Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4, 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 164

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High Courts14 Jun 2001

Prabha Gunwant Vs Committee of Management

Uttarakhand High Court · (2001) 2 UC 83

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High Courts11 Jun 2001Dismissed

State of U.P. and Another Vs IIIrd Additional District Judge and Others

Uttarakhand High Court · (2002) 1 UC 384

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)

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High Courts06 Jun 2001

Rai Bahadur Vs State of Uttaranchal

Uttarakhand High Court · (2001) 2 UC 109

Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 15

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High Courts06 Jun 2001

Bhullan Singh Vs State of Uttaranchal

Uttarakhand High Court · (2002) 1 UC 532

Penal Code, 1860 (IPC) — Section 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)

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High Courts30 May 2001

Ashraf Ali Siddiqui Vs State of U.P. and Others

Uttarakhand High Court · (2001) 91 FLR 1257 : (2002) 2 UC 352 : (2002) 1 UPLBEC 6

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High Courts30 May 2001

Deepak Tiwari Vs District Judge, Nainital and Others

Uttarakhand High Court · (2001) 2 UC 84

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High Courts30 May 2001Dismissed

Khursheed Ahmad Vs State of Uttaranchal and Another

Uttarakhand High Court · (2001) 2 UC 1

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High Courts30 May 2001Dismissed

Suresh Chandra Gururani Vs State of Uttaranchal and Others

Uttarakhand High Court · (2002) 2 UC 310 : (2001) 2 UC 88

Uttar Pradesh Urban Planning and Development Act, 1973 — Section 3, 5

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High Courts29 May 2001Dismissed

S. K. Rai Vs Vice President (Personnel and Administration and Others)

Uttarakhand High Court · (2001) 2 UC 87

Constitution of India, 1950 — Article 226

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High Courts28 May 2001

Lokesh Kumar Vs Block Development Officer Bhagwanpur Distt Haridwar and Others

Uttarakhand High Court · (2001) 1 UC 705

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High Courts26 May 2001Dismissed

Sri Harbans Lal Sahni and Another Vs Indian Oil Corporation Ltd. and Others

Uttarakhand High Court · (2003) 2 UC 1260

Constitution of India, 1950 — Article 226Petroleum Act, 1934 — Section 20

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High Courts25 May 2001Allowed

Urvi Dutta Nautiyal Vs State of Uttaranchal

Uttarakhand High Court · (2002) 2 ACR 1979 : (2001) 2 UC 86

Criminal Procedure Code, 1973 (CrPC) — Section 357(2)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts23 May 2001

Registrar, High Court of Uttaranchal Vs State of Uttaranchal and Others

Uttarakhand High Court · (2001) 3 UPLBEC 2090

Constitution of India, 1950 — Article 226Uttar Pradesh Special Areas Development Authorities Act, 1986 — Section 3

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High Courts22 May 2001

Akbaranath and Others Vs State of Uttaranchal

Uttarakhand High Court · (2001) 1 UC 641

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 363

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High Courts14 May 2001

Pratap Singh Vs State of Uttaranchal

Uttarakhand High Court · (2001) CriLJ 3154 : (2003) 2 UC 1221 : (2003) 1 UD 26

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 307, 324

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High Courts08 May 2001

Dushyant Singh Vs State of Uttaranchal

Uttarakhand High Court · (2002) 2 UC 455

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