Constitution of India, 1950 — Article 12Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141, 141(1), 93

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High Courts08 Jun 2010

Naresh Kumar Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 06 UK CK 0012

Constitution of India, 1950 — Article 226

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High Courts07 Jun 2010Dismissed

Sunil Kumar Gupta Vs State of Uttaranchal/Uttarakhand, Shri Gagan Garg and Shri Sheetal Prashad, Proprietor Super Minerals and Pigments

Uttarakhand High Court · (2010) 06 UK CK 0198

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts07 Jun 2010

Shahid, Yusuf and Shamim Vs State of Uttarakhand and Noor Alam

Uttarakhand High Court · (2010) 06 UK CK 0197

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471

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High Courts07 Jun 2010Dismissed

Shiv Ram Vs State of Uttrakhand

Uttarakhand High Court · (2010) 2 UC 994

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

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High Courts07 Jun 2010Dismissed

Tasleem Vs State of Uttrakhand

Uttarakhand High Court · (2010) 06 UK CK 0106

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 498A

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High Courts07 Jun 2010Dismissed

Mohd. Jamil and Smt. Vakila Vs State of Uttaranchal/State of Uttarakhand and Smt. Rehmati

Uttarakhand High Court · (2010) 06 UK CK 0075

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506

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High Courts07 Jun 2010Dismissed

Deepak Tewari Vs State of Uttarakhand

Uttarakhand High Court · (2010) 06 UK CK 0064

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471, 511

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High Courts07 Jun 2010

Charanjeet Singh Kohli Vs Shri Mahendra Kumar

Uttarakhand High Court · (2010) 06 UK CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 143

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High Courts07 Jun 2010Dismissed

Aruna Kumar Vs State of Uttaranchal (Uttarakhand) and Anil Kumar Pal

Uttarakhand High Court · (2010) 06 UK CK 0056

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts04 Jun 2010

Rajan Kaushal Vs Hemant Kumar and Another

Uttarakhand High Court · (2010) 06 UK CK 0202

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High Courts04 Jun 2010

Dr. Satya Prakash Mittal and Another Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 06 UK CK 0189

Constitution of India, 1950 — Article 21, 226

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High Courts04 Jun 2010Dismissed

Brij Kishore Sharma and Arvind Sharma Vs State of Uttaranchal/State of Uttarakhand, Veerpal Singh, Chandra Pal Singh and Chotey Lal

Uttarakhand High Court · (2011) 1 UD 175

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts04 Jun 2010

Shakti Kakkar, Ashok Kakkar and Smt. Veena Kakkar Vs State of Uttarakhand and Smt. Arti Kakkar

Uttarakhand High Court · (2010) 06 UK CK 0163

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

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High Courts04 Jun 2010Dismissed

State Vs Rajendra Jadli and Others

Uttarakhand High Court · (2010) 06 UK CK 0101

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts04 Jun 2010

Chote Lal and Others Vs Smt. Rajbala

Uttarakhand High Court · (2010) 06 UK CK 0074

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 323, 494, 498A, 504

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High Courts04 Jun 2010

Smt. Ambika Joshi Vs Shanti Prasad

Uttarakhand High Court · (2010) 06 UK CK 0073

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127

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