HCMONTHLY CASE LAW ARCHIVE
Read 78 LawLens analyses of Uttarakhand High Court judgments published in March 2026, covering key rulings, legal principles and case law.
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The petitioner’s father, a Peon in the State Public Works Department, went missing on 01.10.1996
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The revisionists, Dinesh Kumar Rana (Chief Treasury Officer) and Basant Kumar Joshi, challenged an order dated 08.12.2025 passed by the Special Judge, P.C. Act, Haldwani.
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The plaintiffs (revisionists), a registered religious and charitable Trust, filed SCC Suit No. 05 of 2014 for recovery of rent, damages, and eviction against the defendant (respondent).
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The appellant challenged an order passed by the Customs, Excise and Service Tax Appellate Tribunal (CESTAT) dated 29.09.2025.
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The Respondent No. 2 (complainant) filed a criminal complaint against seven parties, including the applicant company, alleging that he was induced by a Technical Service Engineer (Accused No. 6) to purchase 1,000 bags...
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The applicant, Kaleem, sought regular bail in connection with Case Crime No. 138 of 2018 involving the murder of Daya Singh and the attempted murder of Devendra Singh
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The appellant was appointed as a Work Agent (Class-IV post) in Nagar Palika Parishad, Rudrapur, on 03.01.1974
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The petitioner filed a Writ Petition (PIL) seeking a mandamus to compel the State and local authorities to strictly implement the Plastic Waste Management Rules 2016, the Uttarakhand Plastic and other Non-Biodegradabl...
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The petitioner, a secured creditor, filed an application (No. 342/2025) under Section 14 of the SARFAESI Act in September 2025 before the Chief Judicial Magistrate (CJM), Dehradun, seeking assistance in taking possess...
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The petitioner, a registered Society, was granted permission to conduct a bhandara (feast) at Kedarnath from June 20, 2025, to July 20, 2025
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The respondents (plaintiffs) instituted SCC Case No. 1 of 2021 for recovery of arrears of rent and eviction against the petitioner (defendant)
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The Applicant, a partner in M/s Tarai Farm Seeds & Co., entered into a contractual arrangement with National Fertilizers Limited (NFL) for the storage, processing, and handling of seeds
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The petitioner, an ex-serviceman discharged from the Indian Army in 2017, was initially appointed as a Village Development Officer against a vacancy reserved for ex-servicemen.
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The respondents (writ petitioners) completed their MBBS from various government medical colleges in Uttarakhand at subsidized rates.
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H.N.B. Garhwal University, originally established under the U.P. State Universities Act, 1973, was converted into a Central University on 15.01.2009
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The petitioners, farmers in District Udham Singh Nagar, challenged an order dated 04.02.2026 issued by the District Magistrate (DM).
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The petitioner’s village, Nakot, was affected by the Tehri Dam Project. Following geological concerns in 2008, the displacement limit was extended to RL 950 meters, and an eligibility list for agricultural plots was f...
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The petitioner’s father died in a motor accident in 1991
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The Applicants filed a petition under Section 528 of the Bhartiya Nagarik Suraksha Sanhita, 2023 (BNSS), challenging the proceedings of Criminal Case No. 920 of 2024, State vs. Shanker Rastogi and others, pending befo...
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The Applicants filed an application under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking the quashing of a charge-sheet dated April 20, 2025, and a summoning order dated March 9, 2026
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The Applicants filed an application under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking the quashing of a charge-sheet dated 20.10.2022, a summoning order dated 10.03.2023, and the entire...
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The Applicant approached the High Court under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking to quash the charge-sheet dated 25.08.2025, the cognizance and summoning order dated 03.11.2025...
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The Applicants filed an application under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking the quashing of a charge-sheet dated 01.09.2025, a summoning order dated 03.11.2025, and the entire...
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The petitioner-company’s GST registration was cancelled on July 14, 2023, under Section 29(2) of the GST Act following a business standstill caused by disputes and accidents involving its directors
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On February 8, 2024, a team of administration and police officials attempted to demolish illegal constructions at Malik-ka-Bagicha in Haldwani.
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The appellant challenged the judgment dated 10.11.2025 passed by the Special Judge (U.A.P. Act), Haldwani, which rejected his bail application.
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The case arises from FIR No. 21 of 2024 involving large-scale rioting, arson, and violence at Malik-ka-Bagicha, Haldwani, on February 8, 2024, during an administrative demolition drive.
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The appellant challenged the order dated 17.11.2025 passed by the Special Judge (U.A.P. Act), Haldwani, which rejected his bail application in connection with FIR No. 21 of 2024.
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The petitioner-firm challenged an assessment order dated 21.08.2024 passed under Section 73(9) of the CGST/UKGST Act, which demanded a total sum of Rs. 16,26,448 inclusive of tax, interest, and penalty
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The applicant sought the quashing of a charge-sheet and the cognizance/summoning order dated 21.08.2023 issued by the Special Judge POCSO, Udham Singh Nagar, in Session Trial No. 679 of 2023
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The applicants (the husband, brother-in-law, and mother-in-law of Respondent No. 2) filed an application under Section 482 Cr.P.C. (C-528) seeking the quashing of a charge-sheet and summoning order dated 23.05.2023
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The Respondent-company issued a Purchase Order (PO) to the Appellant on 10.06.2008 for energy-efficient tubelights, stipulating a four-month delivery period
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The Applicant (husband) and the private Respondent (wife) are parties to a strained matrimonial relationship, resulting in multiple legal proceedings across various jurisdictions, including dissolution of marriage and...
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The petitioner, claiming to be a public-spirited citizen and owner of a sweet shop near the Tehsil premises in Roorkee, filed a Writ Petition (PIL) seeking a mandamus to restrain the respondents from encroaching upon...
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The petitioners successfully cleared the B.Ed. entrance examination and were admitted to respondent No. 2 (the Institution) under the Economically Weaker Section (EWS) category for the 2019-21 academic session.
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The petitioner, Kumari Pushpa, passed her intermediate examination from Govind Ballabh Pant Intermediate College, Khatima, a Non-Government Aided Institution
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The Central Bureau of Investigation (CBI), Dehradun, registered FIR No. RC0072023S0006 against the revisionist under Sections 120-B, 420, 467, 468, and 471 of the IPC
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The petitioners applied for the posts of Assistant Review Officer and Review Officer following an advertisement issued by the Uttarakhand Public Service Commission (UKPSC) on 05.04.2016.
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The petitioner claims that one Shri Nathu executed a Will in his favor in 1991 regarding a "disputed property" in Dehradun
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The petitioner, a student of the 2006 BAMS batch at Uttarakhand Ayurved University (affiliated with HNB Garhwal University), failed his second professional examination but passed his third professional examination in...
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The petitioner, Anuj Kumar Rastogi, is the son of late Rajendra Kumar, who was a registered labourer with the Uttarakhand Building and Other Construction Workers Welfare Board (Registration No. 050302799331660)
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The Petitioner was arrested without a warrant in connection with a penal offence and produced before a Magistrate for remand
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The appellant challenged the judgment dated 19.09.2025 passed by the Special Sessions Judge (POCSO Act), Champawat, which convicted him under Section 354 of the IPC and Sections 7/8 of the POCSO Act.
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The applicant, Anshul Rawat, was arrested and has been in custody since September 18, 2025, in connection with F.I.R./Case Crime No. 295 of 2025.
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On the intervening night of 23/24.07.2016, 10-12 masked miscreants armed with weapons entered the house of PW1, assaulted the family, and looted jewelry
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The applicant, Pradeep Kumar Sharma, filed an application for anticipatory bail regarding Case Crime No. 75 of 2025, registered at Police Station Nehru Colony, Dehradun, under Sections 409 and 420 of the Indian Penal...
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The applicant, Nazish, was arrested in connection with Case Crime/F.I.R. No. 327 of 2025 for allegedly instigating a co-accused, Zaid, to assault the complainant’s father with the intent to kill following a dispute ov...
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The dispute originated from an F.I.R. alleging that Respondent No. 2 advanced ₹61,72,980/- to Applicant No. 1’s firm for pomegranate containers, which the applicants failed to supply, subsequently threatening the comp...
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![### Excluding Experienced Contractual Employees from Fresh Recruitment by Limiting Eligibility to Retired Personnel is Legally Unsustainable. WPSS/619/2026; 2026:UHC:1627; [Petitioner Name Not Provided] v. State of Uttarakhand and Others. Uttarakhand High Court. LawLens](/stories/thumbnails/excluding-experienced-contractual-employees-from-fresh-recruitment-by-limiting-eligibility-c402d62cdf1e4930a08c42de4289dc58.webp)
The petitioner was appointed as a Research Officer on a one-year contractual basis in the Programme Implementation Department of the State Government on 17.03.2025, following the recommendation of a duly constituted S...
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![Challenge to jurisdiction based on landlord-tenant relationship cannot be raised in execution proceedings under Section 47 CPC.. Smt. Akhtari and others v. Shri Ashwani Kumar and Another [2026:UHC:1558]. Uttarakhand High Court. LawLens](/stories/thumbnails/challenge-to-jurisdiction-based-on-landlord-tenant-relationship-cannot-be-raised-in-execut-ec3a0f36f491475196d70a7ded78db09.webp)
The Petitioners occupied a portion of property in Dehradun originally owned by Col. Ewer James Harrish.
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![Employment of mother does not absolve father of the absolute statutory obligation to maintain minor child.. Deepak Kumar v. State of Uttarakhand & Another [2026:UHC:1557]. Uttarakhand High Court. LawLens](/stories/thumbnails/employment-of-mother-does-not-absolve-father-of-the-absolute-statutory-obligation-to-maint-647804e545884e0f89ab1619002c663f.webp)
The revisionist (husband) and the mother of respondent no. 2 (minor daughter) were married in 2018.
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The applicants (father-in-law, mother-in-law, and sister-in-law) sought the quashing of a charge sheet and a summoning/cognizance order dated 24.01.2024 in Criminal Case No. 63 of 2024.
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![Matter remanded for fresh adjudication of interim custody applications after ensuring mutual opportunity of hearing.. [Applicant Name Not Disclosed] v. State of Uttarakhand and Others [2026:UHC:1595]. Uttarakhand High Court. LawLens](/stories/thumbnails/matter-remanded-for-fresh-adjudication-of-interim-custody-applications-after-ensuring-mutu-b4b3d49c2d25434ea49b06cc2d20b58d.webp)
The applicant (wife) filed a complaint under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (D.V. Act) against respondent no. 2 (husband).
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![Quashing of criminal proceedings for non-compoundable private offences based on amicable settlement between parties.. Nirmal Singh & Anr. v. State of Uttarakhand & Anr. [2026:UHC:1596]. Uttarakhand High Court. LawLens](/stories/thumbnails/quashing-of-criminal-proceedings-for-non-compoundable-private-offences-based-on-amicable-s-22ee3647371040d288de961985a73c78.webp)
The applicants filed a C-528 application to quash the charge-sheet and summoning order dated 06.11.2023 in Criminal Case No. 4472 of 2023.
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![Criminal proceedings may be quashed under Section 482 Cr.P.C. upon amicable settlement of private disputes.. Unknown Applicant(s) v. State of Uttarakhand and Another [2026:UHC:1607 (C-528/363/2026)]. Uttarakhand High Court. LawLens](/stories/thumbnails/criminal-proceedings-may-be-quashed-under-section-482-cr-p-c-upon-amicable-settlement-of-p-ccfd5513fc9d439daff8159ed8d124f2.webp)
The respondent no. 2, a cleaner with Nagar Nigam, filed an F.I.R. on 21.05.2024 alleging that while posting a challan at the applicants' residence, he was met with abuse, threats, and criminal force intended to deter...
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![High Court Exercises Inherent Powers To Quash Non-Compoundable BNS Offences Based On Amicable Private Settlement.. [C-528 No. 379 of 2026; 2026:UHC:1641]. Uttarakhand High Court. LawLens](/stories/thumbnails/high-court-exercises-inherent-powers-to-quash-non-compoundable-bns-offences-based-on-amica-5494027636c04b7aae9ba9156d84136d.webp)
The applicant filed a petition seeking the quashing of a charge-sheet and a summoning order dated 28.01.2025 issued by the Judicial Magistrate, Bazpur
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![Entitlement to Industrial Development Scheme incentives for unregistered units must be individually examined by the Empowered Committee.. Neeraj Gupta v. Union of India and others [2026:UHC:1665]. Uttarakhand High Court. LawLens](/stories/thumbnails/entitlement-to-industrial-development-scheme-incentives-for-unregistered-units-must-be-ind-3b3e2305a76e4f5684cb5f82406cf000.webp)
The petitioner, a company that installed a solar power plant in District Pauri Garhwal, sought to avail benefits under the Industrial Development Scheme, 2017.
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![### Benefits under Industrial Development Scheme 2017 cannot be denied solely for lack of prior registration.. Neeraj Gupta v. Union of India and others [2026:UHC:1665]. Uttarakhand High Court. LawLens](/stories/thumbnails/benefits-under-industrial-development-scheme-2017-cannot-be-denied-solely-for-lack-of-prio-85eb9f3bcda2418f98d7dbc4e8f8a60f.webp)
The petitioner, a solar power company in District Pauri Garhwal, sought benefits under the "Industrial Development Scheme, 2017".
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![Entitlement to Industrial Development Scheme incentives cannot be restricted to registered units without individual case examination by the Empowered Committee.. Neeraj Gupta v. Union of India and others [2026:UHC:1665]. Uttarakhand High Court. LawLens](/stories/thumbnails/entitlement-to-industrial-development-scheme-incentives-cannot-be-restricted-to-registered-f09a358272b64fb18ffe692137e2a257.webp)
The petitioner, a company that installed a solar power plant in District Pauri Garhwal, sought to avail incentives under the Industrial Development Scheme, 2017.
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![Entitlement to Industrial Development Scheme incentives depends on Empowered Committee evaluation, not pre-registration status.. Neeraj Gupta v. Union of India and others [2026:UHC:1665]. Uttarakhand High Court. LawLens](/stories/thumbnails/entitlement-to-industrial-development-scheme-incentives-depends-on-empowered-committee-eva-89486607e10e4013848fccab9871941c.webp)
The petitioner, a solar power company, established a plant in District Pauri Garhwal to avail benefits under the "Industrial Development Scheme, 2017".
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![Evaluated answer scripts are information under RTI Act; inspection cannot be denied until selection process completion.. Rajveer Singh and others v. State of Uttarakhand & another [2026:UHC:1517-DB]. Uttarakhand High Court. LawLens](/stories/thumbnails/evaluated-answer-scripts-are-information-under-rti-act-inspection-cannot-be-denied-until-s-a134c997d31744d8b9809c2e21968119.webp)
The petitioners applied for the post of Additional Personal Secretary pursuant to an advertisement dated 18.07.2024
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![Evaluated answer scripts of unsuccessful candidates must be disclosed under RTI before selection process completion.. Rajveer Singh and others v. State of Uttarakhand & another [2026:UHC:1517-DB]. Uttarakhand High Court. LawLens](/stories/thumbnails/evaluated-answer-scripts-of-unsuccessful-candidates-must-be-disclosed-under-rti-before-sel-00f8e6ff8acc4298b5c01ee48e67e621.webp)
The petitioners applied for the post of Additional Personal Secretary pursuant to an advertisement dated 18.07.2024
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![Evaluated answer scripts are information under RTI Act; inspection cannot be denied to candidates already eliminated.. Rajveer Singh and others v. State of Uttarakhand & another [2026:UHC:1517-DB]. Uttarakhand High Court. LawLens](/stories/thumbnails/evaluated-answer-scripts-are-information-under-rti-act-inspection-cannot-be-denied-to-cand-4a400e05288445bda94be641751d8f12.webp)
The petitioners applied for the post of Additional Personal Secretary pursuant to an advertisement dated 18.07.2024.
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![Failure of Previous Counsel to Pose Vital Questions is Improper Ground for Recalling Witnesses Under Section 311 Cr.P.C.. C528 No. 214 of 2026 vs. 2026:UHC:1539 [2026:UHC:1539]. Uttarakhand High Court. LawLens](/stories/thumbnails/failure-of-previous-counsel-to-pose-vital-questions-is-improper-ground-for-recalling-witne-6abdd5c3fbd243318d478eb40a1fe5b5.webp)
The applicants were charged under Sections 323, 354, 498-A, 504, and 506 of the I.P.C., and Section 3/4 of the Dowry Prohibition Act, 1961.
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![Joint communication of rights under Section 50 NDPS Act fails mandatory requirement of individual intimation.. Chaman Prakash alias Lakhvinder and Mahaveer v. State of Uttarakhand [2026:UHC:1463]. Uttarakhand High Court. LawLens](/stories/thumbnails/joint-communication-of-rights-under-section-50-ndps-act-fails-mandatory-requirement-of-ind-e47c991546614c92ad53c1f4c5d5697d.webp)
The applicants were apprehended on September 29, 2025, near Police Station Pulbhatta, District Udham Singh Nagar, for allegedly possessing contraband (Opium) weighing 4.034 kg and 3.008 kg respectively.
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![University Directed to Reserve Vacancies Pending Consideration of Contractual Employees' Claims for Regularization. Dr. Sakshi Tewari and others v. State of Uttarakhand and others [2026:UHC:1417-DB]. Uttarakhand High Court. LawLens](/stories/thumbnails/university-directed-to-reserve-vacancies-pending-consideration-of-contractual-employees-cl-de4bc8bcdb6b416683e3f89ab121f257.webp)
The petitioners are Assistant Professors working on a contractual basis at Soban Singh Jeena University (Respondent No. 3), having previously served under Respondent No. 2.
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![### Statutory Records Prevail Over Medical Estimation for Determination of Workman’s Date of Birth. Kichha Sugar Company Ltd. v. Munshi Shah [Writ Petition (M/S) No. 1630 of 2018]. Uttarakhand High Court. LawLens](/stories/thumbnails/statutory-records-prevail-over-medical-estimation-for-determination-of-workman-s-date-of-b-dcf002599ab944fd9502699e16d4d2ad.webp)
The respondent was engaged by the petitioner company in 1978.
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![Appellate re-appreciation of evidence on bona fide need remains final and immune to Article 227 supervisory interference.. Sh. Sachin & Another vs. Sh. Sagar & Others [2026:UHC:1430]. Uttarakhand High Court. LawLens](/stories/thumbnails/appellate-re-appreciation-of-evidence-on-bona-fide-need-remains-final-and-immune-to-articl-236b8dd20b9e4ed88c61bc439efec366.webp)
The petitioners (landlords) filed a release application under Section 21(1)(a) of the U.P. Act No. XIII of 1972 for a residential property in Dehradun following the death of the original tenant, Smt. Durga Devi.
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![Mandatory Inquiry under Section 202 CrPC is Pre-requisite for Summoning Accused Residing Outside Territorial Jurisdiction. Bhim Singh v. Bhawan Dutt Bhatt [2026:UHC:1453]. Uttarakhand High Court. LawLens](/stories/thumbnails/mandatory-inquiry-under-section-202-crpc-is-pre-requisite-for-summoning-accused-residing-o-63aa9837fc554dabb131961f20817122.webp)
The Respondent filed Complaint Case No. 1012 of 2022 under Section 138 of the Negotiable Instruments Act, alleging that two cheques for Rs. 10 lakhs each issued by the Applicant were dishonored.
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![Absence of independent witnesses and substantial criminal history warrants bail in counterfeit currency and firearm cases.. Naseem v. State of Uttarakhand [2026:UHC:1455]. Uttarakhand High Court. LawLens](/stories/thumbnails/absence-of-independent-witnesses-and-substantial-criminal-history-warrants-bail-in-counter-298641851898450991646419a4e14597.webp)
The applicants, Naseem and Julfkar, were arrested on 01.03.2025 following a police pursuit of a white Swift car suspected of transporting counterfeit currency
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![Bail Denied in Aggravated POCSO Case Despite Medical Inconsistencies Due to Risk of Witness Intimidation. Usman Khan v. State of Uttarakhand [2026:UHC:1380]. Uttarakhand High Court. LawLens](/stories/thumbnails/bail-denied-in-aggravated-pocso-case-despite-medical-inconsistencies-due-to-risk-of-witnes-bd586acb2a2548409ecd905aaa35913a.webp)
The applicant, a 71-year-old man, was arrested on April 30, 2025, following an FIR alleging the rape of a minor victim on April 12, 2025, inside a garage.
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![Failure of Victim to Identify Accused in TIP and Evidence Negates Prosecution’s Case for Bail.. Mohseen, Murad Alam and Moein v. State of Uttarakhand [2026:UHC:1456 (BA1/ 2154 /2025 with BA1/2374/2025 and BA1/2375/2025)]. Uttarakhand High Court. LawLens](/stories/thumbnails/failure-of-victim-to-identify-accused-in-tip-and-evidence-negates-prosecution-s-case-for-b-ec6534e6dc56427fb5ef786499f9daa5.webp)
The applicants were in judicial custody since May 7, 2025, in connection with Case Crime No. 151 of 2025.
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![Failure of Victim to Identify Accused in TIP and Court Justifies Grant of Bail in POCSO Case.. Mohseen, Murad Alam and Moein v. State of Uttarakhand [2026:UHC:1456 (BA1/2154/2025 with BA1/2374/2025 and BA1/2375/2025)]. Uttarakhand High Court. LawLens](/stories/thumbnails/failure-of-victim-to-identify-accused-in-tip-and-court-justifies-grant-of-bail-in-pocso-ca-3437e5dec0d14bb7a828aa745c08644d.webp)
The applicants (Mohseen, Murad Alam, and Moein) sought bail regarding Case Crime No. 151 of 2025 involving allegations of rape and the creation of an obscene video of a minor victim.
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![Failure of Prosecutrix to Identify Accused Enhances Entitlement to Bail in POCSO Offenses.. Mohseen, Murad Alam and Moein v. State of Uttarakhand [2026:UHC:1456]. Uttarakhand High Court. LawLens](/stories/thumbnails/failure-of-prosecutrix-to-identify-accused-enhances-entitlement-to-bail-in-pocso-offenses-2ff2251cafa541098b64358dde6f24d6.webp)
The applicants (Mohseen, Murad Alam, and Moein) were arrested in connection with F.I.R. No. 151 of 2025 for allegedly recording an obscene video of a minor victim and using it to threaten her after she was raped by tw...
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![Workers engaged by Parent-Teacher Associations lack an employer-employee relationship with the State for salary parity claims.. State of Uttarakhand & others v. Munna Lal & others [2026:UHC:1451-DB]. Uttarakhand High Court. LawLens](/stories/thumbnails/workers-engaged-by-parent-teacher-associations-lack-an-employer-employee-relationship-with-3f37377ae1f8464a90f2ad99da62ab30.webp)
The respondents were engaged as Sweepers and Chaukidars in government educational institutions for over 10 years.
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The applicant (husband) and respondent no. 2 (wife) were engaged in a matrimonial dispute, which led the respondent to lodge a complaint on 29.04.2021 at Police Station Kaladhungi.
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![High Court May Quash Non-Compoundable Proceedings Under Section 482 CrPC Based on Voluntary Private Settlement and Compensation.. [Applicant Name Not Relieved] v. State of Uttarakhand & Anr. [2026:UHC:1439 (C528/ 328/2026)]. Uttarakhand High Court. LawLens](/stories/thumbnails/high-court-may-quash-non-compoundable-proceedings-under-section-482-crpc-based-on-voluntar-491f78a1abef488e8c02baf17215b373.webp)
The applicant sought the quashing of a charge-sheet and a summoning order dated 30.09.2024 issued by the Chief Judicial Magistrate, Pithoragarh, in Criminal Case No. 1420 of 2024.
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![Matrimonial disputes of personal nature may be quashed under Section 482 Cr.P.C. upon amicable settlement.. [Full Case Name and Citation Not Explicitly Provided; Neutral Citation: 2026:UHC:1448]. Uttarakhand High Court. LawLens](/stories/thumbnails/matrimonial-disputes-of-personal-nature-may-be-quashed-under-section-482-cr-p-c-upon-amica-f8c576cc55ce4987ae1ad16114ba94e5.webp)
The applicants (husband and his relatives) sought quashing of the cognizance and summoning order dated 04.01.2023 passed by the Additional Chief Judicial Magistrate, Khatima, in Criminal Case No. 950 of 2023
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