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Uttarakhand High Court judgments

21,155 judgments · page 960 of 1,058

High Courts15 Feb 2008Allowed

State Vs Jethu

Uttarakhand High Court · (2008) CriLJ 3113 : (2008) NCC 425 : (2008) 8 UC 967 : (2008) 1 UD 328

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Penal Code, 1860 (IPC) — Section 302, 304, 354
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High Courts13 Feb 2008Allowed

Smt. Shakambari Devi Vs The State

Uttarakhand High Court · (2008) NCC 411

Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 209, 313, 374(2)Penal Code, 1860 (IPC) — Section 304B, 306, 498A
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High Courts17 Jan 2008

Ved Pal Singh Vs State of Uttarakhand

Uttarakhand High Court · (2008) 1 ACR 653 : (2008) NCC 495 : (2008) 8 UC 980 : (2008) 1 UD 338

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 103, 147, 148, 149, 300
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High Courts17 Jan 2008

Smt. Bhagwati Devi Vs State of Uttarakhand

Uttarakhand High Court · (2008) CriLJ 2464 : (2008) NCC 443 : (2008) 1 UC 477 : (2008) 1 UD 207

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 307, 498A
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High Courts15 Jan 2008Dismissed

Ram Sukh Vs Dinesh Agarwal

Uttarakhand High Court · AIR 2008 Utt 33

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16 , Order 6 Rule 17, Order 7 Rule 11Representation of the People Act, 1951 — Section 100, 123, 83, 86
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High Courts08 Jan 2008Dismissed

Akil Ahmad Vs The State

Uttarakhand High Court · (2008) 01 UK CK 0013

Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313, 374(2)Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 307, 328, 34
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