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Uttarakhand High Court judgments, 2005

410 judgments · page 7 of 21

High Courts24 Aug 2005

Sanjay Vs State of Uttaranchal

Uttarakhand High Court · (2006) 1 DMC 628 : (2005) 3 UC 1817

Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A
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High Courts24 Aug 2005Allowed

Devi Prasad Vs Smt. Vidyawati alias Biddo and Others

Uttarakhand High Court · AIR 2005 Utt 85 : (2006) 1 AWC 722 : (2005) 3 UC 1765 : (2006) 1 UD 461

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33, 100, 96Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3
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High Courts12 Aug 2005Allowed

Shri Deepak Oberoi Vs District Judge and Others

Uttarakhand High Court · (2006) 1 UC 450

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)
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High Courts12 Aug 2005

Pushkar Singh Vs State of Uttaranchal

Uttarakhand High Court · (2006) 1 UC 512

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
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High Courts10 Aug 2005Dismissed

Sarafat Vs State of Uttaranchal

Uttarakhand High Court · (2006) CriLJ 654

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 366, 368, 376
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