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Uttarakhand High Court judgments

21,173 judgments · page 230 of 1,059

High Courts21 Aug 2023Disposed Of

Arif Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0109

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 Courts21 Aug 2023Allowed

Durgesh Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0108

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n)Constitution Of India, 1950 — Article 21
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High Courts16 Aug 2023Disposed Of

Maruf Ahmad Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0097

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 153A, 295, 307, 323, 324, 427Criminal (Amendment) Act, 1932 — Section 7
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High Courts14 Aug 2023Disposed Of

Aarif Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0093

Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11li>Indian Penal Code, 1860 — Section 353Constitution Of India, 1950 — Article 21
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High Courts14 Aug 2023Disposed Of

Navajish Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0092

Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Indian Penal Code, 1860 — Section 353Constitution Of India, 1950 — Article 21
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