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Uttarakhand High Court judgments

21,152 judgments · page 1,010 of 1,058

High Courts20 Oct 2005Allowed

Pooran Chandra Vs Collector, Haridwar and Others

Uttarakhand High Court · (2006) 3 UC 1495

Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B
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High Courts20 Oct 2005

Krishan Kumar Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 1 UC 146

Constitution of India, 1950 — Article 226Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 18, 18(1), 27(2)Uttar Pradesh Kshetra Panchayats and Zila Panchayats (Election of Members) Rules, 1994 — Rule 18(3)
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High Courts20 Oct 2005Allowed

Pooran Chandra Vs Collector and Others

Uttarakhand High Court · (2006) 3 UC 1495

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 115, 96Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
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High Courts06 Oct 2005Dismissed

Vijay Gupta Vs Smt. Nanhi Devi and Others

Uttarakhand High Court · (2005) 10 UK CK 0033

Constitution of India, 1950 — Article 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 25, 26, 26(1), 26(3), 27Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 28B
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