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Uttarakhand High Court judgments

21,184 judgments · page 204 of 1,060

High Courts19 Dec 2023Disposed Of

Ramesh Agrawal Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0122

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 Courts19 Dec 2023Disposed Of

Ram Pukar Maurya Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0121

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 Courts19 Dec 2023Disposed Of

Ankit Agarwal Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0120

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 Courts19 Dec 2023Disposed Of

Anurag Shankhdhar Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0117

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 Courts18 Dec 2023Allowed

Kendra Pal Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0116

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 120B, 201, 409, 420, 465, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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High Courts18 Dec 2023Allowed

Amit Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0110

Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6Prohibition Of Child Marriage Act, 2006 — Section 9
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High Courts18 Dec 2023Disposed Of

Jagmohan Singh Kafola Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0105

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