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Uttarakhand High Court judgments, 2019

2,103 judgments · page 11 of 106

High Courts20 Nov 2019Disposed Of

Harsha Pant Vs Yogesh Chandra Pant

Uttarakhand High Court · (2019) 11 UK CK 0144

Code Of Civil Procedure, 1908 — Section 24Hindu Marriage Act, 1955 — Section 9, 13ACode Of Criminal Procedure, 1973 — Section 125
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High Courts19 Nov 2019Dismissed

Julficar & Others Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 11 UK CK 0143

Indian Penal Code, 1860 — Section 34, 212, 216A, 302, 304, 307, 382, 392, 393, 394, 395, 396, 397, 398, 399, 402, 435, 436, 449, 450, 457, 458, 459, 460, 489B, 489C, 500, 504, 506Code Of Criminal Procedure, 1973 — Section 161, 162, 202, 203, 227, 228, 319, 397, 397(1), 397(2), 398, 401, 482Evidence Act, 1872 — Section 17
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High Courts19 Nov 2019Dismissed

Bablu Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 11 UK CK 0142

Right To Fair Compensation & Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24, 24(1), 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 5A, 6, 11, 17(3A), 48Constitution Of India, 1950 — Article 226
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High Courts19 Nov 2019Disposed Of

Km. Shipra Thapliyal Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 11 UK CK 0141

Uttar Pradesh State Public Service Commission (Regulation Of Procedure) Act, 1985 — Section 7, 11, 11(1)Uttarakhand Public Service Commission (Procedure And Conduct Of Business) Rules, 2013 — Rule 14(4)Uttar Pradesh State Training (Labour Department) Service Rules, 1981 — Rule 8
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