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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 11 of 36

High Courts12 Jun 2017

Dr.Ranvijay Singh Vs State of H.P. & others

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0024

Code of Civil Procedure, 1908, Section 114, Section 151, Order 47 - Review - Saving of Inherent powers of CourtCentral Administrative Tribunal Act, 1985, Section 19
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High Courts06 Jun 2017Dismissed

Smt. Ajudhya Devi and another Vs Shri Pramod Kumar Sharma and others

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0023

Code of Civil Procedure, 1908, Section 151, Order 41Rule 11, Order 47Rule 1, Order 41Rule 5, Order 41Rule 3A, Order 41Rule 3A(3) - Saving of Inherent powers of CourtLimitation Act, 1963, Section 5 - Extension of prescribed period in certain casesHimachal Pradesh Land Revenue Act, 1954, Section 16
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High Courts02 Jun 2017

Prerna Sharma Vs State of H.P. and another

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0022

Code of Criminal Procedure, 1973, Section 482, Section 438 - Saving of inherent powers of High Court - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 467 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Forgery of valuable security, will, etc
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High Courts02 Jun 2017

Prem Lal Vs Naseera Begam

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0018

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 105, Order 26Rule 9 - Other ordersIndustrial Disputes Act, 1947, Section 25F, Section 2(s), Section 2(OO) - Conditions precedent to retrenchment of workmen - Definitions - Definitions
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High Courts02 Jun 2017Dismissed

Shri Devmani Vs Khem Raj & Ors.

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0016

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151, Order 39Rule 1, Order 39Rule 2 - Saving of Inherent powers of Court
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High Courts02 Jun 2017Dismissed

State of Himachal Pradesh Vs Virender Singh @ Golu and others

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0015

Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860, Section 34, Section 506, Section 363, Section 376D - Acts done by several persons in furtherance of common intention - Punishment for criminal ,intimidation - Punishment for kidnapping - Intercourse by any member of the management or staff of a hospiti with any women in that hospital
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High Courts02 Jun 2017Disposed

LEELA DHAR Vs LABH SINGH

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0014

Negotiable 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 Courts01 Jun 2017

State of Himachal Pradesh Vs Ramesh Kumar

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0008

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 378 - Examination of witnesses by police - Power to examine the accused - Appeal in case of acquittalIndian Penal Code, 1860, Section 323, Section 354 - Punishment for voluntarily causing hurt - Assault or criminal force to woman with intent to outrage her modesty
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