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Uttarakhand High Court judgments

21,184 judgments · page 207 of 1,060

High Courts08 Dec 2023Dismissed

Kulpreet Vs Jamal And Others

Uttarakhand High Court · (2023) 12 UK CK 0047

Uttar Pradesh Panchayati Raj (Settlement Of Election Dispute) Rules, 1994 — Rule 3(1), 4(1)(vi)Code Of Civil Procedure, 1908 — Order 7 Rule 11(1)(c)Constitution Of India, 1950 — Article 227
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High Courts08 Dec 2023Allowed

Rohit Arya Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0046

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 323, 364, 427, 506, 511Constitution Of India, 1950 — Article 21
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High Courts07 Dec 2023Allowed

Shubham Saini Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0043

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 326AConstitution Of India, 1950 — Article 21
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High Courts07 Dec 2023Disposed Of

Dinesh Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0038

Code Of Criminal Procedure, 1973 — Section 161, 438Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 7(a), 8, 13(1)(d), 13 (2)
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High Courts06 Dec 2023Partly Allowed

Mohammad Aajam Khan Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0190

Code Of Criminal Procedure, 1973 — Section 164, 207, 313, 374(2), 375, 376, 376(2)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 6, 7, 9(m), 10, 42Indian Penal Code, 1860 — Section 375, 376(2)
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High Courts06 Dec 2023Allowed

Rajnish Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0029

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 420, 465, 467, 468, 471Constitution Of India, 1950 — Article 21
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High Courts05 Dec 2023Allowed

Jatin Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0035

Indian Penal Code, 1860 — Section 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts05 Dec 2023Allowed

Ishrar & Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2023) 12 UK CK 0018

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 14AIndian Penal Code, 1860 — Section 188, 323, 354Code Of Criminal Procedure, 1973 — Section 144, 161, 164
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High Courts05 Dec 2023Allowed

Hargovind Pravah Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0017

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 323, 365, 368, 376, 504, 506Constitution Of India, 1950 — Article 21
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