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Uttarakhand High Court judgments, 2017

485 judgments · page 7 of 25

High Courts01 Sept 2017Allowed

Bunty Vs State of Uttarakhand and others

Uttarakhand High Court · (2017) 09 UK CK 0003

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - 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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High Courts01 Sept 2017

Mahesh @ Satta Vs State of Uttarakhand and others

Uttarakhand High Court · (2017) 09 UK CK 0002

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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High Courts21 Aug 2017

Abhinav Saurabh & others Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 08 UK CK 0023

Code of Criminal Procedure, 1973, Section 482 - 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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