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Uttarakhand High Court judgments, 2025

1,312 judgments · page 56 of 66

High Courts19 Mar 2025Allowed

Krishana Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 03 UK CK 0881

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 34, 147, 148, 186, 307, 353, 363, 366, 504, 506Constitution Of India, 1950 - Article 21
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High Courts19 Mar 2025Allowed

Mukesh Singh Bora Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 03 UK CK 0875

Indian Penal Code, 1860 - Section 376(2)(n), 506Protection Of The Children From Sexual Offences Act, 2012 - Section 9(m), 10Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 180, 183
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High Courts18 Mar 2025Dismissed

Rajpal Walia Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 03 UK CK 0870

Indian Penal Code, 1860 - Section 406, 420Code Of Criminal Procedure, 1973 - Section 439Prevention Of Money Laundering Act, 2002 - Section 2(1)(u), 3, 4, 5(1), 45, 50
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High Courts17 Mar 2025Allowed

Ashok Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 03 UK CK 0868

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 120B, 420Constitution Of India, 1950 - Article 21
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High Courts17 Mar 2025Allowed

Sonu Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 03 UK CK 0865

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 140(3)Constitution Of India, 1950 - Article 21
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High Courts17 Mar 2025Disposed Of

Rahul Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 03 UK CK 0863

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 61, 318(4), 319(2), 336(3)
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