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Uttarakhand High Court judgments

21,173 judgments · page 577 of 1,059

High Courts29 Aug 2018Allowed

Gaurav Kumar Vs State of Uttarakhand

Uttarakhand High Court · (2018) 08 UK CK 0189

Indian Penal Code, 1860 — Section, 346, 363, 366A, 368Protection of Children from Sexual Offences Act, 2012 — Section 17, 18Code Of Criminal Procedure, 1973 — Section 161
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High Courts29 Aug 2018Allowed

Manish Vs State of Uttarakhand

Uttarakhand High Court · (2018) 08 UK CK 0186

Protection of Children from Sexual Offences Act, 2012 — Section 16, 17Code Of Criminal Procedure, 1973 — Section 164
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High Courts29 Aug 2018Allowed

Sharafat Ali Vs State of Uttarakhand

Uttarakhand High Court · (2018) 08 UK CK 0184

Indian Penal Code, 1860 — Section, 363, 366A, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 3(a), 4, 5(l), 6Code Of Criminal Procedure, 1973 — Section 164
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High Courts29 Aug 2018Allowed

Sanju Kumar Vs State of Uttarakhand

Uttarakhand High Court · (2018) 08 UK CK 0181

Protection of Children from Sexual Offences Act, 2012 — Section 5, 6Indian Penal Code, 1860 — Section, 363, 366, 376Code Of Criminal Procedure, 1973 — Section 164
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High Courts29 Aug 2018Allowed

Aamir Vs State of Uttarakhand

Uttarakhand High Court · (2018) 08 UK CK 0178

Indian Penal Code, 1860 — Section, 363, 366A, 376(2)(i)Protection of Children from Sexual Offences Act, 2012 — Section 3(a), 4
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