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Uttarakhand High Court judgments, 2017

485 judgments · page 14 of 25

High Courts12 Jun 2017Disposed Off

State of Uttarakhand Vs Ajam

Uttarakhand High Court · (2017) 2 Crimes 525 : (2017) 3 RCRCriminal 211

Constitution of India, 1950 - Article 21, Article 21Criminal Procedure Code, 1973 (CrPC) - Section 357, Section 357APenal Code, 1860 (IPC) - Section 307, Section 307C, Section 354A, Section 354A, Section 354B, Section 354B
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High Courts07 Jun 2017

Smt. Bimla Joshi & another Vs State of Uttarakhand

Uttarakhand High Court · (2017) 06 UK CK 0018

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 498A, Section 304B - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Husband or relative of husband of a woman subjecting her to cruelty - Dowry deathEvidence Act, 1872, Section 106 - Burden of proving fact especially within knowledge
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High Courts07 Jun 2017Dismissed

M/s Dev Enterprises & another Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 06 UK CK 0017

Constitution of India, Article 14, Article 19(1)(g), Article 243 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Protection of certain rights regarding freedom of speech, etc - DefinitionsCode of Civil Procedure, 1908, Section 100 - Second appealSpecific Relief Act, 1963, Section 35, Section 39 -
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High Courts05 Jun 2017

Sanyogita & others Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 06 UK CK 0014

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 147, Section 324, Section 323, Section 148, Section 325, 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 voluntarily causing grievous hurt - 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 Courts05 Jun 2017

Brahm Pal Singh Vs State of Uttarakhand and another

Uttarakhand High Court · (2017) 06 UK CK 0013

Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a District or a Regional Council
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High Courts05 Jun 2017

Tanveer Ahmad Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 06 UK CK 0012

Code of Criminal Procedure, 1973, Section 156(3) - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc
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