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Uttarakhand High Court judgments

21,184 judgments · page 78 of 1,060

High Courts29 Oct 2025Allowed

Sanju Alias Sanjay vs State Of Uttarakhand

Uttarakhand High Court · (2025) 10 UK CK 0354

Bharatiya Nyaya Sanhita, 2023 — Section 87, 64(2)(m), 65(1), 137(2) Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 4(2), 5(l), 6 Constitution Of India, 1950 — Article 21
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High Courts17 Oct 2025Dismissed

Amjad Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2025) 10 UK CK 0053

Bharatiya Nyaya Sanhita, 2023 — Section 64, 331, 333, 351(2) Protection Of Children From Sexual Offences Act, 2012 — 3(a), 4 Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 183
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High Courts16 Oct 2025Allowed

Mohd. Yamin vs State Of Uttarakhand

Uttarakhand High Court · (2025) 10 UK CK 0179

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 52, 52A(2), 73 Narcotic Drugs And Psychotropic Substances (Seizure, Storage, Sampling And Disposal) Rules, 2022 — Rule 8
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High Courts16 Oct 2025Allowed

Shamsher Ali @ Chamma vs State Of Uttarakhand

Uttarakhand High Court · (2025) 10 UK CK 0178

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 52, 52A(2), 73 Narcotic Drugs And Psychotropic Substances (Seizure, Storage, Sampling And Disposal) Rules, 2022 — Rule 8
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