. No. 208 of 2024 involving allegations of kidnapping, attempted kidnapping, and rape under the IPC and POCSO Act.
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The applicant, Baleshwar, was apprehended by the police during a vehicle check based on specific information. The prosecution alleged that the applicant was found in possession of two bundles of forged ₹500 currency n...
2 MIN READ→
Various hydroelectric power corporations challenged the constitutional validity of the "Uttarakhand Water Tax on Electricity Generation Act, 2012," which imposed a tax on the drawal of water for electricity generation
3 MIN READ→
The State of Uttarakhand enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012," imposing a tax on water drawn for hydroelectric power generation
3 MIN READ→
The Uttarakhand State Legislature enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which sought to levy a tax on the drawal of water for the purpose of electricity generation
3 MIN READ→
The State of Uttarakhand enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012," imposing a tax on "users" (hydroelectric power producers) for drawing water to generate electricity
3 MIN READ→
Various hydroelectric power corporations ("Users") challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012"
3 MIN READ→
The State of Uttarakhand enacted the "Uttarakhand Water Tax on Electricity Generation Act, 2012," imposing a tax on "users" drawing water for hydroelectric power
3 MIN READ→
Various hydroelectric power corporations challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012".
3 MIN READ→
The appellants and writ petitioner, comprising various hydroelectric power companies, challenged the constitutional validity of the "Uttarakhand Water Tax on Electricity Generation Act, 2012".
3 MIN READ→
The State of Uttarakhand enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which levied a tax on "users" drawing water for the purpose of generating electricity.
3 MIN READ→
The State of Uttarakhand enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which levied a tax on the drawal of water for hydro-power generation.
3 MIN READ→
Several hydroelectric power companies challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which imposed a tax on water drawn for power production.
3 MIN READ→
A batch of Special Appeals and a Writ Petition were filed challenging the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012"
3 MIN READ→
Multiple hydroelectric power generation companies (appellants) challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which imposed a tax on the drawal of water for...
3 MIN READ→
The State of Uttarakhand enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which levied a tax on "users" (hydroelectric power companies) for drawing water from any source within the state for el...
3 MIN READ→
The State of Uttarakhand enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012," imposing a tax on "users" drawing water for hydroelectric power generation.
3 MIN READ→
Various hydroelectric power corporations challenged the constitutional validity of the "Uttarakhand Water Tax on Electricity Generation Act, 2012," which imposed a tax on water drawn for power generation
3 MIN READ→
The appellants, comprising various Central and Private hydroelectric power corporations, challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012"
3 MIN READ→
The State of Uttarakhand enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012," imposing a tax on "users" (hydroelectric projects) for drawing water for power generation.
3 MIN READ→
The State of Uttarakhand enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012," imposing a tax on "users" (hydroelectric power producers) for drawing water to generate electricity
3 MIN READ→
Various hydroelectric power corporations challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012." The appellants argued that the State lacked the legislative competenc...
3 MIN READ→
The appellants, various hydroelectric power companies, challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012."
3 MIN READ→
The State of Uttarakhand enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012," imposing a tax on the drawal of water for hydroelectric power generation.
3 MIN READ→
The appellants, various hydroelectric power companies, challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012."
3 MIN READ→
The Applicant, Rohit Mandola, filed a bail application regarding FIR No. 201 of 2025 registered at Police Station Haldwani under various sections of the Bharatiya Nyaya Sanhita (BNS), 2023, and the Arms Act, 1959.
2 MIN READ→
Various hydroelectric power companies (appellants) challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which imposed a tax on water drawn for electricity generation.
3 MIN READ→
Various hydroelectric power corporations challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which imposed a tax on water drawn for power production
3 MIN READ→
Various hydroelectric power corporations challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012"
3 MIN READ→
The State of Uttarakhand enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012," to levy a tax on "drawal of water" for hydroelectric power generation
3 MIN READ→
The appellants, comprising various hydroelectric power companies, challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012".
3 MIN READ→
The appellants, comprising various hydroelectric power generating companies (both public and private), challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012".
3 MIN READ→
The petitioner was appointed as a teacher at Himachal Pradesh University (HPU), Shimla in 1984. After 28 years of service, he was appointed as a Professor at Hemwati Nandan Bahuguna Garhwal (Central) University (HNBGU...
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Various hydroelectric power companies (appellants/petitioner) challenged the constitutional validity of "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which imposed a tax on water drawn for power gen...
3 MIN READ→
Respondent No. 2 filed a complaint under Section 133 of the Cr.P.C. before the District Magistrate, Dehradun, alleging that Applicant No. 1 (now represented by legal heirs) had blocked a 15-foot public path by install...
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A Family Court in Saharanpur, U.P., had previously directed the revisionist to pay Rs. 5,000 per month as maintenance pendente lite under Section 24 of the Hindu Marriage Act during divorce proceedings, which conclude...
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The petitioner was appointed as a Forest Guard and retired as a Forester (a Group ‘C’ post) from the Tehri Dam Forest Division on January 31, 2022.
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The Applicant, Azad Miya, filed a bail application in connection with FIR No. 191 of 2025.
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The complainant, Shubhender Mondal, alleged he was defrauded of ₹1,99,76,000/- through a fraudulent share trading link between June and August 2024
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Hemwati Nandan Bahuguna (HNB) Garhwal University issued an advertisement on January 25, 2023, for the post of Assistant Professor in Biotechnology
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The petitioner, a borrower of a Cash Credit Account, received a demand notice dated 26.05.2025 under Section 13(2) of the SARFAESI Act, 2002, for an outstanding amount of Rs. 9,32,026.57
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The respondents (workmen) were employed at Bajaj Auto Limited’s plant in SIDCUL, Pantnagar, Uttarakhand. On 19.02.2026, the company issued orders transferring them to its plant in Waluz, Aurangabad, Maharashtra.
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The Applicant, Akbar, was arrested and placed in judicial custody in connection with FIR No. 355 of 2025 at Police Station SIDCUL, Haridwar
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The Uttarakhand Subordinate Service Selection Commission issued an advertisement on 16.02.2024 for the recruitment of Instructors for Government Industrial Training Institutes (ITIs)
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The petitioner filed a writ petition under Article 226 of the Constitution seeking a mandamus to compel the District Education Officer, Haridwar, to act upon an inquiry report dated 02.06.2025
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The applicant sought the cancellation of bail granted to Respondent No. 2 (Aakib) on 24.05.2024 in connection with FIR No. 62/2024.
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The petitioner has been working as an Assistant Professor/Lecturer (Commerce) on a contractual basis at Kumaon University, Nainital, since August 17, 2010
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The petitioner, a Senior Manager at Punjab and Sind Bank, challenged a transfer order dated 03.03.2026 moving him from the Dehradun Zonal Office to the Bareilly Zonal Office, and a subsequent rejection of his represen...
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The petitioners filed a Writ Petition (PIL) seeking a mandamus to compel respondent authorities to remove alleged encroachments from Khasra No. 1007 (Old No. 196/2) in Village Sakainiya, Udham Singh Nagar.
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The petitioner, an industrial entity, was served with show-cause notices (SCNs) dated 14.05.2025 and 08.12.2025 under Section 74 of the Uttarakhand Goods and Services Tax (UGST) Act, 2017, alleging the utilization of...
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The Petitioner and Respondent No. 4, both ex-servicemen, applied for the post of Assistant at United India Insurance Company Ltd. under the "Disabled Ex-Servicemen" (DISXS) category
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On the night of 22/23.05.1998, 8 to 9 individuals entered the residence of Pradeep Kumar and Kailash, assaulted the occupants, and looted jewelry and cash
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The petitioners, two private companies, sought a writ of Mandamus to harvest a standing sugarcane crop on 483.2 acres of land in "Prag Farm," Udham Singh Nagar
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The appellants, Hemu Pant and Manish Matiyani, were convicted by the Special Judge (Gangster Act), Nainital, on August 19, 2013, for offenses under Sections 2/3 of the U.P. Gangsters and Anti-Social Activities (Preven...
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The plaintiffs (respondents) claimed ownership and Bhumidhari rights over Khasra No. 430 in Village Adhoiwala, Dehradun
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The petitioner filed a writ petition challenging Clause 14 of a tender notice dated April 8, 2026, issued for the collection of entry and tourist fees
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The appellant challenged an order passed by the Single Judge dated 23.04.2015, which upheld a decision by Respondent No. 3 (Additional Director of Education, Garhwal Region) dated 07.09.2009.
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The appellant challenged an order dated April 23, 2015, passed by a learned Single Judge in WPMS No. 1574 of 2009
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The appellant challenged the order of the learned Single Judge dated 23.04.2015, which dismissed a writ petition (WPMS No. 1574 of 2009)
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The petitioners filed a writ petition seeking the quashing of FIR No. 0310 of 2025, dated 26.10.2025, registered at P.S. Transit Camp, District Udham Singh Nagar, for offences under Sections 118(1), 351(1), and 352 of...
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The appellant challenged an order dated 07.09.2009 passed by the Additional Director of Education (Respondent No. 3), which declared the induction of 500 members into the general body of Nehru Rashtriya Inter College,...
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The applicant sought the quashing of a charge-sheet and proceedings in Special Sessions Trial No. 08 of 2024, arising from F.I.R. No. 76 of 2023.
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The petitioner challenged a tender notice dated 28.01.2026 issued by the Uttarakhand State Cooperative Federation Ltd. regarding Godown No. ICF B-5026, seeking regularization of his lease
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The appellant challenged an order dated September 7, 2009, issued by the Additional Director of Education (Respondent No. 3), which invalidated the induction of 500 members into the general body of Nehru Rashtriya Int...
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The appellant was convicted by the Additional District & Sessions Judge/Special Judge (N.D.P.S. Act), Vikas Nagar, Dehradun, on May 17, 2025, in Special Sessions Trial No. 142 of 2021.
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The applicant filed a bail application following his arrest and judicial custody since 08.09.2025 in connection with F.I.R. No. 0098 of 2025.
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The applicant, Bhole, sought bail following his arrest in connection with F.I.R. No. 15 of 2026 under Sections 305(a), 317(2), 331(4), and 3(5) of the Bhartiya Nyaya Sanhita (BNS), 2023, registered at P.S. SIDCUL, Dis...
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The Applicant was accused of being an active Maoist involved in anti-government activities, including propagating Maoist ideology, organizing meetings in forest areas, and establishing a training camp in April 2004
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The appellant, Navin Kaushik, challenged a Single Judge's order dated 23.04.2015, which dismissed his writ petition (WPMS No. 1574 of 2009)
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The appellant challenged a Single Judge’s order dated 23.04.2015, which dismissed his writ petition (WPMS No. 1574 of 2009).
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The appellant challenged an order passed by the learned Single Judge on April 23, 2015, which dismissed a writ petition (WPMS No. 1574 of 2009)
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The appellant challenged an order passed by the Additional Director of Education, Garhwal Region (Respondent No. 3) dated 07.09.2009
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The appellant challenged an order passed by a Single Judge on 23.04.2015, which dismissed a writ petition against the Additional Director of Education’s order dated 07.09.2009
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The appellant challenged a Single Judge’s order dated 23.04.2015, which dismissed his writ petition against an order passed by the Additional Director of Education (Respondent No. 3) on 07.09.2009.
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The appellant challenged a Single Judge’s order dated April 23, 2015, which dismissed a writ petition against an order passed by Respondent No. 3 (Additional Director of Education) on September 7, 2009.
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The appellant challenged an order passed by the learned Single Judge dated 23.04.2015, which upheld an order of the Additional Director of Education (Respondent No. 3) dated 07.09.2009.
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The appellant challenged an order dated 23.04.2015 passed by a learned Single Judge in WPMS No. 1574 of 2009.
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The appellant challenged an order dated September 7, 2009, issued by Respondent No. 3 (Additional Director of Education, Garhwal Region), which invalidated the induction of 500 persons as members of the general body o...
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The appellant challenged a Single Judge's order dated 23.04.2015, which dismissed a writ petition against the Additional Director of Education’s (Respondent No. 3) order dated 07.09.2009.
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On May 8, 2008, PW1 (Atul), PW2 (Ashish), and their grandmother (Vimla Devi) were traveling to court regarding the 2005 murder of Atul's father
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The petitioner was granted a license by the respondent-University for sowing and harvesting crops on University land from 01.06.2024 to 31.05.2027
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The appellant challenged an order passed by the learned Single Judge on 23.04.2015, which dismissed a writ petition (WPMS No. 1574 of 2009)
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The appellant challenged an order passed by the learned Single Judge on 23.04.2015, which dismissed a writ petition against the order of respondent no. 3 (Additional Director of Education) dated 07.09.2009.
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The petitioner was awarded a parking contract at Dehradun Railway Station for a three-year term effective from 10.05.2023 to 09.05.2026
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The appellant, acting as the President of a Parents-Teacher Association (PTA), along with another individual whose father had donated land to a Government Inter College, challenged a State Government decision.
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The appellant challenged a Single Judge’s order dated April 23, 2015, which upheld a decision by the Additional Director of Education (Respondent No. 3) dated September 7, 2009.
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The appellant challenged an order dated 23.04.2015 passed by a learned Single Judge in WPMS No. 1574 of 2009.
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The appellant challenged an order passed by the learned Single Judge on 23.04.2015, which had dismissed his writ petition
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The petitioner, a resident of Uttar Pradesh who completed his entire education (High School, Intermediate, and D.El.Ed.) in that state, challenged a recruitment advertisement dated 07.11.2025
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The appellant challenged an order passed by the Single Judge dated 23.04.2015, which dismissed a writ petition (WPMS No. 1574 of 2009).
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The Applicant, Hemlata, filed a first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking regular bail in connection with Case Crime No. 0186 of 2025.
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The Applicant, Shyam Singh @ Kala, sought regular bail in Case Crime No. 132 of 2025 involving charges of aggravated penetrative sexual assault
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The applicant was convicted under Section 138 of the Negotiable Instruments Act by a Magistrate on 27.09.2025 and sentenced to two months’ simple imprisonment with a compensation of ₹1,40,000
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The petitioner, an Executive Engineer in the Public Works Department, was placed under suspension by an order dated 19.03.2026
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On October 10, 2025, police personnel intercepted a vehicle carrying bags of forest produce.
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On September 25, 2025, the applicant was apprehended by police during a routine check at Police Station Kiccha, District Udham Singh Nagar.
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The petitioner, holding a three-year diploma in Hotel Management & Catering Technology, applied for the post of Lecturer in the Tourism Department pursuant to an advertisement dated 03.02.2015 issued by the Uttarakhan...
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The petitioner was engaged as a Scientific Assistant in the Uttarakhand State Council for Science and Technology in 2012 and was subsequently regularized via an order dated June 1, 2022.
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The petitioner, representing residents of the Kathbangla Basti situated along the Rispana River in Dehradun, challenged an eviction notice dated 21.11.2025 and a subsequent notice affixed on 15.02.2026
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The applicant sought to quash the proceedings of Special Sessions Trial No. 54 of 2022, pending before the Special Sessions Judge (POCSO), Champawat.
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The applicant, Sriram, was appointed as an Assistant Teacher in 2005.
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The applicant, Kuldeep, was taken into judicial custody on May 1, 2025, in connection with F.I.R. No. 0365 of 2025
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The Petitioner-Association represents teachers of Uttarakhand Ayurved University.
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The petitioner, a resident of Village Dobh, Rudraprayag, owned a residential house and shops that were acquired for the Rishikesh–Karnprayag Railway Line Project
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The Applicant, Sukhvinder Singh, filed an application for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
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The petitioners, residents of village Mirzapur Mustafabad, Haridwar, challenged a notification dated 19.05.2022 issued by the State of Uttarakhand directing consolidation proceedings for their entire village
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