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Uttarakhand High Court judgments

21,184 judgments · page 172 of 1,060

High Courts03 Jun 2024Allowed

Anil Rawat Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 06 UK CK 0013

Indian Penal Code, 1860 — Section 120B, 406, 420Banning Of Unregulated Deposit Schemes Act, 2019 — Section 4, 22Uttarakhand Protection Of Interests Of Depositors (In Finance Establishments) Act, 2005 — Section 3
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High Courts03 Jun 2024Dismissed

Tajjamul Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 06 UK CK 0012

Indian Penal Code, 1860 — Section 376(3), 506Protection Of Children From Sexual Offences Act, 2012 — 5(j)(ii), 6
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High Courts03 Jun 2024Allowed

Roshan Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 06 UK CK 0010

Indian Penal Code, 1860 — Section 120B, 363, 366, 368Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6, 16, 17
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High Courts03 Jun 2024Allowed

Mahfooz Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 06 UK CK 0004

Indian Penal Code, 1860 — Section 376(2)(f), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 4(2), 5(n), 6
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High Courts24 May 2024Allowed

Irfan Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 05 UK CK 0142

Indian Penal Code, 1860 — Section 34, 120B, 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 8, 27
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High Courts22 May 2024Disposed Of

Devendra Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 05 UK CK 0135

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 7, 8
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