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Uttarakhand High Court judgments, 2014

469 judgments · page 19 of 24

High Courts27 Mar 2014Disposed Off

Jaspal Singh Vs State of Uttarakhand

Uttarakhand High Court · (2014) 1 NCC 889

Criminal Procedure Code, 1973 (CrPC) — Section 320Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 506
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High Courts26 Mar 2014Dismissed

State of Uttaranchal Vs Iddu

Uttarakhand High Court · (2014) 1 NCC 822

Penal Code, 1860 (IPC) — Section 323, 324, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(10)
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High Courts25 Mar 2014Dismissed

Bhupender Singh Vs State of Uttarakhand

Uttarakhand High Court · (2014) CriLJ 3889 : (2014) 2 NCC 103

Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 207(iv), 313, 374(2)Penal Code, 1860 (IPC) — Section 376, 506
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High Courts25 Mar 2014Partly Allowed

Rama Nand Vs State of Uttaranchal

Uttarakhand High Court · (2014) 1 NCC 883

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 113APenal Code, 1860 (IPC) — Section 304B, 304-B, 306, 498A, 498-A
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High Courts25 Mar 2014Dismissed

Rakesh Chopra Vs State of Uttarakhand

Uttarakhand High Court · (2014) CriLJ 3769 : (2014) 2 NCC 110 : (2015) 1 UC 210

Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 209, 313, 374Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 323, 376, 376(2), 376(2)(f), 452
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High Courts25 Mar 2014

Ram Singh Vs State of Uttarakhand

Uttarakhand High Court · (2014) 1 NCC 416

Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 106, 113APenal Code, 1860 (IPC) — Section 304B, 306, 498A
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