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Uttarakhand High Court judgments

21,184 judgments · page 365 of 1,060

High Courts24 Aug 2021Allowed

Deepak Gupta Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 08 UK CK 0372

Indian Penal Code, 1860 — Section 376(a), 376(b), 376(d)Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 2(12), 12, 12(1), 102Protection Of Children From Sexual Offences Act, 2012 — Section 5(m), 6, 9(g), 10
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High Courts24 Aug 2021Allowed

Arman Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 08 UK CK 0347

Indian Penal Code, 1860 — Section 376(a,b), 376(d)Protection Of Children From Sexual Offences Act, 2012 — Section 5(m), 6, 9(g), 10Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 2(12), 12, 12(1), 102
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High Courts24 Aug 2021Allowed

Gajendra Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 08 UK CK 0342

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Constitution Of India, 1950 — Article 21
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High Courts24 Aug 2021Dismissed

Vijendra Singh Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2021) 08 UK CK 0340

Uttar Pradesh Public Premises (Eviction Of Unauthorized Occupants) Act, 1972 — Section 4(1), 9Uttar Pradesh Reorganization Act, 2000 — Section 87Constitution Of India, 1950 — Article 227
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High Courts23 Aug 2021

Prem Ballabh Brijwasi Vs Kedar Palariya And Others

Uttarakhand High Court · (2021) 08 UK CK 0413

Uttarakhand Panchayati Raj Act, 2016 — Section 2, 131, 131H, 131H(1), 131H(10), 194Uttar Pradesh Zila Panchayats (Settlement Of Disputes Relating To Membership) Rules, 1994 — Rule 3, 3(3)Constitution Of India, 1950 — Article 226
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