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Uttarakhand High Court judgments, 2017

485 judgments · page 17 of 25

High Courts01 May 2017Allowed

Sarvajeet Singh Kalra Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 05 UK CK 0004

Indian Penal Code, 1860, Section 498A, Section 323, Section 506, Section 504 - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peaceDowry Prohibition Act, 1961, Section 3, Section 4 - Penalty for giving or taking dowry - Penalty for demanding dowry
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High Courts01 May 2017Disposed

Sandeep Kaur & others Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 05 UK CK 0001

Indian Penal Code, 1860, Section 147, Section 323, Section 506, Section 504 - Punishment for rioting - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace
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High Courts26 Apr 2017

Danial Vs State of Uttarakhand

Uttarakhand High Court · (2017) 04 UK CK 0038

Code of Criminal Procedure, 1973, Section 309 - Power to postpone or adjourn proceedingsIndian Penal Code, 1860, Section 120B, Section 364A, Section 368 - Punishment of criminal conspiracy - Kidnapping for ransom, etc - Wrongfully concealing or keeping in confinement kidnapped or abducted person
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High Courts24 Apr 2017Allowed

Nisha Lohani Vs State of Uttarakhand and others

Uttarakhand High Court · (2017) 04 UK CK 0031

Constitution of India, Article 14, Article 15, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Annulment or suspension of acts and resolutions of District and Regional Councils - Dissolution of a District or a Regional CouncilCode of Criminal Procedure, 1973, Section 125(1)(d) -Uttar Pradesh Recruitment of Dependants of Government Servants (Dying-In-Harness) Rules, 1974, Rule 2(c)
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High Courts22 Apr 2017

Smt. Pooja Vs Vijay Kumar

Uttarakhand High Court · (2017) 04 UK CK 0030

Hindu Marriage Act, 1955, Section 25, Section 13(1)(i-a)(i-b) - Permanent alimony and maintenance - Divorce
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High Courts22 Apr 2017

Tasleem Vs State of Uttarakhand

Uttarakhand High Court · (2017) 04 UK CK 0028

Indian Penal Code, 1860, Section 120B, Section 412, Section 395, Section 411, Section 384, Section 394 - Punishment of criminal conspiracy - Dishonestly receiving property stolen in the commission of a dacoity - Punishment for dacoity - Dishonestly receiving stolen property - Punishment for extortion - Voluntarily causing hurt in committing robbery
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