COURT ARCHIVE

Uttarakhand High Court judgments, 2009

528 judgments · page 25 of 27

High Courts16 Mar 2009Dismissed

Man Bahadur Bhandari Vs State Bank of India

Uttarakhand High Court · (2009) 3 UC 1488 : (2009) 1 UD 344

Civil Procedure Code, 1908 (CPC) — Section 100, 35AConstitution of India, 1950 — Article 226Evidence Act, 1872 — Section 101, 114, 68
High Courts04 Mar 2009

Jai Pal Singh Vs The State

Uttarakhand High Court · (2010) 2 UPLBEC 31

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 304B, 34, 498A