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Uttarakhand High Court judgments

21,155 judgments · page 903 of 1,058

High Courts07 May 2010Allowed

State Vs Bachi Singh and Others

Uttarakhand High Court · (2010) CriLJ 4106

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Penal Code, 1860 (IPC) — Section 395, 397, 412
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High Courts06 May 2010Dismissed

State Vs Manoj Negi and 4 others

Uttarakhand High Court · (2010) 2 UC 924

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
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High Courts05 May 2010Allowed

Karam Chand Vs State of U.P.

Uttarakhand High Court · (2010) 2 UC 931

Criminal Procedure Code, 1973 (CrPC) — Section 374(2), 377, 378, 385, 386Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
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