HCMONTHLY CASE LAW ARCHIVE
Read 153 LawLens analyses of Uttarakhand High Court judgments published in May 2026, covering key rulings, legal principles and case law.
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The applicant, Dinesh Prasad Bijalwan, sought bail in connection with FIR No. 102 of 2025 involving alleged fraud related to rehabilitation plots in Raiwala
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The petitioner was appointed as an Assistant Teacher (Punjabi) at A.N. Jha Government Inter College, Rudrapur, in 1986
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The applicant, Dinesh Padiyar, was arrested on 25.12.2025 in connection with FIR No. 0102 of 2025 at Raiwala Police Station
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The petitioner, Rahul Tamta, challenged an Office Memo dated 21.08.2025, which granted compassionate appointment as a ‘Peon’ to his stepmother (Respondent No. 6) following the death of his father, Prem Lal Tamta, an e...
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The applicant sought quashing of a charge sheet and summoning order dated 19.06.2023 passed by the Special Sessions Judge, Champawat, arising from Special Sessions Trial No. 30 of 2023.
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The applicant (husband) and respondent no. 3 (wife) were involved in a matrimonial dispute that led to the filing of an F.I.R. and a subsequent chargesheet under Section 498-A of the I.P.C.
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The applicant filed an application under Section 482 Cr.P.C. to quash a charge-sheet and proceedings in Criminal Case No. 3228 of 2020 under Sections 376 and 506 of the IPC
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The applicant, Brahmchari Sudhanand, challenged specific adverse observations made against him by the Chief Judicial Magistrate (CJM), Haridwar, in an order dated 02.04.2026.
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Two petitioners—a social activist and a reporter—filed writ petitions seeking a writ of quo warranto against Respondent No. 3, challenging his appointment as the Vice-Chancellor (VC) of Uttarakhand Ayurved University.
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The applicant sought first bail in Case Crime No. 387 of 2025 involving alleged sexual acts with a 17-year-old victim, discovered via a viral WhatsApp video
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The applicant, Ashok Kumar, sought bail following his arrest on July 16, 2024, in connection with the murder of Gaurav Jha
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The petitioner, ICICI Bank Ltd., extended credit facilities to respondent no. 4 (Invent Pharma Incorporation), which were secured by the mortgage of two properties in Dehradun
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The petitioner, Virendra Pal Singh, claimed to be the duly elected President of ‘Chauhan Sabha Samiti’, a registered society, following an election held on 20.04.2025.
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Following an FIR dated 22.03.2025 alleging cheating regarding land transactions, the Investigating Officer (IO) filed a closure report on the grounds that the dispute was civil in nature
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The petitioner, Salman, filed a writ petition seeking the quashing of FIR No. 14 of 2026 dated 13.01.2026, registered at Police Station Gangnahar, District Haridwar.
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Respondent No. 2 (Pramila Devi) alleged that on January 4, 2023, one Girish Chandra Tiwari assaulted and hurled caste-based abuses at her
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The State acquired land belonging to the respondent (0.720 hectares in Village Gujrada Mansingh, Dehradun) for an IT Park
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The applicant, Arya Giri, was arrested on 02.01.2026 in connection with FIR No. 764 of 2025 at P.S. Kotwali Jwalapur, Haridwar.
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Respondent No. 6, born in District Chandauli, Uttar Pradesh (U.P.), was issued a Scheduled Caste certificate by the Tehsildar of Sakaldiha (U.P.) on 11.09.2015.
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The applicant, Shyam Singh, sought anticipatory bail regarding FIR No. 0101 of 2026, dated 07.05.2026, registered at P.S. Nanakmatta. He was implicated under Section 69 of the Bharatiya Nyaya Sanhita (BNS), 2023
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The petitioner applied for the post of Assistant Teacher (Other than Science) in Government Primary Schools, District Uttarkashi, under the Economically Weaker Section (EWS) category pursuant to an advertisement dated...
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The applicant sought to quash a charge sheet and summoning order related to Criminal Case No. 2456 of 2014.
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The petitioners were employees of the Kissan Sehkari Cheeni Mill (Cooperative Sugar Mill), Sitarganj, Udham Singh Nagar.
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The petitioners sought to quash FIR No. 18 of 2025 registered at P.S. Mussoorie under Sections 126, 305, 306, 324(5), and 329 r/w 61 of the Bhartiya Nyaya Sanhita (BNS), 2023.
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The respondents, IPS officers of the Uttarakhand Cadre, were nominated for central deputation and subsequently appointed to the ITBP and BSF respectively.
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The dispute concerns the allotment of an Indian-made foreign liquor shop in Didihat, District Pithoragarh. Petitioner Vimla Gururani submitted the highest bid (Rs. 4.84 crores), but the shop was instead allotted to th...
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The petitioner was initially appointed on 21.12.2004 as a Training Organizer/Associate Professor/Associate Director.
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The petitioner’s father was declared successful in a lottery process for an "Indian Made Foreign Liquor Shop" for the FY 2020-2021
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The petitioners obtained an ex-parte decree on 29.03.2013 in a civil suit regarding property possession.
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The revisionist (wife) and respondent No. 2 (husband) married on April 17, 2019, following a courtship, but cohabited for only 28 days until May 14, 2019
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The respondent, Harjinder Singh, was engaged as a daily wager in 1982 and later regularized as a permanent Welder Grade-II.
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The petitioner was engaged as a Helper on daily wages at the respondent Sugar Company on 01.12.1993 and served for over 30 years
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The appellant was convicted by the F.T.S.C./Additional District & Session Judge, Dehradun, on 11.01.2022 for the sexual assault of an eight-year-old girl
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The Plaintiff (Respondent No. 1) purchased land in Khasra Nos. 490 and 497, Village Ganeshpur, through sale deeds in 2000 and 2003
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The petitioner filed a contempt petition under the Contempt of Courts Act, 1971, alleging non-compliance with a judgment dated 10.10.2018 passed in Pankaj Negi vs. State of Uttarakhand (WPSS No. 2271 of 2018)
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The petitioners were engaged as Parent Teacher Association (PTA) Teachers in Government-aided institutions starting in 2015, receiving a nominal honorarium from the PTA
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The petitioners were appointed as Nursing Officers at AIIMS, Rishikesh during 2017-18
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The respondents, IPS officers of the Uttarakhand Cadre, were nominated by the State for central deputation and subsequently appointed as Deputy Inspectors General in the ITBP and BSF by the Union of India.
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Petitioners applied for the post of Assistant Teacher in Government Primary Schools across 13 districts in Uttarakhand. Selection was based on quality point marks awarded for scholastic performance.
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The petitioners were sponsored by the Uttarakhand Purv Sainik Kalyan Nigam Limited (UPNL) for contractual engagement as Stenographers in the Uttarakhand Jal Sansthan in 2012 and 2014.
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The Uttarakhand Board of Technical Education issued an advertisement on February 8, 2014, for the post of Vyavasthapak (Manager) in the Government Estate Department
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The Appellant, a developer, challenged an order of the Uttarakhand Real Estate Appellate Tribunal dated 29.04.2026.
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The Applicant sought enlargement on bail regarding FIR No. 32 of 2022 involving the death of his wife, Monika Vishwas, whom he married on 26.11.2021
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The applicant was intercepted by police on 01.05.2025 near Jafarpur Cut, where 4.050 kg of charas (commercial quantity) was allegedly recovered from his scooter’s trunk.
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The applicant, Rakhal Banerjee, sought bail following his arrest on July 17, 2024, in connection with the murder of Gaurav Jha.
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The applicant, Deepak Thakur, was arrested on 19.11.2025 following a police interception on 29.12.2025 near a National Highway based on secret information regarding the transport of psychotropic drugs.
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The applicant sought the quashing of a charge-sheet and summoning order dated April 15, 2025, arising from Criminal Case No. 358 of 2025
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The applicants filed a C-528 application seeking to quash a chargesheet and a cognizance/summoning order dated 26.07.2025 in Criminal Case No. 3276 of 2025.
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The applicant is the accused in Criminal Case No. 1573 of 2021 filed under Section 138 of the Negotiable Instruments Act
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The Appellant was convicted by the Sessions Judge, Pithoragarh, for attacking his neighbor, Lalit Singh (PW-1), with a Khukri on 14.10.2021.
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The petitioner filed a contempt petition alleging non-compliance with the judgment dated 10.10.2018 in Pankaj Negi vs. State of Uttarakhand (WPSS No. 2271 of 2018).
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The Applicants filed an application under Section 528 of the BNSS seeking to quash the charge-sheet dated 03.04.2026 and the entire proceedings of Criminal Case No. 739 of 2026 (State vs. Meharban and Others).
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The Applicants moved the High Court of Uttarakhand seeking to quash a charge-sheet dated 21.11.2023, summoning orders, and the entirety of the proceedings in Criminal Case No. 283 of 2023 (arising from Case Crime No....
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The Applicant filed an application to quash a charge-sheet dated 15.11.2024 and a summoning order dated 12.05.2026 issued by the Judicial Magistrate, Gangolihat.
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The Applicant, Sachin, filed an application under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking to quash the charge-sheet dated 06.03.2026, the cognizance order dated 07.03.2026, and the...
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The petitioners filed contempt petitions under the Contempt of Courts Act against the respondents for non-compliance with a judgment dated 10.10.2018 passed in Pankaj Negi v. State of Uttarakhand
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The writ petitioner, Sanjeev Kumar Choudhary, was allotted Shop No. 9 in 2025, while Shop No. 18 (previously held by his wife) was allotted to Pushpa Shah.
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The name of Respondent No. 1 (Sarita) was recorded in the revenue records under Section 33A of the Uttarakhand Land Revenue Act, 1901.
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The Appellant (THDC) acquired 67.251 hectares of land in Village Salempur, Uttarakhand, for the rehabilitation of the Tehri Dam Project under a Section 4 notification dated 19.04.2004.
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The petitioner, a Sub-Inspector in the Uttarakhand Police, was awarded a censure entry punishment on 17.08.2016.
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The Central Council of Indian Medicine (CCIM) amended regulations on 07.12.2018, mandating a uniform entrance examination (NEET) for AYUSH undergraduate courses.
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The Applicant, a 19-year-old with no criminal history, sought bail following his arrest on September 27, 2025, in connection with Case Crime No. 0261 of 2025.
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The applicant, Najim Ali, was in judicial custody since May 8, 2025, in connection with F.I.R. No. 181 of 2025 involving alleged rape and forced religious conversion
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The applicants were charged under Sections 324, 363, and 376-D of the Indian Penal Code (IPC)
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The respondents (plaintiffs) filed a suit for eviction and recovery of rent arrears/damages against the revisionists (defendants) before the SCC Court, Rudrapur
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The Appellant (complainant) filed two complaint cases under Section 138 of the Negotiable Instruments (NI) Act against Respondent No. 2 (accused) asserting that cheques issued to discharge a legally enforceable debt w...
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The Applicant sought regular bail regarding FIR No. 0195 of 2025, involving the death of Jyoti Mer, a Yoga trainer
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The applicant, the stepfather of an 8-year-old victim, was accused of sexual assault. An FIR (No. 0080/2025) was registered at Police Station Kaladhungi, District Nainital.
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The Applicant, Vinay Kumar Maurya, filed a bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, concerning FIR No. 262 of 2025.
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The Applicant filed a bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, concerning Case Crime No. 687 of 2024
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The Applicant and the Complainant, aged 26 and 33 respectively, entered into a relationship after meeting at a Yoga Camp in February 2022.
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The petitioner was appointed as a Seechpal in 1997 and subsequently promoted to Seech Paryavekchak (2017) and Ziledar (2022).
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On November 10, 2008, the respondent/claimant was hit by a bus (Reg. No. UP15-AT-1314) driven rashly while he was on his motorcycle near Bahadarabad
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On November 10, 2008, the claimant (Respondent No. 1) was hit from behind by a bus (Registration No. UP15-AT 1314) at a petrol pump while riding a motorcycle
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The applicant, Vikas Verma, sought bail after being in judicial custody since September 18, 2025, for alleged offenses under Section 65(1) of the Bharatiya Nyaya Sanhita (BNS), 2023, and Section 5(j)(ii) read with Sec...
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The applicant sought bail regarding Case Crime No. 76 of 2024 at P.S. Banbasa, involving an alleged organized human trafficking racket
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Respondent No. 3 (complainant) filed an FIR on 25.09.2018 alleging that she and the applicant were in a romantic relationship for over four years.
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The applicant, a neighbor of the victim, was accused of committing sexual assault on a minor girl while her mother (the informant) was away at work
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The petitioners are Bhumidhars with transferable rights in Village Bhogpur, Haridwar, holding land under various Chaks in CH Form-23.
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The applicant, Salekh, sought bail regarding FIR No. 416 of 2025 involving the murder of a man found strangulated in his e-rickshaw on July 14, 2025
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The petitioners filed contempt petitions alleging non-compliance with a Division Bench judgment dated 18.02.2026 in WPPIL No. 70 of 2025.
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The petitioner was appointed as a Constable in the Civil Police on June 1, 2009. Following a disciplinary inquiry, he was dismissed from service on March 23, 2025
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The revisionist (defendant) challenged an order dated 06.03.2026 passed by the Civil Judge (Senior Division), Haldwani, which rejected his application under Order VII Rule 11 of the CPC
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The applicants filed a petition under Section 482 of the Cr.P.C. seeking to quash a chargesheet and summoning order dated 07.08.2020 issued by the Chief Judicial Magistrate, Pauri Garhwal in Criminal Case No. 618 of 2020
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The applicant executed a power of attorney in favor of Santosh Kumar Joshi for land in Dhungsil Talla. However, Joshi allegedly used this document to execute a sale deed for land in Dhungsil Malla in favor of responde...
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The petitioner was engaged as a Data Entry Operator on a contractual basis by Nagar Palika Parishad, Dugadda, on March 1, 2011
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The applicant (husband) and respondent no. 2 (wife) were engaged in a legal dispute arising from matrimonial discord
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The applicants, former employees of Muthoot Finance Company (Branch In-charge and Relationship Managers), were accused of financial irregularities involving the misappropriation of gold jewellery pledged against loans...
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The applicants filed a C-528 application seeking to quash the charge-sheet and summoning order dated 22.09.2025 in Criminal Case No. 2066/2025.
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The Petitioner, representing several Scheduled Caste families from Village Sari, Rudraprayag, filed a Public Interest Litigation (PIL) seeking compensation of ₹4,25,000 each for eight individuals affected by a landsli...
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The applicant, a District Panchayat Raj Officer, was apprehended by a trap team from the Vigilance Department on 24.08.2023 for allegedly demanding and accepting an illegal gratification of ₹1,00,000/- from the compla...
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The appellant, Col. Retd. Ranjeet Singh, challenged an order dated 27.04.2026 passed by a learned Single Judge in Writ Petition (M/S) No. 402 of 2023.
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The petitioners applied for the post of Health Worker (Female) in the Department of Medical and Health, Uttarakhand, following an advertisement for 391 vacancies in 2024.
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The petitioner challenged an order dated 24.04.2015 passed by the Deputy Director of Consolidation (DDC), Haridwar, in a revision petition filed under the U.P. Consolidation of Holdings Act, 1953.
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In 2001, the Government of Uttarakhand initiated the recruitment of 253 Sub-Inspectors.
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The applicant filed a first bail application seeking regular bail in connection with F.I.R. No. 245 of 2025
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On January 9, 2026, forest officials in Nainital apprehended the Applicant near Polytechnic College based on a tip-off from a secret informer.
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The applicants sought the quashing of a charge-sheet and a summoning order dated 07.04.2026 passed by the ACJM, Kashipur in Criminal Case No. 778 of 2026.
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The applicants (husband, father-in-law, and mother-in-law) sought the quashing of a chargesheet and summoning order dated 06.05.2024 issued by the Judicial Magistrate 1st, Haldwani, in Criminal Case No. 1540 of 2024
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The applicant sought the quashing of proceedings in Special Sessions Trial No. 54 of 2022.
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The applicant, Mohd. Mateen, sought anticipatory bail regarding FIR No. 0256 of 2024 registered at P.S. Rajpur, District Dehradun
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The Applicant, Sachin Nabiyal, was arrested and placed in judicial custody in connection with F.I.R. No. 016 of 2025 under Sections 103(1) (punishment for murder) and 3(5) (common intention) of the Bharatiya Nyaya San...
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The Appellant was convicted by the Trial Court on 21.08.2025 under Section 6 read with Section 18 of the POCSO Act for the sexual assault of a seven-year-old girl.
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The applicant initially moved an application under Section 156(3) Cr.P.C. alleging that private respondents committed cheating and forgery by misrepresenting land ownership, causing a loss of ₹42 lakhs
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The Petitioner purchased rejected wheat and paddy seeds from the Uttarakhand Seeds and Tarai Development Corporation Ltd. (“the Corporation”) in 2017
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The petitioners (private medical colleges and students) challenged the validity of a Central Government Notification dated 03.01.2019 and amendments to the Indian Medicine Central Council Regulations dated 07.12.2018,...
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The Appellant, Lakhman Singh, challenged a judgment dated 30.03.2005 by the Sessions Judge, Rudraprayag, which convicted him under Section 304-B IPC and Section 3/7 of the Dowry Prohibition Act
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The applicant, Arpit, sought regular bail regarding F.I.R./Case Crime No. 0496 of 2025.
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The applicant filed a first bail application seeking regular bail in connection with F.I.R. No. 23 of 2025, registered at Police Station Muni-ki-Reti, Tehri Garhwal.
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The applicant filed a first bail application seeking regular bail in F.I.R. No. 98 of 2025, registered at Police Station Bahadrabad, Haridwar.
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The Applicant, Rachit Kumar, filed a bail application in connection with FIR No. 379 of 2025 registered at Police Station Kichha, District Udham Singh Nagar.
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Two cross-writ petitions were filed to quash FIR No. 0034 of 2025 (dated 11.06.2025) and cross-FIR No. 0037 of 2025 (dated 25.06.2025), both registered at P.S. Buggawala, District Haridwar
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The respondents (non-appellant nos. 1 & 2) filed a writ petition challenging an order dated 28.06.2017, where the Appellant-Corporation rejected their request for regularization.
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The petitioners applied for the Uttarakhand Judicial Services (Civil Judge Junior Division) Examination 2025
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The Petitioner No. 1 is a nursing college providing B.Sc. Nursing and GNM courses. On 28.11.2025, Respondent No. 1 (State of Uttarakhand) issued an Essentiality Certificate, and Respondent No. 2 (University) subsequen...
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The Petitioner challenged an order dated 24.02.2026 passed by Respondent No. 1, which rejected a refund application filed under Section 54 of the GST Act solely on the grounds of limitation.
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On March 26, 2016, Ghanshyam (the deceased) was riding a motorcycle when he was hit by a car (Reg. No. UA07J 5445) driven by respondent no. 6.
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The claimants (Respondent Nos. 1 and 2) filed a claim petition following a motor accident on October 21, 2022, where a truck (UK-07 CB-2424) hit a motorcycle, resulting in the death of Ravindra and injuries to Pooja
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The Power Grid Corporation of India Ltd. (Respondent No. 2) proposed the acquisition of 15.4811 hectares of land in Village Puhana, District Haridwar, for setting up a 400 K.V. Sub-Station
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The Appellant filed two applications under Section 340 of the Code of Criminal Procedure (Cr.P.C.) against Respondent No. 2, arising from Civil Misc. Case No. 127 of 2013
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On the night of 14/15.12.2013, the injured, Nikhil Deopa, visited the rented accommodation of the Appellant and other students.
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The Applicant, Pankaj Sharma, filed an application under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking to quash the charge-sheet dated 14.03.2021 and the cognizance order dated 31.05.2025...
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The Corporate Debtor (M/s Rana Global Limited) underwent insolvency proceedings under the IBC after failing to pay bank dues
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The petitioners, comprising an Assistant Engineer, a Junior Engineer, and a retired official, challenged orders dated January 21, 2026, and February 27, 2026, which classified a road construction project as "non-recti...
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The petitioner-company, registered in Delhi, availed a loan of ₹172.50 Crores from the Saharanpur branch (U.P.) of Central Bank of India.
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The applicant sought regular bail in connection with F.I.R. No. 302 of 2023 involving allegations of sexual exploitation of the complainant’s minor daughter.
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An F.I.R. was lodged alleging that on October 6, 2020, approximately 10–12 armed persons unlawfully entered the complainant's house and threatened his family
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The petitioners, Satya Prakash and Nand Kishor, moved a writ petition seeking the quashing of FIR No. 0141 of 2026, registered at P.S. Sitarganj, District Udham Singh Nagar.
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The applicant, daughter-in-law of respondent no. 2, sought the transfer of two criminal cases (Case No. 421/2021 and 419/2021) involving offenses under Sections 323, 504, 506, 354, and 509 of the IPC from the Chief Ju...
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The applicant, Pankaj, sought regular bail following his arrest on February 21, 2024, in connection with Case Crime No. 91 of 2024 involving allegations of kidnapping and sexual assault of a minor
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The appellants, working as Lab Assistants, challenged a government decision dated 20.01.2025 which rejected their representation for the creation of a five-post promotional structure within their service cadre.
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The Appellant (plaintiff) is the recorded Sankramani Bhumidhar of land across Khasra Nos. 107, 108, 109, 118, and 121 in Village Gaindakhali No. 4
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The Public Works Department (PWD), Nainital, issued a tender notice dated 30.04.2026 for hillside cutting, muck disposal, and construction work on National Highway No. 87
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The petitioners, members of the Jatav community (Scheduled Caste), claim to be traditional forest dwellers residing in Jurka Area, Tarai Western Forest Division, for over three generations.
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On January 5, 2026, the police apprehended the applicants, Bhawan Singh and Prem Singh, at Takana Tiraha, Pithoragarh, following a tip-off.
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The Applicant, Suraj, filed a bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, regarding Case Crime No. 134 of 2025.
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The applicant, along with his mother and elder brother, was charge-sheeted for offences under Sections 34, 323, 504, 506, and 307 of the Indian Penal Code (IPC).
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The petitioner served as a contractual Teaching Personnel at G.B. Pant University from 2011 to 2015, after which his contract was not renewed.
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The appellant (claimant) was employed as a driver by respondent no. 1
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The Petitioner was awarded a contract by Nagar Nigam, Almora, on 02.02.2026 for the biomining of legacy waste from a dump site
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The petitioners filed a writ petition seeking a writ of mandamus for the protection of their life, liberty, and property
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The applicant sought the quashing of a chargesheet and summoning order dated 19.09.2022 in Criminal Case No. 6496 of 2022, involving an offence under Section 376 of the Indian Penal Code (IPC).
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The applicant sought the quashing of a chargesheet and summoning order arising from F.I.R. No. 513 of 2022, registered under Sections 376 (Rape), 313 (Causing miscarriage without woman's consent), and 506 (Criminal in...
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The petitioners, Senior Nursing Officers and Nursing Officers at AIIMS, Rishikesh, challenged orders dated 10.03.2026 and 29.08.2025 which directed the holding of a Review Departmental Promotion Committee (DPC) for th...
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The petitioner, running a hotel (Dynasty Resort), challenged an order dated 28.04.2026 issued by the Uttarakhand Pollution Control Board (UPCB) which directed the immediate closure of the unit and the payment of ₹2,14...
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The applicant, Nitin, sought regular bail regarding F.I.R. No. 248 of 2024 at P.S. SIDCUL, Haridwar.
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The applicant was apprehended by the police on 20.07.2025 during a routine check. Upon searching a bag carried by the applicant, the police allegedly recovered 1528 grams of charas.
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The Applicant, Jai Bisht, sought bail in connection with FIR No. 07 of 2026 registered under Sections 103(1), 352, and 3(5) of the Bharatiya Nyaya Sanhita (BNS), 2023.
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Respondent No. 2 (complainant) filed a criminal complaint (No. 3854/2024) alleging that while she was the registered owner of a flat, Applicant No. 1 (her relative/estranged family) forged a rent deed portraying himse...
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The applicant sought quashing of a chargesheet and criminal proceedings under Sections 363, 366, and 376(2)(n) of the IPC and Sections 5(l)/5(j)(ii) read with Section 6 of the POCSO Act
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Respondent No. 2 (complainant) filed an F.I.R. alleging that the applicant assaulted him with a khukri (sharp-edged weapon), causing a head injury.
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The petitioner filed a Public Interest Litigation (PIL) challenging the orders dated 16.08.2023 and 15.06.2023 passed by the Commissioner of Kumaun Mandal and the District Magistrate of Udham Singh Nagar, respectively.
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The applicant filed an application under Section 482 of the Cr.P.C. seeking to quash a charge-sheet and a summoning order dated 11.01.2018.
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