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Uttarakhand High Court judgments

21,155 judgments · page 900 of 1,058

High Courts01 Jun 2010Dismissed

State Vs Smt. Bhagwati Devi

Uttarakhand High Court · (2010) 06 UK CK 0192

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 194, 218, 302
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High Courts31 May 2010

Rahul Samrat Tandon Vs Smt. Neeru Tandon

Uttarakhand High Court · AIR 2010 Utt 67 : (2010) 2 DMC 554 : (2011) 1 RCR(Civil) 518 : (2011) 2 UC 1061 : (2010) 2 UD 4

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 2(9), 80, 96Family Courts Act, 1984 — Section 19, 19(1) , 19(5)Hindu Marriage Act, 1955 — Section 13, 24, 25, 26, 28
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High Courts31 May 2010Allowed

Smt. Sheela Vs Shri Vijay Pal Singh and Others

Uttarakhand High Court · (2010) 05 UK CK 0003

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229, 229B, 229D, 3(14), 333
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High Courts31 May 2010Dismissed

Manoj Kumar and Others Vs Smt. Usha Sharma

Uttarakhand High Court · (2010) 05 UK CK 0002

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
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