Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 374Penal Code, 1860 (IPC) — Section 395, 397, 411, 412Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5, 6

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High Courts13 Oct 2009Dismissed

Devendra Vigyani Vs District Judge, Munsif Tehri and Sri Sohan Singh @ Havaldar Saheb ((since deceased) and Smt. Ram Dei and Others)

Uttarakhand High Court · (2009) 10 UK CK 0027

Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 6

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High Courts12 Oct 2009Allowed

Rakesh Kumar Joshi Vs State of Uttarakhand and Another

Uttarakhand High Court · (2009) 10 UK CK 0022

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High Courts12 Oct 2009Dismissed

National Insurance Company Ltd. Vs Shri Lalit Singh Negi and Another

Uttarakhand High Court · (2010) 1 UC 23

Motor Vehicles Act, 1988 — Section 145, 146, 147, 147(1), 149(1)

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High Courts12 Oct 2009Dismissed

United India insurance Company Ltd. Vs Smt. Ujala Devi and Another

Uttarakhand High Court · (2009) 10 UK CK 0008

Workmens Compensation Act, 1923 — Section 10, 30, 4

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High Courts09 Oct 2009

State of Uttaranchal and Others Vs Prem Chandra Sachan

Uttarakhand High Court · (2009) 10 UK CK 0042

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High Courts09 Oct 2009

State of Uttarakhand Vs Pooran Singh Negi and Others

Uttarakhand High Court · (2009) 10 UK CK 0030

Penal Code, 1860 (IPC) — Section 201, 202, 302, 394, 411

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High Courts07 Oct 2009Dismissed

Kalu Ram Vs Sanjeev Kumar and Others

Uttarakhand High Court · (2009) 10 UK CK 0029

Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 106

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High Courts07 Oct 2009Allowed

Gulab Singh Vs Dayanand Shiksha Sansthan and Master Vijay Singh through mother and natural guardian Basanti Devi

Uttarakhand High Court · (2010) 1 UC 30 : (2009) 2 UD 545

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 21

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High Courts07 Oct 2009Dismissed

Jagdev Singh Vs State of Uttarakhand and Others

Uttarakhand High Court · (2009) 10 UK CK 0017

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High Courts05 Oct 2009Allowed

Sri Gulab Rai (since deceased) through L. Rs. Vs The II Additional District Judge and Others

Uttarakhand High Court · (2009) 10 UK CK 0028

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Reorganisation Act, 2000 — Section 35Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

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High Courts25 Sept 2009Dismissed