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Uttarakhand High Court judgments, 2016

123 judgments · page 1 of 7

High Courts09 Dec 2016Disposed Off

Vikash Sharma Vs State of Uttarakhand

Uttarakhand High Court · (2017) 99 ACrC 58

Criminal Procedure Code, 1973 (CrPC) - Section 41(1)(a)Penal Code, 1860 (IPC) - Section 406, Section 420, Section 467, Section 468Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (S
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High Courts08 Dec 2016Disposed Off

Gopal Singh Vs State of Uttarakhand

Uttarakhand High Court · (2017) 98 ACrC 853 : (2017) 173 AIC 649

Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 147, Section 148, Section 307, Section 323, Section 506
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High Courts01 Dec 2016Dismissed

State of U.P. Vs Sri Pawan Kumar

Uttarakhand High Court · (2017) 153 FLR 22

Uttar Pradesh Industrial Disputes Act, 1947 - Section 6NUttar Pradesh Industrial Disputes Rules, 1947 - Rule 12(9)
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High Courts01 Dec 2016Allowed

Ganga Singh Vs Smt. Chunni Devi

Uttarakhand High Court · (2017) 1 ACC 803 : (2017) 153 FLR 105 : (2017) 1 TAC 378

Motor Vehicles Act, 1988 - Section 147, Section 149(2), Section 166, Section 173
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High Courts30 Nov 2016Disposed Off

Vinita Agarwal Vs State of Uttarakhand

Uttarakhand High Court · (2017) 99 ACrC 60

Criminal Procedure Code, 1973 (CrPC) - Section 41Penal Code, 1860 (IPC) - Section 120B, Section 420, Section 467, Section 468, Section 471
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High Courts15 Nov 2016Disposed Off

Kailash Agarwal Vs State of Uttarakhand

Uttarakhand High Court · (2017) 173 AIC 643 : (2017) 121 ALR 542

Uttar Pradesh Municipal Corporations Act, 195 — Section 421, 422(a), 423, 424, 426, 427, 428, 429, 432, 439Prevention Of Cruelty To Animal (Slaughter House) Rules, 2001 — Rule 3
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