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Uttarakhand High Court judgments

21,173 judgments · page 233 of 1,059

High Courts07 Aug 2023Disposed Of

Sakib Ali Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0047

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 Courts07 Aug 2023Allowed

Ritik Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0045

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366A, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(1), 6, 16, 17
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High Courts07 Aug 2023Allowed

Javed Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0044

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 29, 42, 60
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High Courts07 Aug 2023Allowed

Soniya Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0043

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366A, 368, 370(4), 506Protection Of Children From Sexual Offences Act, 2012 — Section 16, 17
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High Courts07 Aug 2023Allowed

Deepak Saini Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0041

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420Information Technology Act, 2000 — Section 66D
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High Courts07 Aug 2023Allowed

Gaurav Sharma Alias Jhandu Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0040

Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3Indian Penal Code, 1860 — Section 120B, 302, 307, 386, 392, 394, 395, 397, 411, 412Arms Act, 1959 — Section 25
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High Courts04 Aug 2023Dismissed

Mohammad Yunus Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2023) 08 UK CK 0037

Indian Penal Code, 1860 — Section 323, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
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High Courts04 Aug 2023Disposed Of

Mohd. Khursheed Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0022

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