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Uttarakhand High Court judgments

21,173 judgments · page 237 of 1,059

High Courts25 Jul 2023Dismissed

Nakli Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0174

Indian Penal Code, 1860 — Section 376, 376(2)(i), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(m), 6Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts24 Jul 2023Allowed

Rajesh Kumar Chauhan Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0159

Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3Indian Penal Code, 1860 — Section 34, 120B, 201, 420, 466, 467, 468, 471Uttar Pradesh Public Examinations (Prevention Of Unfair Means) Act, 1998 — Section 3, 4, 5, 7, 9, 10
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High Courts21 Jul 2023Disposed Of

Azim Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0137

Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5Constitution Of India, 1950 — Article 21
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High Courts21 Jul 2023Allowed

Madhuri Gahlaut Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0136

Indian Penal Code, 1860 — Section 120B, 406, 420Uttarakhand Protection Of Interests Of Depositors (In Financial Establishments) Act, 2005 — Section 3
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High Courts21 Jul 2023Allowed

Kailash Sharma Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0133

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 354, 376(1), 384, 427, 452, 506Constitution Of India, 1950 — Article 21
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