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Uttarakhand High Court judgments

21,173 judgments · page 532 of 1,059

High Courts29 Apr 2019Allowed

Roopa Rani Vs Meena Ghai & Others

Uttarakhand High Court · (2019) 04 UK CK 0162

Uttar Pradesh Civil Laws (Reforms And Amendment) Act, 1976 — Section 5Constitution Of India, 1950 — Article 227
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High Courts27 Apr 2019Dismissed

Ganga Prasad And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 04 UK CK 0156

Road Transport Corporation Act, 1950 — Section 45(1)Uttar Pradesh Road Transport Corporation Employees (Other Than Officers) Service, Regulations, 1981 — Regulation 10, 11, 11(a), 11(c), 11(1), 11(1)(b), 11(2), 31, 31(2)(ii)
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High Courts27 Apr 2019Disposed Off

Sanatan Dharam Pratinidhi Sabha Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 04 UK CK 0148

Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 6(1), 11, 17(4)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 98Constitution Of India, 1950 — Article 300A
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High Courts26 Apr 2019Dismissed

Mahesh Kumar & Others Vs Pradeep Kumar & Others

Uttarakhand High Court · (2019) 04 UK CK 0153

Uttar Pradesh Urban Buildings (Regulating Of Letting, Rent And Eviction) Act, 1972 — Section 15, 21(1)(a), 34Code Of Civil Procedure, 1908 — Section 24, Order 6 Rule 17General Rules (Civil), 1986 — Rule 216
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