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Uttarakhand High Court judgments, 2019

2,103 judgments · page 95 of 106

High Courts18 Mar 2019Allowed

Prema Rautela Vs Govind Singh Rautela

Uttarakhand High Court · (2019) 03 UK CK 0093

Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 307, 364Hindu Marriage Act, 1955 — Section 13, 13(1), 13(ib), 15, 19
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High Courts15 Mar 2019Allowed

Ruchita Srivasta Vs Vivek Swaroop

Uttarakhand High Court · (2019) 03 UK CK 0090

Indian Penal Code, 1860 — Section 200, 202, 323, 498A, 499, 500, 506, Order 9 Rule 13Hindu Marriage Act, 1955 — Section 13
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High Courts15 Mar 2019Dismissed

Ranjeet Singh Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 03 UK CK 0089

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 504, 506Code Of Criminal Procedure, 1973 — Section 231(2), 233, 233(3), 311, 331(2), 482Evidence Act, 1872 — Section 138
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High Courts15 Mar 2019Dismissed

Harmit Singh Vs Prabha Rana

Uttarakhand High Court · (2019) 03 UK CK 0083

Zamindary Abolition And Land Reforms Act, 1950 — Section 129Code Of Civil Procedure, 1908 — Section 10, 96, 97, 100, Order 41 Rule 31, Order 41 Rule 31(d)
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High Courts14 Mar 2019Party Allowed

Salekh Chand And Others Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 03 UK CK 0081

Indian Penal Code, 1860 — Section 320, 323, 427, 452, 504, 506Code Of Criminal Procedure, 1973 — Section 156(3), 313First Offenders’ Probation Act, 1938 — Section 4
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High Courts14 Mar 2019Dismissed

Om Prakash Agarwal Vs Vishal Futela

Uttarakhand High Court · (2019) 03 UK CK 0080

Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Planning And Development Act, 1973 — Section 2(1)(g), 7Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959 — Section 149, 179
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