CourtKutchehry.com

COURT ARCHIVE

Uttarakhand High Court judgments

21,184 judgments · page 164 of 1,060

High Courts15 Jul 2024Disposed Of

Manoj Saxena Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2024) 07 UK CK 0079

Indian Penal Code, 1860 — Section 147, 323, 452, 506Schedule Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(X), 3(1)(X)Code Of Criminal Procedure, 1973 — Section 482
Read judgment
High Courts12 Jul 2024Allowed

Arpit Sagar Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 07 UK CK 0066

Indian Penal Code, 1860 — Section 120B, 363, 366, 376, 406, 411Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6, 16, 17Code Of Criminal Procedure, 1973 — Section 164
Read judgment
High Courts12 Jul 2024Allowed

Raju Bundela Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 07 UK CK 0057

Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 4Code Of Criminal Procedure, 1973 — Section 164
Read judgment