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Uttarakhand High Court judgments, 2019

2,103 judgments · page 21 of 106

High Courts17 Oct 2019Disposed Of

Vipul Jain & Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 10 UK CK 0052

Uttarakhand Panchayati Raj Act, 2016 — Section 2(23), 2(27), 8, 8(2), 53, 53(1)(a), 53(2), 55(1), 59(1), 59(2), 59(3), 59(4), 90, 90(2), 92, 92(1), 92(2), 96(1), 96(2), 96(3), 96(4), 126, 126(2), 128, 128(2), 131, 131(1), 131(2), 131(3), 131(4), 131(4)(b)(4)(h)(1), 131(4)(2)(b)(h)(1), 134Indian Penal Code, 1860 — Section 131, 171, 171B, 171(C), 171C(i), 171E, 171(F), 171H, 171IConstitution Of India, 1950 — Article 31A, 32, 37, 40, 102(a), 102(b), 102(c), 102(d), 102(e), 124(4), 141, 142, 142(1), 217(b), 226, 243A, 243B, 243C, 243C(1), 243C(3), 243C(5), 243C(5)(a), 243(d), 243(e), 243F, 243F(1)(a), 243G, 243H, 243I, 243J, 243K, 243K(1), 243K(2), 243K(3), 243L, 243M, 243N, 243O, 245, 246, 324, 324(1)
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