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Uttarakhand High Court judgments, 2019

2,103 judgments · page 61 of 106

High Courts25 Jun 2019Disposed Of

Dinesh Singh Vs State Of Uttaranchal

Uttarakhand High Court · (2019) 06 UK CK 0115

Indian Penal Code, 1860 — Section 354, 376Code Of Criminal Procedure, 1973 — Section 207, 313, 374Probation Of Offenders Act, 1958 — Section 4
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High Courts25 Jun 2019Allowed

Bharti Jaiswal Majumdar Vs Joydeep Majumdar

Uttarakhand High Court · (2019) 06 UK CK 0113

Code Of Civil Procedure, 1908 — Section 125, Order 9 Rule 13Hindu Marriage Act, 1955 — Section 13, 13(1)(ia), 19Special Marriage Act, 1954 — Section 22, 27, 27(1)(d), 31
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High Courts25 Jun 2019Dismissed

Navin Raina Vs Harish Gulati

Uttarakhand High Court · (2019) 06 UK CK 0112

Code Of Civil Procedure, 1908 — Order 9 Rule 13Limitation Act, 1963 — Section 5Limitation Act, 1963 — Article 123
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High Courts25 Jun 2019Dismissed

Sadbhavi Phal Evam Subzi Kalyan Samiti Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 06 UK CK 0111

Uttar Pradesh Land Revenue Act, 1901 — Section 33, 39Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 117, 122B, 122B(4E), 122B(4F), 131, 131A, 131B, 132, 197, 197(2)Uttar Pradesh Zamindari Abolition And Land Reforms Rules, 1952 — Section 176A(2)
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High Courts25 Jun 2019Dismissed

Ramdeen And Others Vs Mam Chand

Uttarakhand High Court · (2019) 06 UK CK 0110

Code Of Civil Procedure, 1908 — Order 21 Rule 11, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 100, Order 21 Rule 103Limitation Act, 1963 — Article 129
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High Courts24 Jun 2019Dismissed

Gayatri Mandola Vs Dinesh Chandra Mandola

Uttarakhand High Court · (2019) 06 UK CK 0107

Family Courts Act, 1984 — Section 10(1), 19Code Of Civil Procedure, 1908 — Section 151, Order 5 Rule 20, Order 9 Rule 13Hindu Marriage Act, 1955 — Section 13
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High Courts24 Jun 2019Dismissed

Baleshwar And Others Vs Murti Devi And Others

Uttarakhand High Court · (2019) 06 UK CK 0105

Consolidation Of Holdings Act, 1953 — Section 3(5), 4, 5, 5(2), 5(2)(a), 9(A)2, 11(1), 48Land Revenue Act, 1901 — Section 34, 35, 219Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 3(14)
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High Courts24 Jun 2019Dismissed

Munni Devi & Another Vs Nutan Singh & Others

Uttarakhand High Court · (2019) 06 UK CK 0104

Uttar Pradesh Land Revenue Act, 1901 — Section 33, 34, 35, 39, 39(1), 39(2), 40, 40A, 41, 54Transfer Of Property Act, 1882 — Section 52Constitution Of India, 1950 — Article 226, 227
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High Courts24 Jun 2019Dismissed

Indian School Society Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 06 UK CK 0100

Emblems And Names (Prevention Of Improper Use) Act, 1950 — Section 2(a), 3, 8, 9Emblems And Names (Prevention Of Improper Use) Rules, 1982 — Rule 2(a), 2(c), 2(d), 3, 8Constitution Of India, 1950 — Article 226
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