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Uttarakhand High Court judgments, 2004

335 judgments · page 10 of 17

High Courts20 Aug 2004Allowed

Gopal Vs State of U.P.

Uttarakhand High Court · (2004) 08 UK CK 0070

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 504
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High Courts20 Aug 2004Dismissed

Ramjilal Keshav Dutt and Others Vs Smt. Devki Devi and Another

Uttarakhand High Court · (2005) 1 ARC 218 : (2005) 1 UC 26

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22, 41Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(2)
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High Courts20 Aug 2004

In Re: U.P. Carbide and Chemicals Ltd.

Uttarakhand High Court · (2005) 63 SCL 419 : (2004) 2 UD 618

Companies Act, 1956 — Section 19(19), 442, 446, 446(1), 529ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 25, 31A, 34
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High Courts19 Aug 2004Allowed

Chandan Singh Ginwal Vs Badri Dutt Joshi

Uttarakhand High Court · (2005) 1 ARC 164

Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(1), 20(2)
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High Courts17 Aug 2004Allowed

Harsh Singh Vs State of Uttaranchal and Others

Uttarakhand High Court · (2004) 08 UK CK 0065

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2Uttaranchal Forest Department Regularization (on Group D post) of Daily Wages Appointment Rules, 2003 — Rule 4, 4(2)
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