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Uttarakhand High Court judgments

21,173 judgments · page 523 of 1,059

High Courts15 May 2019Dismissed

Sandeep Singh And Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0164

Indian Penal Code, 1860 — Section 147, 148, 307, 323, 342, 367, 504, 506Schedule Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Care And Protection Of Children) Act, 2015 — Section 2(13)
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High Courts14 May 2019Dismissed

Purnima Bathla Vs Uttarakhand Gramin Bank And Others

Uttarakhand High Court · (2019) 05 UK CK 0161

Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 14, 34Code Of Civil Procedure, 1908 — Section 96, Order 41 Rule 11, Order 7 Rule 11, Order 7 Rule 11(d)
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High Courts14 May 2019Dismissed

Narendra Singh Vs Anil Kumar & Ors

Uttarakhand High Court · (2019) 05 UK CK 0159

Uttar Pradesh Panchayat Raj Act, 1947 — Section 12CCode Of Civil Procedure, 1908 — Section 80Code Of Civil Procedure, 1908 — Order 7 Rule 11
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