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Uttarakhand High Court judgments

21,155 judgments · page 919 of 1,058

High Courts02 Dec 2009Dismissed

State Vs Iqbal

Uttarakhand High Court · (2009) 12 UK CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
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High Courts01 Dec 2009Dismissed

Smt. Mithilesh Verma Vs State of Uttarakhand and Others

Uttarakhand High Court · (2009) 12 UK CK 0053

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 43 Rule 1, Order 9 Rule 8 , Order 9 Rule 9Land Acquisition Act, 1894 — Section 18 , 26Limitation Act, 1963 — Section 5
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High Courts01 Dec 2009Dismissed

Angpal @ Chhanga Vs The State

Uttarakhand High Court · (2010) 1 NCC 635 : (2010) 1 UD 231

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 307, 324, 34
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High Courts26 Nov 2009Dismissed

Raje Ram Singh Vs State of U.P. and Others

Uttarakhand High Court · (2009) 11 UK CK 0047

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 307, 332, 395Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14(2), 20
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