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Uttarakhand High Court judgments, 2024

1,435 judgments · page 70 of 72

High Courts08 Jan 2024Dismissed

Levin Kumar Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2024) 01 UK CK 0040

Uttarakhand Zamindari Abolition And Land Reforms Act, 1950 — Section 131B, 154, 157AA, 157kaka, 158, 163, 166, 167Uttar Pradesh Zamindari Abolition And Land Reforms Rules, 1952 — Rule 338
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High Courts08 Jan 2024Disposed Of

Angesh Kumar Singh Vs Naeem Khan

Uttarakhand High Court · (2024) 01 UK CK 0039

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Constitution Of India, 1950 — Article 227
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High Courts07 Jan 2024Allowed

Ved Prakash Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 01 UK CK 0183

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 60Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 497Code Of Criminal Procedure, 1973 — Section 452
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High Courts06 Jan 2024Disposed Of

Shivmurti Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 01 UK CK 0036

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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