COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 605 of 1,059

High Courts23 May 2018Dismissed

USMAN Vs STATE OF UTTARAKHAND AND OTHERS

Uttarakhand High Court · (2018) 05 UK CK 0105

Uttarakhand Protection of Cow Progeny Act, 2007 &mdash Section 3, 5, 11Constitution Of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 173
High Courts22 May 2018Allowed

STATE OF UTTARAKHAND AND OTHERS Vs GRAM SABHA MAWAKOT AND OTHERS

Uttarakhand High Court · (2018) 05 UK CK 0140

Constitution of India, 1950 — Article 40, 53, 54, 74, 77, 77(3), 154, 163, 166, 200, 213, 239, 239(2), 243G, 243P, 243Q, 243U, 300, 311, 311(2), 356, 361, 371A, 123Uttar Pradesh Municipalities Act, 1916 — Section 2, 2 [t], 3, 3(1), 3(2), 4, 5, 68, 256, 327Uttar Pradesh Municipal Corporations Act, 1959 — Section 8AA