Uttar Pradesh Intermediate Education Act, 1921 — Section 11(4)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 18(3)

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High Courts18 Sept 2004Allowed

Sudhir Kumar Bhatnagar Vs Union of India (UOI) and Others

Uttarakhand High Court · (2004) 09 UK CK 0002

Central Civil Services (Temporary Service) Rules, 1965 — Rule 3, 4Constitution of India, 1950 — Article 226

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High Courts17 Sept 2004Allowed

Smt. Chanda and Another Vs State of Uttrakhand

Uttarakhand High Court · (2005) 1 UC 222

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts17 Sept 2004

Sri Chandra Oil Mills Vs State and Others

Uttarakhand High Court · (2005) 1 UC 250

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(2B), 13(3), 13(5)

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High Courts16 Sept 2004Dismissed

Anand Singh Vs State of Uttrakhand

Uttarakhand High Court · (2004) 09 UK CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2, 3, 4, 8AEvidence Act, 1872 — Section 113A, 113B

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High Courts16 Sept 2004Dismissed

Ram Bahadur Vs State of Uttaranchal

Uttarakhand High Court · (2004) 09 UK CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302

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High Courts15 Sept 2004Dismissed

Gudmohan Vs State of Uttrakhand

Uttarakhand High Court · (2004) 09 UK CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302

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High Courts15 Sept 2004Allowed

Bache Singh Vs District Judge and Others

Uttarakhand High Court · (2005) 1 ARC 71

Companies Act, 1956 — Section 3Land Acquisition Act, 1894 — Section 41Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 2, 4(1), 5

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High Courts14 Sept 2004Allowed

Bharat Heavy Electricals Ltd. Vs State and Others

Uttarakhand High Court · (2004) 09 UK CK 0023

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 379Uttar Pradesh Industrial Disputes Act, 1947 — Section 2Z

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High Courts14 Sept 2004Allowed

Darbari Lal and Others Vs Finance Controller, Directorate of Higher Education U.P.

Uttarakhand High Court · (2005) 2 UC 1301

Constitution of India, 1950 — Article 226

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High Courts13 Sept 2004

Surendra @ Chikna Vs State of Uttrakhand

Uttarakhand High Court · (2005) 2 UC 1062

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 149, 302, 307, 324, 326

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High Courts13 Sept 2004Allowed

Shankari Devi (Smt.) Vs District Judge and Others

Uttarakhand High Court · (2005) 1 ARC 92

Contract Act, 1872 — Section 10, 13, 23Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1), 21(1)

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High Courts13 Sept 2004

Jagdish Vs State of Uttrakhand

Uttarakhand High Court · (2005) CriLJ 816 : (2004) 2 UD 498

Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts02 Sept 2004Dismissed

Baboo Ram Jatav Vs State of Uttaranchal

Uttarakhand High Court · (2005) 2 UC 943

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32, 32(1)

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High Courts01 Sept 2004Dismissed

Bishan Singh Mehra and Others Vs Vice-Chancellor, Govind Ballabh Pant Krishi Avam Prodyogik Vishwavidyalaya and Others

Uttarakhand High Court · (2004) 3 AWC 2818

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts01 Sept 2004

National Insurance Co. Ltd. Vs Mr. Vijendra Singh and Others

Uttarakhand High Court · (2004) 09 UK CK 0041

Motor Vehicles Act, 1988 — Section 166, 173

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High Courts01 Sept 2004Dismissed

Arun Kumar Jaiswal Vs Cantonment Board and Another

Uttarakhand High Court · (2004) 09 UK CK 0038

Cantonments Act, 1924 — Section 60, 60(1), 60(2), 61, 62General Clauses Act, 1897 — Section 21United Provinces Municipalities Act, 1916 — Section 128, 128(1)

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