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Uttarakhand High Court judgments

21,184 judgments · page 379 of 1,060

High Courts24 Jul 2021Allowed

Ajay Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 07 UK CK 0185

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 366-A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4Constitution Of India, 1950 — Article 21
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High Courts24 Jul 2021Allowed

Rajendra Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 07 UK CK 0184

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Constitution Of India, 1950 — Article 21
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High Courts24 Jul 2021Disposed Of

Yudhbir Singh Vs Union Of India And Others

Uttarakhand High Court · (2021) 07 UK CK 0183

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 3(c)National Highways Act, 1956 — Section 3G(2), 3G(5)
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High Courts23 Jul 2021Allowed

Rajendra Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 07 UK CK 0153

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Constitution Of India, 1950 — Article 21
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