Co-operative Societies Act, 2004 — Section 35, 35(3), 35(5)Uttaranchal Co-operative Societies Act, 2003 — Section 29(1), 29(5), 29(6), 34, 35Uttaranchal Co-operative Societies Rules, 2004 — Rule 450, 451(2), 451(4), 451(7)

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High Courts18 Sept 2008

National Insurance Co. Ltd. Vs Sudhanshu Bisht and Others

Uttarakhand High Court · (2009) 1 UC 79

Motor Vehicles Act, 1988 — Section 173

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High Courts17 Sept 2008Dismissed

Rajendra Singh Vs State of U.P.

Uttarakhand High Court · (2009) 1 UC 142

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 304, 323Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts17 Sept 2008Allowed

Vinesh and another Vs State of Uttrakhand

Uttarakhand High Court · (2009) 1 UC 296

Criminal Procedure Code, 1973 (CrPC) — Section 207, 374(2)Penal Code, 1860 (IPC) — Section 307, 323

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High Courts17 Sept 2008Allowed

Dr. Ashish Verma and Others Vs State of Uttarakhand and Another

Uttarakhand High Court · (2009) NCC 366

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A, 498A, 504

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High Courts17 Sept 2008Allowed

Vinesh and Another Vs State of Uttrakhand

Uttarakhand High Court · (2009) 1 UC 296

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 307, 323, 34

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High Courts17 Sept 2008

Paramax Electronics Pvt. Ltd. Vs Gopal Purohit and Another

Uttarakhand High Court · (2009) 1 UC 582

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High Courts17 Sept 2008Allowed

Central Bureau of Investigation Vs Shri Rakesh Mittal

Uttarakhand High Court · (2008) NCC 25

Prevention of Corruption Act, 1988 — Section 7

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High Courts17 Sept 2008Allowed

Acme Tele Power Ltd. Vs Sintex Industries Ltd. and Another

Uttarakhand High Court · (2008) 3 UC 1889

Allahabad High Court Rules, 1952 — Rule 5Arbitration Act, 1940 — Section 39Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104

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High Courts17 Sept 2008Dismissed

Shobit Enterprises Vs Vijai Electricals Ltd. and Others

Uttarakhand High Court · (2008) 3 UC 1916

Arbitration and Conciliation Act, 1996 — Section 11(10), 11(12), 11(4), 11(5), 11(6)

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High Courts16 Sept 2008Dismissed

Shri Girish Chandra Vs Union of India (UOI) and Others

Uttarakhand High Court · (2009) 1 UC 599

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High Courts16 Sept 2008Allowed

Shri Vikramjeet Marwaha Vs First Additional Civil Judge (Sr. Div.) and Another

Uttarakhand High Court · (2008) 09 UK CK 0018

Constitution of India, 1950 — Article 226, 227

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High Courts12 Sept 2008Dismissed

Commissioner of Trade Tax Vs Poltawaski T.P.S. Power Services

Uttarakhand High Court · (2008) 2 UD 213 : (2006) 2 UD 213 : (2009) 23 VST 410

Uttar Pradesh Tax on Entry of Goods Act, 2000 — Section 2(1)(e)Uttar Pradesh Trade Tax Act, 1948 — Section 10(2), 11(1)

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High Courts11 Sept 2008Allowed

Shamshad Ahmad and Others Vs Tilak Raj Bajaj (deceased) through L.Rs. and Others

Uttarakhand High Court · (2008) 09 UK CK 0010

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22

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High Courts09 Sept 2008

Sunder Lal Vs The State

Uttarakhand High Court · (2008) NCC 510

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 363, 364, 365, 379

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High Courts09 Sept 2008Allowed

Baldev Singh Vs State of Uttarakhand

Uttarakhand High Court · (2009) 1 UC 236

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 52, 52A(2), 53, 53

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