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Uttarakhand High Court judgments

21,152 judgments · page 1,009 of 1,058

High Courts24 Nov 2005Dismissed

Vinod Goyal Vs Sarita Goyal

Uttarakhand High Court · AIR 2006 Utt 36 : (2005) 2 DMC 849 : (2005) 2 UD 671

Family Courts Act, 1984 — Section 19Guardians and Wards Act, 1890 — Section 10, 25
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High Courts23 Nov 2005Allowed

Jai Singh Bhandari Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 2 UC 972 : (2006) 1 UPLBEC 22

Constitution of India, 1950 — Article 311Hindu Marriage Act, 1955 — Section 13Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14(1), 16, 4, 4(1), 4(2)
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High Courts09 Nov 2005Allowed

Ashish Nanda Vs State of Uttaranchal and Others

Uttarakhand High Court · AIR 2006 Utt 30

Stamp Act, 1899 — Section 47A, 47A(1)Uttar Pradesh Stamp (Valuation of Property) Rules, 1997 — Rule 3, 4Uttar Pradesh Stamp Rules, 1942 — Rule 340, 340A, 341, 341(1), 341(2)
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