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Uttarakhand High Court judgments

21,173 judgments · page 446 of 1,059

High Courts09 Jan 2020Allowed/ Dismissed

Madhu Bahuguna & Others Vs Uttarakhand Public Service Commission & Others

Uttarakhand High Court · (2020) 01 UK CK 0050

University Grants Commission Act, 1956 — Section 2(f), 3, 4, 4(1), 4(2), 12, 12B, 13, 14, 20, 20(2), 25(2)(f), 25(2)(g), 26, 26(1), 26(1)(e), 26(e), 26(f), 26(g), 26(h), 26(1)(g), 26(2), 28Uttar Pradesh State Public Service Commission (Regulation Of Procedure) Act, 1985 — Section 11(1)Kerala General Sales Tax Act, 1963 — Section 59A
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High Courts09 Jan 2020Disposed Of

Imran & Another Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2020) 01 UK CK 0049

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 147, 148, 149, 307, 504, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1), 10
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High Courts09 Jan 2020Disposed Of

Inaam Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2020) 01 UK CK 0048

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 147, 148, 149, 307, 504, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1), 10
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High Courts09 Jan 2020Allowed

Azam & Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2020) 01 UK CK 0047

Indian Penal Code, 1860 — Section 147, 148, 354, 452, 504, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 10Code Of Criminal Procedure, 1973 — Section 320, 482
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