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Uttarakhand High Court judgments

21,173 judgments · page 238 of 1,059

High Courts21 Jul 2023Allowed

Riyujul Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0132

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354, 354D, 363, 506(2)Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
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High Courts20 Jul 2023Disposed Of

Mohd. Alam And Others Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0130

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 153A, 295, 307, 323, 324, 427Criminal Law (Amendment) Act, 1932 — Section 7
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High Courts20 Jul 2023Disposed Of

Farad Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0129

Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 5, 11Constitution Of India, 1950 — Article 21
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High Courts20 Jul 2023Allowed

Lokendra Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0127

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 4
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High Courts20 Jul 2023Allowed

Madhuri Gahlaut Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0125

Indian Penal Code, 1860 — Section 120B, 420Code Of Criminal Procedure, 1973 — Section 41, 41AConstitution Of India, 1950 — Article 21
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High Courts20 Jul 2023Allowed

Deepak Bhatt Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0124

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354D, 506Protection Of Children From Sexual Offences Act, 2012 — Section 11(iv), 12
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High Courts20 Jul 2023Allowed

Kalidas Sarkar Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0123

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366, 376(2)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts20 Jul 2023Allowed

Saurabh Singh Rajput Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0120

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 323, 364, 427, 506, 511Constitution Of India, 1950 — Article 21
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High Courts19 Jul 2023Disposed Of

Nadim Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0104

Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11(1)Constitution Of India, 1950 — Article 21
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High Courts19 Jul 2023Allowed

Rana Bhadra Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0101

Code Of Criminal Procedure, 1973 — Section 156(3), 439Indian Penal Code, 1860 — Section 420Constitution Of India, 1950 — Article 21
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High Courts19 Jul 2023Allowed

Ravindra Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0099

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 302Constitution Of India, 1950 — Article 21
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