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Uttarakhand High Court judgments

21,184 judgments · page 63 of 1,060

High Courts02 Jan 2026Dismissed

Dinesh Kukreti Vs Rajman Singh

Uttarakhand High Court · (2026) 01 UK CK 1812

Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2Constitution Of India, 1950 - Article 227
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High Courts02 Jan 2026Allowed

Baru Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1811

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 20, 50
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High Courts30 Dec 2025Allowed

Anek Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 1432

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109(1), 305(a), 331(4)Arms Act, 1959 - Section 25(1B)(a)Constitution Of India, 1950 - Article 21
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High Courts30 Dec 2025Allowed

Yunus Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 1431

Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
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High Courts30 Dec 2025Allowed

Sahib Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 1430

Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 125, 126(2), 140(2)Constitution Of India, 1950 - Article 21
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