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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 13 of 36

High Courts29 May 2017Disposed

RAJU THAKUR Vs STATE ELECTION COMMISSION AND OTHERS

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0142

Constitution of India, Article 243, Article 243K, Article 243U(1), Article 243U, Article 243ZA, Article 243(4)(1) - Definitions - Elections of the Panchayats - Duration of Municipalities, etc - Duration of Municipalities, etc - EIection to the Municipalitles - DefinitionsHimachal Pradesh Municipal Corporation Act, 1994, Section 9, Section 5, Section 404
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High Courts29 May 2017Dismissed

STATE OF H P Vs RAM LAL

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0141

Code of Criminal Procedure, 1973, Section 313, Section 378(3) - 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 Courts29 May 2017Dismissed

STATE OF H P Vs AJAY KUMAR AND ANR

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0045

Code of Criminal Procedure, 1973, Section 378 - 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 Courts26 May 2017Allowed

STATE OF HIMACHAL PRADESH Vs BALJIT SINGH

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0138

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedEvidence Act, 1872, Section 91, Section 92 - Evidence of terms of contracts, grants and other dispositions of property reduced to form of document - Exclusion of evidence of oral agreementPunjab Excise Act, 1914, Section 61(1)(a), Section 16(i)(a) - Penalty for unlawful import, export, transport, manufacture, possession etc - Import, export and transport of intoxicants
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High Courts26 May 2017

Piara Ram Vs Pawan Kumar and others

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0136

Code of Civil Procedure, 1908, Section 80 - NoticeIndian Penal Code, 1860, Section 279, Section 337 - Rash driving or riding on a public way - Causing hurt by act endangering life or personal safety of others
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High Courts26 May 2017Dismissed

AJAY KUMAR Vs STATE OF HIMACHAL PRADESH

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0135

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 395 - Acts done by several persons in furtherance of common intention - Punishment for dacoity
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High Courts26 May 2017Allowed

GIAN CHAND Vs STATE OF HIMACHAL PRADESH

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0133

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 323, Section 506, Section 451 - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - House-trespass in in order to commit offence punishable with imprisonment
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High Courts26 May 2017Disposed

State of H.P Vs Tara Chand and another

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0132

Code of Criminal Procedure, 1973, Section 173, Section 154, Section 313 - Report of police officer on completion of Investigation - Information in cognizable cases - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 323, Section 325, Section 451, Section 506-II - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurt - Punishment for voluntarily causing grievous hurt - House-trespass in in order to commit offence punishable with imprisonmentEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
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High Courts25 May 2017

State of H.P. & another Vs Raj Kumar

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0131

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndustrial Disputes Act, 1947, Section 10(1) - Reference of disputes to Boards, Courts or Tribunals
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High Courts25 May 2017

State of Himachal Pradesh. Vs Sanjeev Kumar.

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0130

Code of Criminal Procedure, 1973, Section 154, Section 313 - Information in cognizable cases - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 323, Section 511, Section 341 - Punishment for rape - Punishment for voluntarily causing hurt - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Punishment for wrongful restraint
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High Courts25 May 2017Allowed

Balwinder Singh and others Vs State of H.P. and another

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0129

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860, Section 34, Section 147, Section 324, Section 307, Section 323, Section 148, Section 506, Section 506, Section 149, Section 452, Section 341 - Acts done by several persons in furtherance of common intention - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for criminal ,intimidation - Punishment for criminal ,intimidation - Every member of unlawful assembly guilty of offence committed in prosecution of common object - House -trespass after preparation for hurt, assault or wrongful restraint - Punishment for wrongful restraint
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High Courts25 May 2017Allowed

Ramesh Kumar and others Vs State of H.P. and others

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0126

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860, Section 34, Section 147, Section 307, Section 323, Section 148, Section 506, Section 149, Section 452, Section 341 - Acts done by several persons in furtherance of common intention - 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 - House -trespass after preparation for hurt, assault or wrongful restraint - Punishment for wrongful restraint
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High Courts24 May 2017

MOHI RAM Vs RAM SARAN

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0125

Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtTransfer of Property Act, 1882, Section 59 - Mortgage when to be by assuranceRegistration Act, 1908, Section 17 - Documents of which registration is compulsory
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