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Uttarakhand High Court judgments, 2014

469 judgments · page 6 of 24

High Courts19 Sept 2014Allowed

Sompal Vs State of Uttarakhand

Uttarakhand High Court · (2014) 09 UK CK 0034

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 498-A
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High Courts19 Sept 2014Allowed

Mursaleen Vs State of Uttarakhand

Uttarakhand High Court · (2014) 09 UK CK 0032

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 406, 420, 467, 468, 471
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High Courts18 Sept 2014Dismissed

Kishan Singh Vs State of Uttaranchal

Uttarakhand High Court · (2014) 2 NCC 798

Arms Act, 1959 - Section 25 — Criminal Procedure Code, 1973 (CrPC) - Section 313 — Penal Code, 1860 (IPC) - Section 307, 323, 325, 504, 506
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High Courts15 Sept 2014Allowed

Nimmi Parveen Vs Shahbaz Ahmad

Uttarakhand High Court · (2015) 2 UC 1171

Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9, Order 41 Rule 27Constitution of India, 1950 - Article 227
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High Courts12 Sept 2014Allowed

Mohd. Usman Vs State of Uttarakhand

Uttarakhand High Court · (2014) 09 UK CK 0039

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 504, 506
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High Courts11 Sept 2014Allowed

Ashwani Kumar Vs State of Uttarakhand

Uttarakhand High Court · (2014) 09 UK CK 0045

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 323, 420, 466, 467, 468
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High Courts10 Sept 2014Allowed

Amit Verma Vs State of Uttarakhand

Uttarakhand High Court · (2014) 87 ALLCC 815

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320Dowry Prohibition Act, 1961 — Section 3, 4
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