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Uttarakhand High Court judgments, 2014

469 judgments · page 23 of 24

High Courts14 Feb 2014

Shanti Devi Vs State of Uttarakhand

Uttarakhand High Court · (2014) 1 UC 790

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(11)
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High Courts14 Feb 2014

Jagdeep Singh Vs State of Uttaranchal

Uttarakhand High Court · (2014) 1 UC 616

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 313, 391Penal Code, 1860 (IPC) — Section 302, 304, 304(II), 306
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High Courts14 Feb 2014

Narendra Singh Vs State of Uttarakhand

Uttarakhand High Court · (2014) 1 NCC 809 : (2014) 1 UC 786

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 120-B, 302, 316, 34
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High Courts12 Feb 2014

Kanti Devi Vs State of Uttarakhand

Uttarakhand High Court · (2014) CriLJ 2348 : (2014) 3 Crimes 547 : (2014) 2 DMC 328 : (2014) 3 JCC 1723 : (2014) 1 UC 624

Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 2(q), 20
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High Courts12 Feb 2014

Rajendra Singh Vs State of Uttarakhand

Uttarakhand High Court · (2014) CriLJ 1965

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
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High Courts03 Jan 2014

Bimal Singh Thapa Vs State of Uttarakhand and Another

Uttarakhand High Court · (2014) 2 BC 493 : (2015) 2 Crimes 605 : (2015) 1 Crimes 625 : (2014) 1 UC 146

Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 147 427 504 506
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