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Uttarakhand High Court judgments, 2017

485 judgments · page 21 of 25

High Courts06 Mar 2017

Jagdish Chander Kohli Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 03 UK CK 0022

Constitution of India, Article 226, Article 227, Article 32 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court - Remedies for enforcement of rights conferred by this PartIndian Penal Code, 1860, Section 279, Section 338 - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safety of othersLegal Services Authorities Act, 1987, Section 21(2), Section 19(5) - Award to Lok Adalat - Organisation of Lok Adalats
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High Courts06 Mar 2017

State of Uttar Pradesh and others Vs Sri Dinesh Kumar Rouhila

Uttarakhand High Court · (2017) 03 UK CK 0021

Industrial Disputes Act, 1947, Section 25F, Section 25(f)(a), Section 25(f)(b), Section 25(f)(c) - Conditions precedent to retrenchment of workmen - Prohibition of financial aid to illegal strikes and lock-outs - Prohibition of financial aid to illegal strikes and lock-outs - Prohibition of financial aid to illegal strikes and lock-outsUttar Pradesh Industrial Disputes Act, 1947, Section 6(n) -Uttar Pradesh Industrial Disputes Rules, 1957, Rule 12(9), Rule 42
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High Courts23 Feb 2017

Kanchan Upreti Vs Smt. Komal Upreti

Uttarakhand High Court · (2017) 02 UK CK 0026

Constitution of India, Article 143, Article 143 - Power of President to consult Supreme Court - Power of President to consult Supreme CourtHindu Marriage Act, 1955, Section 14, Section 14, Section 13, Section 13, Section 13-B, Section 13-B - No Petition for divorce to be presented within one year of marriage - No Petition for divorce to be presented within one year of marriage - Divorce - Divorce
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High Courts23 Feb 2017

Sandeep Kumar & three others Vs State of Uttarakhand and others

Uttarakhand High Court · (2017) 02 UK CK 0025

Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrantIndian Penal Code, 1860, Section 323, Section 506, Section 427, Section 354 - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Mischief causing damage to the amount of fifty rupees - Assault or criminal force to woman with intent to outrage her modesty
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