Indian Penal Code, 1860 — Section 34, 201, 302, 323, 342, 364, 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)

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High Courts02 Jan 2024Disposed Of

Akhil Bansal Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 01 UK CK 0008

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 409, 420Constitution Of India, 1950 — Article 21

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High Courts02 Jan 2024Allowed

Radha Goyal Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 01 UK CK 0007

Indian Penal Code, 1860 — Section 273Food Safety And Standards Act, 2006 — Section 50

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High Courts02 Jan 2024Dismissed

Gurmeet Singh And Another Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2024) 01 UK CK 0006

Indian Penal Code, 1860 — Section 302, 323, 506Code Of Criminal Procedure, 1973 — Section 156(3)Constitution Of India, 1950 — Article 226

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High Courts02 Jan 2024Dismissed

Mahesh Singh Vs Vinod Kumar Joshi

Uttarakhand High Court · (2024) 01 UK CK 0005

Code Of Civil Procedure, 1908 — Order 9 Rule 13Constitution Of India, 1950 — Article 227

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High Courts02 Jan 2024Disposed Of

Digamber Prasad & Another Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 01 UK CK 0004

Uttar Pradesh Public Premises (Eviction Of Unauthorised Occupants) Act, 1972 — Section 4, 5

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High Courts02 Jan 2024Allowed

Nishant Bohra Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 01 UK CK 0003

Indian Penal Code, 1860 — Section 306, 376

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High Courts02 Jan 2024Dismissed

Rajendra Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 01 UK CK 0002

Indian Penal Code, 1860 — Section 201,302

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High Courts02 Jan 2024Allowed

Subham Bhatt Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 01 UK CK 0001

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 304, 504

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