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Uttarakhand High Court judgments, 2019

2,103 judgments · page 58 of 106

High Courts03 Jul 2019Disposed Of

Lovely@ Taran Sharma Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 07 UK CK 0052

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 147, 323, 504, 506Scheduled Castes & Scheduled Tribes (Prevention Of Atrocities) Act, 1989 &mdash Section 3(r), 3(i)(r), 3(i)(x)
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High Courts03 Jul 2019Allowed

Arun Kumar Ranjan Vs C.B.I.

Uttarakhand High Court · (2019) 07 UK CK 0050

Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 302, 323Code Of Criminal Procedure, 1973 — Section 4, 377, 378
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High Courts02 Jul 2019Disposed Of

Manmohan Singh & Another Vs Najakat Ali Khan

Uttarakhand High Court · (2019) 07 UK CK 0043

Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 21(1)(a), 22, 34(1)(e), 34(3)Code Of Civil Procedure, 1908 — Section 35A, 35BUttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Rules, 1972 — Rule 22(c)
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High Courts02 Jul 2019Partly Allowed

Shashi Jain Vs Lokesh Chaudhary

Uttarakhand High Court · (2019) 07 UK CK 0042

Code Of Civil Procedure, 1908 — Order 9 Rule 13, Order 43 Rule 1(d)General Rules (Civil), 1986 — Rule 89A, 89A(4)
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High Courts02 Jul 2019Allowed

Prema Devi And Others Vs Mathura Dutt Pandey And Others

Uttarakhand High Court · (2019) 07 UK CK 0040

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 3(14), 176, 198(4A), 209, 210, 229B, 331(1), 331(4), 333, 333(4)Code Of Civil Procedure, 1908 — Section 100, 100(3), 115Limitation Act, 1963 — Section 15
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High Courts02 Jul 2019Disposed Of

Somprakash Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 07 UK CK 0039

Uttaranchal School Education Act, 2006 — Section 2(m), 36, 36(2), 39, 39(1), 39(2)Uttarakhand School Education Council Regulations, 2009 — Rule 2(1), 10Constitution Of India, 1950 — Article 141
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