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Uttarakhand High Court judgments, 2019

2,103 judgments · page 104 of 106

High Courts11 Jan 2019Dismissed

Shri Amar Nath Seth Vs Union Of India & Others

Uttarakhand High Court · (2019) 01 UK CK 0035

Constitution Of India, 1950 — Article 227Life Insurance Corporation Act, 1956 — Section 45United Provinces (Temporary) Control Of Rent And Eviction Act, 1947 — Section 1(A), 3A, 7, 9
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High Courts11 Jan 2019Disposed Off

Rajesh Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 01 UK CK 0033

Indian Penal Code, 1860 — Section 302, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4, 304B, 498ACode Of Criminal Procedure, 1973 — Section 313, 386, 401
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High Courts10 Jan 2019Allowed

Abdul Wahid Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 01 UK CK 0032

Indian Penal Code, 1860 — Section 302, 303, 304, 305, 306, 307, 394, 411, 412Code Of Criminal Procedure, 1973 — Section 161
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High Courts10 Jan 2019Allowed

Dharmendra Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 01 UK CK 0030

Protection Of Women From Domestic Violence Act, 2005 — Section 12Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 307
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High Courts10 Jan 2019

Nainital Bank Ltd Vs M/s Naveen Kisan Rice Mill And Others

Uttarakhand High Court · (2019) 01 UK CK 0028

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3), 13(4), 14, 14(1), 14(1)(a), 14(1)(b), 17, 35, 37, 41Code Of Criminal Procedure, 1973 — Section 10(2), 11, 14, 20, 21, 22, 23, 23(2)Uttar Pradesh Land Revenue Act, 1901 — Section 14A
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