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Uttarakhand High Court judgments, 2019

2,103 judgments · page 50 of 106

High Courts24 Jul 2019Dismissed

State Vs Visarat And 10 Others

Uttarakhand High Court · (2019) 07 UK CK 0203

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 304, 308, 323, 324Code Of Criminal Procedure, 1973 — Section 161, 313, 377, 378, 378(1), 378(2), 378(3), 378(5), 382, 383, 384, 385, 386, 393, 437AConstitution Of India, 1950 — Article 21
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High Courts23 Jul 2019Dismissed

Prabha Tyagi Vs Kamlesh Devi

Uttarakhand High Court · (2019) 07 UK CK 0201

Protection Of Women From Domestic Violence Act, 2005 — Section 2(e), 2(f), 2(g), 2(m), 3, 4(1), 7, 9, 10, 12, 12(1), 18, 19, 20, 21, 22, 26, 29Protection Of Women From Domestic Violence Rules, 2006 — Rule 5
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High Courts23 Jul 2019Dismissed

Sapna Gupta Vs Amit Gupta

Uttarakhand High Court · (2019) 07 UK CK 0196

Hindu Marriage Act, 1955 — Section 13, 13(i-a), 13(i-b), 25Code Of Criminal Procedure, 1973 — Section 125, Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 4
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High Courts23 Jul 2019Disposed Of

Dharam Singh Negi Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 07 UK CK 0194

Uttarakhand Panchayat Raj Act, 2016 — Section 53, 53(1)(a), 53(1)(b), 53(1)(c), 53(1)(d), 53(1)(e), 53(1), 53(2), 53(3), 53(4), 53(4)(i), 53(4)(ii), 53(5), 62Uttar Pradesh Kshettra Panchayat And Zilla Panchayat Adhiniyam, 1961 — Section 13(O)Constitution Of India, 1950 — Article 226
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High Courts23 Jul 2019Disposed Of/Allowed

Ashish Saini & Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 07 UK CK 0190

Uttarakhand Municipal Corporation Act, 1959 — Section 3, 3(1), 3(2), 7(5), 32, 32(1)Uttar Pradesh Municipalities Act, 1916 — Section 3, 3(1), 4Uttar Pradesh General Clauses Act, 1897 — Section 21
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