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Uttarakhand High Court judgments, 2017

485 judgments · page 1 of 25

High Courts21 Dec 2017Dismissed

Smt. Shehnaz Begum Vs Smt. Beena Stephen & others

Uttarakhand High Court · (2017) 12 UK CK 0037

Code of Civil Procedure, 1908, Section 92 - Public charities1Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, Section 12(4), Section 30(1), Section 16(1)(b) -Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972, Rule 8 -
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High Courts19 Dec 2017Allowed

Sameer Khan (Minor) Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 12 UK CK 0034

Indian Penal Code, 1860, Section 376 - Punishment for rapeProtection Of Children From Sexual Offences Act, 2012, Section 6, Section 14, Section 13, Section 5(g) -Juvenile Justice (Care and Protection of Children) Act, 2015, Section 12
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High Courts15 Dec 2017Disposed

Ashwini Garg Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 12 UK CK 0032

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged documentPrevention of Corruption Act, 1988, Section 13(2), Section 13(1)(d) - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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High Courts15 Dec 2017Disposed

Furkan & others Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 12 UK CK 0004

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 147, Section 323, Section 148, Section 325, Section 149, Section 452, Section 504 - Punishment for rioting - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for voluntarily causing grievous hurt - Every member of unlawful assembly guilty of offence committed in prosecution of common object - House -trespass after preparation for hurt, assault or wrongful restraint - Intentional insult with intent to provoke breach of the peace
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High Courts14 Dec 2017Disposed

Soniya Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 12 UK CK 0003

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 304B - Husband or relative of husband of a woman subjecting her to cruelty - Dowry deathDowry Prohibition Act, 1961, Section 3, Section 4 - Penalty for giving or taking dowry - Penalty for demanding dowry
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High Courts14 Dec 2017Disposed

Shobha Paramar Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 12 UK CK 0002

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 467, Section 506, Section 406, Section 504 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Forgery of valuable security, will, etc - Punishment for criminal ,intimidation - Punishment for Criminal breach of trust - Intentional insult with intent to provoke breach of the peace
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High Courts13 Dec 2017Disposed

Amit Bhatt Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 12 UK CK 0031

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 504 - Husband or relative of husband of a woman subjecting her to cruelty - Intentional insult with intent to provoke breach of the peaceHindu Marriage Act, 1955, Section 12 - Voidable marriages
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High Courts13 Dec 2017

Noor Ahmad & others Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 12 UK CK 0030

Code of Criminal Procedure, 1973, Section 41, Section 41A - When police may arrest without warrantIndian Penal Code, 1860, Section 147, Section 324, Section 323, Section 148, Section 506, Section 149, Section 452, Section 504 - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for criminal ,intimidation - Every member of unlawful assembly guilty of offence committed in prosecution of common object - House -trespass after preparation for hurt, assault or wrongful restraint - Intentional insult with intent to provoke breach of the peace
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High Courts13 Dec 2017Disposed

Rohit @ Durga Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 12 UK CK 0029

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 324, Section 323, Section 325, Section 506, Section 504 - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Punishment for voluntarily causing grievous hurt - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace
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High Courts13 Dec 2017Disposed of

Smt. Birbal @ Vimlesh & another Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 12 UK CK 0028

Code of Criminal Procedure, 1973, Section 41, Section 41A - When police may arrest without warrantIndian Penal Code, 1860, Section 323, Section 354, Section 504 - Punishment for voluntarily causing hurt - Assault or criminal force to woman with intent to outrage her modesty - Intentional insult with intent to provoke breach of the peace
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High Courts12 Dec 2017

Mohd. Parvez and another Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 12 UK CK 0027

Code of Criminal Procedure, 1973, Section 482, Section 156(3) - Saving of inherent powers of High Court - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 376, Section 324, Section 379, Section 323, Section 506, Section 511, Section 504 - Punishment for rape - Voluntarily causing hurt by dangerous weapons or means - Punishment for theft - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Intentional insult with intent to provoke breach of the peace
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High Courts12 Dec 2017

Mahmood Hasan and another Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 12 UK CK 0026

Code of Criminal Procedure, 1973, Section 482, Section 156(3) - Saving of inherent powers of High Court - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 376, Section 324, Section 379, Section 323, Section 506, Section 511, Section 504 - Punishment for rape - Voluntarily causing hurt by dangerous weapons or means - Punishment for theft - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Intentional insult with intent to provoke breach of the peace
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High Courts11 Dec 2017

Nijam & another Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 12 UK CK 0023

Code of Criminal Procedure, 1973, Section 41, Section 41A - When police may arrest without warrantIndian Penal Code, 1860, Section 379, Section 411 - Punishment for theft - Dishonestly receiving stolen property
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