COURT ARCHIVE

Uttarakhand High Court judgments, 2009

528 judgments · page 20 of 27

High Courts06 May 2009Allowed

Ghanshyam Kala Vs The State

Uttarakhand High Court · (2009) 2 UC 1212 : (2009) 1 UD 639

Constitution of India, 1950 — Article 341, 366Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 193, 207, 209Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 2, 3
High Courts30 Apr 2009

Puran Singh Vs State of Uttaranchal

Uttarakhand High Court · (2010) 1 NCC 44 : (2009) 2 UC 1159

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 315, 374Penal Code, 1860 (IPC) — Section 300, 302, 304