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Uttarakhand High Court judgments

21,173 judgments · page 695 of 1,059

High Courts12 Feb 2014

Rajendra Singh Vs State of Uttarakhand

Uttarakhand High Court · (2014) CriLJ 1965

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
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High Courts02 Jan 2014Allowed

Rajkumar Lyall Vs Smt. Manisha Lyall and Another

Uttarakhand High Court · (2014) CriLJ 991 : (2014) 4 Crimes 485 : (2014) 3 DMC 468 : (2014) 2 RCR(Criminal) 934

Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 1, 18, 19, 20, 27
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High Courts02 Jan 2014Allowed

Deepesh Vs State of Uttarakhand

Uttarakhand High Court · (2014) CriLJ 864

Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 504
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