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Uttarakhand High Court judgments

21,173 judgments · page 439 of 1,059

High Courts13 Mar 2020Allowed

Rakesh Mittal Vs C.B.I., SPE, Dehradun

Uttarakhand High Court · (2020) 03 UK CK 0047

Code Of Criminal Procedure, 1973 — Section 230, 242, 242(2)Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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High Courts12 Mar 2020Dismissed

Vinod Kumar Vs Mandir Laxmi Narayan And Others

Uttarakhand High Court · (2020) 03 UK CK 0039

Code Of Civil Procedure, 1908 & mdash; Section 47, 92, 96, 100, Order 14 Rule 4, Order 14 Rule 5, Order 21 Rule 97, Order 21 Rule 97(1), Order 21 Rule 97(2), Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103,Order 21 Rule 107, Order 32 Rule 4, Order 41 Rule 31Land Revenue Act, 1901 — Section 28, 219Indian Easements Act, 1882 — Section 52, 60, 60(b)
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High Courts06 Mar 2020Disposed Of

Kailash Chandra Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2020) 03 UK CK 0031

Uttaranchal Regularization Of Ad-Hoc Appointments (On Posts Outside The Purview Of The Public Service Commission) Rules, 2002 — Rule 4, 4(1)(i), 4(1)(ii), 4(1)(iii)Constitution Of India, 1950 — Article 226, 309
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