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Uttarakhand High Court judgments

21,173 judgments · page 475 of 1,059

High Courts23 Sept 2019Dismissed

Prateek Agarwal Vs District Magistrate And Others

Uttarakhand High Court · (2019) 09 UK CK 0155

Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(8), 14Transfer Of Property Act, 1882 — Section 60Constitution Of India, 1950 — Article 226
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High Courts21 Sept 2019Dismissed

Rampal Singh Vs Ashirvad

Uttarakhand High Court · (2019) 09 UK CK 0151

Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 200, 251, 313, 378(4)
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High Courts21 Sept 2019Allowed

Ashok Kumar Bansal Vs Meenu Agarwal

Uttarakhand High Court · (2019) 09 UK CK 0149

Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 21(1)(a)Constitution Of India, 1950 — Article 136, 227
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High Courts21 Sept 2019Allowed

M/s O.N.G.C. Ltd. Dehradun Vs M/s SIV Magcobar Lignins Ltd

Uttarakhand High Court · (2019) 09 UK CK 0148

Arbitration And Conciliation Act, 1996 — Section 2, 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 14, 16, 17, 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 31(4), 32, 33, 34, 35, 36, 37, 38, 39, 40, 41, 42, 43Representation Of The People Act, 1951 — Section 90, 90(2), 92Indian Contract Act, 1872 — Section 70, 73, 74
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High Courts21 Sept 2019Allowed

SIDCUL Vs Arshad Jamal And Others

Uttarakhand High Court · (2019) 09 UK CK 0147

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 3(1)(o), 15Industrial Disputes Act, 1947 — Section 10A, 25F, 25F(b), 25FFF, 33C(2)Mines And Minerals (Regulation And Development) Act, 1957 — Section 3(a), 3(b)
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High Courts20 Sept 2019Dismissed

Rinky Sah Vs Mohan Chandra Joshi & Others

Uttarakhand High Court · (2019) 09 UK CK 0140

Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 21, 22Constitution Of India, 1950 — Article 227
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High Courts20 Sept 2019Dismissed

Basanti Devi And Others Vs Sunita Rani

Uttarakhand High Court · (2019) 09 UK CK 0138

Uttar Pradesh Consolidation Of Holdings Act, 1953 — Section 11, 12, 12(2), 49Specific Relief Act, 1963 — Section 6Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 122B, 209, 331
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