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Uttarakhand High Court judgments, 2007

540 judgments · page 17 of 27

High Courts28 May 2007Allowed

Shiv Om Vs The State

Uttarakhand High Court · (2007) NCC 964

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 386, 387
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High Courts23 May 2007

Desh Raj and Another Vs The State

Uttarakhand High Court · (2007) NCC 882 : (2007) NCC 768 : (2007) 3 UC 1659

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 396, 397, 412
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High Courts21 May 2007Dismissed

Shamsher Singh (D.) by L.Rs. Vs State of Uttrakhand

Uttarakhand High Court · (2007) 7 AWC 6940 : (2007) 103 RD 47 : (2007) 3 UC 1635 : (2007) 2 UD 96

Civil Procedure Code, 1908 (CPC) — Section 80Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 11, 11(2), 11(3), 14(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
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High Courts17 May 2007Dismissed

Ghanshyam Bhatt Vs State of Uttaranchal

Uttarakhand High Court · (2007) NCC 327

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 304B, 498A
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High Courts17 May 2007Dismissed

Puran Singh and Another Vs State of Uttrakhand

Uttarakhand High Court · (2007) 3 UC 1580

Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 319, 374Penal Code, 1860 (IPC) — Section 147, 201, 302, 323, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35
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