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Uttarakhand High Court judgments

21,184 judgments · page 392 of 1,060

High Courts10 Jun 2021Partly Allowed

Umashankar @ Chhotu Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 06 UK CK 0008

Code Of Criminal Procedure, 1973 — Section 164, 207, 313Indian Penal Code, 1860 — Section 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts10 Jun 2021Dismissed

Chandrajit Singh Vs Sandeep

Uttarakhand High Court · (2021) 06 UK CK 0007

Contempt Of Court Act, 1971 — Section 12Indian Penal Code, 1860 — Section 34, 120B, 307, 452Code Of Criminal Procedure, 1973 — Section 83, 83
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High Courts08 Jun 2021Dismissed

Shahrukh Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 06 UK CK 0004

Code Of Criminal Procedure, 1973 — Section 54A, 100(4), 161, 161(3), 164, 439, 482Narcotic Drugs Psychotropic Substances Act, 1985 — Section 8, 18(b), 22, 29, 37, 37(1), 50, 50(1), 51, 52(A), 52(A)(2), 52(A(3)), 53, 60, 139Indian Penal Code, 1860 — Section 193, 195, 196, 197, 199, 200, 203, 302, 420, 466, 471Evidence Act, 1872 — Section 65A, 65B, 65E, 114, 114(B), 114(g), 114(iii)(g)
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High Courts07 Jun 2021Allowed

Kiran Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 06 UK CK 0002

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 409, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
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High Courts07 Jun 2021Allowed

Mohd Aazam Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 06 UK CK 0001

Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471, 472Information Technology Act, 2000 &mdas; Section 66C, 66DConstitution Of India, 1950 — Article 21
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High Courts31 May 2021Dismissed

Raghuveer Das Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 05 UK CK 0096

Indian Penal Code, 1860 — Section 323, 377Protection Of Children From Sexual Offences Act, 2012 — Section 5(l)6Code Of Criminal Procedure, 1973 — Section 161, 164, 439
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High Courts28 May 2021Allowed

Rakesh Kumar Panwar Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 05 UK CK 0093

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
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High Courts28 May 2021Allowed

Gulshan @ Babu Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 05 UK CK 0092

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 363, 506Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8Constitution Of India, 1950 — Article 21
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