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Uttarakhand High Court judgments

21,173 judgments · page 638 of 1,059

High Courts19 May 2017Disposed

M/s Texplas Textiles India Pvt. Ltd. & others Vs The District Magistrate, Haridwar & another

Uttarakhand High Court · (2017) 05 UK CK 0042

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14, Section 14(1), Section 13 - Chief Metropolitan Magistrate or District Magistrate to assist secured creditor in taking possession of secured asset. - Chief Metropolitan Magistrate or District Magistrate to assist secured creditor in taking possession of secured asset. - Enforcement of security interest
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High Courts19 May 2017Disposed

Baby Shahnaz and others Vs State of Uttarakhand and others

Uttarakhand High Court · (2017) 05 UK CK 0041

Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrantIndian Penal Code, 1860, Section 506, Section 332, Section 353, Section 186, Section 507 - 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 - Obstructing public servant in discharge of public functions - Criminal intimidation by an anonymous communication
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High Courts18 May 2017

Ajam (Juvenile) Vs State of Uttarakhand

Uttarakhand High Court · (2017) 05 UK CK 0040

Indian Penal Code, 1860, Sections 376 -Juvenile Justice (Care and Protection of Children) Act, 2000, Section 12 - Bail of juvenileProtection Of Children From Sexual Offences Act, 2012, Section 3, Section 4
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High Courts18 May 2017

Bhskaranad Kaktwan Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 05 UK CK 0037

Code of Criminal Procedure, 1973, Section 41, Section 41A - When police may arrest without warrantIndian Penal Code, 1860, Section 498A, Section 323, Section 406 - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurt - Punishment for Criminal breach of trustDowry Prohibition Act, 1961, Section 3, Section 4 - Penalty for giving or taking dowry - Penalty for demanding dowry
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High Courts18 May 2017

Mohd. Jafar Saifi Vs Senior Superintendent of Police, Udham Singh Nagar & others

Uttarakhand High Court · (2017) 05 UK CK 0036

Code of Criminal Procedure, 1973, Section 41, Section 41A - When police may arrest without warrantIndian Penal Code, 1860, Section 420, Section 468, Section 323, Section 354, Section 504, Section 294 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Punishment for voluntarily causing hurt - Assault or criminal force to woman with intent to outrage her modesty - Intentional insult with intent to provoke breach of the peace - Obscene acts and song.-Whoever, to the annoyance of others
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High Courts17 May 2017

Sudheer Kumar Gupta & others Vs State of Uttarakhand & others

Uttarakhand High Court · (2017) 05 UK CK 0034

Code of Criminal Procedure, 1973, Section 41, Section 41A - When police may arrest without warrantIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467, Section 506 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Punishment for criminal ,intimidation
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High Courts16 May 2017

Bachan Singh Vs State of Uttarakhand

Uttarakhand High Court · (2017) 05 UK CK 0029

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 20, Section 8 - Punishment for contravention in relation to cannabis plant and cannabis - Prohibition of certain operations
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High Courts15 May 2017Disposed

Gajendra Singh Kunwar Vs State of Uttarakhand & Ors.

Uttarakhand High Court · (2017) 05 UK CK 0005

Code of Criminal Procedure, 1973, Section 173, Section 161 - Report of police officer on completion of Investigation - Examination of witnesses by policeIndian Penal Code, 1860, Section 324, Section 506, Section 504 - Voluntarily causing hurt by dangerous weapons or means - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace
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High Courts12 May 2017

Rajesh Goyal & others. Vs State of Uttarakhand & others.

Uttarakhand High Court · (2017) 05 UK CK 0026

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Section 11 - Res JudicataLand Acquisition Act, 1894, Section 6, Section 17(4), Section 5A, Section 17 - Declaration that land is required for a public purpose - Special powers In cases of urgency - Hearing of objections - Special powers In cases of urgency
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