Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 189, 325Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(1)(x)

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High Courts25 Jul 2012Dismissed

State of Uttarakhand and Others Vs Gitanjali Associates

Uttarakhand High Court · (2012) 53 VST 529

Uttarakhand Value Added Tax Act, 2005 — Section 76(6)(c)

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High Courts25 Jul 2012Dismissed

State of Uttarakhand Vs Harish Sharma

Uttarakhand High Court · (2012) 2 NCC 508

Penal Code, 1860 (IPC) — Section 201, 302

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High Courts25 Jul 2012Dismissed

State of Uttarakhand Vs Rajesh Singh and Others

Uttarakhand High Court · (2012) 2 NCC 498

Penal Code, 1860 (IPC) — Section 304B, 306, 498A

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High Courts25 Jul 2012Dismissed

Manua @ Puran and Others Vs State of Uttaranchal

Uttarakhand High Court · (2012) 2 NCC 881

Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 304, 34

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High Courts25 Jul 2012

Prakash Chandra Khanduri Vs Garhwal Anushuchit Janjati Vikas Nigam Ltd. and Another

Uttarakhand High Court · (2013) 2 UC 1087

Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts25 Jul 2012Dismissed

Jatti Vs State of Uttaranchal

Uttarakhand High Court · (2012) 2 NCC 775

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1)(b), 313(b)Evidence Act, 1872 — Section 10

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High Courts25 Jul 2012Allowed

Rishi Sonkar Vs State of Uttarakhand

Uttarakhand High Court · (2012) 2 NCC 689

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 307, 323, 326, 34, 504

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High Courts24 Jul 2012Dismissed

Govind Singh and three others Vs State of Uttaranchal

Uttarakhand High Court · (2012) CriLJ 3958 : (2012) 2 NCC 599 : (2013) 2 UC 1268

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 149, 201, 304B, 34

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High Courts24 Jul 2012

Naresh Sethi Vs Rajkumari

Uttarakhand High Court · (2013) 1 RCR(Rent) 440 : (2013) 2 UC 1028

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 20 Rule 4, Order 20 Rule 4(1), Order 5 Rule 5

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High Courts23 Jul 2012Allowed

Harish Prasad Vs State of Uttaranchal

Uttarakhand High Court · (2012) 2 NCC 784

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 34

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High Courts23 Jul 2012

Smt. Shakuntala Devi and Another Vs J and K Bank and Another

Uttarakhand High Court · (2012) 3 UC 2349

Constitution of India, 1950 — Article 12, 226

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