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Uttarakhand High Court judgments

21,184 judgments · page 119 of 1,060

High Courts17 Mar 2025Allowed

Sonu Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 03 UK CK 0865

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 140(3)Constitution Of India, 1950 - Article 21
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High Courts17 Mar 2025Disposed Of

Rahul Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 03 UK CK 0863

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 61, 318(4), 319(2), 336(3)
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High Courts17 Mar 2025Disposed Of

Irshad And Ors Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2025) 03 UK CK 0858

Muslim Women (Protection Of Rights On Marriage), Act, 2019 - Section 3, 4Bharatiya Nyaya Sanhita, 2023 - Section 64(2)(m), 77, 79, 115(2), 333, 351(2), 352Code Of Criminal Procedure, 1973 - Section 320, 482
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High Courts12 Mar 2025Allowed

Mohd. Danish Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 03 UK CK 0849

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Information Technology Act, 2000 - Section 67BConstitution Of India, 1950 - Article 21
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High Courts12 Mar 2025Allowed

Imran Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 03 UK CK 0848

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482
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High Courts12 Mar 2025Allowed

Aadil Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 03 UK CK 0847

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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