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Uttarakhand High Court judgments

21,184 judgments · page 408 of 1,060

High Courts22 Feb 2021Dismissed

Parul Prakash (Female) Vs Anil Prakash And Others

Uttarakhand High Court · (2021) 02 UK CK 0114

Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 3(d), 12, 16, 16(1), 16(1)(b), 16(2), 18, 20, 21, 21(1), 21(1)(a), 22, 34, 34(1), 34(1)(g), 34(8), 38, 41Delhi Rent Control Act, 1958 — Section 14, 14(1)(e), 25(B), 25(B)(8)Madhya Pradesh Accommodation Control Act, 1961 — Section 12
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High Courts22 Feb 2021Dismissed

M/s Deep Novelties Vs Baljinder Singh

Uttarakhand High Court · (2021) 02 UK CK 0102

Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 12, 21(1)(a), 22, 30Central Civil Service (Pension) Rule, 1972 — Rule 16Constitution Of India, 1950 — Article 227
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High Courts22 Feb 2021Disposed Of

Deepak Kapoor & Others Vs Ashok D. Mehta & Others

Uttarakhand High Court · (2021) 02 UK CK 0073

Code Of Civil Procedure, 1908 — Section 2(9), 96Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 1 Rule 10(2), Order 8 Rule 1, Order 8 Rule 10, Order 18 Rule 1, Order 41 Rule 4, Order 41 Rule 33Indian Contract Act, 1872 — Section 39
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High Courts22 Feb 2021Dismissed

State of Uttarakhand Vs Akash Tyagi & Others

Uttarakhand High Court · (2021) 02 UK CK 0042

Indian Penal Code, 1860 — Section 120B, 191, 192, 193, 195Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18, 20, 55Code Of Criminal Procedure, 1973 — Section 313, 437A
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