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Uttarakhand High Court judgments, 2019

2,103 judgments · page 94 of 106

High Courts25 Mar 2019Dismissed

Pratap And Another Vs Anil & Another

Uttarakhand High Court · (2019) 03 UK CK 0111

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 229BCode Of Civil Procedure, 1908 — Order 23 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Constitution Of India, 1950 — Article 226, 227
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High Courts20 Mar 2019Disposed Off

V.K. Tamta Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 03 UK CK 0108

Uttaranchal Government Servants Seniority Rules, 2002 — Rule 6Uttaranchal Irrigation Department Engineering Services (Civil / Mechanical) Group “A” Service Rules, 2003 — Rule 10(1)Constitution Of India, 1950 — Article 226
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High Courts19 Mar 2019

Sandeep Kumar & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 03 UK CK 0106

Motor Vehicle Act, 1988 — Section 70, 70(1)(c), 71, 71(1), 71(2), 72, 80, 89, 89(1), 90Uttar Pradesh Motor Vehicles Rules, 1998 — Rule 63, 64, 65(1), 68Constitution Of India, 1950 — Article 14, 19, 19(1)(g), 32, 226
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High Courts19 Mar 2019Disposed Off

Pratap Singh Bora Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 03 UK CK 0103

Right Of Children To Free And Compulsory Education Act, 2009 — Section 23(1)Constitution (Eighty-Sixth Amendment) Act, 2002 — Article 21(A)Constitution Of India, 1950 — Article 14
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