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Uttarakhand High Court judgments

21,173 judgments · page 641 of 1,059

High Courts11 Apr 2017Disposed

Navdeep Singh Kang & others. Vs State of Uttarakhand & others.

Uttarakhand High Court · (2017) 04 UK CK 0016

Indian Penal Code, 1860, Section 147, Section 307, Section 323, Section 148, Section 506, Section 149, Section 384 - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for criminal ,intimidation - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment for extortion
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High Courts07 Apr 2017

Kumari Pooja Rani Vs Smt. Vimla Bisht

Uttarakhand High Court · (2017) 04 UK CK 0011

Code of Civil Procedure, 1908, Section 115(1) - RevisionLimitation Act, 1963, Section 5 - Extension of prescribed period in certain casesProvincial Small Cause Courts Act, 1887, Section 25, Section 27 - Revision of decrees and orders of Courts of Small Causes - Finality of decrees and orders
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High Courts06 Apr 2017

Anjula Singh Vs Udham Singh Nagar District Co-operative

Uttarakhand High Court · (2017) 04 UK CK 0004

Constitution of India, Article 14, Article 15, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Annulment or suspension of acts and resolutions of District and Regional Councils - Dissolution of a District or a Regional Council
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High Courts06 Apr 2017Dismissed

Basant Vashishtha Vs State of Uttarakhand and others

Uttarakhand High Court · (2017) 04 UK CK 0003

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 323, Section 506, Section 504 - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace
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High Courts06 Apr 2017

Puran Chand Pal Vs Punjab National Bank

Uttarakhand High Court · (2017) 04 UK CK 0002

Code of Criminal Procedure, 1973, Section 102(1) - Power of police officer to seize certain propertyIndian Penal Code, 1860, Section 420, Section 506, Section 406, Section 504 - Cheating and dishonestly inducing delivery of property - Punishment for criminal ,intimidation - Punishment for Criminal breach of trust - Intentional insult with intent to provoke breach of the peace
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