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Uttarakhand High Court judgments, 2025

1,312 judgments · page 7 of 66

High Courts08 Dec 2025Allowed

Shadab Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 0203

Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Bharatiya Nyaya Sanhita, 2023 - Section 109(1)Arms Act, 1959 - Section 3, 25
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High Courts08 Dec 2025Allowed

Nadeem Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 0199

Indian Penal Code, 1860 - Section 120B, 363, 366AProtection Of Children From Sexual Offences Act, 2012 - Section 16, 17Code Of Criminal Procedure, 1973 - Section 164
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High Courts08 Dec 2025Allowed

Mohd. Faruk Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 0197

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109, 115(2), 126(2), 190, 191(2), 191(3), 324(2), 352Constitution Of India, 1950 - Article 21
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High Courts08 Dec 2025Allowed

Manoj Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 0194

Bharatiya Nyaya Sanhita, 2023 - Section 61(2), 309(4), 317(2)Arms Act, 1959 - Section 3, 25Constitution Of India, 1950 - Article 21
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High Courts05 Dec 2025Allowed

Alok Kanojiya Vs Pinki Kanojiya

Uttarakhand High Court · (2025) 12 UK CK 0061

Hindu Marriage Act, 1955 - Section 21BUttarakhand Case Law Management (For Subordinate Courts) Rules, 2009 - Rule 3(2)Constitution Of India, 1950 - Article 227
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High Courts05 Dec 2025Allowed

Manoj Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 0060

Indian Penal Code, 1860 - Section 323, 376(2), 506Protection Of Children From Sexual Offences, Act, 2012 - Section 5(l)(d), 6, 42Code Of Criminal Procedure, 1973 - Section 164, 313
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High Courts04 Dec 2025Allowed

XXX Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 0136

Indian Penal Code, 1860 - Section 354Protection Of Children From Sexual Offences Act, 2012 - Section 7, 8, 21, 35(2)
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High Courts04 Dec 2025Allowed

Manmohan Singh Rawat Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2025) 12 UK CK 0054

Uttar Pradesh Subordinate Officers Ministerial Staff (Direct Recruitment Rules), 1995 - Rule 6Uttarakhand Government Servant (Selection For Recruitment By Promotion Rules), 2004 - Rule 2(2)Constitution Of India, 1950 - Article 309
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