COURT ARCHIVE

Uttarakhand High Court judgments, 2018

1,394 judgments · page 70 of 70

High Courts04 Jan 2018Dismissed

Ramesh Biswas & others Vs State of Uttarakhand & another

Uttarakhand High Court · (2018) 01 UK CK 0030

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 323, Section 506,

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High Courts04 Jan 2018

Vipin Prakash Sharma Vs State of Uttarakhand & others

Uttarakhand High Court · (2018) 01 UK CK 0029

Code of Criminal Procedure, 1973, Section 41, Section 41A - When police may arrest without warrantIndian Penal Code, 1860, Section 420 - Cheating a

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High Courts04 Jan 2018Disposed off

Madan Mohan Baurai & others Vs Tarun Kumar Baurai

Uttarakhand High Court · (2018) 01 UK CK 0028

Code of Criminal Procedure, 1973, Section 482, Section 200, Section 202 - Saving of inherent powers of High Court - Examination of complainant - Postponement of issue of p

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High Courts04 Jan 2018Dismissed

Anil Nankani Vs State of Uttarakhand & another

Uttarakhand High Court · (2018) 01 UK CK 0027

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtImmoral Traffic (Prevention) Act, 1956, Section 3, Section 4, <

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High Courts03 Jan 2018

Vipin Sharma Vs State of Uttarakhand and others

Uttarakhand High Court · (2018) 01 UK CK 0025

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High Courts03 Jan 2018

Ravindra Singh @ Billu Vs State of Uttarakhand & others

Uttarakhand High Court · (2018) 01 UK CK 0024

Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrantIndian Penal Code, 1860, Section 323, Section 506,

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High Courts03 Jan 2018

Baldev Singh & others Vs State of Uttarakhand & others

Uttarakhand High Court · (2018) 01 UK CK 0023

Arms Act, 1959, Section 25, Section 41 - Punishment for certain offences - Power to exempt

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High Courts03 Jan 2018

Rajiaram & others Vs State of Uttarakhand & another

Uttarakhand High Court · (2018) 01 UK CK 0022

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,

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High Courts03 Jan 2018

Ravindra Singh Vs State of Uttarakhand

Uttarakhand High Court · (2018) 01 UK CK 0021

Indian Penal Code, 1860, Section 120B, Section 420 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property

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High Courts03 Jan 2018

Amandeep Vs State of Uttarakhand & others

Uttarakhand High Court · (2018) 01 UK CK 0019

Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrantArms Act, 1959, Section 25 - Punishment for certain offences

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High Courts03 Jan 2018

Ajay Kumar & another Vs Senior Superintendent of Police, Udham Singh Nagar & others

Uttarakhand High Court · (2018) 01 UK CK 0018

Indian Penal Code, 1860, Section 41, Section 420, Section 506 - "Special law" - Cheating and dishonestly inducing delivery of property - Punishment for criminal ,intimidati

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High Courts02 Jan 2018

Saurav Singh & others Vs State of Uttarakhand & another

Uttarakhand High Court · (2018) 01 UK CK 0016

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 323,

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High Courts02 Jan 2018

Smt. Shabnoor Vs Dr. Gulbahar & another

Uttarakhand High Court · (2018) 01 UK CK 0014

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtProtection of Women From Domestic Violence Act, 2005, Section 12 - Application to

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High Courts02 Jan 2018

Rajkishore Kunwar & others Vs State of Uttarakhand & another

Uttarakhand High Court · (2018) 01 UK CK 0013

Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467, Section 506 - Pu

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