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Uttarakhand High Court judgments, 2004

335 judgments · page 6 of 17

High Courts11 Oct 2004Allowed

Heera Singh Vs State of Utaranchal

Uttarakhand High Court · (2005) 2 UC 1400

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
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High Courts06 Oct 2004Dismissed

State Vs Liyakat

Uttarakhand High Court · (2005) 1 UC 255

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 306, 34
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High Courts05 Oct 2004Allowed

Kailash Chandra Vs State of Uttaranchal

Uttarakhand High Court · (2005) 2 UC 1043

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304, 304B, 34
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High Courts05 Oct 2004Dismissed

S.K. Agarwal Vs Oriental Bank of Commerce and Others

Uttarakhand High Court · (2006) 1 BC 562 : (2005) 128 CompCas 926 : (2005) 1 UD 255

Contract Act, 1872 — Section 172, 2(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(11)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)
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High Courts01 Oct 2004Allowed

Hayat Singh Vs The State

Uttarakhand High Court · (2005) CriLJ 2473 : (2005) 1 UC 508 : (2004) 2 UD 636

Penal Code, 1860 (IPC) — Section 228A, 354, 376, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
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High Courts27 Sept 2004Allowed

Sri Rana Pratap Singh Vs Smt. Kanaklata and Others

Uttarakhand High Court · (2004) 09 UK CK 0030

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, Order 6 Rule 7Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 498A
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