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Uttarakhand High Court judgments, 2019

2,103 judgments · page 81 of 106

High Courts03 May 2019Disposed Off

Rural Litigation And Entitlement Kendra Rlek Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0003

Uttar Pradesh Reorganisation Act, 2000 — Section 2(a), 2(f), 3, 86, 87, 88Uttar Pradesh Ministers (Salaries, Allowances And Miscellaneous Provisions) Act, 1981 — Section 2(e), 3, 4, 4(1), 5, 5(1), 5(2), 6(1), 9, 10Uttarakhand Ministers(Salary, Allowances And Miscellaneous Provisions) Act, 2010 — Section 4, 4(2), 14
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High Courts02 May 2019Dismissed

Chhitij Kishore Sharma Vs Mahesh Chandra Pant

Uttarakhand High Court · (2019) 05 UK CK 0089

Code Of Civil Procedure, 1908 — Section 96, Order 7 Rule 11, Order 14 Rule 3, Order 14 Rule 4Evidence Act, 1872 — Section 103Transfer Of Property Act, 1882 — Section 106
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High Courts02 May 2019Dismissed

Bharat Singh Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 05 UK CK 0088

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 11(1)Constitution Of India, 1950 — Article 226, 300A
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High Courts02 May 2019Allowed

Anuradha Dalmia Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 05 UK CK 0024

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 173(2), 228, 482Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 9, 10, 16, 17, 21, 376, 354(A)Indian Penal Code, 1860 — Section 109, 161, 354A, 376
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