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Uttarakhand High Court judgments

21,184 judgments · page 188 of 1,060

High Courts07 Mar 2024Disposed Of

Shivmurti Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 03 UK CK 0030

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 Courts07 Mar 2024Disposed Of

Sanjay Kumar Jain Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 03 UK CK 0029

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 Courts07 Mar 2024Disposed Of

Ramesh Agrawal Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 03 UK CK 0028

Code Of Criminal Procedure, 1973 — Section 438Prevention Of Corruption Act, 1988 — Section 7, 8, 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471
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High Courts07 Mar 2024Disposed Of

Devendra Pal Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 03 UK CK 0027

Code Of Criminal Procedure, 1973 — Section 438Prevention Of Corruption Act, 1988 — Section 7, 8, 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471
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High Courts07 Mar 2024Allowed

Praveen Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 03 UK CK 0026

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302, 307, 311, 379, 411Constitution Of India, 1950 — Article 21
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High Courts06 Mar 2024Allowed

Rashid Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 03 UK CK 0023

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468, 471
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High Courts06 Mar 2024Allowed

Sanjay Dhariwal And Others Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 03 UK CK 0019

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 411, 420Uttar Pradesh Public Examinations (Prevention Of Unfair Means) Act, 1998 — Section 4, 5, 7, 9, 10
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High Courts06 Mar 2024Allowed

Reetu And Others Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 03 UK CK 0018

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 409, 411, 420Uttar Pradesh Public Examinations (Prevention Of Unfair Means) Act, 1998 — Section 4, 5, 7, 9, 10
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High Courts05 Mar 2024Allowed

Anil Kumar Vs Kanta Devi

Uttarakhand High Court · (2024) 03 UK CK 0011

Indian Penal Code, 1860 — Section 107, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 313, 437AEvidence Act, 1872 — Section 113A
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