HCMONTHLY CASE LAW ARCHIVE
Read 136 LawLens analyses of Uttarakhand High Court judgments published in October 2026, covering key rulings, legal principles and case law.
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The petitioner, a Senior Veterinary Officer, sought to have 2 years, 10 months and 9 days of service at Pashu Seva Kendra, Khadkatiya, Chaukhutiya, Almora, counted in his service history for transfer from a remote to...
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The appellant challenged the Commercial Court, Dehradun’s order dated 2 September 2024, which declined to permit it to institute an injunction suit without first complying with Section 12-A of the Commercial Courts Ac...
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The petitioner, a resident of Village Basantpur, Haldwani, alleged that land declared surplus in ceiling proceedings against M/s Keshar Sugar Works had vested in the State under the U.P. Imposition of Ceiling on Land...
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The petitioner participated in a PWD tender as a joint venture (JV), with M/s Dinesh Chandra Patni as lead partner holding a 65% share and M/s Patni Engineering and Construction Limited holding 35%. The tender was for...
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The applicants challenged the summoning order, charge sheet, and criminal proceedings in Criminal Case No. 152 of 2019, arising from allegations of mass copying at an examination centre.
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The case arose from cross-FIRs following an altercation between the applicants and the complainant/respondents during Holi on 14 March 2025.
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The parties married in 2013 and have two minor children, who reside with the respondent.
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The applicant was arrested following the alleged recovery of 660 grams of charas.
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Amit Vishwas sought bail while in judicial custody in a case registered under Sections 8, 22 and 60 of the Narcotic Drugs and Psychotropic Substances Act, 1985.
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The petitioner, a Professor of Statistics and Head of Department at Hemvati Nandan Bahuguna Garhwal Central University, challenged directions requiring him to record attendance at the Director’s office and apply for l...
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The applicant, complainant in Complaint Case No. 71 of 2025 under Section 138 of the Negotiable Instruments Act, 1881, alleged dishonour of two cheques totalling ₹9,00,000 issued towards a legally enforceable liability.
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The case arose from a cross-FIR dispute following an altercation between the applicants and the complainant/respondents during Holi celebrations on 14 March 2025.
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The applicant sought to quash the chargesheet, cognizance/summoning order dated 26 June 2024, and consequential proceedings in a case alleging offences under Sections 363, 366-A and 376 IPC and Sections 5(B)/6 of the...
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The applicant-husband sought to quash the charge-sheet, the summoning order dated 19 December 2020, and the proceedings in Criminal Case No. 1166 of 2020, arising from allegations under Sections 323, 498-A, 504 and 50...
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The complainant alleged that on 10 June 2025 an Alto car driven by the applicant(s) struck a motorcycle carrying her brother and his friend, causing serious injuries to both.
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The applicants sought to quash the charge-sheet dated 20 March 2025, the cognizance/summoning order dated 20 September 2025, and the proceedings in Criminal Case No. 741 of 2025, arising from offences alleged under Se...
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The applicant and respondent no. 2 married on 22 February 2015 and began living separately in September 2015 following matrimonial differences.
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The applicant sought to quash the charge-sheet, cognizance/summoning order dated 23 November 2023, and subsequent warrants in a criminal case alleging offences under Sections 323, 332, 353 and 504 IPC.
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The complainants alleged that the applicant induced them to pay ₹98.97 lakh by representing that he owned a property, which they later discovered he did not own.
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Noor Hassan was engaged as a part-time Tube Well Operator on 5 May 1982 and his services were terminated on 8 August 1985.
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The petitions, heard together because they raised identical issues, concerned an advertisement dated 21 October 2021 for 451 Assistant Teacher vacancies in Government Primary Schools.
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Hem Shikha complained to the District Magistrate that Puneet Agarwal’s alleged conduct—including threats and assaults—had created fear among residents.
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The respondents were Electricians in the Higher Education Department. Electricians in the Public Works and Irrigation Departments received an upgraded Grade Pay of ₹2,400, from ₹1,900, under a Government Order dated 1...
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The petitioner filed a public-interest petition seeking, among other reliefs, verification of certificates used to claim reservation or other public benefits, including those of candidates identified in the NEET-UG Co...
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The petitioner applied for the post of Chairperson of the State Level Environment Impact Assessment Authority (SEIAA) pursuant to an advertisement dated 29 May 2025.
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The applicant had been granted short-term bail for four weeks from his release on 25 September 2026 to undergo coronary angiography
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The appellant was convicted under Section 302 IPC and sentenced to life imprisonment and a fine for the death of Ajay Pal Singh, whose father alleged that Ajay Pal had gone out with the appellant on 13 February 2013.
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Jayanand, aged 42, died on 27 June 2008 when a bus in which he was travelling fell into a ditch.
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The petitioner, a resident of Ajad Colony Majra, Clement Town, Dehradun, alleged encroachments and unauthorised construction over Khasra No. 245, recorded as a “Nala” and measuring 0.4410 hectares, at Mauja Bharuwala...
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The appellants were convicted by the Sessions Judge, Pauri Garhwal, of offences under Sections 302/34, 120-B/34 and 201/34 IPC for the murder of Umanand, and sentenced to imprisonment, including life imprisonment for...
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The petitioner’s technical bid for hill-side cutting, muck disposal, wall construction and cross-drainage works on the Kathgodam–Ranibag section of National Highway No. 87 was declared non-responsive because she had n...
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The petitioner, an Assistant Teacher, was promoted to Headmaster by order dated 4 November 2015 but did not join at the initial posting.
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The appellant challenged a judgment dismissing her writ petition, which sought enforcement of a demolition order dated 23 May 2012 against respondent no. 3’s structure. The Single Judge relied on a Sub-Divisional Magi...
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The petitioner, a Senior Branch Manager of the Tehri Garhwal District Co-operative Bank, was transferred from the Gaza Branch to the Lambgaon Branch on 23 July 2026.
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The applicants sought to quash the charge-sheet and the cognizance/summoning order dated 5 April 2023 in Criminal Case No. 182 of 2023.
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The appellant contractor challenged the Commercial Court’s order partly allowing its application under Section 9 of the Arbitration and Conciliation Act, 1996.
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The applicants sought, under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), to quash the charge-sheet, summoning order and proceedings in Sessions Trial No. 06 of 2025, arising from an FIR allegin...
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The complainant, the deceased’s uncle, alleged that the applicant and his family subjected her to dowry-related cruelty and strangulated her on 17 May 2023, later portraying the death as suicide.
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The prosecution alleged that appellant no. 1 repeatedly sexually assaulted the 14-year-old victim in 2018, causing her pregnancy, and that both appellants threatened her.
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The petitioner was initially engaged on daily wages as a Record Clerk for 42 days from 1 March 2012 and claimed that she had continued against a sanctioned post without receiving the minimum of the applicable pay scale
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Multiple FIRs concerning the alleged leak of the UKSSSC Graduate Level Examination 2021 were treated as scheduled offences under the Prevention of Money Laundering Act, 2002 (PMLA), and the Enforcement Directorate reg...
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The petitioner challenged an order dated 14 August 2026 of the Prescribed Authority/Civil Judge (Junior Division), Haldwani, directing delivery of the disputed property to the respondents in execution proceedings.
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Sanjay Singh was convicted under Sections 302, 316 and 201 IPC and sentenced to death, with the sentences for the other offences to run as ordered by the trial court.
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The petitioner filed a public-interest writ petition in 2020 seeking an independent investigation into teachers allegedly appointed on forged certificates, scrutiny of departmental orders clearing such teachers, and a...
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The applicants sought to quash FIR No. 486 of 2018, the charge-sheet, the cognizance and summoning order, and the ensuing Sessions Trial.
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The Family Court, Champawat, awarded monthly maintenance under Section 125 Cr.P.C. of ₹3,500 to the wife and ₹2,000 to the minor son, payable from 2 June 2025.
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The District Magistrate, Tehri Garhwal, permitted the petitioner on 26 February 2020 to use 10,000 cubic metres of boulders obtained while levelling land for a railway yard.
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The petitioner challenged FIR No. 0209 of 2026, registered at Police Station Haldwani under Sections 305(a), 331(2) and 317(2) of the Bharatiya Nyaya Sanhita, 2023 (BNS), following an alleged theft from the informant’...
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The applicants sought to quash the charge-sheet, the cognizance/summoning order dated 10 April 2026, and the proceedings in Criminal Case No. 356 of 2026, arising from allegations of assault under Sections 115(2), 190...
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The applicant sought to quash the charge-sheet, the cognizance/summoning order dated 24 August 2024, and the resulting proceedings for offences under Sections 363, 366-A and 376 IPC and Sections 5(B)/6 of the POCSO Act.
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The applicant sought to set aside orders dated 2 September 2026 and 10 September 2026 in a Sessions Trial arising from Case Crime No. 0555 of 2025.
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The applicant sought to quash FIR No. 0046 of 2024, the charge-sheet, the cognizance/summoning order, the order rejecting his discharge application, and the consequential proceedings in Sessions Trial No. 125 of 2024.
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Raj Kumar, a Senior Branch Manager with Punjab National Bank, was convicted under Section 7 of the Prevention of Corruption Act, 1988, and sentenced to seven years’ rigorous imprisonment and a fine.
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The applicant was in judicial custody in connection with an FIR registered under Sections 8, 20 and 60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”).
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A Coordinate Bench had disposed of respondent no. 2’s earlier application by granting the Investigating Officer and informant liberty to apply to the trial court for further investigation under Section 193(9) of the B...
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The victim’s mother reported that her daughter, then approximately 15 years old, had gone to a nearby shop and failed to return; she suspected that Dilip had induced and taken her away.
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The petitioner, a cricket player and resident of Ramnagar, alleged that the M.P. Inter College playground—the town’s only available sports ground—was being used for non-sporting commercial activities.
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The Family Court directed Gurbhajan Singh to pay his wife, Harminder Kaur, interim maintenance of ₹10,000 per month from the date of her application.
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The revisionist was convicted under Section 138 of the Negotiable Instruments Act, 1881, and sentenced to one year’s simple imprisonment and a fine of ₹1,10,000.
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The claimants sought compensation under Sections 166 and 140 of the Motor Vehicles Act, 1988, following the death of Avtar Singh Negi, aged 76, after a scooter struck him on 19 July 2022.
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The petitioner sought a writ directing the police authorities to assess threats to him and his family and provide protection.
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The revisionist and the complainant met through a matrimonial website in April 2023 and entered into a relationship. The complainant alleged that they had sexual relations during trips to Rishikesh and Coorg; she late...
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The applicants sought anticipatory bail in connection with FIR No. 0190 of 2026, registered at Police Station Kotwali, Dehradun, under Sections 318(4), 336(3), 338, 340(2) and 61(2) of the Bharatiya Nyaya Sanhita, 2023.
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The applicant sought bail in a case registered under Sections 103(1) and 238 of the Bharatiya Nyaya Sanhita, 2023, arising from the death of the deceased, whose body was recovered from the Alaknanda River.
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The respondent filed a complaint under Section 138 of the Negotiable Instruments Act, 1881, and the trial court convicted and sentenced the revisionist on 15 July 2025.
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The respondent-husband sued under Section 7 of the Family Courts Act, 1984, seeking a declaration of joint ownership of property, injunctions against its transfer or encumbrance, and delivery of original GST-return fi...
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Respondent No. 1 filed a suit for permanent prohibitory injunction concerning land formerly recorded in his deceased father’s name.
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Twenty-nine persons jointly sought gratuity under the Payment of Gratuity Act, 1972.
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Twenty-nine persons jointly sought gratuity under the Payment of Gratuity Act, 1972.
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The appellant sued under Sections 134 and 135 of the Trade Marks Act, 1999, alleging infringement and passing off of its registered “SUNAREKA” mark by the respondent’s use of “SWARNIKA” for jewellery. The appellant’s...
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On 30 April 2009, Jitendra Prasad Gupta was fatally injured when a truck struck him while he was riding a bicycle.
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On the intervening night of 27–28 January 2009, Shiv Kumar alias Shiv Ram Sunar was travelling in a truck that fell into a gorge near Kainchi Dham; he later died from his injuries.
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The applicant sought bail in connection with FIR No. 0247 of 2026, registered at P.S. Patel Nagar, Dehradun, for alleged offences under Sections 318(4), 336(3), 338, 340(2) and 61(2) of the Bharatiya Nyaya Sanhita, 2023.
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The petitioner declared income under the Income Declaration Scheme, 2016, and was required to pay tax in three instalments. He claimed to have tendered the final instalment by cheque on 28 September 2017, but the cheq...
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The respondent-landlord brought a Small Cause Court suit seeking eviction and arrears of rent.
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The plaintiffs brought an SCC suit against the defendant, who filed a written statement.
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The applicant sought transfer under Section 24 CPC of Matrimonial Case No. 84 of 2025, filed by the respondent under Section 25 of the Uttarakhand Uniform Civil Code before the Family Court, Uttarkashi, to the Family...
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The applicants sought to quash the charge-sheet, summoning order and criminal proceedings against them under Sections 452, 323, 325, 504 and 506 IPC.
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The applicant sought relief under Section 482 of the Code of Criminal Procedure, 1973, against the charge-sheet, summoning order, and proceedings under Sections 2/3 of the U.P. Gangsters and Anti-Social Activities (Pr...
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The applicant invoked Section 482 Cr.P.C. to challenge an order directing him to pay respondent no. 2 monthly maintenance of ₹20,000 and the appellate order affirming that direction.
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The petitioners sought protection of their life and personal liberty, stating that they had voluntarily lived together in a live-in relationship for three months and feared threats from private respondents opposed to...
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Akshay Kumar sought bail in a case registered at Police Station Kanda, District Bageshwar, under Sections 5(j)(ii) and 6 of the POCSO Act read with Section 64(i) of the Bharatiya Nyaya Sanhita, 2023.
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The applicant sought bail in connection with FIR No. 0371 of 2025, registered at Police Station Kotwali, Dehradun, for alleged offences under Sections 109, 352 and 61(2) of the Bharatiya Nyaya Sanhita, 2023 (BNS).
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The applicant alleged that on 16 January 2017, during an operation to remove encroachments, respondent nos. 3 and 4 and others beat him with lathis, fracturing his leg. After police allegedly took no action, he filed...
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The applicant challenged the Chief Judicial Magistrate’s order summoning him under Section 138 of the Negotiable Instruments Act, 1881 (“NI Act”).
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The petitioner sought quashing of FIR No. 51 of 2026, registered at Police Station Nanakmatta under Section 117(2) of the Bharatiya Nyaya Sanhita and Section 27 of the Arms Act, and protection from arrest.
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Respondent No. 2 filed a complaint alleging that the applicant, acting through her husband as power of attorney, sold land that had previously been sold to another person.
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Respondent No. 3 initiated proceedings concerning a commercial dispute arising from the sale and dismantling of machinery scrap, alleging payment disputes, misdescription of scrap and misappropriation.
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The revisionist was convicted under Section 138 of the Negotiable Instruments Act, 1881, and sentenced to six months’ simple imprisonment and a fine of ₹1,95,000
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The applicants obtained a term loan of ₹1.03 crore from Indian Overseas Bank and purchased machinery that was hypothecated to the bank. The bank alleged that the applicants removed and sold the machinery without its c...
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The petitioner, an Assistant Administrative Officer with the Life Insurance Corporation of India (LIC), was involved in a physical altercation with another employee at the LIC office on 4 March 2022.
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The FIR alleged that respondent no. 2, Rohit Kumar, was sent to Ethiopia for employment after the complainant paid ₹5,65,000 in advance, and was subsequently wrongfully confined or kidnapped there.
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Respondent No. 3 alleged that his nephew, respondent No. 2, had been sent to Ethiopia for employment after an advance payment of ₹5,65,000, but was subsequently confined there and contact was lost.
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The revisionist obtained an order under Section 125 Cr.P.C. directing the respondent to pay maintenance of ₹6,000 per month from the date of her application.
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The appellant challenged the final select list for Assistant Teacher posts in Pithoragarh, alleging that he had 81.50 quality-point marks but was excluded while candidates with lower marks were selected.
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The respondent operated a manufacturing unit with a 650 KVA electricity connection. UPCL alleged that the meter under-recorded consumption because of carbon deposits at the joint of the CT wire and the R-phase, and, r...
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The petitioner retired as Company Secretary of the Uttarakhand Seeds and Tarai Development Corporation Ltd. on 31 August 2017, but his retiral dues, including gratuity, were withheld.
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The Bank alleged that a tractor purchased by borrower Rupa with a loan of ₹4,50,000 had been sold to an unknown person while the loan remained unpaid.
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An FIR under Sections 2/3 of the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 (“Gangsters Act”) was registered against Mohit Ubhan and co-accused Akash on the allegation that they formed a...
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The petitioner sought horizontal reservation for persons with locomotor disabilities in the newly identified subcategory of Spinal Deformity (SD) and Spinal Injury (SI) without an associated neurological condition.
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The revisionist, who is completely blind, challenged an order closing his opportunity to cross-examine PW-1 in a retrial before the Fast Track Special Court (POCSO), Dehradun
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A complaint alleging rape by Baru Singh led to an investigation and charge-sheet under Sections 376, 323, 504 and 506 IPC.
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The revisionists challenged the Principal Judge, Family Court, Nainital’s order dismissing their application under Section 125 of the Code of Criminal Procedure, 1973, as not maintainable for want of territorial juris...
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Respondent No. 2 lodged an FIR alleging that Rajnish and his father entered his house on 24 November 2013, abused and assaulted him.
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On 6 June 2009, the claimant, then about 17 years old, was travelling with his father and brother in a goods vehicle as part of a marriage party when it met with an accident.
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The University advertised one Assistant Professor (Statistics) post in the College of Forestry as reserved for the EWS category.
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The respondent, a Class-IV employee of the Bar Council of Uttarakhand, had previously received Grade Pay of ₹2,400, but later drew Grade Pay of ₹4,200.
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The appellant, a Sub-Inspector in the Civil Police, challenged his transfer from Dehradun to Pithoragarh on administrative grounds.
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The petitioner challenged the Tender Evaluation Committee’s decision declaring its technical bid non-responsive for failing to disclose that it had submitted a bid for another road-construction project in Uttar Pradesh.
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The petitioner sought a direction for expeditious disposal of Criminal Case No. 1040 of 2023, arising from an FIR alleging matrimonial cruelty and offences under Sections 498-A, 323, 504 and 506 IPC and Sections 3/4 o...
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The petitioner’s husband, a regular Group ‘D’ employee in the Revenue Department, died in harness on 28 July 2002.
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Trilok Singh died in a collision between his motorcycle and a truck insured by the appellant.
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The petitioner’s Facebook and associated Instagram accounts were restricted in India on 19 August 2026.
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The applicant sought anticipatory bail in connection with an FIR alleging offences under Sections 316(2) and 318(2) of the Bharatiya Nyaya Sanhita, 2023, concerning an alleged car-purchase fraud.
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The petitioner, son of a Punjab National Bank employee who died in service on 29 December 2018, sought compassionate appointment.
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The applicant alleged that respondents 2–5 assaulted and abused her on 15 March 2015, threatened her, and caused the loss of jewellery and documents.
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On 24 April 2021, Nidhi alias Hansi was fatally injured by a cut to her neck at her home.
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The applicant was in custody from 11 September 2025 in connection with Case Crime No. 341 of 2025, concerning offences under Section 64(1) of the Bharatiya Nyaya Sanhita, 2023, read with Sections 3 and 4 of the POCSO...
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On 24 April 2021, Nidhi alias Hansi was fatally injured by a cut to her neck at her home.
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The appellant was convicted under Section 302 of the Indian Penal Code (IPC) for allegedly murdering Chote Lal alias Netra Pal with a stone on 22 March 2016.
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On 26 February 2008, Jagveer Singh, aged about 21, died when Tempo No. MH-08-BV-2641 overturned in Maharashtra.
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The petitioner challenged the State Information Commission’s order dated 17 March 2026 disposing of his second appeal on the ground that the Public Information Officer had supplied the requested information by letter...
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The petitioner received a licence under the Uttarakhand River Training Policy to remove riverbed material from the Ramganga River in Tehsil Thal, Pithoragarh.
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The Family Court, Kotdwar, allowed the respondent-wife’s application under Section 125 Cr.P.C. and directed the revisionist-husband to pay maintenance of ₹15,000 per month.
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The petitioner, which operates Raj Medical Store at Main Market, Banbasa, sought relief under Article 226, alleging that a protest outside the store obstructed its operations and seeking protection from unlawful inter...
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The petitioner alleged that private respondents had fraudulently entered their names in revenue records and executed a sale deed concerning land claimed by the petitioner’s family. He also alleged threats and physical...
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The applicant sought to quash the charge sheet dated 20 August 2016 and the cognizance order dated 4 February 2017 in a case alleging offences under Sections 379 and 411 IPC.
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The Juvenile Justice Board declined the revisionist’s application for bail under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2015, by order dated 03.06.2026.
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Petitioner No. 1 was the principal and Petitioner No. 2 the chairman of One Omkar Global Academy.
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Yogesh Rathi, an accused in FIR No. 0177 of 2026, sought, among other reliefs, transfer of its investigation, quashing of the FIR, and a magisterial inquiry into alleged custodial torture and illegal detention.
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The petitioners sought to participate in the Uttarakhand Combined State Civil/Upper Subordinate Services Examination–2026, for which the upper age limit was 42 years.
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The petitioner, a Constable (Civil Police), applied for selection for training for promotion to Head Constable under a circular dated 22 January 2021. Clause 9(i) of the circular provided two marks for completing a co...
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The applicant, informant in an FIR concerning the murder of his brother, alleged that the investigation was inadequate.
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Proceedings under Section 4(1) of the Public Premises (Eviction of Unauthorised Occupants) Act, 1972, culminated in an eviction order against the petitioner on 18 December 2025.
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The appellant was convicted under Sections 302 and 201 IPC and sentenced to life imprisonment and three years’ rigorous imprisonment, respectively, with fines
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The appellant was convicted by the Sessions Judge, Rudraprayag, under Sections 302, 436 and 201 of the Indian Penal Code (IPC) for allegedly murdering Vimla Devi and setting her house on fire.
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