HCMONTHLY CASE LAW ARCHIVE
Read 176 LawLens analyses of Uttarakhand High Court judgments published in September 2026, covering key rulings, legal principles and case law.
← BACK TO UTTARAKHAND COURT REPORTPERMANENT MONTHLY EDITIONS
The petitioners were defendants in a permanent-injunction suit brought by the respondents. The trial court granted the plaintiffs’ temporary-injunction application and dismissed the defendants’ application.
2 MIN READ→
The petitioners alleged that the respondents had failed to comply with the writ court’s order dated 7 May 2026, which directed the University to treat the relevant admissions as regular, declare the students’ results,...
2 MIN READ→
The applicant was facing trial in Special Session Trial No. 49 of 2025, arising from Case Crime No. 320 of 2024, for offences under Section 376 IPC read with Sections 3/4 of the POCSO Act
2 MIN READ→
The claimants sought compensation under Sections 166 and 140 of the Motor Vehicles Act, 1988, following the death of Girish Chaubey, aged 24, in a car accident on 24 March 2017.
3 MIN READ→
Shankarmani Nautiyal, the owner and driver of a Maruti car, died when the vehicle fell into the Bhagirathi River on 12 November 2015; his wife also died in the accident
2 MIN READ→
The appellant was convicted by the Special Sessions Judge, Bageshwar, under Section 376(2)(i) IPC and Section 3(a) read with Section 4 of the POCSO Act for sexually assaulting a child on 27 April 2017.
2 MIN READ→
Smt. Shaila Devi died when the Maruti car in which she was travelling fell into the Bhagirathi River on 12 November 2015.
2 MIN READ→
The petitioner challenged the Technical Evaluation Committee’s decision declaring its bid for the operation and maintenance of Uttarakhand’s 108 Emergency Response Services non-responsive, and its decision declaring r...
2 MIN READ→
The appellant, the prosecutrix’s father, was accused of gagging her, removing her clothes and attempting penile-vaginal intercourse at their home on 21 February 2015.
2 MIN READ→
The applicant sought regular bail in an FIR arising from a shooting on 16 June 2024.
2 MIN READ→
The appellant challenged a transfer order dated 25 July 2026, moving him from the Garhwal region to the Kumaun region on administrative grounds, and a relieving order dated 14 August 2026.
1 MIN READ→
The applicants sought anticipatory bail in connection with FIR/Case Crime No. 153 of 2025, registered at Police Station Sahaspur, Dehradun, under Sections 105 and 115(2) of the Bharatiya Nyaya Sanhita (BNS).
2 MIN READ→
The applicant sought anticipatory bail in Case Crime No. 180 of 2025, registered at Police Station Bhagwanpur, Haridwar, under Section 69 of the Bharatiya Nyaya Sanhita (BNS).
2 MIN READ→
The petitioners operated manufacturing units in Uttarakhand and brought notified agricultural produce from outside the State for processing or manufacture.
3 MIN READ→
The petitioner sought a writ of mandamus under Article 226 for police protection for himself, his family, and agricultural land.
1 MIN READ→
The applicant sought quashing of the charge-sheet, cognizance order and proceedings in Special Sessions Trial No. 99 of 2022, arising from offences under Sections 363, 366A and 376 IPC and Sections 3/4 of the POCSO Act.
2 MIN READ→
The applicant sought, under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), restoration of possession of land purchased by registered sale deed and an order restraining the private respondents from...
2 MIN READ→
The petitioner challenged an assessment order dated 11 February 2025 under Section 73 of the CGST/UKGST Act, demanding tax, interest and penalty, and an appellate order dated 13 October 2025 dismissing its appeal as t...
2 MIN READ→
The applicant sought bail in connection with FIR No. 0607 of 2023, registered at Police Station Kotwali Haridwar, in which he and two co-accused were charge-sheeted under Section 302 read with Section 34 of the Indian...
2 MIN READ→
The deceased, a 28-year-old constable earning a monthly salary of ₹14,671, died from injuries sustained when a truck struck the motorcycle on which he was travelling to duty.
3 MIN READ→
The applicant was in judicial custody in connection with an FIR registered under Sections 8/22/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985, concerning an alleged recovery during police checking
2 MIN READ→
The applicant was convicted under Section 138 of the Negotiable Instruments Act, 1881, and sentenced to three months’ imprisonment.
2 MIN READ→
Kavita and Ravi Kumar married on 22 April 2019 and have a minor son.
1 MIN READ→
The petitioner challenged detention orders dated 2 April 2026 made under Section 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (PIT NDPS Act).
3 MIN READ→
The petitioner challenged her preventive detention under Section 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (“PIT NDPS Act”).
2 MIN READ→
The petitioners intended to contest student-union elections at colleges affiliated with Kumaun University: three sought the post of Treasurer and one sought Joint Secretary.
2 MIN READ→
The claimants, the wife, son, mother and father of the deceased, sought compensation after he died from injuries sustained in a motorcycle–car collision on 23 November 2008.
2 MIN READ→
Deepak, the four-year-old deaf and mute grandson of informant Kaliram, went missing on 25 August 1998; his body was recovered from the Banganga river the next day.
3 MIN READ→
The petitioner’s father, an Assistant Teacher (L.T. Grade), died in service on 2 September 2023. The petitioner applied for compassionate appointment as an Assistant Teacher (L.T. Grade) (English), claiming to possess...
2 MIN READ→
Suraj sought bail in connection with FIR No. 0022 of 2025, registered at Police Station Pulbhatta, Udham Singh Nagar.
2 MIN READ→
The informant’s son died by hanging on 13 April 2026.
2 MIN READ→
The petitioner, a proprietorship firm, held a contract to supply and maintain 16 workers at an electric sub-station.
2 MIN READ→
The appeals challenged awards dated 19 October 2016 arising from a car accident on 12 November 2015, in which the claimants’ parents died after their car fell into the Bhagirathi River near Papargad.
2 MIN READ→
The respondents filed a commercial recovery suit for ₹5,39,209, with interest and costs, alleging outstanding bills.
2 MIN READ→
The respondents filed a Small Cause Court suit seeking arrears of rent and eviction from a shop in Dehradun.
2 MIN READ→
Rajesh Chandra, aged 48 years, died on 14 September 2016 when the Max vehicle bearing registration no. UK-10-TA-0086, in which he was travelling, fell into a gorge near Village Dolsi on the Nagun–Bhavan Road due to th...
2 MIN READ→
The applicant, Meena Devi, the informant/victim in FIR No. 429 of 2024 registered at Police Station Rudrapur, District Udham Singh Nagar, under Sections 420 and 506 IPC, sought transfer of Criminal Case No. 2397 of 20...
3 MIN READ→
The applicant sought quashing under Section 482 of the Code of Criminal Procedure, 1973, of the charge-sheet dated 31 May 2023 and the proceedings in Special Sessions Trial No. 84 of 2023 arising from FIR No. 310 of 2...
3 MIN READ→
The applicant sought quashing of the charge-sheet dated 25 September 2022, summoning order dated 28 September 2022, and the proceedings in Special Sessions Trial No. 58 of 2022 pending before the Special Sessions Judg...
3 MIN READ→
The applicants sought anticipatory bail in connection with FIR/Case Crime No. 335 of 2023, registered at Police Station Kotwali, Dehradun, for offences under Sections 120-B, 406 and 420 of the Indian Penal Code.
2 MIN READ→
The petitioner, a proprietorship firm and MSME, participated in a tender issued by the Cantonment Board, Nainital, for establishing six unipoles and fifty poles for advertisements within the Nainital Cantonment area....
4 MIN READ→
The petitioner, Smt. Khasti Devi, was the widow of late Khyali Dutt Joshi, an Assistant Teacher who had initially been appointed on 30 August 1961 and had served for approximately 27 years before his death on 9 Januar...
2 MIN READ→
Pursuant to an advertisement dated 24 August 2021 issued by the Uttarakhand Subordinate Service Selection Commission (UKSSSC), the petitioner applied for appointment as a Driver and submitted his application on 11 Sep...
3 MIN READ→
On 13 February 2008, Abbal/Awwal Singh was travelling in Tata Scorpio Gold bearing registration No. UA-07P-5337 when it met with an accident at Village Sarkanda, Tehri Garhwal.
3 MIN READ→
The petitioners were employees of the Public Works Department, Dehradun, serving respectively as a Helper and Compressor Operator, both falling within Class IV/Group D service. They superannuated on 31 March 2021
2 MIN READ→
The dispute concerned property bearing Khasra No. 235 Kha, Mauza Kuanwala, Dehradun, owned by co-accused Amrish Kumar Oberai and mortgaged with Union Bank of India. The first informant and others agreed to purchase th...
4 MIN READ→
The petitioner filed a public interest petition alleging that accused persons, persons connected with criminal cases, and members of the public were unable to download First Information Reports (FIRs) from the Uttarak...
3 MIN READ→
The petitioner alleged that respondent no. 7, Ashirwad Wellness Samiti, Dehradun, had detained him against his will and without his consent.
3 MIN READ→
Rajbeer, along with Prem and Naresh, was convicted under Sections 148 and 302 read with Section 34 IPC by the Sessions Court, Haridwar, on 29 January 2003. His criminal appeal was dismissed by the High Court on 24 May...
3 MIN READ→
The petitioner was initially appointed on 12 January 2006 as Senior Research Officer (Irrigation and Drainage Engineering), a post equivalent to Associate Professor. After successive promotions, he was serving as Prof...
3 MIN READ→
The petitioner and respondent no. 2 were married on 16 April 2017 and had two daughters.
3 MIN READ→
The appellant, Bishan Ram, was convicted by the Special Sessions Judge (POCSO)/Sessions Judge, Champawat, for offences under Sections 323, 504, 506 and 376 IPC and Section 5(l)/6 of the Protection of Children from Sex...
4 MIN READ→
The revisionist-wife and respondent no. 2-husband were married on 2 May 1998.
3 MIN READ→
The petitioner held a 25 kW high-tension electricity connection for its industrial unit.
3 MIN READ→
The petitioner, while serving as a Section Officer in the Uttarakhand Public Service Commission, was suspended and charge-sheeted on 21 February 2014 for allegedly instigating employees to participate in a strike from...
2 MIN READ→
The applicant, Rohit Chauhan, sought quashing of the proceedings in Special Session Trial No. 39 of 2023, arising from Case Crime No. 0017 of 2022 registered at Police Station Chakrata, District Dehradun.
3 MIN READ→
Respondent No. 2, a widow and Anganwadi Assistant, lodged FIR No. 467 of 2022 at Police Station Rudrapur alleging that the applicant, who was married to her acquaintance, established physical relations with her from 2...
4 MIN READ→
The applicants, Ujjawal and Ashu @ Ashu Parmar, were implicated in FIR No. 1151 of 2025 dated 15 November 2025, registered at Police Station Laksar, District Haridwar, for offences under Sections 109(1) and 61(2) of t...
3 MIN READ→
The applicants, Ujjawal and Ashu @ Ashu Parmar, were implicated in FIR No. 1151 of 2025 dated 15 November 2025, registered at Police Station Laksar, District Haridwar, for offences under Sections 109(1) and 61(2) of t...
3 MIN READ→
The applicant-wife filed a criminal transfer application under Section 447 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking transfer of proceedings in Misc. Case No. 2517 of 2014, arising under Sections 18, 19...
2 MIN READ→
On 5 November 2012, Navkirat Singh, aged about 16 years, was allegedly hit from behind by truck no. UK 06 CA 0331 while riding his bicycle home from school. He sustained injuries, remained in coma despite treatment at...
3 MIN READ→
The applicant sought transfer under Section 447 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) of Miscellaneous Application No. 66 of 2025, filed by the respondent under Section 126(3) of the Code of Crimina...
3 MIN READ→
The applicant sought quashing under Section 482 CrPC of the charge-sheet dated 15 November 2022, the summoning order dated 6 February 2023, and the criminal proceedings arising from FIR No. 56 of 2022, registered for...
3 MIN READ→
Respondent No. 2 lodged an FIR against the applicant and other accused persons alleging that Aiyaz had entered into an agreement to sell land with him on 13 May 2013 and had received ₹20 lakhs as earnest money.
3 MIN READ→
Respondent No. 2 lodged FIR No. 54 of 2022 at Police Station Sitarganj, Udham Singh Nagar, alleging matrimonial cruelty, dowry harassment, assault, insult, criminal intimidation, and ouster from the matrimonial home.
3 MIN READ→
The applicant sought quashing of the charge-sheet dated 12 January 2021, the cognizance/order dated 19 February 2021, and the proceedings in Criminal Case No. 1839 of 2021, pending before the Additional Chief Judicial...
3 MIN READ→
The applicant sought quashing of the charge-sheet dated 12 January 2021, the order dated 19 February 2021, and the criminal proceedings in Criminal Case No. 1839 of 2021, State v. Ajay Jatav & Another, pending before...
2 MIN READ→
The applicants sought quashing of the charge-sheet dated 18 February 2022, summoning order dated 14 June 2022, and proceedings in Criminal Case No. 4331 of 2022 arising from Crime No. 200 of 2021, pending before the A...
2 MIN READ→
On 10 August 2010, the claimant, Laxman Singh, was travelling on a motorcycle with Lalit Mohan when truck no. HR38H-6845, allegedly driven rashly and negligently, collided with the motorcycle. Lalit Mohan died at the...
2 MIN READ→
An altercation arose between the petitioner and respondent nos. 3 and 4 concerning the supply of canal water to their respective agricultural fields.
3 MIN READ→
Pidilite Industries Limited manufactured and sold Dr. Fixit Pidicrete URP (SBR Latex) and Dr. Fixit Super Latex (SBR Latex), which are synthetic Styrene Butadiene Rubber (“SBR”) latex products used in concrete, mortar...
4 MIN READ→
The petitioners approached the Uttarakhand High Court seeking protection of their life and personal liberty.
3 MIN READ→
The parties, both advocates, married on 3 March 2014 and had a daughter, Kavya, born on 7 September 2015. They began living separately on 19 April 2016. The respondent-husband filed a petition under Section 13(1)(i-a)...
4 MIN READ→
The petitioner was issued a Letter of Award dated 1 June 2026 for Cluster-C under the Tariff Based Competitive Bidding mechanism for implementing a Standalone Battery Energy Storage System at various locations/sub-sta...
3 MIN READ→
The dispute concerned inter se seniority between Assistant Engineers appointed through direct recruitment (“DRs”) and those promoted (“PRs”) in the Uttarakhand Power Corporation Limited (“UPCL”). Recruitment was gover...
4 MIN READ→
The petitioner was suspended on 29 April 2010 for alleged dereliction of duty.
3 MIN READ→
The applicants, Dr. Atul Sardana and others, were involved in matrimonial disputes with respondent no. 2, Dr. Vandana Sardana.
3 MIN READ→
The petitioner-firm challenged an assessment order dated 3 August 2024 passed under Section 73 of the CGST Act/UKGST Act, raising a demand of ₹10,68,390.44 as tax, ₹9,47,634 as interest, and ₹1,06,839.04 as penalty, t...
3 MIN READ→
The petitioner-firm challenged the order dated 18 December 2025 passed under Section 73 of the CGST Act/UKGST Act, demanding tax of ₹1,87,258.05 and penalty of ₹43,734, totalling ₹2,30,992.05.
3 MIN READ→
Ranjit Singh died in a motor vehicle accident on 26 November 2011 when Bolero vehicle No. UK-06-L-2144 allegedly struck him while he was returning from his agricultural field.
3 MIN READ→
The petitioner sought quashing of FIR/Case Crime No. 383 of 2025, registered at Police Station Kunda, District Udham Singh Nagar, for offences under Sections 106(1), 125(b) and 281 of the Bharatiya Nyaya Sanhita, 2023...
2 MIN READ→
The petitioner, Kalim Ali, and respondent no. 3/complainant were son and mother, respectively.
2 MIN READ→
The petitioner sought quashing of FIR/Case Crime No. 0404 of 2020, registered at Police Station Patel Nagar, District Dehradun, for offences under Sections 420, 328, 504, 506, 323 and 120-B of the IPC.
3 MIN READ→
The petitioner sought quashing of FIR/Case Crime No. 384 of 2025, registered at Police Station Haldwani, District Nainital, for offences under Sections 117(2) and 352 of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
3 MIN READ→
Respondent Nos. 1 and 2 instituted a suit under Section 229-B of the Uttarakhand Zamindari Abolition and Land Reforms Act, 1950, claiming bhumidhari rights with transferable rights over agricultural land allegedly pur...
4 MIN READ→
The appeals arose from the same motor accident and challenged the judgment and award dated 13 December 2012 in M.A.C.P. No. 78 of 2009, by which the Motor Accident Claims Tribunal, Nainital, awarded ₹6,61,256 with int...
3 MIN READ→
The appeals arose from the same motor accident and challenged the judgment and award dated 13 December 2012 in M.A.C.P. No. 78 of 2009, by which the Motor Accident Claims Tribunal, Nainital, awarded ₹6,61,256 with int...
3 MIN READ→
The petitioner sought quashing of FIR No. 0015/2024 dated 25 March 2024, registered at Police Station Dharchula, District Pithoragarh, under Section 323 of the Indian Penal Code and Section 3(1)(x) of the Scheduled Ca...
2 MIN READ→
The petitioners challenged FIR No. 0015/2024 dated 25 March 2024, registered at Police Station Dharchula, District Pithoragarh, under Section 323 of the Indian Penal Code and Section 3(1)(x) of the Scheduled Castes an...
2 MIN READ→
Respondent No. 2 initially instituted Original Suit No. 91 of 2019 before the Civil Judge (Senior Division), Rudrapur, for recovery of money against the petitioner. The petitioner entered appearance and filed its writ...
4 MIN READ→
The applicant, Sudhir Kumar, filed an application under Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of the charge-sheet dated 9 June 2018, summoning order dated 23 July 2018, and the proceedi...
3 MIN READ→
The applicants—Smt. Sudha Devi, Sri Sudha Raj alias Sudhakar, and Smt. Deepa Rani, respectively the mother-in-law, brother-in-law, and sister-in-law of respondent no. 2—challenged, under Section 482 of the Code of Cri...
3 MIN READ→
The applicant, Sachin Mandal, sought bail in connection with FIR No. 0094 of 2026, registered on 1 March 2026 at Police Station Rudrapur, District Udham Singh Nagar, initially against an unknown person and later impli...
2 MIN READ→
The applicants invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of the charge-sheet and summoning order dated 4 February 2026 passed by the ACJM/Vth Additional Civil Judge (Senior...
3 MIN READ→
The respondents/plaintiffs had instituted SCC Suit No. 50 of 2016 before the 3rd Additional District Judge/Judge Small Cause Court, Dehradun, seeking possession of the disputed shop and related monetary reliefs. The s...
3 MIN READ→
The petitioner filed an application under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking appointment of an independent presiding arbitrator. On 27 September 2024, the High Court, acting on the pa...
3 MIN READ→
The petitioners, a joint venture comprising M/s Prince Construction Company and M/s Mohan Construction, participated in a tender issued by the Uttarakhand Public Works Department for surface improvement, reconstructio...
2 MIN READ→
The applicants sought quashing of the order dated 1 December 2020 passed by the Additional Chief Judicial Magistrate-I, Dehradun, in Misc. Case No. 557 of 2020, and the consequential FIR No. 0404 dated 4 December 2020...
3 MIN READ→
On 17.01.2008, a Tata Spacio bearing registration No. UA-07M-5553 met with an accident near Village Padagali, District Tehri Garhwal, resulting in the death of Laxman Singh, the vehicle’s owner.
4 MIN READ→
The petitioners filed a criminal writ petition under Article 226 of the Constitution seeking quashing of FIR/Case Crime No. 0246 of 2026, registered at Police Station Bhadarabad, District Haridwar, under Sections 115(...
3 MIN READ→
The petitioners, who are family members of Jagjeet Singh @ Jagga, filed a writ petition under Article 226 seeking directions for assessment of the threat perception to their life and personal liberty and, if a genuine...
3 MIN READ→
Respondent No. 2 claimed to be the legally wedded wife of the revisionist and sought maintenance under Section 125 Cr.P.C.
4 MIN READ→
The petitioners instituted criminal writ petitions under Article 226 of the Constitution seeking quashing of FIR/Case Crime No. 0129 of 2026, registered at Police Station Lalkuan, District Nainital, under Sections 115...
3 MIN READ→
The appellants challenged the order dated 11 August 2026 passed by the learned Single Judge in WPMS No. 2378 of 2026.
3 MIN READ→
The applicant, Rajendra Kumar, sought regular bail in FIR No. 0021 of 2025, registered at Police Station Cyber Crime, Kumaon Division, Rudrapur, District Udham Singh Nagar, for offences under Sections 3(5), 318(4) and...
3 MIN READ→
The applicant, Pradeep Singh Gariya, sought bail in connection with FIR No. 0001 of 2025, registered at Police Station Kapkot, District Bageshwar, initially alleging offences under Sections 109, 352 and 351(2) of the...
2 MIN READ→
The applicants—Shafeek @ Mohd. Shafiq, Arif Ali and Sartaj Ali—were implicated in FIR No. 42 of 2026, registered at Police Station ITI, District Udham Singh Nagar, for offences under Sections 318(4), 351(3), 352 and 6...
3 MIN READ→
The respondent-plaintiff instituted Small Cause Suit No. 41 of 2023 seeking ejectment, arrears of rent and mesne profits against the revisionists in respect of a shop situated at 9, Mukherjee Marg, Rishikesh.
3 MIN READ→
The deceased, daughter of the informant, travelled from Mumbai Nagar towards Rishikesh for a Yoga M.A. examination. The applicant, described as her uncle, met her at Haridwar and took her towards Chilla Dam instead of...
4 MIN READ→
The petitioner-firm challenged the order dated 20 December 2025 passed by the Assistant Commissioner, State Tax, Sector-01, Rudrapur, under Section 73(9) of the CGST/UKGST Act, raising a demand of ₹1,24,497 towards ta...
2 MIN READ→
On 15 May 2015, Manoj Kumar died after being struck from behind by motorcycle no. UK-18-B-6473, allegedly being driven rashly and negligently.
2 MIN READ→
The applicant, Sahil Kumar, sought bail in connection with FIR No. 0018 of 2025, registered on 05 September 2025 at Police Station Deghat, District Almora, initially against an unknown person for an offence under Sect...
2 MIN READ→
The petitioner challenged the order dated 25.08.2026 by which the constituencies finalized and published on 24.08.2026 for the ensuing election of the District Cooperative Bank, Haridwar, were allegedly altered. He so...
2 MIN READ→
The revisionist challenged four appellate judgments affirming his convictions in separate criminal cases arising from alleged land-sale fraud.
3 MIN READ→
Smt. Poonam Devi died after being hit by car no. D.L.4C-A.D./7643 on 05.12.2015 while standing on the left side of the road.
2 MIN READ→
The applicant-wife sought transfer of Criminal Case No. 41 of 2024, State v. Meenakshi Devi, pending before the Civil Judge (Junior Division)/Judicial Magistrate, Chakrata, Dehradun, under Sections 323, 504 and 506 IP...
3 MIN READ→
Narendra Singh Negi, aged 35 years and employed in the Uttarakhand Police, died on 25 March 2017 after a bus bearing registration No. HP-17D-5124 allegedly hit his motorcycle from behind while he was on duty.
3 MIN READ→
The petitioner challenged the Election Officer’s order dated 31.08.2026 and the final voter list of the District Cooperative Bank, Haridwar, alleging that he and other eligible representatives of Multipurpose Mehwad K...
2 MIN READ→
The applicant sought anticipatory bail in connection with FIR/Case Crime No. 0234 of 2026, registered at Police Station Kotwali Dehradun under Sections 115(2), 191(2), 351(3), 352 and 109 of the Bharatiya Nyaya Sanhit...
3 MIN READ→
The revisionists/plaintiffs instituted SCC Suit No. 24 of 2001 before the Judge, Small Cause Court/District Judge, Dehradun, seeking recovery of arrears of rent, mesne profits and ejectment.
3 MIN READ→
The respondent no. 1/plaintiff, Smt. Sabbri, instituted a suit seeking cancellation of a registered sale deed dated 16.10.2023 executed in favour of the appellant.
2 MIN READ→
The applicant, Mohsin, was charge-sheeted in Case Crime No. 65 of 2021 for offences under Section 8/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, concerning recovery of 5.16 grams of smack, described...
2 MIN READ→
The applicant, Aiperi alias Erika, a Kyrgyzstan national, was implicated along with two co-accused in FIR No. 0130 of 2026 registered at Police Station Raipur, District Dehradun, for offences under Sections 318(4), 33...
2 MIN READ→
The revisionist was convicted under Section 138 of the Negotiable Instruments Act, 1881, by the Judicial Magistrate, Kotdwar, in Criminal Case No. 1606 of 2022. The Magistrate sentenced the revisionist to one year’s s...
2 MIN READ→
The petitioner challenged the order dated 17 August 2026 by which its technical bid in a tender issued pursuant to NIT dated 18 July 2026 was declared non-responsive on the ground that the original earnest money depos...
3 MIN READ→
The petitioner was initially engaged as a daily-wage Typist on 4 November 1986 in the Hill Development Department of the State Planning Commission and subsequently appointed on an ad hoc basis as a Junior Assistant on...
3 MIN READ→
The applicant sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) of the order dated 01.08.2026 passed by the Special Judge, Anti-Corruption (CBI), Dehradun, in CBI Case No. 10 o...
4 MIN READ→
The petitioner sought rectification of the Order-in-Original dated 29 August 2024 passed by the Assistant Commissioner, CGST Division, Rudrapur. The order was uploaded on 30 August 2024. The petitioner filed the recti...
3 MIN READ→
The petitioner was allotted a foreign liquor shop at Nainital Road No. 3 for the financial years 2026–27 and 2027–28. He deposited the prescribed licence fee of ₹1,82,000 and two cheques of ₹7,42,560 each with the Dis...
2 MIN READ→
The revisionist, who was a juvenile at the time of the alleged incident but was being tried as an adult before the Children’s Court, faced proceedings for offences under Sections 302, 201 and 34 of the Indian Penal Co...
3 MIN READ→
An FIR under Sections 2/3 of the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 (“Gangsters Act”) was registered against the revisionist, followed by preparation of a gang chart.
2 MIN READ→
The petitioner challenged the Nagar Palika Parishad, Nainital’s rejection of its bid for installation of swings and electrically driven pulleys during the Maa Nanda Devi Mahotsav, 2026.
2 MIN READ→
Respondent No. 5 claimed compensation for his dwelling house situated in Village Ghonti, Tehri Garhwal, above Reservoir Level (R.L.) 835 metres, on the ground that the house had become unusable after his family migrat...
3 MIN READ→
The petitioner sought quashing of FIR/Case Crime No. 100 of 2018, registered at Police Station Rajpur, Dehradun, under Sections 386, 388 and 120-B of the Indian Penal Code (“IPC”).
3 MIN READ→
Respondent No. 2, who was acquainted with the revisionist, allegedly paid the revisionist ₹2,00,000 on 28.10.2022—₹1,00,000 by cheque and ₹1,00,000 in cash—on the representation that the revisionist would use his conn...
4 MIN READ→
The petitioners, who claimed to be majors, stated that they were in a relationship and had solemnized their marriage (Nikah) on 27 July 2026 according to Muslim rites and rituals.
3 MIN READ→
Petitioner No. 1 was the husband of respondent No. 3, while petitioner Nos. 2 and 3 were her parents-in-law and petitioner Nos. 4 and 5 were her sisters-in-law. Their marriage was solemnised on 14 June 2024 according...
3 MIN READ→
On 24.09.2015, a Maruti 800 bearing registration no. UK-07-X-0436, travelling from Uttarkashi to Dehradun, fell into a gorge near Kaplani, Suwakholi, District Dehradun.
3 MIN READ→
The applicants—respondent no. 2’s mother-in-law, father-in-law, brother-in-law and husband—sought quashing under Section 482 Cr.P.C. of the summoning order dated 23 September 2013, order dated 19 January 2015 and the...
3 MIN READ→
The Uttarakhand Rural Road Development Agency (URRDA) issued a Notice Inviting Tender. The petitioner and respondent no. 4 submitted bids, and respondent no. 4 was declared successful as the lowest bidder (L-1).
3 MIN READ→
On 05.02.2007, Puran Chand allegedly died in a road accident near Shantipuri Gola Gate, Nagla, District Udham Singh Nagar, when a truck bearing registration No. UA-04-C-0548 collided with his motorcycle.
2 MIN READ→
Ashish, aged approximately 32 years, was allegedly employed as a driver by Mangal Singh Matuda, the registered owner of Maruti 800 bearing registration No. UK-07-X-0436, at a monthly salary of ₹8,000.
2 MIN READ→
The petitioner participated in a tender issued by the Uttarakhand Rural Roads Development Agency. Its technical bid was found responsive, but it was ranked third-lowest (L3) after the financial bids were opened, where...
3 MIN READ→
The petitioner, Prashant Jain, was raised and financially supported by his paternal aunts, Usha Rani and another respondent. He resided in their residential property and operated a business from their shop.
2 MIN READ→
The revisionist’s marriage with respondent no. 2 was solemnised on 17 February 2002. A son was born in 2003 and was subsequently given in adoption to the revisionist’s elder brother; a daughter, respondent no. 3, was...
3 MIN READ→
The revisionist-wife and respondent no. 2 were married on 17 February 2002.
3 MIN READ→
On 9 October 2026, Lukman was travelling in his Tavera car near Thana Biharigarh, District Saharanpur, when a truck allegedly being driven on the wrong side collided with the car.
3 MIN READ→
On 09.11.2007, Sandeep Kumar Saini was riding motorcycle No. UA-08J-8903 when it collided with Santro car No. UA-08A-8586, owned and driven by respondent No. 2.
3 MIN READ→
On 31 August 2008, Manga, aged approximately 28 years, was travelling by bicycle near Jagjeetpur Bus Stand, Haridwar, when Truck No. HR-26GA-0967 allegedly collided with him due to rash and negligent driving.
3 MIN READ→
On 14.04.2010, Km. Vandana @ Nisha, a nine-year-old school-going girl, was hit by vehicle No. UA-07M-2953 while she was going to the market. She sustained injuries and died during treatment at the District Hospital, G...
2 MIN READ→
The petitioner challenged the District Magistrate, Nainital’s order dated 14 May 2026 identifying approximately 73 hectares of forest land in the Tarai-Central Forest Division, Rudrapur, near Bel Baba Temple, as a pos...
3 MIN READ→
The petitioner challenged the order dated 23 July 2026 passed by the Director General, Medical Health and Family Welfare, Uttarakhand, rejecting his representation against a recovery certificate issued pursuant to an...
3 MIN READ→
The petitioner alleged that her approximately 18-year-old son was taken by police personnel attached to Police Station Transit Camp, Udham Singh Nagar, on 14 June 2026, allegedly without registration of an FIR, and wa...
3 MIN READ→
The revisionist-husband married respondent no. 1 on 14 November 2021 according to Hindu rites and ceremonies. A male child, respondent no. 2, was born from the marriage.
3 MIN READ→
The petitioner alleged that she was the legally wedded wife of respondent no. 4, with whom she married on 10 November 2018.
3 MIN READ→
The respondent alleged that the revisionist had borrowed ₹5,70,000 and, towards repayment of the legally enforceable debt, issued Cheque No. 293159 dated 08 July 2020 for the same amount.
3 MIN READ→
The applicant, Savita Sagar, wife of the deceased Nannu Mal, sought bail in connection with FIR No. 369 of 2024, registered on 6 November 2024 at Police Station Kunda, District Udham Singh Nagar, for an offence under...
4 MIN READ→
The applicant, Sharukh Khan, was implicated in FIR No. 0191 of 2025 dated 22 May 2025, registered at P.S. Kotwali Roorkee, District Haridwar, for an offence under Section 8/22 of the Narcotic Drugs and Psychotropic Su...
3 MIN READ→
The appellant challenged the order dated 30 April 2026 passed by the learned Single Judge in Writ Petition (M/S) No. 1187 of 2026.
3 MIN READ→
The petitioner instituted a declaratory suit under Section 229-B of the U.P. Zamindari Abolition and Land Reforms Act before the Assistant Collector, First Class, Roorkee, initially numbered Suit No. 24 of 1996 and su...
3 MIN READ→
The petitioners challenged the order dated 23 March 2021 passed by the Second Additional District Judge, Nainital in Misc. Case No. 18 of 2020. By that order, the court allowed the respondents’ application under Order...
3 MIN READ→
The petitioner, a Constable in the Sashastra Seema Bal, was sanctioned 30 days’ earned leave from 4 January 2016 to 2 February 2016.
3 MIN READ→
The appellant/claimant, Smt. Anju Mohanti, filed an appeal seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal, Second FTC, Nainital, in M.A.C.P. No. 19 of 2007.
3 MIN READ→
Devendra Kumar Tripathi, aged approximately 34–35 years, was travelling in a Maruti car at about 10:30 p.m. when the car collided with Truck No. HR-46/A-7486, which had been left stationary on the road after an earlie...
3 MIN READ→
On 7 April 2011, respondent no. 1 was travelling on his Scooty from Kotdwar towards Sitabpur when a taxi Jeep, registration no. U.A.-12-7351, allegedly being driven rashly and negligently, overtook and struck him.
3 MIN READ→
The appellant and co-accused Jiya Lal allegedly entered and ploughed agricultural land at Ranipur Jhal, Haridwar, on 04.07.1999, despite objection by informant Sardar Sohan Singh and his family.
5 MIN READ→
The appellant alleged that on 04.07.1999, while he was ploughing land at Ranipur Jhal, Jwalapur, the accused—Sohan Singh, Kuldeep Singh @ Lakhmeer Singh and Paramjeet Singh—arrived armed with country-made pistols and...
3 MIN READ→
The petitioner, a civil contractor registered with the Service Tax Department, challenged an order passed by the Superintendent, Service Tax, Haldwani, under Section 73(1) of the Finance Act, 1994. The petitioner file...
3 MIN READ→
The petitioner was selected pursuant to an advertisement dated 22 August 2018 and appointed as Lecturer (Mathematics) at Inter College, Khirkhet, by appointment order dated 12 December 2018. She joined the institution...
3 MIN READ→
The applicant sought anticipatory bail in connection with FIR/Case Crime No. 0227 of 2026, registered at Police Station Raipur, District Dehradun, for offences under Sections 109, 191(2), 351(2) and 352 of the Bharati...
3 MIN READ→
The petitioner claimed ownership and bhumidhari rights over land bearing Khasra No. 511 at Village Badowala, Tehsil Doiwala, District Dehradun.
3 MIN READ→
FIR No. 114 of 2026 was registered at Police Station Doiwala, District Dehradun, under Sections 8/20/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”), after 1.276 kilograms of cannabis was a...
3 MIN READ→
The petitioner, claiming to be the registered owner of Mahindra Scorpio bearing Registration No. UK-18G-7100, challenged the order dated 15 April 2026 by which the Special Judge, N.D.P.S. Act/1st Additional District a...
4 MIN READ→
The petitioner association represented retired teachers, family pensioners and legal heirs of deceased employees of G.B. Pant University who had retired before 18 June 2005 after opting for retirement at the age of 60...
4 MIN READ→
Petitioner Nos. 1 and 2 stated that they were in a relationship and voluntarily solemnised their Nikah on 18 January 2025 in accordance with Muslim rites and rituals. A male child was born from the marriage on 21 Octo...
3 MIN READ→
A suit for eviction and possession was instituted by Shanti Prapan Sharma against Commercial Motors and eight others on the grounds of termination of tenancy, subletting, and default in payment of rent.
3 MIN READ→