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Uttarakhand High Court judgments

21,184 judgments · page 192 of 1,060

High Courts16 Feb 2024Allowed

Ashu Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 02 UK CK 0022

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 50, 60
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High Courts16 Feb 2024Allowed

Shakeel Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 02 UK CK 0021

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 352, 398, 452, 511
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High Courts15 Feb 2024Disposed Of

Digvijay Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 02 UK CK 0010

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(2)
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High Courts15 Feb 2024Disposed Of

Raja Babu Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 02 UK CK 0009

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 Courts31 Jan 2024

Rajni Bhandari Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2024) 01 UK CK 0123

Uttarakhand Panchayati Raj Act, 2016 — Section 14(2), 138(1)General Clauses Act, 1897 — Section 19, 19AUttar Pradesh Kshettra Panchayats And Zila Panchayats (Removal Of Pramukhs And Up-Pramukhs, Adhyakshas And Upadhyakshas) Enquiry Rules, 1997 — Rule 3, 3(5), 4, 4(1), 4(2), 6
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