Uttar Pradesh Intermediate Education Act, 1921 — Section 16F, 16F(1)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 11, 2, 2(1), 2(3)Uttar Pradesh Secondary Education Services Commission and Selection Boards (Amendment) Act, 1985 — Section 21

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High Courts13 Jul 2009Allowed

Ms. Manisha Bharti and Another Vs State of Uttarakhand and Others

Uttarakhand High Court · (2009) 3 UC 1738

Constitution of India, 1950 — Article 14, 15, 16, 16(1), 16(2)

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High Courts13 Jul 2009Dismissed

New Capital Cinema Mallital Vs Nagar Palika Parishad, Nainital

Uttarakhand High Court · (2009) 07 UK CK 0055

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts13 Jul 2009Allowed

Gulshan Dhingara Vs State of Uttrakhand

Uttarakhand High Court · (2009) 07 UK CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8

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High Courts13 Jul 2009Allowed

Ms. Monika Bhimaniya Vs Counselling Board, UPMT-2008 and Others

Uttarakhand High Court · (2009) 3 UC 1553

Constitution of India, 1950 — Article 14

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High Courts13 Jul 2009Allowed

Ms. Manisha Bharti and another Vs State of Uttarakhand and others

Uttarakhand High Court · (2009) 3 UC 1738

Constitution of India, 1950 — Article 14, 15, 342

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High Courts10 Jul 2009

Reema and Another Vs United India Insurance Co. Ltd. and Others

Uttarakhand High Court · (2011) ACJ 664

Motor Vehicles Act, 1988 — Section 173

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High Courts10 Jul 2009

and Another Vs United India Insurance Co. Ltd. and Others

Uttarakhand High Court · (2010) 3 AWC 2915

Motor Vehicles Act, 1988 — Section 173

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High Courts10 Jul 2009

Jamuna Prasad and Another Vs Baljeet Singh and Others

Uttarakhand High Court · (2010) 3 AWC 2988

Motor Vehicles Act, 1988 — Section 173

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High Courts09 Jul 2009Dismissed

The State Vs Mrityunjay Pandey and another

Uttarakhand High Court · (2009) 3 UC 1572

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Penal Code, 1860 (IPC) — Section 307, 34, 452

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High Courts09 Jul 2009Allowed

Constable 268 A.P. Dharmendra Rathi Vs State of Uttaranchal and Others

Uttarakhand High Court · (2009) 3 UC 1891

Constitution of India, 1950 — Article 14, 309, 310, 311, 311(2)Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8, 8(2)

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