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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 10 of 36

High Courts15 Jun 2017

State of H.P. Vs Sunil Kumar

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0045

Code of Criminal Procedure, 1973, Section 173, Section 161, Section 154, Section 378(3) - Report of police officer on completion of Investigation - Examination of witnesses by police - Information in cognizable cases - Appeal in case of acquittalIndian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
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High Courts14 Jun 2017

Vas Dev Vs Rama Rani

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0042

Himachal Pradesh Urban Rent Control Act, 1987, Section 14(2), Section 14(2), Section 14(2)(i), Section 14(2)(i) -Himachal Pradesh General Clauses Act, 1968, Section 8, Section 9
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High Courts14 Jun 2017

NTPC Limited & Ors Vs Jagdev and others & Ors

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0041

Land Acquisition Act, 1894, Section 4, Section 6, Section 8, Section 9, Section 18, Section 7 - Publication of preliminary notification and powers of officers thereupon. - Declaration that land is required for a public purpose - Land to be marked out, measured and planned - Notice to persons interested - Reference to Court - After declaration, Collector to take order for acquisition
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High Courts14 Jun 2017Allowed

Sanjay Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0040

Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intention
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High Courts14 Jun 2017

Naru Ram Vs Durga Devi and others

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0039

Code of Civil Procedure, 1908, Order 41Rule 27 -Motor Vehicles Act, 1988, Section 173, Section 173, Section 166, Section 166 - Appeals - Application for compensation
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High Courts14 Jun 2017

Tarun Sharma Vs State of H.P.

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0038

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Section 307, Section 323, Section 506, Section 427, Section 504 - Acts done by several persons in furtherance of common intention - Attempt to murder - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Mischief causing damage to the amount of fifty rupees - Intentional insult with intent to provoke breach of the peace
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High Courts14 Jun 2017Dismissed

STATE OF H P Vs DEEP KUMAR

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0037

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 338, Section 337 - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safety of others - Causing hurt by act endangering life or personal safety of others
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High Courts14 Jun 2017Dismissed

AJAY SINGH Vs STATE OF HIMACHAL PRADESH

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0036

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Section 420 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of propertyInformation Technology Act, 2000, Section 66C
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High Courts14 Jun 2017Dismissed

STATE OF HIMACHAL PRADESH Vs RAKESH THAKUR

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0035

Code of Criminal Procedure, 1973, Section 173, Section 313 - Report of police officer on completion of Investigation - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 304A, Section 338, Section 337 - Rash driving or riding on a public way - Causing death by negligence - Causing grievous hurt by act endangering life or personal safety of others - Causing hurt by act endangering life or personal safety of othersMotor Vehicles Act, 1988, Section 187, Section 187 - Punishment for offences relating to accident
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High Courts13 Jun 2017Dismissed

BANDANA DEVI Vs SURJEET SINGH & OTHERS

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0033

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 498A, Section 506, Section 406 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for criminal ,intimidation - Punishment for Criminal breach of trust
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High Courts13 Jun 2017

State of Himachal Pradesh Vs Lok Raj

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0032

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 378(3) - Examination of witnesses by police - Power to examine the accused - Appeal in case of acquittalIndian Penal Code, 1860, Section 279, Section 338, Section 337 - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safety of others - Causing hurt by act endangering life or personal safety of othersMotor Vehicles Act, 1988, Section 196, Section 196 - Driving uninsured vehicle
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High Courts13 Jun 2017Dismissed

State of Himachal Pradesh Vs Tripta and others

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0031

Code of Criminal Procedure, 1973, Section 378(3) - Appeal in case of acquittalIndian Penal Code, 1860, Section 34, Section 323, Section 325 - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurt - Punishment for voluntarily causing grievous hurt
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High Courts13 Jun 2017Disposed

Parveen Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0030

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 29, Section 12 - Punishment for abetment and criminal conspiracy - Restrictions over external dealings in narcotic drugs and psychotropic substances
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High Courts13 Jun 2017

Lal Chand Vs Union Bank of India

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0029

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtNegotiable Instruments Act, 1881, Section 145, Section 146, Section 138, Section 141, Section 144, Section 147, Section 143, Section 139, Section 142, Section 140 -Code of Criminal Procedure, 1908, Section 482, Section 200
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