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Uttarakhand High Court judgments

21,190 judgments · page 32 of 1,060

High Courts20 May 2026Allowed

Arun Kumar & Ors Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 05 UK CK 1162

Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 - Section 18Code Of Criminal Procedure, 1973 - Section 386Constitution Of India, 1950 - Article 300A
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High Courts20 May 2026Allowed

Vinod Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 05 UK CK 1161

Code Of Criminal Procedure, 1973 - Section 161, 374Indian Penal Code, 1860 - Section 147, 308
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High Courts13 May 2026Disposed Of

Ankit Rana Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 05 UK CK 1146

Uttarakhand Panchayati Raj Act, 2016 - Section 8(1)(a), 8(1)(b), 8(1)(c), 8(1)(d), 8(1)(e), 8(1)(f), 8(1)(g), 8(1)(h), 8(1)(i), 8(1)(j), 8(1)(k), 8(1)(l), 8(1)(m), 8(1)(n), 8(1)(o), (1)(p), 8(1)(q), 8(1)(r), 8(1)(s), 8(1)(t), 8(1)(u), 138(1)(d)(iii)
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