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Uttarakhand High Court judgments

21,184 judgments · page 178 of 1,060

High Courts01 May 2024Allowed

Julfan Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 05 UK CK 0010

Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Prevention Of Cruelty To Animals Act, 1960 — Section 3, 11Indian Penal Code, 1860 — Section 307
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High Courts01 May 2024Allowed

Paras Pal Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2024) 05 UK CK 0001

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6
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High Courts30 Apr 2024Allowed

Khalid Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 04 UK CK 0175

Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 6, 11Prevention Of Cruelty To Animals Act, 1960 — Section 3, 11
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High Courts30 Apr 2024Dismissed

Subodh Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 04 UK CK 0174

Indian Penal Code, 1860 — Section 363, 366, 366A, 376D, 376DBProtection Of Children From Sexual Offences Act, 2012 — Section 5(g)(m), 6
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High Courts30 Apr 2024Allowed

Joga Ram Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 04 UK CK 0173

Indian Penal Code, 1860 — Section 304B, 498Code Of Criminal Procedure, 1973 — Section 161, 233, 233(3), 311, 313
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High Courts30 Apr 2024Disposed Of

Anurag Shankhdhar Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 04 UK CK 0167

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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