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Uttarakhand High Court judgments

21,173 judgments · page 547 of 1,059

High Courts01 Mar 2019Allowed

Deep Sharma & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 03 UK CK 0009

Indian Penal Code, 1860 — Section 307, 323, 504, 506Scheduled Caste And Scheduled Tribes Prevention Of Atrocities Act, 1989 — Section 3(1)(r)(s), 4Code Of Criminal Procedure, 1973 — Section 320, 482