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Uttarakhand High Court judgments, 2017

485 judgments · page 10 of 25

High Courts17 Jul 2017Dismissed

National Highways Authority of India Vs Ashish Panwar and others

Uttarakhand High Court · (2017) 07 UK CK 0036

Contract Act, 1872, Section 73, Section 74 - Compensation for loss or damage caused by breach of contract - Compensation for breach of contract where penalty stipulated forArbitration and Conciliation Act, 1996, Section 34(5), Section 31(5) - Application for setting aside arbitral award - Form and contents of arbitral award
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High Courts17 Jul 2017

Society for the Upliftment of Villagers and Development of Himalayan Areas (Suvidha) Vs HIFEED (Himalayan Institute for Environment, Ecology & Development) and others

Uttarakhand High Court · (2017) 07 UK CK 0034

Constitution of India, Article 226, Article 226(3) - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writsArbitration and Conciliation Act, 1996, Section 11, Section 9 - Appointment of arbitrators - Interim measures, etc., by Court
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High Courts13 Jul 2017Dismissed

Ashish Ray Vs Km. Sonali Ray

Uttarakhand High Court · (2017) 07 UK CK 0030

Code of Civil Procedure, 1908, Order 7Rule 11 -Hindu Adoptions and Maintenance Act, 1956, Section 20(2), Section 21, Section 20, Section 21(v) - Maintenance of children and aged parents - Dependants defined - Maintenance of children and aged parents - Dependants defined
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High Courts13 Jul 2017Allowed

Sonal Vs Deepak Khanna and another

Uttarakhand High Court · (2017) 07 UK CK 0029

Guardians and Wards Act, 1890, Section 25, Section 25, Section 10, Section 10 -Domestic Violence Act, 2005, Section 23
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High Courts13 Jul 2017Dismissed

Pankaj Kumar Vs Megha

Uttarakhand High Court · (2017) 07 UK CK 0027

Hindu Marriage Act, 1955, Section 13, Section 9 - Divorce - Restitution of conjugal rights
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High Courts10 Jul 2017

Jasveer & another Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 07 UK CK 0022

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 35, Section 34, Section 324, Section 307, Section 323, Section 504 - When such an act is criminal by reason of its being done with a criminal knowledge or intention - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weapons or means - Attempt to murder - Punishment for voluntarily causing hurt - Intentional insult with intent to provoke breach of the peace
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High Courts10 Jul 2017Dismissed

Darvan Singh Vs State of Uttarakhand

Uttarakhand High Court · (2017) 07 UK CK 0021

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201, Section 120-B - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender
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