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Uttarakhand High Court judgments

21,173 judgments · page 610 of 1,059

High Courts02 May 2018Dismissed

RAVI KUMAR Vs STATE OF UTTARAKHAND AND OTHERS

Uttarakhand High Court · (2018) 05 UK CK 0009

Constitution of India, — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 4,21Indian Penal Code, 1860 — Section 120B, 379, 411
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High Courts26 Apr 2018Disposed Off

MOHD. UMAR SAIFI AND OTHERS Vs STATE OF UTTARAKHAND AND ANOTHER

Uttarakhand High Court · (2018) 04 UK CK 0090

Indian Penal Code, 1860 — Section 147, 149, 323, 427, 504, 506 Indian Penal Code, 1860 — Section 147, 149, 323, 427, 504, 506 Indian Penal Code, 1860 — Section 147, 149, 323, 427, 504, 506 Indian Penal Code, 1860 — Section 147, 149, 323, 427, 504, 506
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High Courts25 Apr 2018Allowed

AZEEM Vs STATE OF UTTARAKHAND

Uttarakhand High Court · (2018) 04 UK CK 0086

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 504, 506Criminal Law Amendment Act, — Section 7Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act — Section 3(1)(n), 3(1)(k)
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