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Uttarakhand High Court judgments

21,173 judgments · page 494 of 1,059

High Courts01 Aug 2019Disposed Of

Harkesh Singh And Ors Vs State Of Uttarakhand And Ors

Uttarakhand High Court · (2019) 08 UK CK 0011

Indian Penal Code, 1860 — Section 379, 435, 427, 504, 506Scheduled Castes And the Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Code Of Criminal Procedure, 1973 — Section 156(3), 313
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High Courts01 Aug 2019Partly Allowed

Pradeep Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 08 UK CK 0010

Scheduled Castes & Scheduled Tribes Act, 1989 — Section 3(1)(xii), 3(1)(x)(xii)Indian Penal Code, 1860 — Section 120B, 366, 376, 504, 506Code Of Criminal Procedure, 1973 — Section 313
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High Courts01 Aug 2019Allowed

Vijay Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 08 UK CK 0003

Code Of Criminal Procedure, 1973 — Section 197, 197(2), 482Indian Penal Code, 1860 — Section 120B, 166A, 166B, 354, 354A, 354B, 354C, 354D, 370, 375, 376, 376A, 376AB, 376C, 376D, 376DA, 376DB, 409, 467, 509Constitution Of India, 1950 — Article 356(1)
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High Courts01 Aug 2019Disposed Of

Naeem Ahmad Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 08 UK CK 0002

Uttarakhand Panchayati Raj Adhiniyam, 2016 — Section 130(6)Constitution Of India, 1950 — Article 141, 226, 243(E), 243(E)(1), 243E(3)(a), 243K, 243K(1), 243K(3), 356
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High Courts31 Jul 2019Partly Allowed

Uday Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 07 UK CK 0273

Indian Penal Code, 1860 — Section 302, 304B, 498ACode Of Criminal Procedure, 1973 — Section 164, 277, 282, 313Oaths Act, 1969 — Section 4
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