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Uttarakhand High Court judgments

21,155 judgments · page 956 of 1,058

High Courts30 Apr 2008Dismissed

Bhagat Singh Vs The State

Uttarakhand High Court · (2008) 2 UD 446 : (2006) 2 UD 446

Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313, 374Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
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High Courts28 Apr 2008

Trilochan Punetha Vs Public Service Tribunal and Others

Uttarakhand High Court · (2008) 8 UC 1266

Constitution of India, 1950 — Article 14, 16, 226Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 15, 5
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High Courts25 Apr 2008Allowed

Govind Vs The State

Uttarakhand High Court · (2008) 04 UK CK 0016

Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313, 374, 82Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 304, 308
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High Courts22 Apr 2008Dismissed

Nanhey and Another Vs State of Uttrakhand

Uttarakhand High Court · (2008) NCC 726

Criminal Procedure Code, 1973 (CrPC) — Section 207, 374Penal Code, 1860 (IPC) — Section 302, 304, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35
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High Courts22 Apr 2008Dismissed

Nanhey and another Vs State of Uttrakhand

Uttarakhand High Court · (2008) 3 UC 1376

Criminal Procedure Code, 1973 (CrPC) — Section 207, 374Penal Code, 1860 (IPC) — Section 302, 304, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35
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High Courts21 Apr 2008

Faruque Alias Munna Vs The State

Uttarakhand High Court · (2008) NCC 738

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 307
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