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Uttarakhand High Court judgments, 2019

2,103 judgments · page 28 of 106

High Courts19 Sept 2019Dismissed

Liyakat @ Bhadi Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 09 UK CK 0129

Code Of Criminal Procedure, 1973 — Section 161, 313, 397, 401Wild Life (Protection) Act, 1972 — Section 9, 27, 35, 39, 51Indian Penal Code, 1860 — Section 302, 394
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High Courts19 Sept 2019Allowed

Hari Datt Pathak Vs Sanjeeda Begum

Uttarakhand High Court · (2019) 09 UK CK 0126

Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 21(1), 21(1)(a), 21(1)(b)
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High Courts19 Sept 2019Disposed Of

Pinki Devi And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 09 UK CK 0125

Uttarakhand Panchayati Raj (Amendment) Act, 2019 — Section 8(1)(r), 8(8)(1)(d), 10C, 10C(1)Uttarakhand Panchayati Raj Act, 2016 — Section 2(48), 8, 10C, 10C(2), 10C(3), 18, 55(1), 92(1)Haryana Panchayati Raj Act, 1994 — Section 175, 175(1)(q), 177(1)
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High Courts19 Sept 2019Dismissed

Sanjay Eric Helms Vs Kishore Singh And Others

Uttarakhand High Court · (2019) 09 UK CK 0123

Specific Relief Act, 1963 — Section 34Code Of Civil Procedure, 1908 — Order 2 Rule 2, Order 6 Rule 17, Order 7 Rule 11, Order 23 Rule 1(3), Order 32 Rule 1, Order 32 Rule 2, Order 32 Rule 3, Order 32 Rule 4, Order 32 Rule 5, Order 32 Rule 6, Order 32 Rule 7, Order 32 Rule 8, Order 32 Rule 9, Order 32 Rule 10, Order 32 Rule 11, Order 32 Rule 12, Order 32 Rule 13, Order 32 Rule 14
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High Courts18 Sept 2019Dismissed

Gurudev Singh Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 09 UK CK 0114

Prevention, Prohibition And Redressal) Act, 2013 — Section 19, 19(h), 19(i), 26(1)(c)Code Of Criminal Procedure, 1973 — Section 154(1), 173Constitution Of India, 1950 — Article 226
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