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Uttarakhand High Court judgments, 2019

2,103 judgments · page 44 of 106

High Courts06 Aug 2019Allowed

Asha Devi Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 08 UK CK 0048

Indian Penal Code, 1860 — Section 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 2(wa), 278, 372, 378, 378(3), 378(4), 378(5), 397, 401
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High Courts06 Aug 2019Disposed Of

Gurudeep Singh & Others Vs State Of Uttar Pradesh & Others

Uttarakhand High Court · (2019) 08 UK CK 0044

Uttar Pradesh Reorganisation Act, 2000 — Section 35Uttar Pradesh Imposition Of Ceiling On Land Holdings Act, 1960 — Section 3(2), 3(9), 3(13), 3(16), 3(17), 5, 5(1), 5(3), 6, 9, 10, 10(1), 10(2), 11, 12, 14, 14(1), 25, 26, 27, 28, 29, 30, 31Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 11, 195, 197, 198, 198(1), 198(3)
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High Courts06 Aug 2019Dismissed

Baba Santosh Giri Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 08 UK CK 0037

Indian Penal Code, 1860 — Section 376, 376(2), 377Prevention Of Children From Sexual Offences Act, 2012 — Section 3, 4, 6Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts05 Aug 2019Dismissed

Manish Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 08 UK CK 0035

Protection Of Children From Sexual Offences Act, 2012 — Section 5(1), 9, 376(2)(n)Code Of Criminal Procedure, 1973 — Section 311Evidence Act, 1872 — Section 138
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