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Uttarakhand High Court judgments

21,173 judgments · page 497 of 1,059

High Courts26 Jul 2019Allowed

Ravindra Nath Rai & Another Vs Rakesh Kumar

Uttarakhand High Court · (2019) 07 UK CK 0226

Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 482Indian Penal Code, 1860 — Section 323, 324, 452, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)
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High Courts25 Jul 2019Allowed

State Of Uttarakhand And Others Vs M/s Nature Quest (India) Pvt. Ltd

Uttarakhand High Court · (2019) 07 UK CK 0216

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 5, 14, 154, 166, 166(1)(a), 167, 167(2), 167(2)(b), 167(2)(c), 167(3), 201, 202A, 331, 333Code Of Civil Procedure, 1908 — Section 105, 331, 341Constitution Of India, 1950 — Article 226, 227
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High Courts25 Jul 2019Dismissed

Sharif Ahmed Vs Shahid & Others

Uttarakhand High Court · (2019) 07 UK CK 0215

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 43 Rule 1(r)
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