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Uttarakhand High Court judgments, 2014

469 judgments · page 7 of 24

High Courts03 Sept 2014

Gurlal Singh Vs State of Uttarakhand

Uttarakhand High Court · (2014) 2 NCC 508

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 498A, 504, 506
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High Courts03 Sept 2014

Promod Kumar Sharma Vs State of Uttaranchal

Uttarakhand High Court · (2015) 145 FLR 168 : (2014) LabIC 4216 : (2015) 1 LLJ 483

Industrial Disputes Act, 1947 — Section 33(C)(2)Payment of Bonus Act, 1965 — Section 22Uttar Pradesh Industrial Disputes Act, 1947 — Section 6H, 6H(1), 6H(1)
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High Courts03 Sept 2014

Rajendra Kumar Vs Sakttar Singh

Uttarakhand High Court · (2014) 2 NCC 525

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 392
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High Courts01 Sept 2014

Suman Vs State of Uttarakhand

Uttarakhand High Court · (2014) 2 NCC 376

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 173, 2(wa)Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 306
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High Courts29 Aug 2014

Arvinder Pal Singh Vs State of Uttarakhand

Uttarakhand High Court · (2014) 08 UK CK 0048

Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Minority and Guardianship Act, 1956 — Section 6Protection of Women From Domestic Violence Act, 2005 — Section 21
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