Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts30 Sept 2008Allowed

Ski and Snow Resorts Pvt. Ltd. Vs State of Uttarakhand and Others

Uttarakhand High Court · (2009) 1 UC 584

Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960 — Section 3(18), 47, 52Penal Code, 1860 (IPC) — Section 166, 167, 218, 420Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 135, 136, 137, 138

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High Courts30 Sept 2008Allowed

Bhagat Singh and three others Vs State of U.P.

Uttarakhand High Court · (2009) NCC 537 : (2009) 1 UC 224

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Oaths Act, 1969 — Section 4, 7Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts29 Sept 2008Allowed

Jayanti Prasad Nautiyal Vs Kamla Nand Bahuguna and Another

Uttarakhand High Court · AIR 2009 Utt 26 : (2009) 1 UC 233 : (2008) 2 UD 454 : (2006) 2 UD 454

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A

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High Courts29 Sept 2008Dismissed

Ashish Dwivedi Vs State of Uttaranchal and Others

Uttarakhand High Court · (2009) NCC 246 : (2009) 1 UC 595

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts26 Sept 2008Dismissed

Commissioner, Commercial Tax Vs Jalpac India Ltd.

Uttarakhand High Court · (2009) 25 VST 168

Central Sales Tax Act, 1956 — Section 9, 9(2A)Uttar Pradesh Trade Tax Act, 1948 — Section 8

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High Courts25 Sept 2008Allowed

Sudhir Kumar Tyagi Vs Rent Control and Eviction Office and Another

Uttarakhand High Court · (2009) 1 UC 146

Civil Procedure Code, 1908 (CPC) — Section 105(2), 97Constitution of India, 1950 — Article 226Hindu Succession Act, 1956 — Section 8, 9

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High Courts25 Sept 2008Allowed

Paniyala Shram Sambida Sahakari Samiti Ltd. and Committee of Management, Sahkari Ganna Vikas Samiti Ltd. and Another Vs State of Uttarakhand and Others

Uttarakhand High Court · (2008) 3 UC 1896

Co-operative Societies Act, 2004 — Section 35, 35(3), 35(5)Uttaranchal Co-operative Societies Act, 2003 — Section 29(1), 29(5), 29(6), 34, 35Uttaranchal Co-operative Societies Rules, 2004 — Rule 450, 451(2), 451(4), 451(7)

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High Courts18 Sept 2008

National Insurance Co. Ltd. Vs Sudhanshu Bisht and Others

Uttarakhand High Court · (2009) 1 UC 79

Motor Vehicles Act, 1988 — Section 173

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High Courts17 Sept 2008Dismissed

Rajendra Singh Vs State of U.P.

Uttarakhand High Court · (2009) 1 UC 142

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 304, 323Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts17 Sept 2008Allowed