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Uttarakhand High Court judgments, 2017

485 judgments · page 4 of 25

High Courts13 Nov 2017Disposed

Ganga Devi Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 11 UK CK 0028

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtForest Act, 1927, Section 41, Section 42, Section 26(g) - Power to make rules to regulate transit of forest produce - Penalty for breach of rules made under section 41 - Acts prohibited in such forests
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High Courts10 Nov 2017

Yuglesh Goel Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 11 UK CK 0026

Code of Criminal Procedure, 1973, Section 41, Section 41A - When police may arrest without warrantIndian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing delivery of property
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High Courts10 Nov 2017

Hamid Ali Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 11 UK CK 0025

Code of Criminal Procedure, 1973, Section 41, Section 41A - When police may arrest without warrantForest Act, 1927, Section 26, Section 65A - Acts prohibited in such forests
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High Courts08 Nov 2017Dismissed

Arpan Kumar Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 11 UK CK 0019

Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 167, Section 465, Section 218, Section 219, Section 474, Section 466 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Public servant framing an incorrect document with intent to cause injury - Punishment for forgery - Public servant framing incorrect record orriting with intent to save person from punishment or property from forfeiture - Public servant in judicial proceeding corruptly making report, etc. contrary to law - Having possession of document described in Sec. 466 or 467, knowing it to be forged and intending to use it as genuine - Forgery of record of Court or of public register, etc
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High Courts03 Nov 2017Disposed

Rohit Kumar Vs State of Uttarakhand

Uttarakhand High Court · (2017) 11 UK CK 0012

Indian Penal Code, 1860, Section 420, Section 376 - Cheating and dishonestly inducing delivery of property - Punishment for rape
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High Courts03 Nov 2017Disposed

Julfikar Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 11 UK CK 0010

Indian Penal Code, 1860, Section 323, Section 342, Section 342, Section 506, Section 370(2), Section 370(2), Section 376(h) - Punishment for voluntarily causing hurt - Punishment for wrongful confinement - Punishment for wrongful confinement - Punishment for criminal ,intimidation - Buying or disposing of any person as a slave - Buying or disposing of any person as a slave - Punishment for rapeImmoral Traffic (Prevention) Act, 1956, Section 4, Section 6, Section 5, Section 7 - Punishment for living on the earnings of prostitution - Detaining a person in premises where prostitution is carried on - Procuring, inducing or taking person for the sake of prostitution - Prostitution in or in the vicinity of public placesProtection Of Children From Sexual Offences Act, 2012, Section 3, Section 4
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High Courts01 Nov 2017

Amit Kumar Tripathi Vs State of Uttarakhand

Uttarakhand High Court · (2017) 11 UK CK 0009

Indian Penal Code, 1860, Section 376, Section 506, Section 504 - Punishment for rape - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peaceScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(2)(v) - Punishments for offences of atrocities
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High Courts01 Nov 2017

Dinesh Saini & others Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 11 UK CK 0008

Code of Criminal Procedure, 1973, Section 41, Section 41A - When police may arrest without warrantIndian Penal Code, 1860, Section 147, Section 323, Section 148, Section 506, Section 149, Section 452, Section 504 - Punishment for rioting - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for criminal ,intimidation - Every member of unlawful assembly guilty of offence committed in prosecution of common object - House -trespass after preparation for hurt, assault or wrongful restraint - Intentional insult with intent to provoke breach of the peace
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