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Uttarakhand High Court judgments

21,184 judgments · page 286 of 1,060

High Courts02 Sept 2022Allowed

Veer Singh Yadav Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2022) 09 UK CK 0019

Uttarakhand Government Servants (Disposal Of Representation Against Adverse Annual Confidential Report And Allied Matters), Rules, 2002 — Rule 5Constitution Of India, 1950 — Article 14
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High Courts02 Sept 2022Dismissed

Anuj Chauhan Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 09 UK CK 0016

Indian Penal Code, 1860 — Section 300, 302, 307, 504Arms Act, 1959 — Section 27, 30Code Of Criminal Procedure, 1973 — Section 174
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High Courts01 Sept 2022Allowed

Sonu Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 09 UK CK 0003

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 272, 273, 302, 328Uttar Pradesh Excise Act, 1910 — Section 62
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High Courts29 Aug 2022Dismissed

Ramchandra Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 08 UK CK 0093

Code Of Criminal Procedure, 1973 — Section 156(3), 200Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)
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