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Uttarakhand High Court judgments

21,173 judgments · page 507 of 1,059

High Courts02 Jul 2019Allowed

Prema Devi And Others Vs Mathura Dutt Pandey And Others

Uttarakhand High Court · (2019) 07 UK CK 0040

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 3(14), 176, 198(4A), 209, 210, 229B, 331(1), 331(4), 333, 333(4)Code Of Civil Procedure, 1908 — Section 100, 100(3), 115Limitation Act, 1963 — Section 15
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High Courts02 Jul 2019Disposed Of

Somprakash Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 07 UK CK 0039

Uttaranchal School Education Act, 2006 — Section 2(m), 36, 36(2), 39, 39(1), 39(2)Uttarakhand School Education Council Regulations, 2009 — Rule 2(1), 10Constitution Of India, 1950 — Article 141
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High Courts02 Jul 2019Dismissed

Uttam Singh Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 07 UK CK 0036

Minimum Wages Act, 1948 — Section 2(i), 13(1)(b), 13(1)(c), 14, 20, 20(6), 20(7)Code Of Criminal Procedure, 1898 — Section 195Consumer Protection Act, 1986 — Section 14(3)(c)
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