Code Of Criminal Procedure, 1973 — Section 239, 482Information Technology Act, 2000 — Section 66, 66CUttar Pradesh Nakal Adhiniyam, 1998 — Section 4, 10

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High Courts16 Nov 2018Disposed Off

Vinod Rawat Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2018) 11 UK CK 0172

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High Courts16 Nov 2018Dismissed

Gajendra Singh Bisht Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2018) 11 UK CK 0171

Uttarakhand Up Khaniz (Parihar) (Sanshodan) Niyamavali, 2017 — Rule 28(2)Constitution of India, 1950 — Article 14, 226

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High Courts16 Nov 2018Disposed Off

The Chief Secretary, Government Of Uttarakhand Dehradun & Others Vs PurnanAnd Sharma & Others

Uttarakhand High Court · (2018) 11 UK CK 0170

Constitution of India, 1950 — Article 226

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High Courts16 Nov 2018Disposed Off

Shambhu Sharan Verma Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2018) 11 UK CK 0169

Constitution of India, 1950 — Article 226

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High Courts15 Nov 2018Allowed

Vimleshwar Prasad Raturi And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2018) 11 UK CK 0270

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High Courts15 Nov 2018Disposed Off

Director Of Income Tax (International Taxation) Vs M/s Samsung Heavy Industries Co.

Uttarakhand High Court · (2018) 11 UK CK 0168

Income Tax Act, 1961 — Section 253, 254(2A), 260A, 260A(3), 260A(4), 260A(5)

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High Courts15 Nov 2018Disposed Off

Ashu Dhiman & Others Vs Smt. Jyoti Dhiman & Others

Uttarakhand High Court · (2018) 11 UK CK 0167

Code Of Criminal Procedure, 1973 — Section 125, 319, 397, 397(1), 397(2), 482Family Courts Act, 1984 — Section 19(4)Code of Civil Procedure, 1908 — Section 115, 151, Order 14 Rule 2

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High Courts15 Nov 2018Dismissed

Udaiveer Singh Vs State And Another

Uttarakhand High Court · (2018) 11 UK CK 0166

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High Courts15 Nov 2018Disposed Off

Pravesh Kumar Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2018) 11 UK CK 0165

Constitution of India, 1950 — Article 226, 227, 33A, 33BUttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4

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