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Uttarakhand High Court judgments

21,173 judgments · page 647 of 1,059

High Courts11 Jan 2017Allowed

Kuldeep Singh @ Jaja & others Vs State of Uttarakhand & another

Uttarakhand High Court · (2017) 01 UK CK 0020

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 147, Section 323, Section 148, Section 149 - Punishment for rioting - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common objectScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(1)X, Section 3(2)4 - Punishments for offences of atrocities - Punishments for offences of atrocities
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High Courts11 Jan 2017

Rajeev Khanna & another Vs State of Uttarakhand

Uttarakhand High Court · (2017) 01 UK CK 0016

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 389(3) - Suspension of sentence pending the appeal; release of appellant on bail
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High Courts07 Jan 2017

Shambhu Prasad Vs Presiding Officer & others

Uttarakhand High Court · (2017) 01 UK CK 0011

Industrial Disputes Act, 1947, Section 25(f)(a), Section 25(f)(b), Section 25(f)(c) - Prohibition of financial aid to illegal strikes and lock-outs - Prohibition of financial aid to illegal strikes and lock-outs - Prohibition of financial aid to illegal strikes and lock-outsUttar Pradesh Industrial Disputes Act, 1947, Section 6(n) - Awards and action to be taken thereon
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High Courts07 Jan 2017Disposed

Daulat Kunwar Vs State of Uttarakhand and others

Uttarakhand High Court · (2017) 01 UK CK 0010

Constitution of India, Article 14, Article 25, Article 17, Article 366 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Freedom of conscience and free profession, practice and prop-agation of religion - Abolition of untouchabUity - DefinitionsProtection of Civil Rights Act, 1955, Section 3, Section 4 - Punishment for enforcing religious disabilities - Punishment for enforcing social disabilities
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High Courts05 Jan 2017Allowed

Aizad @ Aijaj Vs State of Uttarakhand

Uttarakhand High Court · (2017) 01 UK CK 0007

Indian Penal Code, 1860, Section 411, Section 394 - Dishonestly receiving stolen property - Voluntarily causing hurt in committing robbery
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