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Uttarakhand High Court judgments

21,173 judgments · page 243 of 1,059

High Courts05 Jul 2023Allowed

Gulista Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0024

Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Prevention Of Cruelty To Animals Act, 1960 — Section 3, 11
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High Courts05 Jul 2023Allowed

Naseem Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0022

Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
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High Courts05 Jul 2023Allowed

Wasim Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0018

Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
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High Courts05 Jul 2023Allowed

Islam Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0016

Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 5, 11
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High Courts04 Jul 2023Dismissed

State Of Uttarakhand Vs Munesh & Others

Uttarakhand High Court · (2023) 07 UK CK 0011

Indian Penal Code, 1860 — Section 120B, 201, 302, 343, 376, 364A, 404Code Of Criminal Procedure, 1973 — Section 161Evidence Act, 1872 — Section 27
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High Courts04 Jul 2023Allowed

Sahib Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0009

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366A, 376(2)(n)Protection Of Children From Sexual Offences, 2012 — Section 5(j), 5(l), 6
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