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Uttarakhand High Court judgments, 2019

2,103 judgments · page 73 of 106

High Courts20 May 2019Allowed

Maniram Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 05 UK CK 0206

Indian Penal Code, 1860 — Section 302, 376(2), 376(2)(i), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(l)(m), 6, 42Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts17 May 2019Dismissed

Dr. Nardev Sharma Vs Ravindra Kumar Jain

Uttarakhand High Court · (2019) 05 UK CK 0203

Constitution Of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 21(1)(a), 34, 34(c), 34(d), 34(g)Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Rules, 1972 — Rule 22f
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High Courts17 May 2019Dismissed

Suman Tyagi Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 05 UK CK 0200

Uttarakhand Regularization Of Ad-Hoc Appointments (On Posts Within The Purview Of The Public Service Commission) Rules, 2002 — Rule 4Constitution Of India, 1950 — Article 226
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High Courts17 May 2019Disposed Off

K.D. Gahtori Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0194

Uttarakhand Agricultural Produce Marketing (Development And Regulation) Act, 2011 — Section 16(1), 16(2), 16(3), 17, 17(4)(a), 17(6), 17(7), 22Constitution Of India, 1950 — Article 226
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