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Uttarakhand High Court judgments, 2016

186 judgments · page 2 of 10

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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High Courts08 Nov 2016Allowed

Satnam Singh Vs State of Uttarakhand

Uttarakhand High Court · (2017) 99 ACrC 62

Constitution of India, 1950 - Article 226Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 147, Section 148, Section 307, Section 323, Section 324, Section 427, Section 498A, Section 504, Section 506<
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High Courts24 Oct 2016Dismissed

Km. Beerbala Vs State of Uttarakhand

Uttarakhand High Court · (2017) 153 FLR 104 : (2017) 1 LLJ 31 : (2017) 1 UAD 265

Constitution of India, 1950 - Article 226Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 - Rule 5(1)
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High Courts20 Oct 2016Allowed

Anju Lunthi Vs Deepika Bora

Uttarakhand High Court · (2017) 120 ALR 162 : (2017) 134 RD 505

Uttar Pradesh Kshetra Panchayats (Election of Pramukh and Up-Pramukh and Settlement of Election Disputes) Rules, 1994 - Rule 26, Rule 35
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High Courts01 Oct 2016Disposed Off

Vipin Chaudhary Vs State of Uttarakhand

Uttarakhand High Court · (2017) 98 ACrC 118 : (2017) 173 AIC 496 : (2017) 2 CriCC 424 : (2017) 1 NCC 384

Criminal Procedure Code, 1973 (CrPC) - Section 41(1)(a), Section 41(1)(b), Section 41(1)(c), Section 41(1)(d), Section 41(1)(e), Section 482Penal Code, 1860 (IPC) - Section 120B, Section 420, Section 467, Section 468, Section 471
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