COURT ARCHIVE

Uttarakhand High Court judgments, 2018

1,394 judgments · page 44 of 70

High Courts22 Jun 2018Dismissed

Chuda Ram Vs State of Uttarakhand

Uttarakhand High Court · (2018) 06 UK CK 0098

Constitution of India, 1950 — Article 226Uttar Pradesh Government Servant (Discipline and Appeal) — Rule 7(3)
High Courts22 Jun 2018Allowed

Taimur (minor) Vs State of Uttarakhand

Uttarakhand High Court · (2018) 06 UK CK 0096

Indian Penal Code, 1860 — Setion 377Protection of Children from Sexual Offences Act, 2012 — Section 3, 4, 5, 6Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 12 (1)