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Uttarakhand High Court judgments, 2019

2,103 judgments · page 88 of 106

High Courts12 Apr 2019Dismissed

ICICI Bank Vs M/s Peacock Media Limited & Ors

Uttarakhand High Court · (2019) 04 UK CK 0076

Code Of Civil Procedure 1908 — Section 9, 115, 151, Order 1 Rule 10, Order 14 Rule 2Code Of Criminal Procedure, 1973 — Section 319, 397(1), 397(2), 482Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 2(zc), 2(zf), 13(1), 13(4), 17, 18, 34, 35
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High Courts10 Apr 2019Allowed

Wasim Alam Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 04 UK CK 0072

Code Of Criminal Procedure, 1973 — Section 451, 452, 457, 482Narcotic Drugs And Psychotropic Substances Act, 1985 — 8, 21, 51, 60, 60(3), 61, 62, 63, 451
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High Courts10 Apr 2019Allowed

Abhijeet Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 04 UK CK 0069

Code Of Criminal Procedure, 1973 — Section 451, 452, 457, 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 51, 60, 60(3), 61, 62, 63
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High Courts10 Apr 2019Disposed Off

Nirmala Devi & Another Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 04 UK CK 0068

Land Acquisition Act, 1894 — Section 4(1), 5A, 6, 6(1), 11(A), 17(4)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 11(1), 24(1)(a)
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