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Uttarakhand High Court judgments

21,184 judgments · page 393 of 1,060

High Courts27 May 2021Allowed

Gajendra Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 05 UK CK 0084

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420, 467, 468, 471Constitution Of India, 1950 — Article 21
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High Courts25 May 2021Allowed

Deepak Verma Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 05 UK CK 0076

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4Constitution Of India, 1950 — Article 21
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High Courts25 May 2021Allowed

Sonu Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 05 UK CK 0075

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363Protection Of Children From Sexual Offences Act, 2012 — Section 16, 17Constitution Of India, 1950 — Article 21
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High Courts25 May 2021Allowed

Gulsher @ Sultan Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 05 UK CK 0074

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 386, 504, 506Constitution Of India, 1950 — Article 21
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High Courts24 May 2021Allowed

Vivek Kumar Sharma Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 05 UK CK 0065

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 406, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
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High Courts24 May 2021Allowed

Sanjana Sharma @ Mona Sharma Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 05 UK CK 0064

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 328, 341Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8Constitution Of India, 1950 — Article 21
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