Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 325, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts03 Dec 2020Disposed Of

Fahimuddin And Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2020) 12 UK CK 0010

Indian Penal Code, 1860 — Section 323, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 320, 482

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High Courts03 Dec 2020Disposed Of

Kishan Lal Arora @ Khairati & Another Vs State Of Uttarakhand

Uttarakhand High Court · (2020) 12 UK CK 0005

Indian Penal Code, 1860 — Section 34, 307, 325Code Of Criminal Procedure, 1973 — Section 313, 320, 320(8)

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High Courts02 Dec 2020Disposed Of

Akash Kumar And Others Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2020) 12 UK CK 0009

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts02 Dec 2020Disposed Of

Mohit Garjola And Others Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2020) 12 UK CK 0008

Code Of Criminal Procedure, 1973 — Section 320, 323, 482, 504Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4

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High Courts02 Dec 2020Dismissed

Reena Rani @ Reena Garg Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2020) 12 UK CK 0007

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 482

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High Courts01 Dec 2020Allowed

Ashu Vs State Of Uttarakhand

Uttarakhand High Court · (2020) 12 UK CK 0006

Indian Penal Code, 1860 — Section 363, 366, 376Code Of Criminal Procedure, 1973 — Section 164, 313, 437A

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High Courts01 Dec 2020Disposed Of

Ankit Vasudev Vs Ratika Sharma & Others

Uttarakhand High Court · (2020) 12 UK CK 0004

Code Of Criminal Procedure, 1973 — Section 125(1)

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High Courts01 Dec 2020Partly Allowed

Jalaluddin Vs State Of Uttarakhand

Uttarakhand High Court · (2020) 12 UK CK 0002

Prevention Of Food Adulteration Act, 1954 — Section 7(1), 16, 16(1)(a)Food Safety And Standards Act, 2006 — Sections 51, 52Constitution Of India, 1950 — Article 20(1)

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High Courts01 Dec 2020Dismissed