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Uttarakhand High Court judgments, 2021

1,716 judgments · page 2 of 86

High Courts29 Dec 2021Disposed Of

S.K. Singh Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2021) 12 UK CK 0316

Indian Penal Code, 1860 — Section 166, 166A, 409, 420, 468, 477APrevention Of Corruption Act, 1988 — Section 13(1), 13(1)(e), 13(2)Prevention Of Corruption (Amendment) Act, 2018 — Section 17A
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High Courts29 Dec 2021Allowed

Yogesh Saini Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 12 UK CK 0290

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379, 411Constitution Of India, 1950 — Article 21
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High Courts28 Dec 2021Allowed

Sahrukh And Usman Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 12 UK CK 0286

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 363, 376D, 376(3), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(g), 6
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