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Uttarakhand High Court judgments

21,173 judgments · page 483 of 1,059

High Courts30 Aug 2019Dismissed

Geeta Singh & Another Vs Prabhavati Devi & Others

Uttarakhand High Court · (2019) 08 UK CK 0234

Uttar Pradesh Consolidation Of Holdings Act, 1953 — Section 4, 4(2), 4(3), 5, 5(2), 49, 52(1)Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 122B, 176, 331, 341Code Of Civil Procedure, 1908 — Section 9, Order 23 Rule 3A
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High Courts30 Aug 2019Dismissed

Ashfaqh Vs Zahir Hassan

Uttarakhand High Court · (2019) 08 UK CK 0233

Real Estate (Regulation And Development) Act, 2016 — Section 43, 44, 58Code Of Civil Procedure, 1908 — Section 96, 100, 104Kerala Forest Act, 1961 — Section 4, 5, 6, 8, 9, 11, 12A, 12A(1), 83
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High Courts30 Aug 2019Dismissed

Abha Fartyal Vs Satish Singh Fartyal

Uttarakhand High Court · (2019) 08 UK CK 0232

Hindu Marriage Act, 1955 — Section 9, 13Bangalore Development Act, 1976 — Section 17, 19, 36Land Acquisition Act, 1894 — 4, 11A
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High Courts30 Aug 2019Allowed

Nandalal Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 08 UK CK 0228

Code Of Criminal Procedure, 1973 — Section 125, 156(3), 482Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts29 Aug 2019Partly Allowed

Ramesh Mishra Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 08 UK CK 0224

Indian Penal Code, 1860 — Section 304, 374Code Of Criminal Procedure, 1973 — Section 207, 313Probation Of Offenders Act, 1958 — Section 3, 4
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High Courts29 Aug 2019Allowed

Shambhu Nath Sharma Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 08 UK CK 0223

Uttar Pradesh Urban Planning And Development Act, 1973 — Section 2(f), 3, 14, 16, 15, 26, 26(1), 26(2), 26(3), 27, 28, 28(1), 28(4), 31, 40, 49Uttar Pradesh Municipal Corporation, 1959 — Section 504, 505, 506, 507, 508, 509, 510, 512, 513, 514Constitution Of India, 1950 — Article 243W
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