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Uttarakhand High Court judgments, 2007

540 judgments · page 23 of 27

High Courts28 Mar 2007Dismissed

Bhup Singh Vs State of Uttaranchal

Uttarakhand High Court · (2007) CriLJ 4780 : (2007) 4 UC 456 : (2007) 1 UD 579

Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 313, 374Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 302
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High Courts28 Mar 2007Dismissed

Mohan Singh and Others Vs Sant Ram

Uttarakhand High Court · (2007) 4 UC 524

Banaras Tenancy Act, 1949 — Section 153Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 209(1), 210, 331
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High Courts28 Mar 2007Allowed

Keshar Singh Vs The State

Uttarakhand High Court · (2007) 03 UK CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 201, 307, 326, 34
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High Courts22 Mar 2007Dismissed

Avnish Jain Vs State of Uttaranchal and Another

Uttarakhand High Court · (2008) NCC 160 : (2008) 8 UC 769

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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