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Uttarakhand High Court judgments, 2021

1,716 judgments · page 82 of 86

High Courts25 Jan 2021Allowed

Jaitoon & Others Vs Suchita Khurana & Others

Uttarakhand High Court · (2021) 01 UK CK 0102

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 331Code Of Civil Procedure, 1908 — Section 9, 100, 104Code Of Civil Procedure, 1908 — Order 43 Rule 1
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High Courts25 Jan 2021Allowed

Har Mohinder Pal Singh Vs Rajendra Pal Singh

Uttarakhand High Court · (2021) 01 UK CK 0095

Provincial Small Cause Courts Act, 1887 — Section 20, 23, 23(1), 25, 35Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 20(4)Code Of Civil Procedure, 1908 — Section 115
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High Courts25 Jan 2021Disposed Of/ Dismissed

Rao Mashroor Khan Vs Sita Ram & Others

Uttarakhand High Court · (2021) 01 UK CK 0093

Code Of Civil Procedure, 1908 — Section 79, 80, 80(2), 151Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 1 Rule 10(2), Order 7 Rule 11(d)Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 229B
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High Courts25 Jan 2021Dismissed

Usman @ Sameer Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 01 UK CK 0092

Indian Penal Code, 1860 — Section 363, 366A, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(i)(l), 6Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts25 Jan 2021Dismissed

Ram Sagar Vs Central Bureau Of Investigation

Uttarakhand High Court · (2021) 01 UK CK 0091

Indian Penal Code, 1860 — Section 120B, 409, 420, 420B, 477ACode Of Criminal Procedure, 1973 — Section 197Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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