CourtKutchehry.com

COURT ARCHIVE

Uttarakhand High Court judgments, 2017

485 judgments · page 11 of 25

High Courts10 Jul 2017Allowed

Ranjeet Singh Vs State of Uttarakhand

Uttarakhand High Court · (2017) 07 UK CK 0019

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 406, Section 498-A, Section 364-A - Punishment for Criminal breach of trustDowry Prohibition Act, 1961, Section 3, Section 4, Section 178, Section 179, Section 498-A - Penalty for giving or taking dowry - Penalty for demanding dowry
Read judgment
High Courts10 Jul 2017Dismissed

Surjeet Singh Vs Smt. Ranjana Devi

Uttarakhand High Court · (2017) 07 UK CK 0017

Hindu Marriage Act, 1955, Section 13, Section 9, Section 13(1)(i-a), Section 13(1)(i-b) - Divorce - Restitution of conjugal rights - Divorce - Divorce
Read judgment
High Courts05 Jul 2017Dismissed

KANUPRIYA Vs ASHUTOSH AGRAWAL

Uttarakhand High Court · (2017) 07 UK CK 0011

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtFamily Courts Act, 1984, Section 19 - Appeal
Read judgment
High Courts04 Jul 2017

NARESH KUMAR GARG Vs SANTOSH ALIAS GARIMA

Uttarakhand High Court · (2017) 07 UK CK 0008

Code of Civil Procedure, 1908, Section 125, Section 89 - Power of other High Courts to make rules - Settlement of disputes outsides the CourtHindu Marriage Act, 1955, Section 25, Section 24, Section 13, Section 25(2), Section 25(1) - Permanent alimony and maintenance - Maintenance pendente lite and expenses of proceedings - Divorce - Permanent alimony and maintenance - Permanent alimony and maintenance
Read judgment
High Courts03 Jul 2017

Satyajeet Mandal Vs State of Uttarakhand

Uttarakhand High Court · (2017) 07 UK CK 0001

Indian Penal Code, 1860, Section 489C, Section 489B - Possession of forged or counterfeit currency-note or bank- notes - Using as genuine, forged or counterfeit currency-notes or bank- notes
Read judgment
High Courts30 Jun 2017

Janga Singh Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 06 UK CK 0060

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 120B, Section 307, Section 506 - Punishment of criminal conspiracy - Attempt to murder - Punishment for criminal ,intimidationArms Act, 1959, Section 25 - Punishment for certain offences
Read judgment