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Uttarakhand High Court judgments

21,173 judgments · page 476 of 1,059

High Courts19 Sept 2019Dismissed

Liyakat @ Bhadi Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 09 UK CK 0129

Code Of Criminal Procedure, 1973 — Section 161, 313, 397, 401Wild Life (Protection) Act, 1972 — Section 9, 27, 35, 39, 51Indian Penal Code, 1860 — Section 302, 394
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High Courts19 Sept 2019Allowed

Hari Datt Pathak Vs Sanjeeda Begum

Uttarakhand High Court · (2019) 09 UK CK 0126

Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 21(1), 21(1)(a), 21(1)(b)
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High Courts19 Sept 2019Disposed Of

Pinki Devi And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 09 UK CK 0125

Uttarakhand Panchayati Raj (Amendment) Act, 2019 — Section 8(1)(r), 8(8)(1)(d), 10C, 10C(1)Uttarakhand Panchayati Raj Act, 2016 — Section 2(48), 8, 10C, 10C(2), 10C(3), 18, 55(1), 92(1)Haryana Panchayati Raj Act, 1994 — Section 175, 175(1)(q), 177(1)
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High Courts19 Sept 2019Dismissed

Sanjay Eric Helms Vs Kishore Singh And Others

Uttarakhand High Court · (2019) 09 UK CK 0123

Specific Relief Act, 1963 — Section 34Code Of Civil Procedure, 1908 — Order 2 Rule 2, Order 6 Rule 17, Order 7 Rule 11, Order 23 Rule 1(3), Order 32 Rule 1, Order 32 Rule 2, Order 32 Rule 3, Order 32 Rule 4, Order 32 Rule 5, Order 32 Rule 6, Order 32 Rule 7, Order 32 Rule 8, Order 32 Rule 9, Order 32 Rule 10, Order 32 Rule 11, Order 32 Rule 12, Order 32 Rule 13, Order 32 Rule 14
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