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Uttarakhand High Court judgments

21,184 judgments · page 181 of 1,060

High Courts22 Apr 2024Disposed Of

Harish Chandra Rana Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 04 UK CK 0103

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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High Courts22 Apr 2024Allowed

Sumita Devi Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 04 UK CK 0098

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420Prevention Of Corruption Act, 1988 — Section 7A
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High Courts18 Apr 2024Allowed

Rohit Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 04 UK CK 0095

Indian Penal Code, 1860 — Section 363, 366, 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5(l)(n), 6Code Of Criminal Procedure, 1973 — Section 164
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High Courts18 Apr 2024Disposed Of

Mohan Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 04 UK CK 0088

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 201, 406, 409, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
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High Courts18 Apr 2024Dismissed

Imran Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 04 UK CK 0084

Indian Penal Code, 1860 — Section 363, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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