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Uttarakhand High Court judgments

21,184 judgments · page 219 of 1,060

High Courts11 Oct 2023Disposed Of

Mohammad Mustafa Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0048

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 Courts11 Oct 2023Disposed Of

Sachin Saini And Another Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0047

Code Of Criminal Procedure, 1973 — Section 82, 41A, 438Indian Penal Code, 1860 — Section 147, 183, 186, 353, 379, 411Mines And Minerals (Development And Regulation) Act, 1957 — Section 4, 21
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High Courts10 Oct 2023Dismissed

Ishwari Rana Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0051

Indian Penal Code, 1860 — Section 361, 363, 366, 366A, 375, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts10 Oct 2023Allowed

Abhinav Pratap Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0049

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V)(A)
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High Courts10 Oct 2023Disposed Of

Mahruba Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0045

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 Courts10 Oct 2023Disposed Of

Rukhsana Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0044

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 Courts10 Oct 2023Allowed

Faeem Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0042

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 342, 395, 398, 412, 420, 468, 471, 506Constitution Of India, 1950 — Article 21
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High Courts10 Oct 2023Allowed

Sonu Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0038

Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
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