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Uttarakhand High Court judgments

21,184 judgments · page 94 of 1,060

High Courts17 Jun 2025Dismissed

Ram Kumar & Another Vs Alok Nanda & Ors.

Uttarakhand High Court · (2025) 06 UK CK 0509

Specific Relief Act, 1963 - Section 41Code Of Civil Procedure, 1908 - Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 7 Rule 12Constitution Of India, 1950 - Article 227
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High Courts16 Jun 2025Allowed

Afjal Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 06 UK CK 0507

Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Prevention Of Cruelty To Animals Act, 1960 - Section 3, 11(1)Constitution Of India, 1950 - Article 21
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High Courts16 Jun 2025Allowed

Mohd. Irfan And Another Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 06 UK CK 0505

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 61(2), 318(4), 336, 338, 340(1)Constitution Of India, 1950 - Article 21
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High Courts13 Jun 2025Dismissed

Anju Singh Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2025) 06 UK CK 0492

Indian Penal Code, 1860 - Section 406Code Of Criminal Procedure, 1973 - Section 313, 401(3)Dowry Prohibition (Maintenance Of Lists Of Presents To The Bride And Bridegroom) Rules, 1985 - Rule 2
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High Courts13 Jun 2025Dismissed

Anju Singh Vs Sunil Kumar And Another

Uttarakhand High Court · (2025) 06 UK CK 0491

Indian Penal Code, 1860 - Section 498A, 506Dowry Prohibition Act, 1961 - Section 3, 4Code Of Criminal Procedure, 1973 - Section 156(3), 313
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