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Uttarakhand High Court judgments

21,173 judgments · page 464 of 1,059

High Courts07 Nov 2019Disposed Of

Bhaskar Prasad Vs State Of Uttaranchal

Uttarakhand High Court · (2019) 11 UK CK 0049

Indian Penal Code, 1860 — Section 354, 452, 504, 506Code Of Criminal Procedure, 1973 — Section 313, 374Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(xi), 3(1)(xi), 3(2)(v), 3(11)
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High Courts07 Nov 2019Dismissed

Shailendra Singh Vs Geeta Devi

Uttarakhand High Court · (2019) 11 UK CK 0043

Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(3)Code Of Civil Procedure, 1908 — Order 7 Rule 7(d), Order 7 Rule 11, Order 7 Rule 11(d)
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High Courts06 Nov 2019Partly Allowed

Sher Bano Vs Furkan Ahmad & Another

Uttarakhand High Court · (2019) 11 UK CK 0058

Competition Act, 2002 — Section 3, 3(1), 3(5), 19Workmen’s Compensation Act, 1923 — Sections 4, 4A, 4A(3), 4A(3)(a), 4A(3)(b)
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