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Uttarakhand High Court judgments

21,173 judgments · page 644 of 1,059

High Courts23 Feb 2017

Kanchan Upreti Vs Smt. Komal Upreti

Uttarakhand High Court · (2017) 02 UK CK 0026

Constitution of India, Article 143, Article 143 - Power of President to consult Supreme Court - Power of President to consult Supreme CourtHindu Marriage Act, 1955, Section 14, Section 14, Section 13, Section 13, Section 13-B, Section 13-B - No Petition for divorce to be presented within one year of marriage - No Petition for divorce to be presented within one year of marriage - Divorce - Divorce
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High Courts23 Feb 2017

Sandeep Kumar & three others Vs State of Uttarakhand and others

Uttarakhand High Court · (2017) 02 UK CK 0025

Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrantIndian Penal Code, 1860, Section 323, Section 506, Section 427, Section 354 - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Mischief causing damage to the amount of fifty rupees - Assault or criminal force to woman with intent to outrage her modesty
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High Courts22 Feb 2017

Javed @ Kala Vs State of Uttarakhand

Uttarakhand High Court · (2017) 02 UK CK 0024

Indian Penal Code, 1860, Section 34, Section 363, Section 370(4) - Acts done by several persons in furtherance of common intention - Punishment for kidnapping - Buying or disposing of any person as a slave
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