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Uttarakhand High Court judgments

21,173 judgments · page 486 of 1,059

High Courts26 Aug 2019Allowed

Anamika Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 08 UK CK 0174

Uttar Pradesh Recruitment Of Dependents Of Government Servants Dying In Harness Rules, 1974 — Rule 5(1), 5(3)Dying In Harness Rules, 1974 — Rule 7
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High Courts23 Aug 2019Disposed Of

Uttaranchal Ayurvedic College & Another Vs Union Of India And Others

Uttarakhand High Court · (2019) 08 UK CK 0162

India Medical Central Council Act, 1970 — Section 13(A), 13(C), 36(J)Indian Medicine Central Council (Requirement Of Minimum Standard For Under-Graduate Ayurveda Colleges And Attached Hospitals) Regulations, 2016 — Regulation 3, 3(2), 3(2)(b), 4 ,5, 6, 7, 8, 9, 10, 11
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High Courts23 Aug 2019Dismissed

Om Prakash @ Israel @ Raju @ Raju Das Vs Union Of India And Another

Uttarakhand High Court · (2019) 08 UK CK 0158

Code Of Criminal Procedure, 1973 — Section 2(g), 2(h), 6, 9, 11, 193, 195, 195(2), 302, 313, 366 , 413 , 414, 432, 433, 433A, 482Constitution Of India, 1950 — Article 13, 14, 20(1), 21, 32, 72, 72(1)(c), 161, 226, 809, 810Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 2(h), 2(k), 2(10), 2(13), 2(23), 2(9), 4, 5, 8(1), 9(2), 10(2), 21, 22, 22(1), 69, 111
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