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Uttarakhand High Court judgments

21,184 judgments · page 224 of 1,060

High Courts20 Sept 2023Allowed

Shamun Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 09 UK CK 0078

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 363, 376, 511Protection Of Children From Sexual Offences Act, 2012 — Section 16, 17
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High Courts19 Sept 2023Allowed

Rekha Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 09 UK CK 0076

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 370(4)Prohibition Of Child Marriage Act, 2006 — Section 9, 10
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High Courts19 Sept 2023Allowed

Mukesh Sharma Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 09 UK CK 0075

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 Courts19 Sept 2023Disposed Of

Isran And Others Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 09 UK CK 0072

Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 11Prevention Of Cruelty To Animals Act, 1960 — Section 3, 11
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High Courts19 Sept 2023Allowed

Mukesh Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 09 UK CK 0063

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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