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Uttarakhand High Court judgments

21,157 judgments · page 814 of 1,058

High Courts13 May 2011Allowed

Narain Swami Hospital and Dental College and Others Vs Union of India (UOI) and Others Harpreet Kaur and Others Vs Dental Council of India and Others

Uttarakhand High Court · (2011) 05 UK CK 0167

Constitution of India, 1950 — Article 14Dental Council of India (Establishment of New Dental Colleges, Opening of New or Higher Course of Study or Training and increase of Admission Capacity in Dental Colleges) Regulations, 2006 — Regulation 10, 10(1), 10(4), 11, 5Dentists Act, 1948 — Section 10A, 10A(4), 13, 15, 16A
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High Courts13 May 2011Dismissed

Smt. Bindi Devi and Others Vs Lt. Col. Surendra Kumar Sood

Uttarakhand High Court · (2011) 2 UC 1347 : (2011) 1 UD 564

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1), 16(2)
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High Courts13 May 2011Dismissed

Uttarakhand Transport Corporation Vs Saleem Ahmad

Uttarakhand High Court · (2011) 05 UK CK 0140

Constitution of India, 1950 — Article 136, 14, 227, 311(2)Industrial Disputes (Central) Rules, 1957 — Rule 12(5), 12(8)Uttar Pradesh Industrial Disputes Act, 1947 — Section 11A, 6(2)
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High Courts13 May 2011Dismissed

Jagpal Singh and Others Vs State of Uttaranchal and Another

Uttarakhand High Court · (2011) 2 UC 1210

Uttar Pradesh Public Works Department (Irrigation Branch) Subordinate Engineers Service Rules, 1951 — Rule 17Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 7, 9
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High Courts13 May 2011Allowed

Uttarakhand Transport Corporation Vs Dhani Ram

Uttarakhand High Court · (2011) 1 UD 571

Constitution of India, 1950 — Article 136, 14, 311(2)Industrial Disputes (Central) Rules, 1957 — Rule 12(8)Uttar Pradesh Industrial Disputes Act, 1947 — Section 11A, 4, 6(2)
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High Courts12 May 2011Dismissed

Beer Singh Rana Vs Smt Beena Rana

Uttarakhand High Court · AIR 2011 Utt 64 : (2011) 3 DMC 664 : (2011) 3 UC 2253 : (2011) 1 UD 457

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, 96(3)Family Courts Act, 1984 — Section 19, 19(2)Hindu Marriage Act, 1955 — Section 13
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High Courts12 May 2011Dismissed

Chand Khan Vs State of Uttarakhand and Govind

Uttarakhand High Court · (2011) 05 UK CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 376, 452, 504, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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