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Uttarakhand High Court judgments, 2019

2,103 judgments · page 80 of 106

High Courts06 May 2019Disposed Off

Geeta Kumai Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0046

Uttarakhand Municipalities Act, 1916 — Section 13(D)(n), 19, 28, 40Himachal Pradesh Panchayati Raj Act, 1994 — Section 122, 122(1)(a), 166, 175Constitution Of India, 1950 — Article 243(O), 243(O)(b), 243(ZG)
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High Courts03 May 2019Dismissed

Anil Kishore Joshi & Others Vs Union Of India And Others

Uttarakhand High Court · (2019) 05 UK CK 0040

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 4, 27, 28, 29(2), 29(3)Code Of Civil Procedure, 1908 — Order 2 Rule 2Constitution Of India, 1950 — Article 226
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High Courts03 May 2019Allowed

Avnesh Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 05 UK CK 0035

Code Of Criminal Procedure, 1973 — Section 299, 482Indian Penal Code, 1860 — Section 109, 420Prevention Of Corruption Act, 1988 — Section 12
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