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Uttarakhand High Court judgments, 2019

2,103 judgments · page 91 of 106

High Courts03 Apr 2019Dismissed

Mani Pushpak Joshi Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 04 UK CK 0026

Code Of Criminal Procedure, 1973 — Section 161, 164, 225, 301, 301(2), 302, 307, 319, 319(1), 372(2), 482Indian Penal Code, 1860 — Section 120B, 302, 304B, 363, 366, 376(2)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6, 33(1)
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High Courts02 Apr 2019Dismissed

Manish Verma Vs Election Commission Of India And Others

Uttarakhand High Court · (2019) 04 UK CK 0022

Representation Of The People Act, 1951 — Section 80, 100(1)(d)(i)Representation Of The People Act, 1950 — Section 16, 30, 33, 34, 36, 80, 80A, 100Government Of Union Territories Act, 1963 — Section 4, 14
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High Courts02 Apr 2019Dismissed

Rizwan Ahmad & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 04 UK CK 0021

Uttarakhand Madarsa Education Act, 2016 — Section 3, 3(a), 3(3), 3(3)(a), 3(3)(b), 4, 7Osmania University (Second Amendment) Act, 1966 — Section 5, 10, 12(1), 12(2), 13, 13A, 33AOsmania University (Amendment) Act, 1966 — Section 6, 7A, 9
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High Courts02 Apr 2019Dismissed

Arvind Kumar Vs Ashwani Kumar & Others

Uttarakhand High Court · (2019) 04 UK CK 0020

Limitation Act, 1963 — Section 3, 3(1), 5, 17Code Of Civil Procedure, 1908 — Section 17, Order 7 Rule 6, Order 23 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 43 Rule 2, Order 43 Rule 1(r)Constitution Of India, 1950 — Article 226, 227
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High Courts01 Apr 2019Dismissed

State Of Uttarakhand Vs Nafees

Uttarakhand High Court · (2019) 04 UK CK 0013

Indian Penal Code, 1860 — Section 344, 363, 366A, 376Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts01 Apr 2019Disposed Off

Dinesh Bhatt Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 04 UK CK 0012

Indian Penal Code, 1860 — Section 363, 366, 366A, 368, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6, 7, 8Code Of Criminal Procedure, 1973 — Section 161, 164, 313
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High Courts01 Apr 2019Disposed Off

Gyan Chand Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 04 UK CK 0009

Uttar Pradesh Public Services (Reservation For Scheduled Castes, Scheduled Tribes And Other Backward Classes) Act, 1994 — Section 3(7)Uttar Pradesh Government Servants Seniority (3rd Amendment) Rules, 2007 — Rule 8AConstitution Of India, 1950 — Article 16(4A)
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