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Uttarakhand High Court judgments

21,173 judgments · page 603 of 1,059

High Courts01 Jun 2018Disposed Off

Dr. Vijay Verma Vs Union of India & others

Uttarakhand High Court · (2018) 06 UK CK 0148

Mental Healthcare Act, 2017 — Section 2(g), 2(o), 2(s), 3(1), 3(2), 5, 14, 18, 18(2), 19, 20, 29, 30, 31, 45, 46, 55, 65, 73, 82, 86, 87, 95, 97, 100, 121, 123
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High Courts01 Jun 2018Dismissed

DAL CHANDRA Vs STATE OF UTTARAKHAND

Uttarakhand High Court · (2018) 06 UK CK 0004

Indian Penal Code, 1860 — Section 375, 376(2)(i)Protection of Children from Sexual Offences Act, 2012 — Section 5(m), 6
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High Courts01 Jun 2018Partly Allowed

MOUSAM ALI Vs STATE OF UTTARAKHAND

Uttarakhand High Court · (2018) 06 UK CK 0002

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 307, 323, 324Arms Act, 1959 — Section 4, 25
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High Courts01 Jun 2018Disposed Of

DR. VIJAY VERMA Vs UNION OF INDIA AND OTHERS

Uttarakhand High Court · (2018) 06 UK CK 0001

Mental Healthcare Act, 2017 — Section 2(g), 2(o), 2(s), 3(2), 5, 14, 18, 18(2), 20, 29, 30, 31, 45, 46, 55, 65, 73, 82, 86, 87, 95, 97, 100, 121, 123Mental Health (Compulsory Assessment and Treatment) Amendment Act, 1999 — Section 2International Covenant on Economic, Social and Cultural Rights ,(ICESCR) 1966 — Article 1, 5(e)(iv), 7, 9, 12, 26
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High Courts29 May 2018Allowed

SALMAN JUVENILE Vs STATE OF UTTARAKHAND AND ANOTHER

Uttarakhand High Court · (2018) 05 UK CK 0133

Indian Penal Code, 1860 — Section 363, 376(2)(i)Protection of Children from Sexual Offences Act, 2012 — Section 3(B), 4, 5(1), 6Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 12(1)
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