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Uttarakhand High Court judgments

21,173 judgments · page 642 of 1,059

High Courts21 Mar 2017Dismissed

ATIYA SABRI Vs SHAREEF AHMAD

Uttarakhand High Court · (2017) 03 UK CK 0045

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts21 Mar 2017Disposed

Ashok Kumar and others Vs State of Uttarakhand and another

Uttarakhand High Court · (2017) 03 UK CK 0044

Indian Penal Code, 1860, Section 376, Section 323, Section 354, Section 306 - Punishment for rape - Punishment for voluntarily causing hurt - Assault or criminal force to woman with intent to outrage her modesty - Abetment of SuiddeProtection Of Children From Sexual Offences Act, 2012, Section 3, Section 4
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High Courts20 Mar 2017Dismissed

Shiv Kumar & another. Vs State of Uttarakhand & others.

Uttarakhand High Court · (2017) 03 UK CK 0043

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 363, Section 372, Section 366 -Protection of Children From Sexual Offence Act, 2012, Section 3, Section 4
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High Courts17 Mar 2017Disposed

Pradeep Chandra Joshi Vs State of Uttarakhand and another

Uttarakhand High Court · (2017) 03 UK CK 0038

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860, Section 147, Section 506, Section 353, Section 427, Section 452, Section 504 - Punishment for rioting - Punishment for criminal ,intimidation - Assault or criminal force to deter public servant from discharge of his duty - Mischief causing damage to the amount of fifty rupees - House -trespass after preparation for hurt, assault or wrongful restraint - Intentional insult with intent to provoke breach of the peace
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