COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 524 of 1,059

High Courts14 May 2019Allowed

Arun Saini & Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 05 UK CK 0076

Code Of Criminal Procedure, 1973 — Section 41, 102, 197, 482Indian Penal Code, 1860 — Section 120B, 342, 411, 414, 420, 465, 466, 467, 468, 469, 470, 471Uttar Pradesh Gangsters And Anti Social Activities (Prevention) Act, 1986 — Section 2, 3
High Courts13 May 2019Dismissed

Dev Dutt Sharma Vs Punjab National Bank And Another

Uttarakhand High Court · (2019) 05 UK CK 0144

Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 18Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(21)(i), 19(22)Limitation Act, 1963 & mdash; Section 5, 14