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Uttarakhand High Court judgments

21,184 judgments · page 285 of 1,060

High Courts08 Sept 2022Allowed

Sonit @ Soni Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 09 UK CK 0069

Indian Penal Code, 1860 — Section 34, 379, 511Public Property (Prevention Of Damage) Act, 1985 — Section 3Petroleum And Minerals Pipeline (Acquisition Of Right Of User In Land) Act, 1962 — Section 15, 16
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High Courts07 Sept 2022Allowed

Gopi alias Harmendra Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 09 UK CK 0039

Indian Penal Code, 1860 — Section 201, 302, 313, 376, 404Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 14, 15, 17, 18Juvenile Justice (Care And Protection Of Children) Act, 2000 — Section 2(k), 2(I), 7A, 7A(1), 15, 20
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High Courts06 Sept 2022Dismissed

Prabhat Singh Bisht & Others Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 09 UK CK 0047

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29, 41, 41(2), 42, 42(2), 50, 50(1), 60Evidence Act, 1872 — Section 65(B)Uttar Pradesh Narcotic Drugs Rules, 1986 — Rule 76
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High Courts05 Sept 2022Allowed

Manoj Sharma & Another Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 09 UK CK 0023

Indian Penal Code, 1860 — Section 120B, 323, 363, 366A, 376DProtection Of Children From Sexual Offences Act, 2012 — Section 5, 6Code Of Criminal Procedure, 1973 — Section 161, 164
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