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Uttarakhand High Court judgments, 2014

469 judgments · page 20 of 24

High Courts24 Mar 2014

Ajeem Parvej Vs State of Uttaranchal

Uttarakhand High Court · (2014) 1 NCC 436

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(XII)
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High Courts20 Mar 2014Dismissed

Sunil Vs State of Uttaranchal

Uttarakhand High Court · (2014) 1 NCC 872

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 308, 308(149), 323, 323(149)
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High Courts20 Mar 2014

Raj Sachdeva Vs Mahendra Pratap Sah and Others

Uttarakhand High Court · (2015) 2 UC 903

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 6, Order 7 Rule 14, Order 7 Rule 7, Order 8 Rule 1-A, Order 8 Rule 8 — Constitution of India, 1950 - Article 227 — Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 21, 21(1)(a), 34
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High Courts19 Mar 2014Dismissed

Gambhir Singh Vs State of Uttarakhand

Uttarakhand High Court · (2014) 2 NCC 127

Criminal Procedure Code, 1973 (CrPC) — Section 195(1)(b)(ii), 340, 463, 471, 475Penal Code, 1860 (IPC) — Section 376(2)(g), 452, 457, 458
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