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Uttarakhand High Court judgments, 2005

410 judgments · page 9 of 21

High Courts01 Aug 2005Allowed

Kishan Chandra Pant Vs State of Uttrakhand

Uttarakhand High Court · (2006) 1 DMC 714 : (2006) 1 UC 5 : (2005) 2 UD 598

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 104, 107, 109, 201, 302
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High Courts30 Jul 2005Dismissed

Arun Kumar Vs Rent Control and Eviction Officer and Others

Uttarakhand High Court · (2006) 1 AWC 719 : (2005) 2 UD 522

Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 53AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 12, 16
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High Courts29 Jul 2005Allowed

Pradeep Kumar Vs State of Uttaranchal

Uttarakhand High Court · (2006) 1 UC 197

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4, 4(1), 5, 5(1), 5(2)
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High Courts28 Jul 2005Dismissed

Roop Singh Vs State of Uttaranchal

Uttarakhand High Court · (2006) CriLJ 353

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 228A, 376, 376A, 376B, 376C
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High Courts26 Jul 2005Dismissed

Joga Ram Vs State of Uttaranchal

Uttarakhand High Court · (2007) NCC 252 : (2006) 2 UC 924

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302, 307
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High Courts26 Jul 2005Dismissed

Jaspal Singh Vs Radhey Shyam Sharma and Others

Uttarakhand High Court · (2005) 4 AWC 3101

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(3), 16, 16(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8(2)
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