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Uttarakhand High Court judgments, 2006

515 judgments · page 14 of 26

High Courts18 Jul 2006

Satnam Singh and Another Vs The State

Uttarakhand High Court · (2007) 1 UC 239

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 324, 34Probation of Offenders Act, 1958 — Section 4
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High Courts11 Jul 2006Partly Allowed

Babu Lal Vs State of Uttrakhand

Uttarakhand High Court · (2006) 3 UC 1971

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 101, 300, 302, 304, 97Uttar Pradesh Reorganisation Act, 2000 — Section 35
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High Courts10 Jul 2006Dismissed

Radico Khaitan Ltd. Vs State of Uttaranchal

Uttarakhand High Court · (2006) 4 AWC 3565 : (2006) 2 UD 134

Constitution of India, 1950 — Article 14Uttar Pradesh Bottling of Foreign Liquor Rules, 1969 — Rule 2(1), 2(2)Uttar Pradesh Establishment of Manufactory Rules, 1997 — Rule 3(6), 8
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High Courts10 Jul 2006Dismissed

Ramesh Chandra Goel Vs State Of Uttaranchal

Uttarakhand High Court · (2006) NCC 196

Cinematograph Act, 1952 — Section 2(c), 2(dd), 5, 7Copyright Act, 1957 — Section 2(m)(ii), 3, 4, 51, 52ACriminal Procedure Code, 1973 (CrPC) — Section 482
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High Courts10 Jul 2006Dismissed

Sanjay Goel Vs State of Uttaranchal

Uttarakhand High Court · (2006) NCC 164

Cinematograph Act, 1952 — Section 2(c), 5, 7Copyright Act, 1957 — Section 2(m)(ii), 3, 4, 51, 52ACriminal Procedure Code, 1973 (CrPC) — Section 482
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