Uttar Pradesh Municipal Corporation Act, 1959 — Section 24, 24(c), 25(7), 80, 83Constitution Of India, 1950 — Article 226, 227, 243-O, 243-ZG, 341, 342

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High Courts24 May 2019Dismissed

Managing Director Hilltop Builders Pvt. Ltd Vs Prayag Dutt Pathak

Uttarakhand High Court · (2019) 05 UK CK 0259

Code Of Civil Procedure, 1908 — Section 11Code Of Civil Procedure, 1908 — Order 6 Rule 17Constitution Of India, 1950 — Article 227

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High Courts24 May 2019Disposed Of

Rajesh Bhatt Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0258

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 143

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High Courts24 May 2019Dismissed

Kuldeep Kaur Vs State Of Uttarakhand & Anr

Uttarakhand High Court · (2019) 05 UK CK 0257

Limitation Act, 1963 & mdash; Section 5Constitution Of India, 1950 — Article 227

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High Courts24 May 2019Dismissed

Harman Preet Singh Vs State Of Uttarakhand & Anr

Uttarakhand High Court · (2019) 05 UK CK 0256

Limitation Act, 1963 & mdash; Section 5Constitution Of India, 1950 — Article 227

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High Courts24 May 2019Allowed

Rajendra Malhotra & Another Vs Uttar Pradesh Avas Evam Vikash Parishad, Dehradun & Others

Uttarakhand High Court · (2019) 05 UK CK 0255

Uttar Pradesh Reorganisation Act, 2000 — Section 43

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High Courts24 May 2019Dismissed

Dr. Sangeeta Singh Vs Gurukul Kangri University Haridwar And Others

Uttarakhand High Court · (2019) 05 UK CK 0254

Code Of Civil Procedure, 1908 — Order 47 Rule 1

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High Courts24 May 2019Dismissed

Rabia Begum Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0253

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High Courts24 May 2019Dismissed

Khajan Chandra Joshi Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0252

Forest Conversation Act, 1980 — Section 2Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 282Constitution Of India, 1950 — Article 226

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High Courts24 May 2019Dismissed

Balveer Singh Bisht & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0251

Right Of Children To Free And Compulsory Education Act, 2009 — Section 38Uttarakhand Right Of Children To Fee And Compulsory Education Rules, 2011 — Rule 3, 6, 6(2), 8, 8(3), 8(4)Constitution Of India, 1950 — Article 226

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High Courts24 May 2019Dismissed

Mukesh Jain Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0250

Code Of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 120B, 380, 420, 430, 467, 468, 471

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High Courts24 May 2019Disposed Of

Sandeep Mittal And Another Vs Subhash Chand Sharma

Uttarakhand High Court · (2019) 05 UK CK 0249

Arbitration And Conciliation Act, 1996 — Section 11(6), 11(6A), 11(8)

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