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Uttarakhand High Court judgments

21,173 judgments · page 248 of 1,059

High Courts12 Jun 2023Dismissed

Gulab Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 06 UK CK 0031

Indian Penal Code, 1860 — Section 323, 328, 363, 366, 376(3), 452, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 4(2)
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High Courts12 Jun 2023Dismissed

Nadeem Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 06 UK CK 0030

Indian Penal Code, 1860 — Section 120B, 363, 366AProtection Of Children From Sexual Offences Act, 2012 — Section 16, 17
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High Courts09 Jun 2023Dismissed

State Of Uttarakhand Vs Vivek Arora

Uttarakhand High Court · (2023) 06 UK CK 0023

Indian Penal Code, 1860 — Section 489CCode Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 25, 26
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High Courts09 Jun 2023Allowed

Vishal Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 06 UK CK 0020

Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 161, 164
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High Courts07 Jun 2023Dismissed

Narendra Singh Negi Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 06 UK CK 0008

Protection Of Children From Sexual Offences Act, 2012 — Section 5(q), 6Indian Penal Code, 1860 — Section 363, 366, 376(2)(h), 506Code Of Criminal Procedure, 1973 — Section 313
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