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Uttarakhand High Court judgments, 2019

2,103 judgments · page 64 of 106

High Courts18 Jun 2019Dismissed

Dheeraj Badoni Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 06 UK CK 0059

Code Of Criminal Procedure, 1973 — Section 102, 164, 302, 307, 386, 389, 390, 391, 392, 401Juvenile Justice (Care And Protection) Act, 2015 — Section 4, 8, 14, 15, 19, 23, 102, 401Indian Penal Code, 1860 — Section 120B, 201, 279, 304, 338
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High Courts18 Jun 2019Disposed Of

Anil Kumar Sharma Vs Indian Institute Of Technology Roorkee And Others

Uttarakhand High Court · (2019) 06 UK CK 0058

Institute Of Technology Act, 1961 — Section (2), 3(a), 9(1), 11, 17(1), 17(2), 17(4), 25(a), 25(b), 26, 27(1), 31(1)Representation Of The People Act, 1951 — Section 153Gujarat Town Planning And Urban Development Act, 1976 — Section 17(1), 17(1)(a)(ii)
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High Courts14 Jun 2019Dismissed

Senior Superintendent Of Police Vs Shanti Devi & Another

Uttarakhand High Court · (2019) 06 UK CK 0040

Provincial Small Cause Courts Act, 1887 — Section 15, 15(1), 15(2), 25Code Of Civil Procedure, 1908 — Section 47, 80, Order 6 Rule 4, Order 15 Rule 5, Order 22 Rule 10Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 2(1), 20(2), 20(2)(a), 21(1) , 21(8), 22
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