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Uttarakhand High Court judgments, 2004

335 judgments · page 8 of 17

High Courts15 Sept 2004Allowed

Bache Singh Vs District Judge and Others

Uttarakhand High Court · (2005) 1 ARC 71

Companies Act, 1956 — Section 3Land Acquisition Act, 1894 — Section 41Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 2, 4(1), 5
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High Courts13 Sept 2004Dismissed

Shamim Ahmad Vs Prescribed Authority/Civil Judge (S.D.) and Others

Uttarakhand High Court · (2005) 1 ARC 64

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(2)
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High Courts01 Sept 2004Allowed

Kush Kumar Vs State of Uttaranchal

Uttarakhand High Court · (2005) CriLJ 1639 : (2005) 2 UC 750 : (2004) 2 UD 563

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 364, 394, 406
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High Courts01 Sept 2004Dismissed

Darshan Lal Vs State of Uttrakhand

Uttarakhand High Court · (2005) CriLJ 1488 : (2005) 98 RD 620 : (2005) 1 RD 624 : (2005) 2 UC 966 : (2005) 1 UD 40

Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 164(4), 281Penal Code, 1860 (IPC) — Section 302, 313
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High Courts31 Aug 2004Dismissed

Chandrawati (Smt.) Vs IIIrd Additional District Judge and Others

Uttarakhand High Court · (2005) 1 ARC 337

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11(1), 21, 21(1), 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17
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