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Uttarakhand High Court judgments

21,173 judgments · page 250 of 1,059

High Courts23 May 2023Allowed

Ranjeet Singh Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2023) 05 UK CK 0067

Uttarakhand Panchayati Raj Act, 2016 — Section 138, 138(4)Representation Of The People Act, 1951 — Section 81, 82, 83, 83(1), 86, 86(1), 100, 117, 123, 33AUttar Pradesh Kshetra Panchayats And Zila Panchayats (Removal Of Pramukhs, Up-Pramukhs, Adhyakshas And Upadhyakshas), Enquiry Rules, 1997 — Rule 3, 3(2), 3(3), 3(5), 4, 5
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High Courts22 May 2023Allowed

Surendra Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 05 UK CK 0057

Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — 5(j)(ii), 6Code Of Criminal Procedure, 1973 — Section 161, 164
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High Courts19 May 2023Allowed

Nikhil Ramola Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 05 UK CK 0062

Indian Penal Code, 1860 — Section 328, 376Code Of Criminal Procedure, 1973 — Section 161, 164Protection Of Children From Sexual Offences Act, 2012 — 5, 6
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