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Uttarakhand High Court judgments

21,173 judgments · page 485 of 1,059

High Courts27 Aug 2019Disposed Of

Dhan Singh Vs Geeta

Uttarakhand High Court · (2019) 08 UK CK 0194

Hindu Marriage Act, 1955 — Section 9, 13, 13BCode Of Criminal Procedure, 1973 — Section 125, 127
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High Courts27 Aug 2019Dismissed

Kailash Suyal Vs Boby Ray (Deceased)

Uttarakhand High Court · (2019) 08 UK CK 0191

Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 21, 21(1)(a)Urban Land (Ceiling Regulation) Act 1976 — Section 2(g)(ii), 4(9)Tamil Nadu Building (Lease And Rent Control) Act, 1960 — Section 2(2)
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High Courts27 Aug 2019Disposed Of

Haridwar Ayurvedic College And Research Centre Vs Union Of India And Others

Uttarakhand High Court · (2019) 08 UK CK 0184

National Commission For Minority Educational Institution Act, 2004 — Section 2(g)Indian Medicine Central Council Act, 1970 — Section 13A, 13A(1), 13CIndian Medicine Central Council (Requirements Of Minimum Standard For Under-Graduate Ayurveda Colleges And Attached Hospitals) Regulations, 2016 — Regulation 3, 3(3)(a), 3(3)(III)
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High Courts26 Aug 2019Allowed

Zafar Hussain And Another Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 08 UK CK 0179

Indian Penal Code, 1860 — Section 21(a), 21(9), 405, 407, 409, 420, 467, 471Evidence Act, 1872 — Section 65, 66, 114(g)Code Of Criminal Procedure, 1973 — Section 313, 397, 401
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