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Uttarakhand High Court judgments

21,157 judgments · page 782 of 1,058

High Courts09 Sept 2011Allowed

Ashwani Pal Vs State of Uttarakhand

Uttarakhand High Court · (2011) 2 NCC 641 : (2012) 2 UC 1165 : (2011) 2 UD 309

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34, 394
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High Courts07 Sept 2011Dismissed

Ram Vilas Yadav Vs State of Uttaranchal

Uttarakhand High Court · (2011) 09 UK CK 0175

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 420, 466, 471Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
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High Courts06 Sept 2011Dismissed

Ravindra Singh Vs State of Uttarakhand

Uttarakhand High Court · (2011) 2 NCC 696 : (2012) 2 UC 1169

Criminal Procedure Code, 1973 (CrPC) — Section 100, 102, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 10, 20, 42, 43, 50
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High Courts06 Sept 2011Dismissed

Munshi Ram Gupta Vs State Bank of India

Uttarakhand High Court · (2011) 09 UK CK 0018

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3A), 13(4)
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