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Uttarakhand High Court judgments

21,155 judgments · page 912 of 1,058

High Courts18 Mar 2010Allowed

Kunwar Singh Danu Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 03 UK CK 0049

Constitution of India, 1950 — Article 14, 21, 236Penal Code, 1860 (IPC) — Section 420, 467, 468, 471Uttar Pradesh Civil Services (Classification, Control and Appeal) Rules, 1930 — Rule 49A, 49A(1), 49A(1A), 49A(2)
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High Courts18 Mar 2010Dismissed

Chandra Pal Singh Vs State of Uttarakhand and Others

Uttarakhand High Court · (2011) 130 FLR 139 : (2011) 1 UC 617

Civil Services (Classification, Control and Appeal) Rules — Rule 49A, 49A(1), 49A(1A), 49A(2)Constitution of India, 1950 — Article 14, 21, 236Uttaranchal Government Servant (Discipline and Appeal) Rules, 2003 — Rule 4(2), 49
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High Courts12 Mar 2010Allowed

Iltifat Vs The State

Uttarakhand High Court · (2010) 1 UC 565

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 323, 324, 34
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High Courts10 Mar 2010Dismissed

Mobeen Ahmad Vs State of Uttarakhand

Uttarakhand High Court · (2010) 03 UK CK 0046

Evidence Act, 1872 — Section 35Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 53Penal Code, 1860 (IPC) — Section 302, 394, 411
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