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Uttarakhand High Court judgments

21,184 judgments · page 130 of 1,060

High Courts23 Dec 2024Allowed

Ashraf Khan Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2024) 12 UK CK 0127

Indian Penal Code, 1860 — Section 323, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4Muslim Women (Protection Of Rights On Marriage) Act, 2019 — Section 3, 4
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High Courts20 Dec 2024Dismissed

Mohd. Tasleem Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2024) 12 UK CK 0116

National Investigation Agency Act, 2008 — Section 21(4)Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 307, 323, 332, 333, 341, 342, 353, 395, 412, 427, 435, 436Prevention Of Damage To Public Property Act, 1984 — Section 3, 4
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High Courts19 Dec 2024Dismissed

Sanjay Kumar Paswan Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 12 UK CK 0118

Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6Code Of Criminal Procedure, 1973 — Section 164
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High Courts19 Dec 2024Dismissed

Sanjay Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 12 UK CK 0110

Indian Penal Code, 1860 — Section 323, 376(3)Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 75Protection Of Children From Sexual Offences Act, 2012 — Section 5(l)(n), 6
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High Courts19 Dec 2024Dismissed

Pradeep @ Kuldeep Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 12 UK CK 0109

Indian Penal Code, 1860 — Section 323, 354(C), 376(3), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(l), 6Information Technology Act, 2000 — Section 67
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