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Uttarakhand High Court judgments, 2019

2,103 judgments · page 78 of 106

High Courts08 May 2019Dismissed

Rampal Vs Rekha And Others

Uttarakhand High Court · (2019) 05 UK CK 0122

Code Of Criminal Procedure, 1973 — Section 482, 319, 319(1), 319(4)(b)Indian Penal Code, 1860 — Section 420, 465, 466, 467, 468, 469, 471, 120B, 504, 506, 323
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High Courts07 May 2019Allowed

Sonu Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 05 UK CK 0118

Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts07 May 2019Dismissed

Pradeep Vs Ompal Singh And Others

Uttarakhand High Court · (2019) 05 UK CK 0116

Specific Relief Act, 1963 — Section 2, 20, 20(2), 21, 21(2), 21(4), 21(5)Uttar Pradesh Zamidari Abolition And Land Reform Act, 1950 — Section 3(14), 171, 172, 174Code Of Civil Procedure, 1908 — Section 35A, 96, Order 6 Rule 17, Order 8 Rule 6A
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High Courts07 May 2019Dismissed

M/s Badesha Rice Mill & Others Vs Uttarakhand Gramin Bank & Others

Uttarakhand High Court · (2019) 05 UK CK 0114

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 14(3), 17, 17(1), 18Security Interest (Enforcement) Rules, 2002 — Rule 8(1)Constitution Of India, 1950 — Article 226, 227
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High Courts07 May 2019Allowed

Jubnesh Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 05 UK CK 0111

Code Of Criminal Procedure, 1973 — Section 193, 200, 201, 202, 207, 208, 319, 319(1), 319(4), 353, 398, 482Indian Penal Code, 1860 — Section 342, 363, 376, 376(2)(i)
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