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Uttarakhand High Court judgments, 2017

485 judgments · page 16 of 25

High Courts12 May 2017

Rajesh Goyal & others. Vs State of Uttarakhand & others.

Uttarakhand High Court · (2017) 05 UK CK 0026

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Section 11 - Res JudicataLand Acquisition Act, 1894, Section 6, Section 17(4), Section 5A, Section 17 - Declaration that land is required for a public purpose - Special powers In cases of urgency - Hearing of objections - Special powers In cases of urgency
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High Courts05 May 2017Allowed

National Insurance Company Limited Vs Smt. Neema & Others

Uttarakhand High Court · (2017) 05 UK CK 0018

Indian Penal Code, 1860, Section 279, Section 304A, Section 338 - Rash driving or riding on a public way - Causing death by negligence - Causing grievous hurt by act endangering life or personal safety of others
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High Courts04 May 2017Disposed

Farman and five others Vs State of Uttarakhand and another

Uttarakhand High Court · (2017) 05 UK CK 0016

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 147, Section 307, Section 323, Section 506, Section 452, Section 504 - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - 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 Courts04 May 2017Disposed

Irshad and five others Vs State of Uttarakhand and another

Uttarakhand High Court · (2017) 05 UK CK 0015

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 147, Section 307, Section 323, Section 326, Section 342, Section 506, Section 504, Section 367 - Acts done by several persons in furtherance of common intention - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Voluntarily causing ievous hurt by dangerous weapons or means - Punishment for wrongful confinement - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace - Kidnapping or abducting in order to subject person to grievous hurt, slavery, etc
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High Courts04 May 2017Disposed

Hardwari Lal and two others Vs State of Uttarakhand and others

Uttarakhand High Court · (2017) 05 UK CK 0014

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860, Section 506, Section 363, Section 366 - Punishment for criminal ,intimidation - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc
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High Courts03 May 2017Disposed

Satyaveer and three others Vs State of Uttarakhand and others

Uttarakhand High Court · (2017) 05 UK CK 0013

Code of Criminal Procedure, 1973, Section 482, Section 147, Section 323, Section 506, Section 149, Section 332, Section 452, Section 320, Section 504 - Saving of inherent powers of High Court - Dispute concerning right of use of land or water - Procedure when, after commencement of inquiry or trial. Magistrate finds case should be committed - Police to prevent cognizable offences - Procedure on accused appearing before Magistrate or Court - Order for disposal of property at conclusion of trial - Compounding of offences
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High Courts03 May 2017

Bhupal Singh Katyura Vs State of Uttarakhand and another

Uttarakhand High Court · (2017) 05 UK CK 0012

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860, Section 506, Section 504 - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace
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High Courts03 May 2017

Dilip Adhikari Vs State of Uttarakhand and others

Uttarakhand High Court · (2017) 05 UK CK 0011

Indian Penal Code, 1860, Section 34, Section 147, Section 323, Section 148, Section 506, Section 149, Section 436, Section 427, Section 452, Section 504 - Acts done by several persons in furtherance of common intention - Punishment for rioting - 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 - Mischief by fire or explosive substance with intent to destroy house, etc - Mischief causing damage to the amount of fifty rupees - House -trespass after preparation for hurt, assault or wrongful restraint - Intentional insult with intent to provoke breach of the peace
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