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Uttarakhand High Court judgments

21,173 judgments · page 264 of 1,059

High Courts20 Jan 2023Allowed

Tanjeem Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 01 UK CK 0119

Prevention Of Cruelty To Animals Act, 1960 — Section 11Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 11
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High Courts20 Jan 2023Allowed

Azeem Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 01 UK CK 0118

Prevention Of Cruelty To Animals Act, 1960 — Section 11Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 11
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High Courts20 Jan 2023Allowed

Asif Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 01 UK CK 0117

Indian Forest Act, 1927 — Section 41, 42Uttar Pradesh Protection Of Trees In Rural And Hilly Areas Act, 1976 — Section 4, 10Uttarakhand Transit Of Timber And Other Forest Produce Rules, 2012 — Rule 3, 28
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High Courts20 Jan 2023Allowed

Sashikant Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 01 UK CK 0115

Indian Penal Code, 1860 — Section 34, 120B, 420, 467, 468, 471Uttar Pradesh Public Examination (Prevention Of Unfair Means) Act, 1998 — Section 3, 4, 5, 9, 10
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High Courts20 Jan 2023Allowed

Pawan Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 01 UK CK 0114

Indian Penal Code, 1860 — Section 363, 366, 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 11, 12
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High Courts19 Jan 2023Allowed

Rizwan Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 01 UK CK 0127

Uttar Pradesh Gangster And Anti Social Activities (Prevention) Act, 1986 — Section 2, 3Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 29
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High Courts19 Jan 2023Dismissed

Kishan Chand Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 01 UK CK 0108

Indian Penal Code, 1860 — Section 34, 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(A), 13(2)
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