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Uttarakhand High Court judgments

21,173 judgments · page 513 of 1,059

High Courts14 Jun 2019Dismissed

Senior Superintendent Of Police Vs Shanti Devi & Another

Uttarakhand High Court · (2019) 06 UK CK 0040

Provincial Small Cause Courts Act, 1887 — Section 15, 15(1), 15(2), 25Code Of Civil Procedure, 1908 — Section 47, 80, Order 6 Rule 4, Order 15 Rule 5, Order 22 Rule 10Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 2(1), 20(2), 20(2)(a), 21(1) , 21(8), 22
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High Courts14 Jun 2019Disposed Of

Laxman Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 06 UK CK 0039

Arms Act, 1959 — Section 25Indian Penal Code, 1860 — Section 34, 307, 379, 380, 381, 386, 387, 404, 420, 504Probation Of Offenders Act, 1958 — Section 3, 4, 5, 6, 11
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High Courts14 Jun 2019Dismissed

Vijay Kushwaha & Others Vs State And Others

Uttarakhand High Court · (2019) 06 UK CK 0028

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 120B, 409, 420, 468, 471, 482Constitution Of India, 1950 — Article 226
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