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Uttarakhand High Court judgments, 2026

1,115 judgments · page 44 of 56

High Courts24 Feb 2026Allowed

Mehboob Alam & Ors Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 02 UK CK 1851

Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 307, 323, 332, 333, 341, 342, 353, 395, 412, 427, 436Prevention Of Damage To Public Property Act, 1984 - Section 3, 4Criminal Law (Amendment) Act, 1932 - Section 7
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High Courts24 Feb 2026Allowed

Vishal Bisht Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 02 UK CK 1850

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109, 115(2), 191(3), 324(4), 324(5), 351(2), 351(3), 352Constitution Of India, 1950 - Article 21
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High Courts24 Feb 2026Allowed

Akshay Rangwal Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 02 UK CK 1849

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109, 115(2), 191(3), 324(4), 324(5), 351(2), 351(3), 352Constitution Of India, 1950 - Article 21
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High Courts24 Feb 2026Allowed

Renu Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 02 UK CK 1848

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 103(1), 140(3), 238Constitution Of India, 1950 - Article 21
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High Courts23 Feb 2026Allowed

Sandeep Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 02 UK CK 1836

Bharatiya Nyaya Sanhita, 2023 - Section 109, 115(2), 191(3), 324(4), 324(5), 351(2), 351(3), 352Bharatiya Nyaya Sanhita, 2023 - Section 3(5)Constitution Of India, 1950 - Article 21
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