Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 10, 10(1), 33(C)(2)Uttar Pradesh Co-operative Societies Act, 1965 — Section 70

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High Courts08 Oct 2012Allowed

Parmesh Singh Negi Vs Ganga Singh Matiyali

Uttarakhand High Court · (2012) 10 UK CK 0003

Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b)

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High Courts04 Oct 2012

Suraj Singh Vs State of Uttarakhand and Others

Uttarakhand High Court · (2013) LabIC 534

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High Courts03 Oct 2012Dismissed

Chandra Mohan Dabriyal and Others Vs Zila Bhesuchj Evam Sehkari Sangh Ltd. and Others

Uttarakhand High Court · (2013) 137 FLR 133 : (2013) 1 LLJ 699

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High Courts03 Oct 2012Dismissed

M-I Overseas Ltd. Vs Director of Income Tax, International Taxation-II

Uttarakhand High Court · (2013) 212 TAXMAN 190

Income Tax Act, 1961 — Section 143(2), 263, 44BB, 9(1)(i), 9(1)(i)

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High Courts01 Oct 2012Dismissed

Ajay Kaushik Vs 4th Additional District Judge and Another

Uttarakhand High Court · AIR 2013 Utt 5 : (2013) 1 ALJ 436

Provincial Small Cause Courts Act, 1887 — Section 17, 17(1), 25

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High Courts28 Sept 2012

Rahees Ahmed Vs State of Uttarakhand and four Others

Uttarakhand High Court · (2012) 09 UK CK 0043

Stamp Act, 1899 — Section 47, 56

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High Courts28 Sept 2012

Bachan Singh Vs Punjab National Bank and Others

Uttarakhand High Court · (2012) 09 UK CK 0041

Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 4(2)(b)

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High Courts28 Sept 2012

Ram Kishan Vs State of Uttarakhand and Others

Uttarakhand High Court · (2012) 09 UK CK 0040

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High Courts27 Sept 2012Allowed

Hakim Rai Vs Consolidation Officer, Kashipur (Camp Kichha) and Others

Uttarakhand High Court · (2012) 09 UK CK 0042

Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts27 Sept 2012

Dr. Divya Singh Vs State of Uttarakhand and others

Uttarakhand High Court · (2012) 09 UK CK 0037

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High Courts27 Sept 2012Allowed

Pyar Singh Vs State of Uttarakhand and Others

Uttarakhand High Court · AIR 2013 Utt 36

Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g)

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High Courts26 Sept 2012

Uttarakhand Rural Road Development Agency (U.R.R.D.A.) and another Vs District Magistrate/Collector, Dehradun and others

Uttarakhand High Court · (2012) 09 UK CK 0039

Arbitration and Conciliation Act, 1996 — Section 34, 36Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21

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