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Uttarakhand High Court judgments, 2019

2,103 judgments · page 102 of 106

High Courts21 Feb 2019Allowed

Ashok Kumar & Another Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 02 UK CK 0031

Indian Penal Code, 1860 — Section 120B, 328, 354, 366, 375, 376, 376(2)(g), 377Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(vi)Code Of Criminal Procedure, 1973 — Section 164, 164A, 313, 464
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High Courts20 Feb 2019Dismissed

Chandra Singh Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 02 UK CK 0027

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 166, 167, 209, 210Insolvency And Bankruptcy Code, 2016 — Section 7, 32Constitution Of India, 1950 — Section 226
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High Courts20 Feb 2019Dismissed

Kishori & Another Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 02 UK CK 0026

Uttar Pradesh Land Revenue Act, 1901 — Section 54, 219Uttar Pradesh Land Revenue (Survey And Record Operation) Rules, 1978 — Rule 26, 26(1), 27(3)Constitution Of India, 1950 — Section 227
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High Courts19 Feb 2019Partly Allowed

Charan Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 02 UK CK 0022

Indian Penal Code, 1860 — Section 300, 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 8
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