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Uttarakhand High Court judgments

21,173 judgments · page 527 of 1,059

High Courts07 May 2019Allowed

Jubnesh Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 05 UK CK 0111

Code Of Criminal Procedure, 1973 — Section 193, 200, 201, 202, 207, 208, 319, 319(1), 319(4), 353, 398, 482Indian Penal Code, 1860 — Section 342, 363, 376, 376(2)(i)
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High Courts07 May 2019Allowed

Anil Gupta Vs Ganesh Mishra And Ors

Uttarakhand High Court · (2019) 05 UK CK 0055

Uttar Pradesh Urban Buildings (Regulating Of Letting, Rent And Eviction) Act, 1972 — Section 3(g), 20(4), 30Constitution Of India, 1950 — Article 227
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High Courts06 May 2019Allowed

Brijesh Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 05 UK CK 0105

Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts06 May 2019Allowed

Upasana Gupta Vs Sanjeev Kumar Gupta

Uttarakhand High Court · (2019) 05 UK CK 0104

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13Code Of Civil Procedure, 1908 — Order 23 Rule 3
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High Courts06 May 2019Dismissed

Anuya Rana Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0103

Uttar Pradesh Urban Planning And Development Act, 1973 — Section 27, 28Evidence Act, 1872 — Section 63Constitution Of India, 1950 — Article 12, 14, 16, 142, 226
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