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Uttarakhand High Court judgments

21,173 judgments · page 544 of 1,059

High Courts14 Mar 2019Party Allowed

Salekh Chand And Others Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 03 UK CK 0081

Indian Penal Code, 1860 — Section 320, 323, 427, 452, 504, 506Code Of Criminal Procedure, 1973 — Section 156(3), 313First Offenders’ Probation Act, 1938 — Section 4
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High Courts14 Mar 2019Dismissed

Om Prakash Agarwal Vs Vishal Futela

Uttarakhand High Court · (2019) 03 UK CK 0080

Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Planning And Development Act, 1973 — Section 2(1)(g), 7Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959 — Section 149, 179
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High Courts14 Mar 2019Dismissed

M/S Badesha Rice Mill & Others Vs Uttarakhand Gramin Bank & Others

Uttarakhand High Court · (2019) 03 UK CK 0076

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 14, 14(3), 17(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(1)Constitution Of India, 1950 — Article 226
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High Courts13 Mar 2019Dismissed

Bharat Hotels Ltd Vs Satish Kumar & Others

Uttarakhand High Court · (2019) 03 UK CK 0066

Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 17, Order 23 Rule 1, Order 39 Rule 1, Order 43 Rule 1(r)Constitution Of India, 1950 — Article 227
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