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Uttarakhand High Court judgments, 2022

1,206 judgments · page 47 of 61

High Courts30 Mar 2022Allowed

Gufran Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 03 UK CK 0114

Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Prevention Of Cruelty To Animals Act, 1860 — Section 3, 11
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High Courts30 Mar 2022Allowed

Anurag Shankhdhar Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 03 UK CK 0111

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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High Courts28 Mar 2022Allowed

Sahil Alias Monu Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 03 UK CK 0110

Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Prevention Of Cruelty To Animals Act, 1860 — Section Section 3, 11
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High Courts25 Mar 2022Disposed Of

Ashish Vashisth & Others Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 03 UK CK 0104

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 120B, 188, 269, 270, 420, 467, 468, 471Epidemic Diseases Act, 1897 — Section 3
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High Courts24 Mar 2022Allowed

Mohit Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 03 UK CK 0101

Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 376(3), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 33(5)
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High Courts22 Mar 2022Dismissed

Deewan Singh @ Kalu Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 03 UK CK 0135

Indian Penal Code, 1860 — Section 377Protection Of Children From Sexual Offences Act, 2012 — Section 3, 5, 5(m), 6, 7, 9, 29, 377Code Of Criminal Procedure, 1973 — Section 164, 313
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