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Uttarakhand High Court judgments

21,173 judgments · page 693 of 1,059

High Courts10 Mar 2014Dismissed

Ved Prakash Tyagi Vs Union of India

Uttarakhand High Court · AIR 2014 UC 31 : (2015) 110 ALR 763 : (2015) 1 UC 217

Constitution of India, 1950 — Article 226Indian Medicine Central Council Act, 1970 — Section 27, 27(1), 27(2)
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High Courts06 Mar 2014Dismissed

Aman Panchal Vs Smt. Rashmi

Uttarakhand High Court · AIR 2014 UC 27 : (2014) 3 DMC 132 : (2015) 1 UC 144

Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13, 9Penal Code, 1860 (IPC) — Section 323, 452, 498A, 504, 506
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High Courts06 Mar 2014

Harish Ram Vs Satya

Uttarakhand High Court · (2014) 1 NCC 359

Arms Act, 1959 — Section 25, 4Penal Code, 1860 (IPC) — Section 201, 302, 34
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High Courts06 Mar 2014Dismissed

Murtaza Ali Vs Aslam

Uttarakhand High Court · (2015) 3 BC 170 : (2015) 1 UC 726

Criminal Procedure Code, 1973 (CrPC) - Section 311, 482 — Negotiable Instruments Act, 1881 - Section 138, 143
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High Courts04 Mar 2014Allowed

Sher Singh Vs State of Uttaranchal

Uttarakhand High Court · (2015) 1 UC 735

Criminal Procedure Code, 1973 (CrPC) - Section 313 — Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20(b), 21, 22
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High Courts26 Feb 2014Dismissed

Ram Pal Singh Vs Moti Lal

Uttarakhand High Court · (2015) 1 UC 232

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 12, 18
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High Courts26 Feb 2014Allowed

Aslam and Others Vs Harendra Singh Negi

Uttarakhand High Court · (2015) 128 RD 20 : (2015) 1 UC 159

Uttar Pradesh Consolidation of Holdings Act, 1953 - Section 49, 52 — Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 331
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