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Uttarakhand High Court judgments

21,184 judgments · page 218 of 1,060

High Courts13 Oct 2023Allowed

Rachit Pundir Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0081

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420, 511Uttarakhand Competitive Examination (Measures For Control And Prevention Of Unfair Means In Recruitment) Act, 2023 — Section 12(2)
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High Courts13 Oct 2023Disposed Of

Farman Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0070

Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Constitution Of India, 1950 — Article 21
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High Courts13 Oct 2023Allowed

Kapil Dev Rathi Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0066

Code Of Criminal Procedure, 1973 — Section 41, 41A, 439Indian Penal Code, 1860 — Section 120B, 406, 420, 506Banning Of Unregulated Deposit Schemes Act, 2019 — Section 4, 22
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High Courts12 Oct 2023Disposed Of

Badra Alias Muntaaj Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0063

Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Prevention Of Cruelty To Animals Act, 1960 — Section 11
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High Courts12 Oct 2023Disposed Of

Shahid Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0062

Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 5, 11Constitution Of India, 1950 — Article 21
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High Courts12 Oct 2023Disposed Of

Muntyaj Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0061

Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Constitution Of India, 1950 — Article 21
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High Courts12 Oct 2023Allowed

Jeevan Kumar Raut Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0059

Indian Penal Code, 1860 — Section 120B, 342, 370, 420Code Of Criminal Procedure, 1973 — Section 482Constitution Of India, 1950 — Article 21
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High Courts12 Oct 2023Allowed

Ashok Mishra Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0056

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471, 477APrevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
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