Transfer Of Property Act, 1882 — Section 3, 53A, 54Indian Easements Act, 1882 — Section 52, 60Indian Registration Act, 1908 — Section 17, 17(1A), 30(2), 49, 51, 55

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High Courts14 Aug 2019Disposed Of

Harpal Singh And Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 08 UK CK 0108

Constitution Of India, 1950 — Article 226

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High Courts14 Aug 2019Disposed Of

Yogehesh Joshi Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 08 UK CK 0107

Code Of Criminal Procedure, 1973 — Section 320, 482

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High Courts13 Aug 2019Dismissed

Mukul Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 08 UK CK 0106

Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 53Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 302, 504, 506Code Of Criminal Procedure, 1973 — Section 156(3)

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High Courts13 Aug 2019Dismissed

Munfait Vs Oriental Insurance Co. & Others

Uttarakhand High Court · (2019) 08 UK CK 0105

Motor Vehicles Act, 1988 — Section 2(14), 2(44), 2(46), 173

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High Courts13 Aug 2019Allowed

Shariff Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 08 UK CK 0104

Child Labour (Prohibition & Regulation) Act, 1986 — Section 14, 17Factories Act, 1948 — Section 2(cb), 87

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High Courts13 Aug 2019Allowed

Dilip Singh Shekhawat Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 08 UK CK 0103

Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 34, 306, 376, 376(2)(b), 420, 504, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)

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High Courts13 Aug 2019Allowed

Chandan Singh & Others Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 08 UK CK 0102

Indian Penal Code, 1860 — Section 34, 302, 307, 326Code Of Criminal Procedure, 1973 — Section 313

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High Courts09 Aug 2019Partly Allowed

Sanju @ Sandeep Tamta Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 08 UK CK 0101

Indian Penal Code, 1860 — Section 363, 366, 376Prevention Of Children From Sexual Advances Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 313

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High Courts09 Aug 2019Allowed

Subhash Chandra Gupta Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 08 UK CK 0100

Code Of Criminal Procedure, 1973 — Section 156(3), 197, 227, 397, 401, 482Limitation Act, 1963 — Section 14Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act Of 1989 — Section 3(ix)

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High Courts09 Aug 2019Allowed