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Uttarakhand High Court judgments

21,173 judgments · page 499 of 1,059

High Courts19 Jul 2019Dismissed

Dr. (Mrs.) Sushma Das & Others Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 07 UK CK 0183

Code Of Criminal Procedure, 1973 — Section 2(d), 4, 4(2), 167(2), 173(2), 202, 220(1), 221(1), 221(2), 227, 300Indian Penal Code, 1860 — Section 120B, 167(2), 307, 326, 342, 370, 370(1), 405, 409, 415, 417, 420, 465, 473, 506Transplantation Of Human Organs And Tissues Act, 1994 — Sections 13(3)(iv), 18, 19, 19A, 20, 22, 22(1)(a)
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High Courts19 Jul 2019Dismissed

General Manager & Another Vs Appellate Authority Under Payment Of Gratuity & Others

Uttarakhand High Court · (2019) 07 UK CK 0177

Payment Of Gratuity Act, 1972 — Section 2(f), 4, 4(6)(a), 4(6)(b), 4(6)(i)(ii)(a)(b), 4(6)(i)(ii) 1(a)(b), 4(6)(a)(b), 4(6)(b)(i), 4(6)(b)(ii), 7, 10UCO Bank Officer Employees (Discipline And Appeal) Regulation, 1976 — Regulation 4, 4(h), 4(7)UCO Bank Officer Employees' (Acceptance Of Jobs In Private Sector Concerns After Retirement) Regulations, 1979 — Regulation 4, 4(h)
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High Courts19 Jul 2019Disposed Of

Mohd. Irfan & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 07 UK CK 0170

Uttar Pradesh Sugarcane (Regulation Of Supply And Purchase) Act, 1953 — Section 16, 17, 17(3), 17(4), 18Uttar Pradesh Sugarcane (Regulation Of Supply And Purchase) Rules, 1954 — Rule 49
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High Courts19 Jul 2019Allowed

Rakesh Sharma Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 07 UK CK 0169

Police Force (Registration Of Rights) Act, 1966 — Section 3, 4Information Technology Act, 2000 — Section 72Uttar Pradesh Subordinate Police Officer (Discipline And Appeal) Rules, 1991 — Section 8(2), 8(2)(b)
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