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Uttarakhand High Court judgments

21,155 judgments · page 930 of 1,058

High Courts02 Jul 2009Allowed

Rajendra Kumar Sharma Vs State of Uttarakhand

Uttarakhand High Court · (2009) NCC 641

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8Penal Code, 1860 (IPC) — Section 120B, 302
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High Courts01 Jul 2009Dismissed

Sri Yogesh Malhotra Vs Smt. Sonam

Uttarakhand High Court · (2009) 3 UC 1396

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 1(2), Order 17 Rule 2, Order 17 Rule 3, Order 19 Rule 1Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 28
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High Courts30 Jun 2009

Kishan Singh Vs The State

Uttarakhand High Court · (2009) 06 UK CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374, 82, 83Penal Code, 1860 (IPC) — Section 302, 304
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High Courts29 Jun 2009Dismissed

Jhagaru Vs State of Uttrakhand

Uttarakhand High Court · (2009) CriLJ 3913 : (2010) 1 Crimes 254 : (2010) 1 NCC 137 : (2009) 3 UC 1399 : (2009) 2 UD 14

Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 34
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High Courts24 Jun 2009Dismissed

Madan Singh Negi Vs Smt. Laxmi

Uttarakhand High Court · (2011) 1 UC 167

Criminal Procedure Code, 1973 (CrPC) — Section 156Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 12, 13, 28
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