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Uttarakhand High Court judgments

21,173 judgments · page 496 of 1,059

High Courts29 Jul 2019Dismissed

Tungal & Others Vs Ramesh Chand Vaish & Others

Uttarakhand High Court · (2019) 07 UK CK 0247

Code Of Civil Procedure, 1908 — Section 11, 47, 96, Order 2 Rule 2, Order 9 Rule 13Uttar Pradesh Urban Areas Zamindari Abolition And Land Reforms Act, 1956 — Section 3, 3(1), 4, 4(2), 5, 5(2), 5(3), 8Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 209, 331
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High Courts29 Jul 2019Allowed

Sate Sing Vs Roop Singh & Another

Uttarakhand High Court · (2019) 07 UK CK 0246

Delhi Rent Act, 1995 — Section 5(3), 5(11), 13, 15, 15AEvidence Act, 1872 — Section 116Code Of Civil Procedure, 1908 — Order 41 Rule 31 (d)
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High Courts29 Jul 2019Disposed Of

Karnail Singh Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 07 UK CK 0242

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(X)
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High Courts26 Jul 2019Dismissed

Km. Anju Rekhi Vs Smt. Sunita Rekhi & Others

Uttarakhand High Court · (2019) 07 UK CK 0236

Indian Partnership Act, 1932 — Section 45, 46. 47, 48, 49, 50, 51, 52, 53, 55Evidence Act, 1872 — Section 68, 90Specific Relief Act, 1963 — Section 34
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High Courts26 Jul 2019Dismissed

Jai Bhagwani Gupta Vs Madan Lal

Uttarakhand High Court · (2019) 07 UK CK 0234

Code Of Civil Procedure, 1908 — Section 146, Order 22 Rule 3, Order 22 4, Order 22 Rule 12Evidence Act, 1872 — Section 41Indian Succession Act, 1925 — Section 63(1)(c)
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