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Uttarakhand High Court judgments

21,184 judgments · page 222 of 1,060

High Courts27 Sept 2023Disposed Of

Sahrukh And Another Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 09 UK CK 0116

Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 6, 11Prevention Of Cruelty To Animals Act, 1960 — Section 3, 11
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High Courts27 Sept 2023Disposed Of

Inam Ali Alias Rahman Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 09 UK CK 0115

Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Indian Penal Code, 1860 — Section 332, 353
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High Courts27 Sept 2023Disposed Of

Irshad And Another Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 09 UK CK 0114

Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Prevention Of Cruelty To Animals Act, 1960 — Section 3, 11
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High Courts26 Sept 2023Allowed

Taseen Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 09 UK CK 0103

Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Indian Penal Code, 1860 — Section 332, 353
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High Courts26 Sept 2023Allowed

Sherkhan Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 09 UK CK 0101

Indian Penal Code, 1860 — Section 363, 376, 506, 511Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
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