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Uttarakhand High Court judgments

21,173 judgments · page 245 of 1,059

High Courts22 Jun 2023Allowed

Sattar Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 06 UK CK 0088

Uttar Pradesh Gangsters And Anti Social Activities (Prevention) Act, 1986 — Section 2(b)(xi), 3Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 20, 21, 27A, 29
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High Courts22 Jun 2023Allowed

Abhishek Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 06 UK CK 0087

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n), 376(3), 504Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 4(2), 5(l), 6
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High Courts22 Jun 2023Allowed

Meharban Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 06 UK CK 0084

Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Indian Penal Code, 1860 — Section 353
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High Courts21 Jun 2023Allowed

Faisal Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 06 UK CK 0079

Indian Penal Code, 1860 — Section 363, 366, 376(2), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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