Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302, 323, 34, 364, 504Uttar Pradesh Police Regulations, 1948 — Regulation 228

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High Courts21 Apr 2011Allowed

Smt. Neelam Pandey (Neelam Bisht) Vs State of Uttarakhand and others

Uttarakhand High Court · (2011) 1 UD 577

National Council for Teacher Education Act, 1993 — Section 32(2)

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High Courts20 Apr 2011Dismissed

State of Uttaranchal ( Uttarakhand) Vs Gajpal Singh, Lokesh Kumar Tomer and Narendra Singh

Uttarakhand High Court · (2011) 04 UK CK 0068

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304B, 498A

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High Courts20 Apr 2011Dismissed

Kailash Chandra Vs State of Uttarakhand and Another

Uttarakhand High Court · (2011) 04 UK CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 415, 419, 420

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High Courts20 Apr 2011Dismissed

Jasbeer Singh Vs State of Uttaranchal (Uttarakhand)

Uttarakhand High Court · (2011) 2 NCC 95 : (2011) 3 UC 2172 : (2011) 1 UD 298

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 34

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High Courts19 Apr 2011Dismissed

Maniram Vs State of Uttarakhand and Another

Uttarakhand High Court · (2011) 04 UK CK 0080

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts19 Apr 2011Allowed

Meharban and Imran Vs State of Uttar Pradesh (Now State of Uttarakhand)

Uttarakhand High Court · (2011) 04 UK CK 0077

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 34, 376, 376(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts19 Apr 2011

Ram Lal and Others Vs Union of India (UOI) and C.E.O. Alaknanda Hydro Power Co. Ltd.

Uttarakhand High Court · (2011) 04 UK CK 0069

Environment (Protection) Act, 1986 — Section 3(1), 3(2)Environment (Protection) Rules, 1986 — Rule 5(3)

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High Courts19 Apr 2011

Sakina and Another Vs State of Uttarakhand and Another.

Uttarakhand High Court · (2011) 04 UK CK 0010

Criminal Procedure Code, 1973 (CrPC) — Section 205, 319, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A

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High Courts18 Apr 2011

Rajendra Singh Panwar Vs State of Uttarakhand and Smt. Lalita Bhardwaj

Uttarakhand High Court · (2011) 04 UK CK 0081

Criminal Procedure (Amendment) Act, 2008 — Section 1(2)Criminal Procedure Code, 1973 (CrPC) — Section 372Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts18 Apr 2011Allowed

Virendra Singh Bisht Vs State of Uttarakhand

Uttarakhand High Court · (2011) 04 UK CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 437(6)

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High Courts18 Apr 2011Dismissed

Rajesh Vs State of Uttarakhand

Uttarakhand High Court · (2011) 2 NCC 105 : (2011) 1 UD 303

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 201, 302, 364A

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High Courts08 Apr 2011Dismissed

Nitin @ Vippu Vs State of U.P (now State of Uttarakhand)

Uttarakhand High Court · (2011) 1 NCC 850

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307Uttar Pradesh Reorganisation Act, 2000 — Section 35

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