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Uttarakhand High Court judgments, 2017

485 judgments · page 9 of 25

High Courts26 Jul 2017

Bhagwan Singh Vs State of Uttarakhand

Uttarakhand High Court · (2017) 07 UK CK 0056

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 307 - Punishment for murder - Attempt to murderArms Act, 1959, Section 3, Section 14, Section 25, Section 15, Section 16, Section 13, Section 9 - Licence for a acquisition and possessionof firearms and ammunition.- - Refusal of licences - Punishment for certain offences - Duration and renewal of licence - Fees, etc., for licence - Grant of licences - Prohibition of acquisition or possession by, or of sale or transfer to, young persons and certain other persons of firearms, etc
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High Courts25 Jul 2017

Yogesh Kumar Vs Smt. Parul

Uttarakhand High Court · (2017) 07 UK CK 0052

Indian Penal Code, 1860, Section 420, Section 420, Section 467, Section 467, Section 406, Section 406, Section 498-A, Section 468 I - Cheating and dishonestly inducing delivery of property - Cheating and dishonestly inducing delivery of property - Forgery of valuable security, will, etc - Forgery of valuable security, will, etc - Punishment for Criminal breach of trust - Punishment for Criminal breach of trustGuardians and Wards Act, 1890, Section 25, Section 25, Section 7, Section 7 - Title of guardian to custody of ward - Power of the Court to make order as to guardianshipHindu Marriage Act, 1955, Section 13-B
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High Courts19 Jul 2017

Mohd. Jabir & others. Vs State of Uttarakhand & others.

Uttarakhand High Court · (2017) 07 UK CK 0045

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 498, Section 323, Section 417, Section 504, Section 495 - Enticing or taking away or detaining with criminal intent a married woman - Punishment for voluntarily causing hurt - Punishment for cheating - Intentional insult with intent to provoke breach of the peace - Same offence with concealment of former marriage from person with whom subsequent marriage is contractedDowry Prohibition Act, 1961, Section 3, Section 4 - Penalty for giving or taking dowry - Penalty for demanding dowry
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High Courts18 Jul 2017Dismissed

Manu Goyal Vs Aditi Goel

Uttarakhand High Court · (2017) 07 UK CK 0043

Indian Penal Code, 1860, Section 406 - Punishment for Criminal breach of trustGuardians and Wards Act, 1890, Section 25, Section 25, Section 7, Section 7, Section 13(b), Section 13(b) - Title of guardian to custody of ward - Power of the Court to make order as to guardianship - Hearing of evidence before making of orderHindu Marriage Act, 1955, Section 13, Section 27, Section 26, Section 23-A - Divorce - Disposal of property - Custody of children
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