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Uttarakhand High Court judgments, 2023

1,370 judgments · page 8 of 69

High Courts06 Dec 2023Allowed

Rajnish Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0029

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 420, 465, 467, 468, 471Constitution Of India, 1950 — Article 21
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High Courts05 Dec 2023Allowed

Jatin Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0035

Indian Penal Code, 1860 — Section 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts05 Dec 2023Allowed

Ishrar & Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2023) 12 UK CK 0018

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 14AIndian Penal Code, 1860 — Section 188, 323, 354Code Of Criminal Procedure, 1973 — Section 144, 161, 164
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High Courts05 Dec 2023Allowed

Hargovind Pravah Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0017

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 323, 365, 368, 376, 504, 506Constitution Of India, 1950 — Article 21
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High Courts04 Dec 2023Dismissed

Gaurav Negi Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0024

Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Uttar Pradesh Public Examinations (Prevention Of Unfair Means) Act, 1988 — Section 9, 10
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