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Uttarakhand High Court judgments, 2017

485 judgments · page 3 of 25

High Courts24 Nov 2017

Gurpreet Singh Gopi & others Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 11 UK CK 0047

Code of Criminal Procedure, 1973, Section 41, Section 41A - When police may arrest without warrantIndian Penal Code, 1860, Section 323, Section 506, Section 504 - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace
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High Courts24 Nov 2017

Anju & others Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 11 UK CK 0046

Code of Criminal Procedure, 1973, Section 205, Section 482 - Corresponding old law.-Section 204 of the Code (V of 1898) - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 323, Section 506, Section 504 - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peaceDowry Prohibition Act, 1961, Section 3, Section 4 - Penalty for giving or taking dowry - Penalty for demanding dowry
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High Courts23 Nov 2017

Rupesh Kumar Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 11 UK CK 0044

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 323, Section 506, Section 354, Section 504 - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Assault or criminal force to woman with intent to outrage her modesty - Intentional insult with intent to provoke breach of the peaceDowry Prohibition Act, 1961, Section 3, Section 4 - Penalty for giving or taking dowry - Penalty for demanding dowry
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High Courts23 Nov 2017Disposed

Ramniwas Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 11 UK CK 0043

Code of Criminal Procedure, 1973, Section 482, Section 156(3) - Saving of inherent powers of High Court - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 147, Section 323, Section 506, Section 149, Section 427, 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 - 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 Courts23 Nov 2017Disposed

Deepak Goyel Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 11 UK CK 0041

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 201 - Causing disappearance of evidence of offence or giving false information to screen offender
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High Courts23 Nov 2017Disposed

Smt. Durga Rani Arora Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 11 UK CK 0040

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 Courts21 Nov 2017

Sudhir Kumar Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 11 UK CK 0038

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 Courts20 Nov 2017

Manish Yadav Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 11 UK CK 0036

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 147, Section 148, Section 506, Section 149, Section 504 - Punishment for rioting - Rioting, armed with deadly weapon - Punishment for criminal ,intimidation - 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 Courts16 Nov 2017Dismissed

Kirti Rajni Mittal Vs Sudharshan Mittal

Uttarakhand High Court · (2017) 11 UK CK 0034

Code of Civil Procedure, 1908, Order 9Rule 13, Order 43Rule 1 (d) -Indian Penal Code, 1860, Section 498-A -Hindu Marriage Act, 1955, Section 13 - Divorce
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High Courts16 Nov 2017Allowed

Pawan Kumar Vs State of Uttarakhand and Ors.

Uttarakhand High Court · (2017) 11 UK CK 0032

Indian Penal Code, 1860, Section 324, Section 323, Section 506, Section 452, Section 504 - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - 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 Courts15 Nov 2017Disposed

Darshan Singh & others Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 11 UK CK 0004

Indian Penal Code, 1860, Section 147, Section 307, Section 323, Section 148, Section 504 - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Intentional insult with intent to provoke breach of the peace
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