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Uttarakhand High Court judgments, 2017

485 judgments · page 2 of 25

High Courts08 Dec 2017Dismissed

Sudhir Kumar Vs Subhash Chandra & Others

Uttarakhand High Court · (2017) 12 UK CK 0020

Registration Act, 1908, Section 19, Section 49 - Documents in language not understood by registering officer - ct of non-registration of documents required to be registered
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High Courts08 Dec 2017

Suraj Bhan Vs State of Uttarakhand

Uttarakhand High Court · (2017) 12 UK CK 0019

Indian Penal Code, 1860, Section 120B, Section 376, Section 506 - Punishment of criminal conspiracy - Punishment for rape - Punishment for criminal ,intimidation
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High Courts07 Dec 2017Dismissed

Anil Vs State of Uttarakhand

Uttarakhand High Court · (2017) 12 UK CK 0018

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 313, Section 323, Section 506 - Punishment for rape - Causing miscarriage without womans consent - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidationProtection Of Children From Sexual Offences Act, 2012, Section 6, Section 5
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High Courts07 Dec 2017Dismissed

State of Uttarakhand Vs Moosha and others

Uttarakhand High Court · (2017) 12 UK CK 0017

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 307, Section 506, Section 504 - Attempt to murder - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace
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High Courts05 Dec 2017

Himanshu Singh Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 12 UK CK 0013

Code of Criminal Procedure, 1973, Section 41, Section 41A - When police may arrest without warrantIndian Penal Code, 1860, Section 147, Section 307, Section 323, Section 506, Section 332, Section 353 - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Voluntarily causing hurt to deter public servant from his duty. - Assault or criminal force to deter public servant from discharge of his duty
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High Courts05 Dec 2017

Mukeem Vs State of Uttarakhand

Uttarakhand High Court · (2017) 12 UK CK 0012

Indian Penal Code, 1860, Section 377 - Unnatural offencesProtection Of Children From Sexual Offences Act, 2012, Section 3, Section 4 -Juvenile Justice (Care and Protection of Children) Act, 2015, Section 12
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High Courts01 Dec 2017Disposed

Arvind & others Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 12 UK CK 0009

Code of Criminal Procedure, 1973, Section 482, Section 200, Section 202 - Saving of inherent powers of High Court - Examination of complainant - Postponement of issue of process
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High Courts01 Dec 2017Disposed

Rishi Saxena Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 12 UK CK 0008

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 324, Section 307, Section 323, Section 506 - Voluntarily causing hurt by dangerous weapons or means - Attempt to murder - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation
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High Courts01 Dec 2017Disposed

Lokesh Lohia & another Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 12 UK CK 0006

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 465, Section 406 - Cheating and dishonestly inducing delivery of property - Punishment for forgery - Punishment for Criminal breach of trust
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High Courts30 Nov 2017Disposed

Mahendra Kumar Agarwal Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 11 UK CK 0062

Code of Criminal Procedure, 1973, Section 41, Section 41A - When police may arrest without warrantEssential Commodities Act, 1955, Section 3, Section 7 - Powers to control production, supply, distribution, etc., of essential commodities - Penalties
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High Courts30 Nov 2017Disposed

Sharafat Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 11 UK CK 0061

Code of Criminal Procedure, 1973, Section 41, Section 41A - When police may arrest without warrantIndian Penal Code, 1860, Section 342, Section 506 - Punishment for wrongful confinement - Punishment for criminal ,intimidation
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High Courts30 Nov 2017

Satish Kumar Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 11 UK CK 0060

Code of Criminal Procedure, 1973, Section 41, Section 41A - When police may arrest without warrantIndian Penal Code, 1860, Section 120B, Section 420 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property
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High Courts29 Nov 2017Allowed

Nain Singh and others Vs State of Uttarakhand

Uttarakhand High Court · (2017) 11 UK CK 0056

Code of Criminal Procedure, 1973, Section 374, Section 207 - Appeals from convictions - Supply to the accused of copy of police report and other documentsIndian Penal Code, 1860, Section 498A, Section 304B -Evidence Act 1872, Section 113B
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High Courts28 Nov 2017Allowed

Charanjeet Singh Vs Shakuntala Devi

Uttarakhand High Court · (2017) 11 UK CK 0055

Code of Criminal Procedure, 1973, Section 256 - Non-appearance or death of complainantNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts28 Nov 2017

Ajay Kumar Vs Senior Superintendent of Police

Uttarakhand High Court · (2017) 11 UK CK 0053

Code of Criminal Procedure, 1973, Section 41, Section 41A - When police may arrest without warrantIndian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing delivery of property
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High Courts28 Nov 2017

Pawan Kumar & others Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 11 UK CK 0052

Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrantIndian Penal Code, 1860, Section 147, Section 323, Section 506, Section 149, Section 452, Section 504 - Punishment for rioting - Punishment for voluntarily causing 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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