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Uttarakhand High Court judgments

21,184 judgments · page 124 of 1,060

High Courts25 Feb 2025Allowed

Abhishek Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 02 UK CK 1075

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Sections 115(2), 125, 126, 191(2), 191(3), 352Constitution Of India, 1950 - Article 21
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High Courts24 Feb 2025Allowed

Lalu Alias Amir Khan Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 02 UK CK 1071

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 325Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11
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High Courts21 Feb 2025Dismissed

State Of Uttarakhand Vs Rishipal

Uttarakhand High Court · (2025) 02 UK CK 1067

Indian Penal Code, 1860 - Section 506Protection Of The Children From Sexual Offences Act, 2012 - Section 7, 8, 9 (m), 10Code Of Criminal Procedure, 1973 - Section 156(3), 200, 202, 244
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High Courts21 Feb 2025Allowed

Rehman Ahmad Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 02 UK CK 1057

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 376, 506Constitution Of India, 1950 - Article 21
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High Courts21 Feb 2025

Sunny Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 02 UK CK 1056

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 307, 504Constitution Of India, 1950 - Article 21
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High Courts18 Feb 2025Allowed

Sukhvinder Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 02 UK CK 1053

Bharatiya Nyay Sanhita, 2023 - Section 64, 96, 137(2), 352Protection Of The Children From Sexual Offences Act, 2012 - Section 3, 4Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 183
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