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Uttarakhand High Court judgments

21,184 judgments · page 104 of 1,060

High Courts07 May 2025Allowed

Mukul Rana Alias Mukul And Ors Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2025) 05 UK CK 0694

Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 126(2), 190, 191(2), 191(3), 351(2), 352Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r), 3(1)(s)Constitution Of India, 1950 - Article 226

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High Courts07 May 2025Allowed

Harpreet Singh Alias Happy And Ors Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2025) 05 UK CK 0693

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 109, 115(2), 191(2), 191(3), 324(2), 324(6), 351(3), 352Indian Penal Code, 1860 - Section 307Constitution Of India, 1950 - Article 226

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High Courts07 May 2025Dismissed

Dinesh Sharma Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2025) 05 UK CK 0692

Code Of Criminal Procedure, 1973 - Section 156(3), 482

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High Courts07 May 2025Allowed

Kulanand Goswami Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2025) 05 UK CK 0691

Code Of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 465

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High Courts07 May 2025Disposed Of

Navi Jaan And Another Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2025) 05 UK CK 0690

Indian Penal Code, 1860 - Section 323, 354, 452, 504, 506

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High Courts07 May 2025Disposed Of

Akansha Pandey Vs G.B. Pant University Of Agriculture And Technology And Another

Uttarakhand High Court · (2025) 05 UK CK 0689

Constitution Of India, 1950 - Article 226

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High Courts07 May 2025Disposed Of

Ayushi Khanduri Vs G.B. Pant University Of Agriculture And Technology And Another

Uttarakhand High Court · (2025) 05 UK CK 0688

Constitution Of India, 1950 - Article 226

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High Courts07 May 2025Dismissed

Azam Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 05 UK CK 0687

Indian Penal Code, 1860 - Section 307Arms Act, 1959 - Section 25Code Of Criminal Procedure, 1973 - Section 313

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High Courts07 May 2025Allowed

Hemant Sharma Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 05 UK CK 0686

Indian Penal Code, 1860 - Section 34, 379, 411, 465, 468, 471Bharatiya Nyaya Sanhita, 2023 - Section 35(1)

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High Courts06 May 2025Allowed

Dinesh Kumar And Others Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 05 UK CK 0685

Indian Penal Code, 1860 - Section 120B, 420, 504, 506Constitution Of India, 1950 - Article 21

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High Courts06 May 2025Allowed

Akbar And Another Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 05 UK CK 0684

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 May 2025Allowed

Aasif Alias Mohammad Khurasheed And Others Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 05 UK CK 0683

Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21

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High Courts06 May 2025Allowed

Joga Singh And Sonu Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 05 UK CK 0682

Forest Act, 1927 - Section 26, 41, 42, 42B, 52Constitution Of India, 1950 - Article 21

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High Courts06 May 2025Allowed

Pankaj Rawat Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 05 UK CK 0681

Indian Penal Code, 1860 - Section 120B, 409Constitution Of India, 1950 - Article 21

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High Courts06 May 2025Allowed

Yash Vardhan Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 05 UK CK 0680

Bharatiya Nyaya Sanhita, 2023 - Section 109Constitution Of India, 1950 - Article 21

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High Courts06 May 2025Allowed

Rajendra Kumar Nishad Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 05 UK CK 0679

Indian Penal Code, 1860 - Section 120B, 409Constitution Of India, 1950 - Article 21

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High Courts06 May 2025Allowed

Tajendra Singh Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2025) 05 UK CK 0678

Bharatiya Nyaya Sanhita, 2023 - Section 121(1), 132, 221Constitution Of India, 1950 - Article 21

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High Courts06 May 2025Allowed

Nazma Bano Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 05 UK CK 0677

Indian Penal Code, 1860 - Section 120B, 419, 506Constitution Of India, 1950 - Article 21

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High Courts06 May 2025Allowed

Pradeep Alias Deepu Alias Raj And Others Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 05 UK CK 0676

Bharatiya Nyaya Sanhita, 2023 - Section 85, 115(2), 351(3), 352Dowry Prohibition Act, 1961 - Section 3, 4Constitution Of India, 1950 - Article 21

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High Courts06 May 2025Dismissed

Chandan Singh Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2025) 05 UK CK 0675

Indian Penal Code, 1860 - Section 302

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