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Uttarakhand High Court judgments, 2017

485 judgments · page 20 of 25

High Courts17 Mar 2017Disposed

Pradeep Chandra Joshi Vs State of Uttarakhand and another

Uttarakhand High Court · (2017) 03 UK CK 0038

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860, Section 147, Section 506, Section 353, Section 427, Section 452, Section 504 - Punishment for rioting - Punishment for criminal ,intimidation - Assault or criminal force to deter public servant from discharge of his duty - 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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High Courts17 Mar 2017Disposed Off

Rajni Sharma Vs Rajendra Kumar

Uttarakhand High Court · (2017) AIR(Uttaranchal) 73, (2017) 122 ALR 320

Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13Limitation Act, 1963 - Section 5
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High Courts10 Mar 2017

I.C.I.C.I. Lombard General Insurance Vs Pankaj Varshney & Ors

Uttarakhand High Court · (2017) 03 UK CK 0033

Indian Penal Code, 1860, Section 427, Section 279, Section 338, Section 304-A - Mischief causing damage to the amount of fifty rupees - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safety of othersMotor Vehicles Act, 1988, Section 166, Section 166, Section 140, Section 140 - Application for compensation - Liability to pay compensation in certain cases on the principle of no fault
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High Courts09 Mar 2017

Mahipal Vs State of Uttarakhand

Uttarakhand High Court · (2017) 03 UK CK 0030

Indian Penal Code, 1860, Section 302, Section 201 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender
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High Courts08 Mar 2017

Union of India & Another Vs Sri Ram (deceased) through his LRs And Others

Uttarakhand High Court · (2017) 03 UK CK 0029

Requisitioning and Acquisition of Immovable Property Act, 1952, Section 3, Section 19, Section 8, Section 10, Section 9, Section 7 - Power to requisition immovable property - Bar of jurisdiction of civil courts - Principles and method of determining compensation - Appeals from Orders of requisitioning - Payment of compensation - Power to acquire requisitioned property
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High Courts08 Mar 2017Disposed

RAKESH KUMAR AND THREE OTHERS Vs STATE OF UTTARAKHAND AND OTHERS

Uttarakhand High Court · (2017) 03 UK CK 0028

Code of Criminal Procedure, 1973, Section 320 - Compounding of offencesIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467, Section 448, Section 511 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Punishment for house-trespass - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment
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High Courts08 Mar 2017Dismissed

Union of India Vs Sri Ram

Uttarakhand High Court · (2017) 122 ALR 241

Requisitioning and Acquisition of Immovable Property Act, 1952 - Section 19, Section 9
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