Hom Dei @Shallu Vs State Of Himachal Pradesh
.... hus: (SCC p. 638, paras 85-86) “85. The right to a speedy trial is not only an important safeguard to prevent undue and oppressive incarceration, to minimise anxiety and concern accompanying the accusation and to limit the possibility of impairing the ability of an accused to defend himsel ...
High Court Of Himachal Pradesh
M/s Apex Plastic Thana & Another Vs Deepak Kumar
.... ct. It has been contended that Explanations I and II, of Section 4(1)(c) of the Act clearly indicate that where there are more than one injury caused by the same accident, the amount of compensation payable shall be aggregated but without exceeding the amount of compensation which would have been ...
High Court Of Himachal Pradesh
Hukam Ram Vs State Of H.P
.... him to take care of him. He denied that the store used to remain open. 18. The statement of this witness corroborates the testimony of the informant regarding the renting of the room and keeping the iron bars and cement bags in the room. The mere fact that he has not deposed about the accus ...
High Court Of Himachal Pradesh
M/s Himalaya Wellness Company Vs Union Of India & Ors
.... . The consignment of goods was being carried in a truck bearing registration No. KA 35C 0141. While it was proceeding from the State of Karnataka, it was intercepted on 12.12.2019 at 5:30 pm at Jeedimetala. The tax invoice indicated that the goods were earmarked for delivery at Balanagar, Telang ...
High Court Of Himachal Pradesh
Nand Lal Vs Dhian Singh & Another
.... d as below : (SCC pp. 482-83, para 29) “29. After referring to a catena of judgments, this Court culled out the following general principles regarding the powers of the appellate court while dealing with an appeal against an order of acquittal in the following words: ( Chandrappa case [C ...
High Court Of Himachal Pradesh
Raj Kumar Sharma Vs State Of H.P
.... applications for discharge, the court cannot act as a mouthpiece of the prosecution or act as a post office and may sift evidence in order to find out whether or not the allegations made are groundless so as to pass an order of discharge. It is trite that at the stage of consideration of an appl ...
High Court Of Himachal Pradesh
M/s. Kundlas Loh Udyog Vs State Of H.P. & Ors
.... he promise. 35 The doctrine of promissory estoppel is firmly part of the jurisprudence in this country. The judgment of Hon’ble Supreme Court in Manuelsons Hotels Private Limited vs State of Kerala (2016) 6 SCC 766 , is a treaty on the subject, where there has been comprehensive review an ...
High Court Of Himachal Pradesh
Avikash Minhas Vs State Of Himachal Pradesh
.... , wherein it was held: “19. This Court has laid down broad parameters to be followed while considering the bail application moved by the accused involved in offences under the NDPS Act. In Union of India vs Ram Samujh and Ors., (1999) 9 SCC 429, it has been elaborated as unde ...
High Court Of Himachal Pradesh
State Of H.P. Vs M & Ors
.... h the question as to whether the charge has been framed properly and in accordance with law in a given case, it may be reluctant to interfere in the exercise of its revisional jurisdiction unless the case substantially falls within the categories aforestated. Even framing of charge is a much-adv ...
High Court Of Himachal Pradesh
United India Insurance Co. Ltd Vs Nitya Nand & Others
.... 75% of the left leg and 37.5% for the whole body. In Raj Kumar (supra), the physical disability of the upper limb was determined as 68% in proportion to 22- 23% of the whole-body. The High Court had assessed the injury as 25% and granted compensation. However, this Court assessed the injury on t ...
High Court Of Himachal Pradesh
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
