COURT ARCHIVE

Uttarakhand High Court judgments, 2018

1,394 judgments · page 24 of 70

High Courts29 Aug 2018Allowed

Sharafat Ali Vs State of Uttarakhand

Uttarakhand High Court · (2018) 08 UK CK 0184

Indian Penal Code, 1860 — Section, 363, 366A, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 3(a), 4, 5(l), 6Code Of Criminal Procedure, 1973 — Section 164

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High Courts29 Aug 2018Allowed

Prakash Singh Vs State of Uttarakhand

Uttarakhand High Court · (2018) 08 UK CK 0183

Indian Penal Code, 1860 — Section, 376, 452, 506

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High Courts29 Aug 2018Allowed

Smt. Poonam Negi Vs State of Uttarakhand

Uttarakhand High Court · (2018) 08 UK CK 0182

Indian Penal Code, 1860 — Section, 120B, 420Emigration Act, 1983 — Section 24Code Of Criminal Procedure, 1973 — Section 437

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High Courts29 Aug 2018Allowed

Sanju Kumar Vs State of Uttarakhand

Uttarakhand High Court · (2018) 08 UK CK 0181

Protection of Children from Sexual Offences Act, 2012 — Section 5, 6Indian Penal Code, 1860 — Section, 363, 366, 376Code Of Criminal Procedure, 1973 — Section 164

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High Courts29 Aug 2018Allowed

Wasim Vs State of Uttarakhand

Uttarakhand High Court · (2018) 08 UK CK 0180

Indian Penal Code, 1860 — Section, 328, 366, 506

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High Courts29 Aug 2018Allowed

Parvesh Kumar Vs State of Uttarakhand

Uttarakhand High Court · (2018) 08 UK CK 0179

Indian Penal Code, 1860 — Section, 120B, 171, 420, 467, 468, 471

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High Courts29 Aug 2018Allowed

Aamir Vs State of Uttarakhand

Uttarakhand High Court · (2018) 08 UK CK 0178

Indian Penal Code, 1860 — Section, 363, 366A, 376(2)(i)Protection of Children from Sexual Offences Act, 2012 — Section 3(a), 4

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High Courts29 Aug 2018Disposed Of

In the matter of Prevention of Recurrent Strikes Organized by various Government/Non Government Unions/Organizations Vs State of Uttarakhand And Another

Uttarakhand High Court · (2018) 08 UK CK 0175

Uttar Pradesh Essential Services Maintenance Act, 1966 — Section 2, 3, 4Uttar Pradesh (Recognition of Service Associations) Rules, 1979 — Rule 4, 4(n), (o), 6, 7, 8

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High Courts29 Aug 2018Allowed