HCMONTHLY CASE LAW ARCHIVE
Read 53 LawLens analyses of Uttarakhand High Court judgments published in August 2026, covering key rulings, legal principles and case law.
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The revisionist, a juvenile at the time of the alleged offence, was accused, along with three co-accused, of conspiring to strangle the deceased to death.
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The appeals arose from the common judgment dated 04/05.06.2009 in Sessions Trial No. 50 of 2003, whereby Anil and Mohammad Imran were convicted under Sections 120-B, 302/34, 307/34, 328 and 394 IPC, while Pappu alias...
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Pursuant to an advertisement dated 22 December 2001, the State conducted recruitment for the posts of Sub-Inspector (Civil Police/Intelligence) and Sub-Inspector (Armed Police)/Platoon Commander (PAC), including posts...
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The dispute arose from the proposed promotion of eligible Group ‘B’ officers to the posts of Deputy Director/Chief Agriculture Officer in the Uttarakhand Agriculture Department.
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The petitioners, both majors, stated that they had been in a consensual relationship for approximately five years and had been residing together in a live-in relationship for about two months.
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The petitioner, a Zoology teacher in the State Education Department, was transferred on 09.06.2026 from Government P.G. College, Rudrapur, to Government Degree College, Agaroda, District Tehri Garhwal. Her husband, a...
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The applicant, Rajat Kumar, was in judicial custody in connection with FIR/Case Crime No. 0074 of 2026, registered at Police Station Muni-Ki-Reti, District Tehri Garhwal, under Sections 8/20 and 60 of the Narcotic Dru...
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The petitioners, both stated to be majors, were in a consensual live-in relationship and were residing together voluntarily.
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The applicant, Anil Pal, was in judicial custody in connection with FIR/Case Crime No. 74 of 2026, registered at Police Station Muni-Ki-Reti, District Tehri Garhwal, for offences under Sections 8/20 and 60 of the Narc...
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The petitioner, who was In-charge of Police Station I.T.I., Kashipur, challenged the chargesheet dated 4 April 2026 arising from FIR No. 0013 of 2026 dated 12 January 2026.
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Respondent No. 2 lodged FIR No. 0169 of 2019 at Police Station Kotwali, Pithoragarh, alleging offences under Sections 312, 376 and 506 IPC.
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The three applicants—Veena Sharma @ Beena, Vinod Uniyal and Dr. Ajay Khanna—sought regular bail in FIR No. 29 of 2026, registered at Police Station Dalanwala, Dehradun, for offences under Sections 103(1) and 61(2) of...
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On 26 June 2007, Chandan Singh was travelling with his wife, Smt. Asha, on motorcycle No. UA-04-C-5763 near the L.M.L. Showroom, Rampur Road, Haldwani, when it collided with truck No. HR-38-K-6376, allegedly driven ra...
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On 22 July 2007, Sri Prakash Mourya was travelling in Bus No. UP-15-N-4525 from Haridwar to Meerut when Bus No. HP-48-2676 allegedly, while being driven rashly and negligently at high speed, came onto the wrong side o...
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The applicant sought regular bail in Case Crime No. 0013 of 2025, Police Station Devprayag, District Tehri Garhwal, registered initially pursuant to a missing-person report lodged by the victim’s father on 28 June 2025.
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The petitioner participated in an online GeM tender issued by CGHS for the supply of allopathic medicines to three Wellness Centres in Dehradun, under a three-year contract with an estimated value of ₹19.37 crores.
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The applicant, Raju, was arrested on 11 April 2025 in connection with FIR No. 0052 of 2025 registered at Police Station Pulbhatta, District Udham Singh Nagar, for offences under Sections 8/20 read with Sections 29 and...
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Applicant No. 3, Siddharth Rhoda, married Respondent No. 2, Priyanshi Aggarwal, on 26 February 2023. The parties lived together for approximately one month, after which Applicant No. 3 left for Canada on 1 April 2023...
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The applicants—Vinod Chandra Arya alias Vikki, Kamla Devi and Champa—invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of Criminal Case No. 1913 of 2024, Pooja Arya v. Vinod Chandra...
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The applicant, Raman Panwar, lodged FIR No. 0177 of 2022 at Police Station Kankhal, Haridwar, alleging cheating, criminal breach of trust and criminal conspiracy against Rakesh Mehra. During investigation, substantial...
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The petitioner had been working in the library of the Advocate General’s Office as a contractual Junior Assistant since July 2007, according to the noting of the Advocate General, and had continuously discharged her d...
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The petitioner’s father, an Additional Sub-Inspector in the Police Department, died in service on 19 May 2024.
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On 6 November 2006, Shiv Shankar Singh was travelling in the rear seat of a Maruti Alto car bearing registration No. UA-06/D-3200 when it was struck from behind by Bus No. DL-1PA-4687 near Hotel Sonia, Rudrapur.
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On 28 February 2010, Ratnesh Sati was travelling in vehicle No. UK11C/A-0162, which met with an accident near Dulinda, Jwalpa Devi, District Pauri Garhwal, allegedly due to rash and negligent driving, resulting in his...
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The applicant, Piyush Singh, sought regular bail in Case Crime No. 70 of 2026, arising from an FIR dated 05.04.2026.
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The petitioner, Committee of Management of Rashtriya Inter College Rohalki, suspended respondent No. 5, the Principal, and respondent No. 6, a Junior Assistant, through separate orders dated 1 April 2026.
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The petitioners sought quashing of Case Crime/F.I.R. No. 345 of 2026, registered at Police Station Jaspur, District Udham Singh Nagar, under Sections 115(2), 351(2), 352 and 69 of the Bharatiya Nyaya Sanhita, 2023 (“B...
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The petitioners were appointed as Regional Youth Welfare and Prantiya Rakshak Dal Officers on the recommendation of the Public Service Commission by order dated 26 November 2008. Vyayam Prashikshaks/Physical Instructo...
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The petitioner submitted a bid for restoration and lining of the left side of Main Canal No. 01, Khatima, Udham Singh Nagar District, for the reach between Km 2.200 and Km 4.500.
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The applicants invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, along with a compounding application, seeking quashing of Criminal Case No. 206 of 2023, arising out of Case Crime No. 0224 of 2022 a...
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The applicant, Vishal Kumar, sought regular bail in connection with FIR No. 266 of 2024, registered at Police Station Sahaspur, District Dehradun, for offences under Sections 137(2), 65(1) and 352 of the Bharatiya Nya...
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The applicant, Akash Yadav, sought bail in connection with FIR No. 0302 of 2025 registered at Police Station Kashipur, District Udham Singh Nagar, for offences under Sections 109, 115(2) and 352 of the Bharatiya Nyaya...
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The petitioners, both adults, stated that they had been in a consensual relationship for approximately seven years and intended to marry under the Special Marriage Act.
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Respondent no. 3, the father of the deceased, alleged that his daughter’s marriage with petitioner no. 1 was solemnized on 22 April 2023 and that, thereafter, she was subjected to dowry-related cruelty by the petition...
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The petitions concerned a common challenge to recovery of alleged excess payments from the petitioners’ post-retiral dues.
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The applicant invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of the order dated 10 May 2016 by which the District and Sessions Judge, Dehradun dismissed Criminal Appeal No. 93 of 2016, a...
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The respondent no. 2, a divorced woman, alleged that she met the applicant through the matrimonial website Shaadi.com in May 2021. According to the FIR, the applicant assured her of marriage and, on that pretext, esta...
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Hira Singh Mehra alias Hari Singh, aged 39 years and employed as a regular Class-IV government employee, was riding his bicycle from Peerumadara to Ramnagar on 15 September 2011 when an Alto car bearing registration n...
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Respondent No. 1/plaintiff instituted Original Suit No. 447 of 2022 seeking a permanent injunction against the revisionist and the proforma respondents in respect of land bearing Khasra No. 39/1, Dehradun. Her claim o...
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The petitioner operated the main liquor shop allotted to him at Gwaldam and, pursuant to permission granted under the applicable Excise Policy by order dated 8 August 2024, opened a liquor sub-shop at Lolti, District...
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The petitioner’s civil suit was dismissed for default under Order IX Rule 8 CPC on 3 June 2015. He thereafter sought restoration of the suit along with an application under Section 5 of the Limitation Act for condonat...
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The petitioner, possessing an M.Sc. in Agriculture Science (Plant Pathology), applied pursuant to the Uttarakhand Public Service Commission’s advertisement dated 10.08.2021 for the Uttarakhand Combined State Civil/Upp...
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The applicants—Tasleem, Nadeem, and Tamrej—were separately prosecuted in proceedings arising from a single FIR dated 12 January 2023, being FIR No. 44 of 2023 registered at Police Station Manglaur, District Haridwar.
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The revisionist challenged the judgment dated 6 November 2025 by which the Additional Sessions Judge, Rudrapur, dismissed Criminal Appeal No. 264 of 2025 and affirmed the conviction recorded by the Trial Court on 25 A...
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The petitioners sought a writ of mandamus directing the police authorities to provide adequate protection to their life and liberty and restrain the private respondents from interfering with their consensual live-in r...
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The petitioner challenged a notice dated 20 November 2019 and consequential proceedings in Criminal Case No. 33 of 2019, initiated under Sections 3/4 of the U.P. Control of Goondas Act, 1970, before the District Magis...
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The petitioner sought quashing of FIR/Case Crime No. 640 of 2025, registered at Police Station SIIDCUL, District Haridwar, under Sections 376(2)(n) and 506 IPC.
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The applicant sought transfer under Section 407 of the Code of Criminal Procedure of Sessions Trial No. 02 of 2023, State v. Kapil Dev Rathi & Others, pending before the Sessions Judge, Bageshwar, to the Court of the...
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The revisionist-plaintiff instituted Original Suit No. 35 of 2016 seeking a decree of permanent injunction to restrain the defendant from interfering with his alleged possession of the suit property.
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The applicant, Simran Singh, sought regular bail in connection with FIR No. 0187 of 2026, registered on 5 July 2026 at Police Station Khatima, District Udham Singh Nagar, for offences under Sections 109(1), 351(3), 35...
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The applicants, Ravinder Kumar Sharma and Rakesh Kumar Sharma, invoked the High Court’s jurisdiction under Section 482 CrPC seeking quashing of the charge-sheet dated 8 August 2019 and summoning order dated 26 August...
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Revisionist No. 1, Rapti, married Respondent No. 2 in 2013, with Respondent No. 2 having full knowledge that she had a son, Revisionist No. 2, from her previous marriage. The son resided with the parties as a member o...
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Respondent No. 3, a 28-year-old widow with two children, alleged that she became acquainted with the applicant through Facebook in November 2020. She alleged that on 9 November 2020 the applicant forcibly established...
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