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Uttarakhand High Court judgments

21,173 judgments · page 631 of 1,059

High Courts04 Aug 2017

Prashant Malakar Vs State of Uttarakhand

Uttarakhand High Court · (2017) 08 UK CK 0014

Indian Penal Code, 1860, Section 147, Section 506, Section 332, Section 353, Section 504 - Punishment for rioting - Punishment for criminal ,intimidation - Voluntarily causing hurt to deter public servant from his duty. - Assault or criminal force to deter public servant from discharge of his duty - Intentional insult with intent to provoke breach of the peaceScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(1)(da)(dha)
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High Courts03 Aug 2017Disposed

Mahavir Singh & others. Vs State of Uttarakhand & others.

Uttarakhand High Court · (2017) 08 UK CK 0012

Indian Penal Code, 1860, Section 147, Section 307, Section 323, Section 148, Section 149, Section 504 - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Intentional insult with intent to provoke breach of the peace
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High Courts03 Aug 2017Disposed

Bhupender Singh & others Vs State of Uttarakhand & others.

Uttarakhand High Court · (2017) 08 UK CK 0011

Indian Penal Code, 1860, Section 147, Section 307, Section 323, Section 148, Section 149, Section 504 - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Intentional insult with intent to provoke breach of the peace
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High Courts03 Aug 2017Dismissed

Gufran Ali Vs State Of Uttarakhand

Uttarakhand High Court · (2017) 08 UK CK 0010

Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860, Section 420, Section 376, Section 506 - Cheating and dishonestly inducing delivery of property - Punishment for rape - Punishment for criminal ,intimidationScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(1)(XII) - Punishments for offences of atrocities
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High Courts03 Aug 2017Dismissed

Sattar Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 08 UK CK 0009

Indian Penal Code, 1860, Section 302, Section 306 - Punishment for murder - Abetment of SuiddeNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20, Section 8, Section 18 - Punishment for contravention in relation to cannabis plant and cannabis - Prohibition of certain operations - Punishment for contravention in relation to opium poppy and opium
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High Courts02 Aug 2017Allowed

Gaurav Kumar Singh Vs Sanjeev Yadav & Others

Uttarakhand High Court · (2017) 08 UK CK 0007

Indian Penal Code, 1860, Section 279, Section 338, Section 337 - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safety of others - Causing hurt by act endangering life or personal safety of others
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High Courts02 Aug 2017

Anand Kumar Vs Hansraj Kakkar

Uttarakhand High Court · (2017) 08 UK CK 0005

Transfer of Property Act, 1882, Section 106, Section 114 - Duration of certain leases in absence of written contract or local usage. - Relief against forfeiture for non-payment of reni
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High Courts27 Jul 2017

Rajesh Singla Vs State of Uttarakhand and others

Uttarakhand High Court · (2017) 07 UK CK 0062

Code of Criminal Procedure, 1973, Section 41, Section 173 - When police may arrest without warrant - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 420, Section 406, Section 418, Section 417 - Cheating and dishonestly inducing delivery of property - Punishment for Criminal breach of trust - Cheating with knowledge that wrongful loss may ensue to person whose interest offender is bound to protect - Punishment for cheating
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