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Uttarakhand High Court judgments, 2019

2,103 judgments · page 15 of 106

High Courts07 Nov 2019Allowed/ Dismissed

Mukesh & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 11 UK CK 0080

Indian Penal Code, 1860 — Section 302, 342, 363, 366, 376, 376A, 376(2), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 6Code Of Criminal Procedure, 1973 — Section 156(3), 313, 437A
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High Courts07 Nov 2019Dismissed

Ruchi Kandpal Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 11 UK CK 0066

Contempt Of Courts Act, 1971 — Section 2(c), 12Assistant Teachers Trained Graduate Service Rules, 2014 — Rule 5Constitution Of India, 1950 — Article 14, 16, 16(1), 129, 142, 142(1), 226
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High Courts07 Nov 2019Disposed Of

Bhaskar Prasad Vs State Of Uttaranchal

Uttarakhand High Court · (2019) 11 UK CK 0049

Indian Penal Code, 1860 — Section 354, 452, 504, 506Code Of Criminal Procedure, 1973 — Section 313, 374Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(xi), 3(1)(xi), 3(2)(v), 3(11)
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