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Uttarakhand High Court judgments

21,184 judgments · page 64 of 1,060

High Courts30 Dec 2025Allowed

Imran Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 1428

Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 6, 11Bharatiya Nyaya Sanhita, 2023 - Section 318Prevention Of Cruelty To Animals Act, 1960 - Section 3, 11
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High Courts29 Dec 2025Allowed

Harsh Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 1327

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 29, 50
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High Courts29 Dec 2025Allowed

Shivam Alias Judi Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 1323

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 103(1), 140(3), 238Bharatiya Sakshya Adhiniyam, 2023 - Section 23(1)Constitution Of India, 1950 - Article 21
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High Courts23 Dec 2025Allowed

Suman Devi And Four Others Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 1254

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 109, 126(2), 132, 190, 191(2), 191(3), 351(2), 352Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 172Constitution Of India, 1950 - Article 21
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High Courts23 Dec 2025Allowed

Ikbal Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 1253

Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
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High Courts23 Dec 2025Allowed

Kurban Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 1166

Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
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