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Uttarakhand High Court judgments

21,146 judgments · page 1,030 of 1,058

High Courts05 Oct 2004Dismissed

S.K. Agarwal Vs Oriental Bank of Commerce and Others

Uttarakhand High Court · (2006) 1 BC 562 : (2005) 128 CompCas 926 : (2005) 1 UD 255

Contract Act, 1872 — Section 172, 2(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(11)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)
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High Courts01 Oct 2004Allowed

Hayat Singh Vs The State

Uttarakhand High Court · (2005) CriLJ 2473 : (2005) 1 UC 508 : (2004) 2 UD 636

Penal Code, 1860 (IPC) — Section 228A, 354, 376, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
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High Courts27 Sept 2004Allowed

Sri Rana Pratap Singh Vs Smt. Kanaklata and Others

Uttarakhand High Court · (2004) 09 UK CK 0030

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, Order 6 Rule 7Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 498A
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High Courts21 Sept 2004Allowed

Jayas Vs State of Uttrakhand

Uttarakhand High Court · (2005) 1 UC 525

Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41, 41(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 1(2), 2, 20, 20B
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High Courts21 Sept 2004Allowed

Nanak Chand Tyagi Vs State of Uttrakhand

Uttarakhand High Court · (2004) 09 UK CK 0024

Criminal Procedure Code, 1973 (CrPC) — Section 125, 161, 313Penal Code, 1860 (IPC) — Section 302Special Marriage Act, 1954 — Section 27
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