HCMONTHLY CASE LAW ARCHIVE
Read 45 LawLens analyses of Uttarakhand High Court judgments published in June 2026, covering key rulings, legal principles and case law.
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The petitioners sought to quash FIR No. 0181 of 2025, which alleged offences under Sections 420, 467, 468, 471, and 120-B of the IPC.
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The applicant, Rajdeep Gogoi, was facing trial in Criminal Case No. 5886 of 2024 for offences under Sections 279 (rash driving) and 304A (causing death by negligence) of the IPC.
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The applicant, Ashish Sharma, sought the quashing of Charge-sheet dated 11.03.2023 and the summoning order dated 08.08.2023 arising from FIR No. 0007 of 2023.
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The applicant, Aakanksha Guleria, sought the quashing of a summoning order dated 08.08.2023 and the entire proceedings of Complaint Case No. 17 of 2023, titled “Kamal Sharma vs. Aakansha,” pending before the Judicial...
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Two cross-FIRs (No. 0753/2022 and No. 0754/2022) were registered on 26.07.2022 at P.S. Manglaur involving residents of the same village following a physical altercation.
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The Appellant and Respondent No. 1 entered into an agreement on 28.03.2008 for the supply of a "Prefabricated Steel Building System," which included an arbitration clause for settling disputes in Haridwar.
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The applicant filed a C-528 application seeking to quash the judgment and order dated 12.04.2024 passed by the 1st Additional Sessions Judge, Kashipur, and the judgment dated 11.12.2023 passed by the Judicial Magistra...
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The applicant, a "child in conflict with law," was accused of throwing water and acid at a classmate (the victim) during a chemistry class on September 8, 2025, due to a prior grudge
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The petitioner filed a Public Interest Litigation (PIL) seeking a writ of mandamus to halt the construction of a link road connecting Bageshwar to Nadi Gaon via Amsarkot
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The petitioner was engaged as a daily wage employee in the Tea Development Project in 1995 and subsequently became a daily wage employee of the Uttarakhand Tea Development Board upon its inception in 2004.
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The applicant was charged in Special Sessions Trial No. 115 of 2018 under Sections 354(d), 504, 506, and 376/511 of the IPC; Sections 3(1)(r), 3(1)(s), and 3(2)(w)(i)(ii) of the SC/ST Act; and Sections 7/8 and 18 of t...
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The petitioner was appointed as an Associate Professor at IIM Kashipur on 14.06.2012 and promoted to Professor on 31.05.2014
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Six writ petitions were filed seeking to quash FIR No. 0667 of 2025 at P.S. Patel Nagar, Dehradun, involving allegations of fraud and forgery
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The petitioner, Suresh Rathore, a former Member of the Legislative Assembly (MLA), was implicated in four First Information Reports (FIRs) filed under the Bhartiya Nyay Sanhita (BNS) 2023 and the Information Technolog...
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The appellant was employed as a daily wager (muster roll employee) from 1971 until his oral termination in 1992.
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The petitioner, ICICI Bank Ltd., extended credit facilities to Respondent No. 5 (M/s Manna Mama Agency), secured by mortgages on two residential properties in Kashipur.
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The revisionist (husband) challenged an order dated 15.10.2025 passed by the Additional Principal Judge-First, Family Court, Dehradun, which awarded interim maintenance of ₹8,000 per month to the respondent (wife) und...
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The petitioner was appointed as a Technical Assistant in the Physics Department of H.N.B. Garhwal University on December 1, 2006.
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The Petitioner challenged the selection and recommendation for the appointment of Respondent No. 3 to the post of ‘Forester’ conducted by the Uttarakhand Subordinate Service Selection Commission (UKSSSC).
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The petitioner, a person with benchmark disability belonging to the General Category, challenged an advertisement dated 30.12.2025 issued by the Uttarakhand Public Service Commission for the post of Lecturer
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The applicant was accused of enticing away a 17-year-old minor on 28.03.2021, leading to an FIR lodged by the victim's mother
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The petitioner was a member of the Palika Non-Centralised Services at Nagar Palika Parishad Khatima and retired while officiating as an Executive Officer on 31.05.2019
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Land in Village Purana Srinagar was acquired for the Rishikesh–Karnaprayag Railway Line Project under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 ("th...
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The applicant, a registered pharmacist and proprietor of S.K. Medical Store, was arrested on 25.02.2026 following a raid conducted by the Drug Department and police officials
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The applicant, a Non-Banking Financial Company (NBFC), provided loan facilities totaling ₹24,13,517 to Respondent Nos. 2 and 3, secured by a mortgage.
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The applicants filed a C-528 application (under Section 528 of the BNSS/482 Cr.P.C.) seeking to quash the charge-sheet and proceedings of Criminal Case No. 4713 of 2019.
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The applicants (husband, father-in-law, and mother-in-law) sought the quashing of a chargesheet and summoning order dated 07.10.2024 in Criminal Case No. 676 of 2024, arising from FIR allegations under Sections 498-A,...
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The applicants sought the quashing of a charge-sheet and summoning orders dated 04.11.2025 and 04.12.2025 in Criminal Case No. 1146 of 2025, pending before the ACJM, Narendra Nagar
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The applicant sought quashing of a charge-sheet and cognizance orders dated 15.11.2024 and 21.11.2024 passed by the Special Sessions Judge, Champawat, in S.S.T. No. 62 of 2024.
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The applicant (husband) and respondent no. 2 (wife) were involved in a matrimonial dispute that led to the registration of an F.I.R. and subsequent charge-sheet in Criminal Case No. 622 of 2022.
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The applicant filed an application under Section 482 of the Cr.P.C. to quash a cognizance order dated 10.03.2021 and criminal proceedings in a case under Section 376 of the IPC
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The Petitioner participated in a selection process for the post of Driver initiated by the Uttarakhand Subordinate Service Selection Commission (UKSSSC) via an advertisement dated 05.09.2017.
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The petitioners sought promotion to the post of Head of Department (Electronics) in Government Polytechnics at Shrinagar and Kotdwar.
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The petitioner was a fair price shop dealer in Village Naitwala Saidabad, Haridwar.
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The applicant, Kishan, was apprehended on June 23, 2025, alongside a co-accused near Rishikesh Railway Station.
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The applicant, Pankaj Giri, was arrested in connection with FIR No. 606 of 2025 (S.T. No. 162 of 2025) for an offence under Section 80(2) of the Bharatiya Nyaya Sanhita (BNS).
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The Uttarakhand Subordinate Service Selection Commission (“the Commission”) challenged a common judgment dated 04.06.2025 passed by a learned Single Judge.
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On 11.11.2015, during Deepawali, an altercation broke out between the informant’s family and the appellants’ sons over bursting crackers
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The appellants were employees of the Bahuudheshiya Tejpur Sadhan Sehkari Samiti Limited (Respondent No. 4), a primary cooperative society
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The appellant was selected as a constable in the Civil Police, Pauri Garhwal. During the selection process, he submitted an affidavit and application form declaring that no criminal cases were pending against him
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The petitioner, MS Arun Construction, was the L-1 (lowest) bidder for flood protection works in Champawat Assembly Constituency under e-Tender Notice No. 04/SE/2025-26.
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The appellant, Roshan Lal, was convicted under Section 302 IPC for the murder of his wife, Rupa, by the 1st Additional Sessions Judge, Rishikesh
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The applicant, Dharamveer @ Bunty, sought regular bail after being arrested on 16.06.2024 in connection with F.I.R. No. 168 of 2024.
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The petitioner challenged a detention order passed by the State of Uttarakhand under Section 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (PIT NDPS Act).
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The applicant, Ramesh Ram, was arrested on 11.12.2025 in connection with FIR No. 01 of 2025 regarding the alleged kidnapping and murder of Ms. Sunita Devi
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