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Uttarakhand High Court judgments

21,173 judgments · page 651 of 1,059

High Courts28 Jul 2016Partly Allowed

Iqbal Singh Vs State of Uttarakhand

Uttarakhand High Court · (2016) CriLJ 4072 : (2017) 1 Crimes 27

Constitution of India, 1950 — Article 226Delhi Special Police Establishment Act, 1946 — Section 3
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High Courts18 Jul 2016Dismissed

Bhan Dev Vs Alka Rai

Uttarakhand High Court · (2017) AAC 319 : (2016) 4 ACC 180 : (2016) 3 TAC 554

Motor Vehicles Act, 1988 — Section 149
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High Courts15 Jul 2016Disposed Off

Khemraj Semwal Vs State of Uttarakhand

Uttarakhand High Court · (2016) LIC 3981

Constitution of India, 1950 — Article 226Right of Children to Free and Compulsory Education Act, 2009 — Section 23Uttarakhand Subordinate Education (Trained Graduate Cadre) Rules, 2014 — Rule 8(2)
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High Courts18 Jun 2016Dismissed

State of Uttarakhand Vs Graphic Era Educational Society

Uttarakhand High Court · (2016) AIR(Uttaranchal) 91 : (2017) 120 ALR 386 : (2016) 132 RD 749

Stamp Act, 1899 — Section 47A, 75Uttar Pradesh Stamp (Valuation of Property) Rules, 1997 — Rule 34, 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154
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