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Uttarakhand High Court judgments, 2017

485 judgments · page 23 of 25

High Courts31 Jan 2017Disposed

Ajay Kumar Vs State of Uttarakhand and others

Uttarakhand High Court · (2017) 01 UK CK 0046

Code of Criminal Procedure, 1973, Section 41 - 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 Courts24 Jan 2017Disposed

Vikas Jain Vs State of Uttarakhand and others.

Uttarakhand High Court · (2017) 01 UK CK 0042

Code of Criminal Procedure, 1973, Section 41, Section 173, Section 82 - When police may arrest without warrant - Report of police officer on completion of Investigation - Proclamation for person abscondingIndian Penal Code, 1860, Section 380, Section 406, Section 457, Section 3(v) - Theft in dwelling-house, etc. - Punishment for Criminal breach of trust - Lurking house-trespass or house-breaking by night in order to commit offence punishable with imprisonment - Punishment of offences committed beyond but which by law may be tried within India
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High Courts20 Jan 2017Disposed

Mohd. Haroon Rehman Gazi Vs State of Uttarakhand and others

Uttarakhand High Court · (2017) 01 UK CK 0039

Indian Penal Code, 1860, Section 120B, Section 147, Section 307, Section 148, Section 149, Section 504 - Punishment of criminal conspiracy - Punishment for rioting - Attempt to murder - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Intentional insult with intent to provoke breach of the peace
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High Courts20 Jan 2017Disposed

Mohd. Umar Farooq Vs State of Uttarakhand and others

Uttarakhand High Court · (2017) 01 UK CK 0038

Indian Penal Code, 1860, Section 120B, Section 147, Section 307, Section 148, Section 149, Section 504 - Punishment of criminal conspiracy - Punishment for rioting - Attempt to murder - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Intentional insult with intent to provoke breach of the peace
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High Courts20 Jan 2017Disposed

Faisal Rehman Vs State of Uttarakhand and others

Uttarakhand High Court · (2017) 01 UK CK 0037

Indian Penal Code, 1860, Section 120B, Section 147, Section 307, Section 148, Section 149, Section 504 - Punishment of criminal conspiracy - Punishment for rioting - Attempt to murder - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Intentional insult with intent to provoke breach of the peace
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High Courts13 Jan 2017

K.L. Polytechnic Vs Presiding Officer, Labour Court & others

Uttarakhand High Court · (2017) 01 UK CK 0029

Industrial Disputes Act, 1947, Section 25(f)(a), Section 25(f)(b), Section 25(f)(c) - 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-outsIncome Tax Act, 1961, Section 89, Section 89, Section 89, Section 89 - Relief when salary, etc., is paid in arrears or in advance
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