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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 14 of 36

High Courts24 May 2017

Sh. Des Raj Vs Satish Chand

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0124

Code of Civil Procedure, 1908, Order 9Rule 13, Order 9Rule 7 -Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
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High Courts24 May 2017

Arun Kapoor Vs Anita Kumari

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0123

Code of Criminal Procedure, 1973, Section 127 - Alteration In allowanceIndian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to crueltyHindu Marriage Act, 1955, Section 11, Section 13, Section 12 - Void marriages - Divorce - Voidable marriages
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High Courts24 May 2017

Om Prakash alias Parkash & others Vs Devinder

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0122

Code of Civil Procedure, 1908, Section 34 - InterestFatal Accidents Act, 1855, Section 1A - Suit for compensation to the family of a person for loss occasioned to it by his death by actionable wrong.
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High Courts24 May 2017

Raju Chaudhary Vs Sanjeev Kumar, & Anr.

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0042

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - High Courts powers of revisionNegotiable Instruments Act, 1881, Section 138, Section 147 - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences to be compoundable
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High Courts23 May 2017Allowed

Purshotam and another Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0116

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313 - Calling for records to exercise powers of revision - High Courts powers of revision - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 498A, Section 323, Section 506, Section 504 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace
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High Courts23 May 2017Allowed

JAI BAHADUR ALIAS RAJU Vs STATE OF H P

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0115

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 21, Section 37, Section 2(viia), Section 2(xxiia) - Punishment for contravention in relation to manufactured drugs and preparations - Offences to be cognizable and non-bailable - Definitions - Definitions
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High Courts23 May 2017

Ashok Kumar Vs State of H.P. and Ors.

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0114

Himachal Pradesh Co-operative Societies Rules, 1971, Rule 132 -Himachal Pradesh State Co-operative Societies Act, 1968, Section 37, Section 108
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High Courts23 May 2017Dismissed

State of Himachal Pradesh Vs Dharam Singh

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0112

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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