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Uttarakhand High Court judgments

21,173 judgments · page 682 of 1,059

High Courts01 Aug 2014

Deepak Saini Vs State of Uttarakhand

Uttarakhand High Court · (2014) 08 UK CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(v)(x), 3(1)(x)
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High Courts28 Jul 2014

Vajir Singh Vs State of Uttarakhand

Uttarakhand High Court · (2014) 87 ALLCC 447

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 307
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High Courts16 Jul 2014

Asif Vs State of Uttarakhand

Uttarakhand High Court · (2014) 2 NCC 631

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27
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High Courts16 Jul 2014Allowed

Layeek Ahmad Vs Pitambar Maulekhi

Uttarakhand High Court · (2015) 2 UC 1098

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 24, Order 41 Rule 25Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 107
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High Courts09 Jul 2014

Pushpa Vishwanathan Vs State of Uttarakhand

Uttarakhand High Court · (2015) ALLMR(Cri) 28 : (2014) CriLJ 4017 : (2015) 2 DMC 865 : (2014) 2 NCC 249

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11Protection of Women From Domestic Violence Act, 2005 — Section 2(a)
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