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Uttarakhand High Court judgments

21,184 judgments · page 211 of 1,060

High Courts20 Nov 2023Allowed

Faizal Sheikh Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 11 UK CK 0096

Uttarakhand Freedom Of Religion Act, 2018 — Section 3, 5Indian Penal Code, 1860 — Section 383, 506Code Of Criminal Procedure, 1973 — Section 161, 164
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High Courts20 Nov 2023Dismissed

Amir Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 11 UK CK 0073

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 Courts20 Nov 2023Allowed

Matloob Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2023) 11 UK CK 0071

Code Of Criminal Procedure, 1973 — Section 161, 164, 319Indian Penal Code, 1860 — Section 120B, 323, 363, 366A, 506Protection Of Children From Sexual Offences Act, 2012 — Section 16, 17
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High Courts20 Nov 2023Allowed

Pramod Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 11 UK CK 0069

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 307, 332, 333, 353, 427, 436, 504, 506Criminal Law Amendment Act, 1932 — Section 7
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High Courts10 Nov 2023Allowed

Sachin Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 11 UK CK 0087

Indian Penal Code, 1860 — Section 376(2)(f), 376(2)(n), 376(3), 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4(2), 5(1)(n), 6
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