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Uttarakhand High Court judgments

21,173 judgments · page 582 of 1,059

High Courts16 Aug 2018List after three weeks

Asif Vs State of Uttarakhand

Uttarakhand High Court · (2018) 08 UK CK 0089

Protection of Children from Sexual Offences Act, 2012 — Section 4Indian Penal Code, 1860 — Sections 228A, 363, 366A
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High Courts16 Aug 2018Allowed

Taiyyab Vs State of Uttarakhand

Uttarakhand High Court · (2018) 08 UK CK 0088

Indian Penal Code, 1860 — Section, 366, 376, 504, 506Code Of Criminal Procedure, 1973 — Section 161, 164
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High Courts14 Aug 2018Dismissed

Meera Verma Vs Sukh Dev Kumar

Uttarakhand High Court · (2018) 08 UK CK 0235

Court Fees Act, 1870 — Section 7(IVA), 7(VA)(VB)Code Of Civil Procedure, 1908 — Section 148, 151, Order 7 Rule 11, Order 7 Rule 11(C)Constitution Of India, 1950 — Article 227
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High Courts14 Aug 2018Allowed

Om Prakash Kaptiyal And Others Vs R.K. Mensal

Uttarakhand High Court · (2018) 08 UK CK 0233

Transfer Of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 20(2)(a), 20(4), 21(1)(a)Provincial Small Cause Courts Act, 1887 — Section 25
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High Courts14 Aug 2018Disposed Of

Ahmad Nabi Vs State of Uttarakhand and others

Uttarakhand High Court · (2018) 08 UK CK 0086

Clinical Establishments (Registration and Regulations) Act, 2010 — Section 2©, 2(m), 8, 10, 11, 12, 30, 32, 40, 41, 45, 52, 54, Rule 3, 13Uttarakhand Clinical Establishments (Registration and Regulation) Rules, 2013 — Rule 3Constitution of India, 1950 — Article 47
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High Courts14 Aug 2018Disposed Of

Kashmeer Singh Vs State of Uttarakhand & others

Uttarakhand High Court · (2018) 08 UK CK 0081

Indian Penal Code, 1860 — Section, 147, 325, 504, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)Code Of Criminal Procedure, 1973 — Section 482
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