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Amar Singh @ Anand Singh Dhami Vs State of Uttarakhand
He further submitted that FIR has lodged by Govind Singh who is the brother of the deceased and subsequent
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Charan Singh and Kashmir Singh Vs State of U.P.
) along with his son Mangat Singh (deceased in the incident) and PW3 Jogendra Singh were coming back
Jagir Singh alias Kashmir Singh Vs State of Uttarakhand
Jagir Singh and Ors. whereby the learned Sessions Judge convicted the Appellant/accused Jagir Singh under
Sangram Singh and Others Vs Zahar Singh and Another
Thereafter, the plaintiff let out the land to one Balwant Singh, but before he could take possession,
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Ramu Singh and Others Vs Rampal Singh and Others
the suit (herein Appellants No. 1,2 and 3) was that the aforesaid property was purchased by Lallu Singh
Kiran Singh and Others Vs Balbir Singh and Another
Ghaziabad, in Regular Civil Appeal No. 14 of 79 Bulbir Singh and Anr. v.
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