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Uttarakhand High Court judgments, 2017

485 judgments · page 12 of 25

High Courts29 Jun 2017Dismissed

Rajendra Singh Vs Usha

Uttarakhand High Court · (2017) 06 UK CK 0054

Code of Civil Procedure, 1908, Order 9Rule 13, Section 5 - Application of the Code to revenue courtsHindu Marriage Act, 1955, Section 19, Section 13, Section 28 - Court to which petition shall be presented - Divorce - Appeals from decrees and orders
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High Courts23 Jun 2017Disposed

M/s Sharma Traders Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 06 UK CK 0046

Constitution of India, Article 227, Article 29 - Power of superintendence over all courts by the High Court - Protection of Interests of minoritiesSpecific Relief Act, 1963, Section 14(c) - Contracts not specifically enforceableArbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court
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High Courts22 Jun 2017

Balveer Singh Vs Harjeet Kaur

Uttarakhand High Court · (2017) 06 UK CK 0044

Code of Civil Procedure, 1908, Section 11 - Res JudicataHindu Marriage Act, 1955, Section 13, Section 9, Section 13-A, Section 21-B - Divorce - Restitution of conjugal rights
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High Courts22 Jun 2017

Deepali Kanyal Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 06 UK CK 0042

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 147, Section 148, Section 504 - Punishment for murder - Punishment for rioting - Rioting, armed with deadly weapon - Intentional insult with intent to provoke breach of the peace
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High Courts22 Jun 2017

Surendra Aggarwal Vs Chief Information Commissioner & others

Uttarakhand High Court · (2017) 06 UK CK 0041

Constitution of India, Article 226, Article 226, Article 227, Article 227, Article 245(1), Article 245(1) - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court - Power of superintendence over all courts by the High Court - Extent of laws made by Parliament and by the Legislatures of States - Extent of laws made by Parliament and by the Legislatures of StatesIndian Penal Code, 1860, Section 468, Section 468, Section 471, Section 471, Section 189, Section 189, Section 186, Section 186 - Forgery for purpose of cheating - Forgery for purpose of cheating - Using as genuine a forged document - Using as genuine a forged document - Threat of injury to public servant - Threat of injury to public servant - Obstructing public servant in discharge of public functions - Obstructing public servant in discharge of public functionsUttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986, Sections 2(kha)(iv)
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High Courts22 Jun 2017

Smt. Akshi Yadav Vs Pradeep Yadav

Uttarakhand High Court · (2017) 06 UK CK 0040

Code of Criminal Procedure, 1973, Section 125, Section 125 - Order for maintenance of wives, children and parents - Order for maintenance of wives, children and parentsEvidence Act, 1872, Section 125, Section 125 - Information as to commission of offences - Information as to commission of offencesGuardians and Wards Act, 1890, Section 25, Section 25, Section 25, Section 25, Section 10, Section 10, Section 10, Section 10 - Title of guardian to custody of ward - Title of guardian to custody of ward - Form of application - Form of application
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