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Uttarakhand High Court judgments, 2024

1,435 judgments · page 71 of 72

High Courts06 Jan 2024Allowed

Vishal Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 01 UK CK 0027

Indian Penal Code, 1860 — Section 363, 366, 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 164
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High Courts05 Jan 2024Disposed Of

Avtar Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 01 UK CK 0022

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 420, 465, 466, 468, 471, 474Prevention Of Corruption Act, 1988 — Section 8, 9
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High Courts05 Jan 2024Disposed Of

Dilsher Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 01 UK CK 0021

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 420, 465, 466, 468, 471, 474Prevention Of Corruption Act, 1988 — Section 8, 9
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High Courts05 Jan 2024Allowed

Irfan Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 01 UK CK 0019

Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
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High Courts05 Jan 2024Disposed Of

Shivmurti Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 01 UK CK 0017

Code Of Criminal Procedure, 1973 — Section 438Indian 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 Courts04 Jan 2024Disposed Of

Jagmohan Singh Kafola Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 01 UK CK 0014

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 7A, 13(1)(d), 13(2)
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