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Uttarakhand High Court judgments

21,184 judgments · page 61 of 1,060

High Courts06 Jan 2026Allowed

Sanjay Joshi Vs Deepika Joshi

Uttarakhand High Court · (2026) 01 UK CK 1862

Hindu Marriage Act, 1955 - Section 13(1)(ia), 13(1)(ib), 21BUttarakhand Case Law Management (For Subordinate Courts) Rules, 2009 - Rule 3(2)Constitution Of India, 1950 - Article 227
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High Courts06 Jan 2026Dismissed

Parvez Alam Vs Javed Ali And Ors

Uttarakhand High Court · (2026) 01 UK CK 1850

Code Of Civil Procedure, 1908 - Section 151Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2Constitution Of India, 1950 - Article 227
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High Courts05 Jan 2026Allowed

Magan Singh Vs Sirmaur Singh And Another

Uttarakhand High Court · (2026) 01 UK CK 1845

Code Of Civil Procedure, 1908 - Section 151Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2Constitution Of India, 1950 - Article 227
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High Courts05 Jan 2026Dismissed

Mohd Rafi And Another Vs Zahid Husain And others

Uttarakhand High Court · (2026) 01 UK CK 1844

Code Of Civil Procedure, 1908 - Section 151Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction). Act, 1972 - Section 21Code Of Civil Procedure, 1908 - Order 26 Rule 10A
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High Courts05 Jan 2026Allowed

Afzal Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1841

Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
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