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Uttarakhand High Court judgments, 2019

2,103 judgments · page 69 of 106

High Courts28 May 2019Allowed

Savita Garg Vs Union Of India & Others

Uttarakhand High Court · (2019) 05 UK CK 0289

National Highway Act, 1956 — Section 3A, 3(C), 3(C)(1), 3(C)(2)Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 143Advocates Act, 1961 — Section 2(1)
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High Courts28 May 2019Allowed

Anees Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0288

Mines And Minerals (Regulation And Development) Act, 1957 — Section 3(d), 4, 21(5)Coal Bearing Areas (Acquisition And Development) Act, 1957 — Section 4, 7Atomic Energy Act, 1962 — Section 5, 10
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High Courts28 May 2019Dismissed

Bhagwan Dass Vs Union Of India And Others

Uttarakhand High Court · (2019) 05 UK CK 0285

Displaced Persons (Compensation And Rehabilitation) Act, 1954 — Section 27Limitation Act, 1963 & mdash; Section 14Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 229B
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High Courts28 May 2019Partly Allowed

Satish Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 05 UK CK 0280

Indian Penal Code, 1860 — Section 166A, 323, 354A, 354B, 354C, 354D, 366, 370, 370A, 375, 376, 376A, 376C, 376D, 376E, 376(2), 509Code Of Criminal Procedure, 1973 — Section 164Protection Of Children From Sexual Offences Act, 2012 — Section 5(m), 6, 7, 9, 42
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High Courts27 May 2019Allowed

Rajesh Kumar Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 05 UK CK 0277

Code Of Criminal Procedure, 1973 — Section 161, 227, 239, 240Essential Commodities Act, 1955 — Section 3, 7, 173Indian Penal Code, 1860 — Section 34, 406, 498A
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