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Uttarakhand High Court judgments

21,190 judgments · page 24 of 1,060

High Courts11 Aug 2026Allowed

Amit Kaushal Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 08 UK CK 0209

IPC-Sections 377, 302, 201Protection of Children from Sexual Offences Act, 2012-Section 5/6Code of Criminal Procedure, 1973-Section 313, 437 A
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High Courts07 Aug 2026Allowed

Naseem Ahmed Vs State Of Uttarakhand & Anr.

Uttarakhand High Court · (2026) 08 UK CK 2615

Code of Criminal Procedure, 1973-Section 482, 161, 313, 311, 207, 154, sub-section (3) of section 161, sub-section (6) of section 173, 164, sub-section (5) of section 173Indian Penal Code, 1860-Section 363, 366, 376(2)F, 363 read with 366APOCSO Act-5 (q)/6
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High Courts07 Aug 2026Allowed

Vipin Gusain Vs State Of Uttarakhand & Anr.

Uttarakhand High Court · (2026) 08 UK CK 2616

Code of Criminal Procedure-Section 482, 161, 164IPC-Sections 376, 313, 375, 376(2)(n), 417, 507Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Sections 3(1)(r)(w)(i)(ii), 3(2)(v) & 6
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High Courts06 Aug 2026Allowed

Ashish Kumar Vs State Of Uttarakhand & Anr.

Uttarakhand High Court · (2026) 08 UK CK 2620

Code of Criminal Procedure, 1973-Section 482, 164, 161Indian Penal Code-Section 363, 366A, 376(2)(n)Protection of Children from Sexual Offences Act, 2012-Section 5(l)/6
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