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Uttarakhand High Court judgments, 2019

2,103 judgments · page 19 of 106

High Courts23 Oct 2019Disposed Of

Mujaffar Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 10 UK CK 0095

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 307, 323, 324, 498ADowry Prohibition Act, 1961 — Sections 3, 4
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High Courts22 Oct 2019Dismissed

Gopal Singh Vs Board Of Revenue & Others

Uttarakhand High Court · (2019) 10 UK CK 0091

Uttar Pradesh Tenancy Act, 1939 — Section 180Mines And Minerals (Development And Regulation) Act, 1957 — Section 11(2), 11(4)Code Of Civil Procedure, 1908 — Order 47 Rule 1
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High Courts21 Oct 2019Dismissed

Poonam Joshi Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 10 UK CK 0082

Uttarakhand Public Service Commission (Computer Staff Service) Regulations, 2011 — Rule 5, 27Constitution Of India, 1950 — Article 14, 16, 226, 318Uttarakhand Public Service Commission (Computer Staff Service) Regulations, 2011 — Regulation 2(2)
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High Courts18 Oct 2019Disposed Of

Geetika Janeja Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 10 UK CK 0076

Indian Penal Code, 1860 — Section 304(2), 304AMotor Vehicles Act, 1988 — Section 146, 156(6), 158(1), 158(4), 158(6), 166, 166(1), 166(4), 168, 169, 170, 196Code Of Criminal Procedure, 1973 — Section 173, 174
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