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Uttarakhand High Court judgments, 2025

1,312 judgments · page 60 of 66

High Courts04 Mar 2025Disposed Of

Deepak Pal And Ors Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2025) 03 UK CK 0793

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 - Section 3(1)(y)(s)Code Of Criminal Procedure, 1973 - Section 320, 482Indian Penal Code, 1860 - Section 147, 148, 149, 323, 325, 427, 504
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High Courts04 Mar 2025Disposed Of

Gaurav Saini And Ors Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2025) 03 UK CK 0792

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 - Section 3(1)(S)Code Of Criminal Procedure, 1973 - Section 320, 482Indian Penal Code, 1860 - Section 147, 148, 149, 323, 504, 506
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High Courts03 Mar 2025Allowed

Abhishek Bohra Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 03 UK CK 0791

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 420, 467, 468, 471Code Of Criminal Procedure, 1973 - Section 82
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High Courts03 Mar 2025Allowed

Arjun Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 03 UK CK 0786

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109, 115(2), 118(1), 118(2), 191 (3), 333, 351(2), 352
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