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Uttarakhand High Court judgments, 2019

2,103 judgments · page 66 of 106

High Courts12 Jun 2019Dismissed

Nandan Singh Mehta Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 06 UK CK 0018

Uttar Pradesh Public Services (Reservation For Physically Handicapped Dependants Of Freedom Fighters And Ex-Servicemen) Act, 1993 — Section 3(1)(ia), 3(5)Constitution Of India, 1950 — Article 226
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High Courts10 Jun 2019Dismissed

Ramesh Prasad Godiyal Vs Kamala Devi

Uttarakhand High Court · (2019) 06 UK CK 0005

Uttar Pradesh Urban Building (Regulation Of Letting Rent And Eviction Act), 1972 — Section 21(1)(a), 34, 114, Rule 22, Order 47 Rule 1
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High Courts31 May 2019Dismissed

Qazi Mohammed Nooruddin Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 05 UK CK 0331

Indian Penal Code, 1860 — Section 120B, 408, 409, 420Code Of Criminal Procedure, 1973 — Section 167, 167(1), 167(2), 167(2)(a), 167(2)(a)(i), 167(2)(a)(ii), 439Constitution Of India, 1950 — Article 141
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