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Uttarakhand High Court judgments, 2019

2,103 judgments · page 52 of 106

High Courts18 Jul 2019Dismissed

Attar Singh & Others Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 07 UK CK 0163

Wild Life (Protection) Act, 1972 — Sections 8, 9, 39, 50, 50(4), 51, 51(5), 54, 55, 55(C)Code Of Criminal Procedure, 1973 — Section 2(4), 50, 313, 360Uttar Pradesh Reorganisation Act, 2000 — Section 86
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High Courts18 Jul 2019Allowed

Life Insurance Corporation Of India Vs Diljit Singh Bindra

Uttarakhand High Court · (2019) 07 UK CK 0161

Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 2, 2(e), 2(e)(1), 2(e)(2)(g), 2(e)(2)(i), 2(g), 3(q), 4, 5, 7, 9, 15, 25BTransfer Of Property Act, 1882 — Section 105, 106General Clauses Act, 1897 — Section 6
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High Courts17 Jul 2019Dismissed

Naveen Chandra Joshi Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 07 UK CK 0151

Code Of Criminal Procedure, 1973 — Section 125, 125(2), 154, 156(3), 190, 195, 195(b)(ii), 195(1), 195(1)(b), 195(1)(b)(ii), 195(1)(c), 202, 307, 340, 341, 386, 389, 391, 397, 397(1), 397(2), 397(3), 401, 463, 471, 475, 476, 482, 482C, 483Code Of Criminal Procedure, 1898 — Section 195, 195(1)(c), 476, 476AConstitution Of India, 1950 — Article 226, 227
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High Courts17 Jul 2019Dismissed

Vinay Sah Vs Anshu Sharma & Another

Uttarakhand High Court · (2019) 07 UK CK 0147

Specific Relief Act, 1963 — Section 34Code Of Civil Procedure, 1908 — Section 200, Order 2 Rule 2, Order 6 Rule 2A, Order 9 Rule 2, Order 9 Rule 6(a), Order 17 Rule 2, Order 17 Rule 3, Order 41 Rule 31
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