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Uttarakhand High Court judgments, 2017

485 judgments · page 22 of 25

High Courts22 Feb 2017

Javed @ Kala Vs State of Uttarakhand

Uttarakhand High Court · (2017) 02 UK CK 0024

Indian Penal Code, 1860, Section 34, Section 363, Section 370(4) - Acts done by several persons in furtherance of common intention - Punishment for kidnapping - Buying or disposing of any person as a slave
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High Courts07 Feb 2017

Smt. Asha Vs State of Uttarakhand

Uttarakhand High Court · (2017) 02 UK CK 0009

Indian Penal Code, 1860, Section 120B, Section 34, Section 370(1)(2)(3) - Punishment of criminal conspiracy - Acts done by several persons in furtherance of common intention - Buying or disposing of any person as a slave
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High Courts06 Feb 2017

Soukeen Vs State of Uttarakhand

Uttarakhand High Court · (2017) 02 UK CK 0008

Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 365, Section 363, Section 366A - Punishment for rape - Kidnapping or abducting with intent secretly and wrongfully to confine person - Punishment for kidnapping - Procuration of minor girlProtection Of Children From Sexual Offences Act, 2012, Section 3, Section 4
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High Courts06 Feb 2017Allowed

Sunil Nodiyal Vs State of Uttarakhand

Uttarakhand High Court · (2017) 02 UK CK 0007

Indian Penal Code, 1860, Section 120B, Section 420, Section 376, Section 498A, Section 313, Section 323, Section 504, Section 494 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Punishment for rape - Husband or relative of husband of a woman subjecting her to cruelty - Causing miscarriage without womans consent - Punishment for voluntarily causing hurt - Intentional insult with intent to provoke breach of the peace - Marrying again during lifetime of husband or wife
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High Courts02 Feb 2017Disposed

Najakat Hussain Vs Fareed Ahmad

Uttarakhand High Court · (2017) 02 UK CK 0006

Code of Criminal Procedure, 1973, Section 482, Section 82, Section 83 - Saving of inherent powers of High Court - Proclamation for person absconding - Attachment of property of person abscondingIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc
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High Courts02 Feb 2017Disposed

Sonu @ Yogendra Singh & Two Others Vs State of Uttarakhand & Another

Uttarakhand High Court · (2017) 02 UK CK 0005

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 323, Section 506, Section 452 - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - House -trespass after preparation for hurt, assault or wrongful restraintScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(1)(x) - Punishments for offences of atrocities
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High Courts01 Feb 2017Disposed

Surendra Singh @ Shinda Vs State of Uttarakhand and another

Uttarakhand High Court · (2017) 02 UK CK 0004

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860, Section 506, Section 504, Section 186 - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace - Obstructing public servant in discharge of public functions
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High Courts31 Jan 2017Disposed

Jabbar Hussain Vs State of Uttarakhand and others

Uttarakhand High Court · (2017) 01 UK CK 0049

Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrantIndian Penal Code, 1860, Section 420, Section 468, Section 471 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document
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High Courts31 Jan 2017Disposed

Sanjay Verma Vs State of Uttarahand and another

Uttarakhand High Court · (2017) 01 UK CK 0048

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Punishment for Criminal breach of trust
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High Courts31 Jan 2017Disposed

Mohammaddeen and three others Vs State of Uttarakhand and others

Uttarakhand High Court · (2017) 01 UK CK 0047

Code of Criminal Procedure, 1973, Section 320 - Compounding of offencesIndian 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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