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Uttarakhand High Court judgments

21,173 judgments · page 677 of 1,059

High Courts24 Sept 2014Allowed

Krishnapal Vs State of Uttarakhand

Uttarakhand High Court · (2014) 09 UK CK 0041

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 307, 323, 452, 504, 506
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High Courts23 Sept 2014Disposed Off

Bhola Vs State of Uttarakhand

Uttarakhand High Court · (2014) 87 ALLCC 818

Criminal Procedure Code, 1973 (CrPC) — Section 302, 320, 482Penal Code, 1860 (IPC) — Section 307, 308, 323, 34
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High Courts19 Sept 2014Allowed

Sudhir Kumar Vs State of Uttarakhand

Uttarakhand High Court · (2014) 09 UK CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
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High Courts19 Sept 2014Allowed

Sompal Vs State of Uttarakhand

Uttarakhand High Court · (2014) 09 UK CK 0034

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 498-A
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High Courts19 Sept 2014Allowed

Mursaleen Vs State of Uttarakhand

Uttarakhand High Court · (2014) 09 UK CK 0032

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 406, 420, 467, 468, 471
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High Courts18 Sept 2014Dismissed

Kishan Singh Vs State of Uttaranchal

Uttarakhand High Court · (2014) 2 NCC 798

Arms Act, 1959 - Section 25 — Criminal Procedure Code, 1973 (CrPC) - Section 313 — Penal Code, 1860 (IPC) - Section 307, 323, 325, 504, 506
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