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Uttarakhand High Court judgments, 2018

1,394 judgments · page 21 of 70

High Courts06 Sept 2018Dismissed

Diwan Singh Vs State of Uttarakhand

Uttarakhand High Court · (2018) 09 UK CK 0024

Uttar Pradesh Zamindari Abolition & Land Reforms Act, 1950 — Section 157BConstitution of India, 1950 — Article 14, 300A
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High Courts06 Sept 2018Let the parties be present before the Family Court

Arun Kumar & another Vs Smt. Chanchal Sharma & another

Uttarakhand High Court · (2018) 09 UK CK 0022

Hindu Marriage Act, 1955 — Section 13, 21B, 24Code Of Criminal Procedure, 1973 — Section 125Protection of Women from Domestic Violence Act, 2005 — Section 12
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High Courts05 Sept 2018Disposed Of

Anil Kumar Maheshwari Vs Union of India & others

Uttarakhand High Court · (2018) 09 UK CK 0020

States Reorganisation Act, 1956 — Section 126Ancient Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 8Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 2(a), 2(db), 2(dc), 2(g), 2(i), 4, 20F
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High Courts05 Sept 2018Disposed Of

Ram Kumar & Other Vs State of Uttarakhand & another

Uttarakhand High Court · (2018) 09 UK CK 0019

Code Of Criminal Procedure, 1973 — Section 320, 320(2), 482Indian Penal Code, 1860 — Section 308, 406, 420, 467, 468, 471A, 498AConstitution of India, 1950 — Article 136, 226
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High Courts05 Sept 2018Allowed

Madhwa Nand Gahtori Vs State of Uttarakhand and others

Uttarakhand High Court · (2018) 09 UK CK 0014

Uttar Pradesh Public Services Tribunal Act, 1976 — Section 1(e)Uttar Pradesh Reorganization Act, 2000 — Section 67, 74Central Administrative Tribunal (Group B and C Miscellaneous Posts) Recruitment Rules, 1989 — Rule 5(1), 5(2)
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High Courts05 Sept 2018Dismissed

Sanjeeva Kumar Vs State of Uttarakhand and Others

Uttarakhand High Court · (2018) 09 UK CK 0013

Uttar Pradesh Fire Service (Gazetted Officers) Service Rules, 1984 — Rule 16Indian Administrative Service/Indian Police Service (Appointment by Promotion) Regulations, 1955 — Rule 5(2)Mysore State Civil Services General Recruitment Rules, 1957 — Rule 4(3)(b)
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