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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 12 of 36

High Courts01 Jun 2017Dismissed

State of Himachal Pradesh Vs Sanjeev Kumar & another

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0005

Code of Criminal Procedure, 1973, Section 161, Section 102, Section 165, Section 378, Section 100(4), Section 377 - Examination of witnesses by police - Power of police officer to seize certain property - Search by police officer - Appeal in case of acquittal - Person in charge of closed place to allow search - Appeal by the State Government against sentenceIndian Penal Code, 1860, Section 379, Section 342, Section 506, Section 382 - Punishment for theft - Punishment for wrongful confinement - Punishment for criminal ,intimidation - Theft after preparation made for causing death, hurt or restraint in order to the committing of the theftEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
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High Courts01 Jun 2017

State of Himachal Pradesh Vs Rajesh Kumar

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0003

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 acquittalPunjab Excise Act, 1914, Section 61(1)(a) - Penalty for unlawful import, export, transport, manufacture, possession etc
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High Courts01 Jun 2017Dismissed

State of Himachal Pradesh Vs Chuni Lal & another

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0002

Code of Criminal Procedure, 1973, Section 313, Section 378 - Power to examine the accused - Appeal in case of acquittalIndian Penal Code, 1860, Section 34, Section 323, Section 325, Section 342 - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurt - Punishment for voluntarily causing grievous hurt - Punishment for wrongful confinement
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High Courts31 May 2017

Babu Lal Sood Vs Cantonment Board

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0157

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 397, Section 401, Section 313, Section 200 - Calling for records to exercise powers of revision - High Courts powers of revision - Power to examine the accused - Examination of complainantCantonments Act, 1924, Section 179, Section 184 - Notice of new buildings - Illegal erection or re-erection
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High Courts31 May 2017

ISHWAR DASS Vs VINAY KUMAR

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0156

Code of Civil Procedure, 1908, Order 41Rule 27, Order 41Rule 27(1)(b) -Himachal Pradesh Urban Rent Control Act, 1987, Section 14, Section 14(3)(d)
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High Courts29 May 2017Dismissed

Gurdarshan Singh alias Darshan Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0147

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 15 - Punishment for contravention in relation to poppy straw
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High Courts29 May 2017

Hem Lata Vs Vijay Motiyan

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0146

Protection of Women From Domestic Violence Act, 2005, Section 19, Section 20, Section 22, Section 18, Section 29 - Residence orders. - Monetary reliefs - Compensation orders. - Protection orders. - Appeal
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High Courts29 May 2017

Ravinder Singh alias Ravi Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0145

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 376, Section 452 - Punishment for rape - House -trespass after preparation for hurt, assault or wrongful restraint
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