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Uttarakhand High Court judgments

21,173 judgments · page 506 of 1,059

High Courts03 Jul 2019Dismissed

Shweta Gupta Vs Rahul Gupta

Uttarakhand High Court · (2019) 07 UK CK 0061

Hindu Marriage Act, 1955 — Section 9, 24Code Of Criminal Procedure, 1973 — Section 125
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High Courts03 Jul 2019Dismissed

Union Of India Vs M/s Allied Traders

Uttarakhand High Court · (2019) 07 UK CK 0060

Arbitration And Conciliation Act, 1996 — Section 34, 34(2), 34(2)(b)(ii), 37, 75, 81Indian Contract Act, 1872 — Section 73
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High Courts03 Jul 2019Disposed Of

Lovely@ Taran Sharma Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 07 UK CK 0052

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 147, 323, 504, 506Scheduled Castes & Scheduled Tribes (Prevention Of Atrocities) Act, 1989 &mdash Section 3(r), 3(i)(r), 3(i)(x)
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High Courts03 Jul 2019Allowed

Arun Kumar Ranjan Vs C.B.I.

Uttarakhand High Court · (2019) 07 UK CK 0050

Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 302, 323Code Of Criminal Procedure, 1973 — Section 4, 377, 378
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High Courts02 Jul 2019Disposed Of

Manmohan Singh & Another Vs Najakat Ali Khan

Uttarakhand High Court · (2019) 07 UK CK 0043

Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 21(1)(a), 22, 34(1)(e), 34(3)Code Of Civil Procedure, 1908 — Section 35A, 35BUttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Rules, 1972 — Rule 22(c)
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High Courts02 Jul 2019Partly Allowed

Shashi Jain Vs Lokesh Chaudhary

Uttarakhand High Court · (2019) 07 UK CK 0042

Code Of Civil Procedure, 1908 — Order 9 Rule 13, Order 43 Rule 1(d)General Rules (Civil), 1986 — Rule 89A, 89A(4)
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