Avinash Kumar Vs State Of Himachal Pradesh
.... LC of Sanjay Kumar that the petitioner had used criminal force to deter a public servant in the discharge of his official duties. He has also caused hurt to a public official while discharging his official duties. Therefore, prima facie offences punishable under Sections 332 and 353 of the IPC a ...
High Court Of Himachal Pradesh
Kapil Dev Vs State Of H.P.
.... basing the conviction thereupon cannot be questioned, and the same shall stand on firm ground. This Court in Pramod Kumar v. State (Govt. of NCT of Delhi) 2013 (6) SCC 588 13. This Court, after referring to State of U.P. v. Anil Singh [1988 Supp SCC 686: 1989 SCC (Cri) 48], State (Govt. o ...
High Court Of Himachal Pradesh
State Of H.P. Vs Bablu Deen
.... gga versus State of West Bengal, (2018) 9 SCC 708 Hon'ble Apex Court further observed thus: - "18. In Parmanand, on a search of the person of the respondent, no substance was found. However, subsequently, opium was recovered from the bag of the respondent. A two-judge Bench of this C ...
High Court Of Himachal Pradesh
State Of Himachal Pradesh Vs Mukhtyar Singh @ Banty
.... e rukka (Ex.P20/PW12) that the accused ran inside the shop and threw some substance behind the water tank kept inside the shop. He also threw some substance into the drain from a room inside the shop. 14. ASI Raj Kumar (PW-13) prepared the site plan Ext.P23/PW13). It shows point ‘H’ as the ...
High Court Of Himachal Pradesh
State of H.P. Vs Vijay Kumar Singh
.... een in the police lock-up for three days and was brought out temporarily and taken to the house of the Superintendent of Post Offices and before that officer, the accused made a confession and was again brought back to the lock-up. In these circumstances, it was held that no breach of the police ...
High Court Of Himachal Pradesh
State Of Himachal Pradesh Vs Rajesh Kumar alias Raju
.... duct of the ac-cused was found suspicious and a chance recovery from the vehicle used by him is made from a public place and proved beyond a reasonable doubt, the appellant cannot avail any benefit on this issue. In our view, the concurrent findings of the courts do not call for interference..” ...
High Court Of Himachal Pradesh
Shakun Saini Vs Union Of India And Others
.... marks in the written examination were not only called for interview but were also finally selected. Whereas the Public Service Commission decided to cancel the entire recruitment process and the High Court upheld the action of the Public Service Commission, Hon’ble Supreme Court was pleased to ...
High Court Of Himachal Pradesh
Anita Vs State Of H.P. & Others
.... nd none in both the families i.e. her parental family and the family into which she was married, were in an employment funded by the Government. As regards income criteria for married daughter(s), income of the parental family was to be taken into account to determine indigency. 3(iv) Subse ...
High Court Of Himachal Pradesh
State Of H.P. & Ors Vs M/s K.C. Sharma
.... e the Arbitrator. 15. In order to succeed, the appellants were required to prove the existence of one or more of the grounds envisaged by Section 34 of the Act for setting aside the arbitral award. Section 34 of the Act reads as under:- “34. Application for setting aside arbitral award ...
High Court Of Himachal Pradesh
Dr. Esha Singh Vs State Of Himachal Pradesh And Others
.... the basis of Case Reports that were submitted by her, for which, as per her, no marks were awarded to her. 13. A perusal of the advertisement demonstrates that the last date for submission of application forms in all respects was 03.07.2024 up to 5:00 pm. Date of scrutinization of the app ...
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!
