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Uttarakhand High Court judgments, 2017

485 judgments · page 19 of 25

High Courts06 Apr 2017Dismissed

Basant Vashishtha Vs State of Uttarakhand and others

Uttarakhand High Court · (2017) 04 UK CK 0003

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 323, Section 506, Section 504 - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace
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High Courts06 Apr 2017

Puran Chand Pal Vs Punjab National Bank

Uttarakhand High Court · (2017) 04 UK CK 0002

Code of Criminal Procedure, 1973, Section 102(1) - Power of police officer to seize certain propertyIndian Penal Code, 1860, Section 420, Section 506, Section 406, Section 504 - Cheating and dishonestly inducing delivery of property - Punishment for criminal ,intimidation - Punishment for Criminal breach of trust - Intentional insult with intent to provoke breach of the peace
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High Courts21 Mar 2017Dismissed

ATIYA SABRI Vs SHAREEF AHMAD

Uttarakhand High Court · (2017) 03 UK CK 0045

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts21 Mar 2017Disposed

Ashok Kumar and others Vs State of Uttarakhand and another

Uttarakhand High Court · (2017) 03 UK CK 0044

Indian Penal Code, 1860, Section 376, Section 323, Section 354, Section 306 - Punishment for rape - Punishment for voluntarily causing hurt - Assault or criminal force to woman with intent to outrage her modesty - Abetment of SuiddeProtection Of Children From Sexual Offences Act, 2012, Section 3, Section 4
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High Courts20 Mar 2017Dismissed

Shiv Kumar & another. Vs State of Uttarakhand & others.

Uttarakhand High Court · (2017) 03 UK CK 0043

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 363, Section 372, Section 366 -Protection of Children From Sexual Offence Act, 2012, Section 3, Section 4
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