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Uttarakhand High Court judgments, 2018

1,394 judgments · page 58 of 70

High Courts23 Apr 2018Dismissed

SMT. KALAWATI AND OTHERS Vs PRADEEP KUMAR AND OTHERS

Uttarakhand High Court · (2018) 04 UK CK 0080

Constitution of India, — Article 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)(a)Code of Civil Procedure, 1908 — Order 6 Rule 17, Order 6 Rule 22
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High Courts20 Apr 2018Dismissed

MANGERAM Vs STATE OF UTTARAKHAND AND OTHERS

Uttarakhand High Court · (2018) 04 UK CK 0074

Constitution of India, — Article 226Indian Penal Code, 1860 — Section 323, 342, 370(2), 376(2)(i), 506Protection of Children from Sexual Offences Act, — Section 3, 4
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High Courts19 Apr 2018Allowed

ANKIT KASHYAP Vs STATE OF UTTARAKHAND

Uttarakhand High Court · (2018) 04 UK CK 0069

Indian Penal Code, 1860 — Section 363, 366, 376Code of Criminal Procedure, 1973 — Section 161Protection of Children from Sexual Offences Act, — Section 3, 4, 12
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High Courts17 Apr 2018Dismissed

RISHIRAM YADAV Vs STATE OF UTTARAKHAND

Uttarakhand High Court · (2018) 04 UK CK 0063

Indian Penal Code, 1860 — Section 300, 304A, 304, 304II, 337, 338, 427Code of Criminal Procedure, 1973 — Section 207, 313Motor Vehicles Act, 1988 — Section 185
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