Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 408, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13, 19

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High Courts07 Apr 2010Dismissed

Ram Singh Vishnoi Vs State of Uttaranchal and R.S. Tomar

Uttarakhand High Court · (2010) 04 UK CK 0111

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 408, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13

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High Courts07 Apr 2010Dismissed

Pushkar Dutt Vs District Judge and Others

Uttarakhand High Court · (2010) 04 UK CK 0110

Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4(1)

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High Courts07 Apr 2010Dismissed

Govind Ballabh Vs District Judge and Others

Uttarakhand High Court · (2010) 04 UK CK 0109

Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4(1)

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High Courts07 Apr 2010Dismissed

Kishna Nand Vs District Judge and Others

Uttarakhand High Court · (2010) 04 UK CK 0080

Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4(1)

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High Courts07 Apr 2010Dismissed

Bhupendra Kumar Rajpoot Vs Rent Control and Eviction Officer and Others

Uttarakhand High Court · (2010) 04 UK CK 0079

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)(a)

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High Courts07 Apr 2010Dismissed

Smt. Suman and Vijay Pal Vs State of Uttaranchal

Uttarakhand High Court · (2010) 04 UK CK 0075

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420

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High Courts07 Apr 2010Dismissed

Mathura Datt Vs District Judge and Others

Uttarakhand High Court · (2010) 04 UK CK 0054

Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4(1)

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High Courts07 Apr 2010

Jeevan Singh Vs State of Uttaranchal

Uttarakhand High Court · (2010) 04 UK CK 0053

Uttar Pradesh Excise Act, 1910 — Section 60(1)(a)

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High Courts07 Apr 2010

State Vs Paramjeet Singh and Others

Uttarakhand High Court · (2010) 04 UK CK 0052

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302, 34

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High Courts07 Apr 2010Allowed

Britannia Industries Ltd. Vs State of Uttaranchal

Uttarakhand High Court · (2010) 04 UK CK 0032

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 23, 7

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High Courts07 Apr 2010Dismissed

Girish Chandra Vs District Judge and Others

Uttarakhand High Court · (2010) 04 UK CK 0031

Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4(1)

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High Courts07 Apr 2010Dismissed

Beni Prasad Vs District Judge and Others

Uttarakhand High Court · (2010) 04 UK CK 0028

Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4(1)

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High Courts07 Apr 2010Dismissed

Hem Chandra Parihar Vs Smt. Pushpa Parihar

Uttarakhand High Court · (2010) 04 UK CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

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High Courts06 Apr 2010Dismissed

Mohan Singh Dosad and Another Vs State of Uttaranchal

Uttarakhand High Court · (2010) 04 UK CK 0120

Criminal Procedure Code, 1973 (CrPC) — Section 173(1), 173(2), 36, 482Penal Code, 1860 (IPC) — Section 323, 504

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High Courts06 Apr 2010

Ajab Singh Negi Vs Union of India (UOI) and Others

Uttarakhand High Court · (2010) 04 UK CK 0103

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High Courts06 Apr 2010

Satish Kumar Chauhan Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 04 UK CK 0102

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