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Uttarakhand High Court judgments

21,184 judgments · page 184 of 1,060

High Courts05 Apr 2024Allowed

Ankit Agarwal Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 04 UK CK 0026

Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 7A, 8Code Of Criminal Procedure, 1973 — Section 482
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High Courts05 Apr 2024Allowed

Anuj Kumar Gupta Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 04 UK CK 0025

Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 7A, 8Code Of Criminal Procedure, 1973 — Section 482
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High Courts04 Apr 2024Disposed Of

Satyendra Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 04 UK CK 0019

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Constitution Of India, 1950 — Article 21
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High Courts03 Apr 2024Allowed

Arun Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 04 UK CK 0020

Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6
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High Courts03 Apr 2024Disposed Of

Suhail Ahmad Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 04 UK CK 0009

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
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High Courts03 Apr 2024Disposed Of

Praveen Bansal Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 04 UK CK 0008

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420Constitution Of India, 1950 — Article 21
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High Courts22 Mar 2024Allowed

Devi Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 03 UK CK 0118

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420Uttar Pradesh Public Examinations (Prevention Of Unfair Means) Act, 1998 — Section 9, 10
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