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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 1 of 36

High Courts29 Dec 2017

Khekh Ram Vs Narcotics Central Bureau & Anr.

High Court Of Himachal Pradesh · (2018) 1 ILR(HP) 103

Code of Criminal Procedure, 1973, Section 80, Section 190, Section 313, Section 81, Section 82, Section 319 - Procedure on arrest of persons against whom warrant issued - Cognizance of offences by Magistrates - Power to examine the accused - Procedure by Magistrate before whom such person arrested is brought - Proclamation for person absconding - Power to proceed against other persons appearing to be guilty of offenceNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20, Section 42, Section 29, Section 67, Section 65, Section 50, Section 51, Section 36C - Punishment for contravention in relation to cannabis plant and cannabis - Power of entry, search, seizure and arrest without warrant or authorisation - Punishment for abetment and criminal conspiracy - Power to call for information, etc - Power to make rules regulating disposal a/confiscated articles and rewards - Conditions under which search of persons shall be conducted - Provisions of the Code of Criminal Procedure, 1973 to apply to warrants, arrests, searches and seizures - Application of the Code to proceedings before a Special Court
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High Courts29 Dec 2017

Bahatar Budha Magar Vs State of H.P.

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0059

Code of Criminal Procedure, 1973, Section 313, Section 207 - Power to examine the accused - Supply to the accused of copy of police report and other documentsNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20 - Punishment for contravention in relation to cannabis plant and cannabis
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High Courts28 Dec 2017Dismissed

Sh. Pavel Garg. Vs Sh. Sunil Sood

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0008

Arbitration and Conciliation Act, 1996, Section 8, Section 7 - Power to refer parties to arbitration where there is an arbitration agreement - Arbitration agreement
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High Courts27 Dec 2017

Yashpal Vs Narcotics Control Bureau

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0058

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailNarcotic Drugs and Psychotropic Substances Act, 1985, Section 25, Section 20, Section 8, Section 37, Section 29 - Punishment/or allowing premises, etc., to be used/or commission of an offence - Punishment for contravention in relation to cannabis plant and cannabis - Prohibition of certain operations - Offences to be cognizable and non-bailable - Punishment for abetment and criminal conspiracy
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High Courts22 Dec 2017

Karan Thakur Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0056

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 25, Section 27 - Confession to police officer not to be proved - How much of information received from accused may be proved
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High Courts20 Dec 2017

Dagu Ram Vs State of H.P. and another

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0052

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 307, Section 323, Section 148, Section 506, Section 149, Section 279, Section 452, Section 337 - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for criminal ,intimidation - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Rash driving or riding on a public way - House -trespass after preparation for hurt, assault or wrongful restraint - Causing hurt by act endangering life or personal safety of othersMotor Vehicles Act, 1988, Section 181, Section 181 - Driving vehicles in contravention of section 3 or section 4
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High Courts19 Dec 2017

Lal Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0051

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 21, Section 61, Section 37, Section 85 - Punishment for contravention in relation to manufactured drugs and preparations - Confiscation of goods used. for concealing illicit drugs or substances - Offences to be cognizable and non-bailableDrugs and Cosmetics Act, 1940, Section 18 - Prohibition of manufacture and sale of certain drugs
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High Courts19 Dec 2017

Gulshan Kumar Vs State Bank of Patiala

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0050

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 Courts19 Dec 2017

Krishan Kumar Vs State of Himachal Pradesh.

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0048

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 279, Section 337, Seciton 174A - Rash driving or riding on a public way - Causing hurt by act endangering life or personal safety of othersNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20 - Punishment for contravention in relation to cannabis plant and cannabis
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High Courts19 Dec 2017Disposed

Umesh Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0046

Code of Criminal Procedure, 1973, Section 438, Section 164 - Direction for grant of bail to person apprehending arrest - Recording of confessions and statementsIndian Penal Code, 1860, Section 376 - Punishment for rape
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High Courts19 Dec 2017Disposed

Uma Dutt Vs Pawan Kumar Thakur

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0045

Code of Criminal Procedure, 1973, Section 256 - Non-appearance or death of complainantNegotiable Instruments Act, 1881, Section 138, Section 142 - Dishonour of cheque for insufficiency, etc., of funds in the account - Cognizance of offences
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High Courts19 Dec 2017

Naresh Kumar Gupta Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0044

Code of Criminal Procedure, 1973, Section 438, Section 161, Section 164 - Direction for grant of bail to person apprehending arrest - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860, Section 354A -Protection Of Children From Sexual Offences Act, 2012, Section 8, Section 12
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