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Uttarakhand High Court judgments, 2018

1,394 judgments · page 12 of 70

High Courts27 Oct 2018Disposed Off

Akash Gupta Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2018) 10 UK CK 0101

Indian Penal Code, 1860 — Section 376, 376(1)(A), 406, 452, 467, 468, 471A, 498A, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(S), 3(2)(V)Code of Criminal Procedure, 1973 — Section 320, 320(2), 376, 482
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High Courts26 Oct 2018Allowed

Pappu and Others Vs State of Uttarakhand & Others

Uttarakhand High Court · (2018) 10 UK CK 0073

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 306, 307, 323, 324, 325, 376, 406, 420, 427, 452, 467, 468, 471, 498A, 504, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)XCode of Civil Procedure, 1908 — Section 156(1), 155(2), 320, 320(2), 320(9), 482
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High Courts26 Oct 2018Allowed

Ajay Kumar Vs State of Uttarakhand & Another

Uttarakhand High Court · (2018) 10 UK CK 0072

Code of Civil Procedure, 1908 — Section 320, 320(2), 320(9), 482, 482CIndian Penal Code, 1860 — Section 302, 306, 307, 325, 376, 406, 420, 452, 467, 468, 471, 498A, 504, 506Constitution of India, 1950 — 226, 227
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