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Uttarakhand High Court judgments, 2026

1,207 judgments · page 60 of 61

High Courts05 Jan 2026Allowed

Afzal Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1841

Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
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High Courts03 Jan 2026Allowed

Iliyas Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1832

Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
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High Courts03 Jan 2026Allowed

Gurjeet Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1829

Indian Penal Code, 1860 - Section 120B, 167, 409, 420, 465, 466, 467, 468, 471, 474Prevention Of Corruption Act, 1988 - Section 13(1)(d)Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1951 - Section 143
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High Courts03 Jan 2026Allowed

Akash Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1827

Bharatiya Nyaya Sanhita, 2023 - Section 65(1), 137(2)Protection Of Children From Sexual Offences Act, 2012- Section 5, 6Constitution Of India, 1950 - Article 21
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High Courts02 Jan 2026Disposed Of

Meena Pande Vs Ganesh Dutt And Others

Uttarakhand High Court · (2026) 01 UK CK 1818

Code Of Civil Procedure, 1908 - Order 7 Rule 11, Order 39 Rule 1, Order 39 Rule 2Constitution Of India, 1950 - Article 227
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