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Uttarakhand High Court judgments, 2019

2,103 judgments · page 101 of 106

High Courts26 Feb 2019Dismissed

Devkinandan Bhatt & Another Vs Krishna Tiwari & Others

Uttarakhand High Court · (2019) 02 UK CK 0059

Code Of Civil Procedure, 1908 — Section 2(2), 2(9), 9, 96, 100, Order 3 Rule 1, Order 3 Rule 2, Order 41 Rule 23, Order 41 Rule 23(A), Order 41 Rule 25, Order 41 Rule 31, Order 43 Rule 1(U)Evidence Act, 1872 — Section 14, 68, 90ASpecific Relief Act, 1963 — Section 41(g), 41(h)
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High Courts26 Feb 2019Dismissed

Bachi Ram And Others Vs Sant Lal

Uttarakhand High Court · (2019) 02 UK CK 0058

Code Of Civil Procedure, 1908 — Section 11, 96, 100, Order 2 Rule 2, Order 14 Rule 4, Order 14 Rule 5, Order 41 Rule 22Transfer Of Property Act, 1882 — Section 41
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High Courts26 Feb 2019

Atar Singh @ Awtar Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 02 UK CK 0054

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 50, 50(1), 52A, 52A(3), 55Code Of Criminal Procedure, 1973 — Section 100, 313Indian Penal Code, 1860 — Section 90
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High Courts25 Feb 2019Disposed Off

Asad @ Pappi Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 02 UK CK 0052

Code Of Criminal Procedure, 1973 — Section 311, 482Indian Penal Code, 1860 — Section 328, 354(D), 366, 376, 376(2), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6, 33(5)
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High Courts25 Feb 2019Dismissed

Sunil Kumar Vs Rajkumari & Others

Uttarakhand High Court · (2019) 02 UK CK 0048

Code Of Civil Procedure, 1908 — Order 39 Rule 4, Order 43 Rule 1(r)Constitution Of India, 1950 — Article 227
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