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Uttarakhand High Court judgments, 2025

1,312 judgments · page 59 of 66

High Courts06 Mar 2025Allowed

Hoshiyar Singh Negi Vs Garhwal Mandal Vikas Nigam Limited & Others

Uttarakhand High Court · (2025) 03 UK CK 0821

Arbitration And Conciliation Act, 1996 - Section 9, 9(1), 9(2), 9(3), 37Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015 - Section 13

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High Courts06 Mar 2025Disposed Of

Vinish Kumar Saini Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 03 UK CK 0813

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 482Bharatiya Nyaya Sanhita, 2023 - Section 318(4), 351(2), 352

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High Courts06 Mar 2025Allowed

Raheesh Babu And Another Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 03 UK CK 0812

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21

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High Courts06 Mar 2025Allowed

Cheelo Kaur Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 03 UK CK 0811

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

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High Courts06 Mar 2025Allowed

Khilendra Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 03 UK CK 0810

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 274, 275, 318(4)United Provinces Excise Act, 1910 - Section 60, 62, 63, 72

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High Courts05 Mar 2025Disposed Of

Sushil Kumar Sharma Vs Vivek Pandey

Uttarakhand High Court · (2025) 03 UK CK 0809

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Negotiable Instruments Act, 1881 - Section 138

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High Courts05 Mar 2025Disposed Of

Apekshit Tyagi Vs Monu Alias Vivek Tyagi

Uttarakhand High Court · (2025) 03 UK CK 0808

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Negotiable Instruments Act, 1881 - Section 138

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High Courts05 Mar 2025Disposed Of

Jagveer Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 03 UK CK 0807

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 120B, 420, 504, 506

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High Courts05 Mar 2025Allowed

Mohammad Shadab Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 03 UK CK 0806

Indian Penal Code, 1860 - Section 120BConstitution Of India, 1950 - Article 21

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High Courts05 Mar 2025Allowed

Arjinder Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 03 UK CK 0805

Bharatiya Nyaya Sanhita, 2023 - Section 109, 115(2), 324(4), 351(3)Arms Act, 1959 - Section 30

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High Courts05 Mar 2025Disposed Of

Neeraj Kumar Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2025) 03 UK CK 0804

Bharatiya Nyaya Sanhita, 2023 - Section 318(4), 351(2)Constitution Of India, 1950 - Article 226

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High Courts05 Mar 2025Disposed Of

Anil Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2025) 03 UK CK 0802

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High Courts04 Mar 2025Allowed

Amzad And Another Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 03 UK CK 0801

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21

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High Courts04 Mar 2025Allowed