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Uttarakhand High Court judgments

21,155 judgments · page 939 of 1,058

High Courts26 Mar 2009Allowed

Vijay Thapliyal and Others Vs State of U.P.

Uttarakhand High Court · (2010) 1 NCC 87 : (2009) 2 UC 1318

Arms Act, 1959 — Section 25, 25(4)Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 391, 399, 402
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High Courts25 Mar 2009

Sushim Amitav Das Vs Union of India (UOI) and Others

Uttarakhand High Court · (2009) 2 UC 921

Constitution of India, 1950 — Article 226National Bank for Agriculture and Rural Development Act, 1981 — Section 3, 6, 6(1), 6(2), 7Reserve Bank of India General Regulations, 1949 — Regulation 16, 16(1)
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High Courts23 Mar 2009Allowed

Basant Ram Vs State of Uttaranchal

Uttarakhand High Court · (2009) 2 UC 1010

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 363, 366, 368A, 376, 392
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High Courts23 Mar 2009Dismissed

State Vs Devendra

Uttarakhand High Court · (2009) NCC 730

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Penal Code, 1860 (IPC) — Section 201, 302, 306
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High Courts20 Mar 2009Allowed

Ram Lal and Another Vs The State

Uttarakhand High Court · (2009) 2 UC 1308

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 395
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High Courts16 Mar 2009Dismissed

Man Bahadur Bhandari Vs State Bank of India

Uttarakhand High Court · (2009) 3 UC 1488 : (2009) 1 UD 344

Civil Procedure Code, 1908 (CPC) — Section 100, 35AConstitution of India, 1950 — Article 226Evidence Act, 1872 — Section 101, 114, 68
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