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Uttarakhand High Court judgments

21,173 judgments · page 630 of 1,059

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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High Courts04 Aug 2017

Smt. Govindi Devi Vs State of Uttarakhand

Uttarakhand High Court · (2017) 08 UK CK 0015

Indian Penal Code, 1860, Section 120B, Section 468, Section 471, Section 467, Section 409, Section 34, Section 406 - Punishment of criminal conspiracy - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Criminal breach of trust by public servant, or by banker, merchant of agent - Acts done by several persons in furtherance of common intention - Punishment for Criminal breach of trust
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