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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 16 of 36

High Courts17 May 2017Disposed

Fina Dass Vs Vinod Kumar

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0089

Negotiable Instruments Act, 1881, Section 138, Section 142, Section 142(b) - Dishonour of cheque for insufficiency, etc., of funds in the account - Cognizance of offences - Cognizance of offences
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High Courts17 May 2017Dismissed

M ALEXANDER Vs UNION OF INDIA AND OTHERS

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0088

Constitution of India, Article 19(1)(e) - Protection of certain rights regarding freedom of speech, etcForeigners Act, 1946, Section 3(1), Section 14, Section 11, Section 13, Section 9, Section 12, Section 11(3), Section 2(a), Section 3(2)(g) - Power to make orders - Penalty for contravention of provisions of the Act, etc - Power to give effect to orders, directions, etc - Attempts, etc., to contravene the provisions of this Act, etc - Burden of proof - Power to delegate authority - Power to give effect to orders, directions, etc - Defnitions - Power to make orders
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High Courts17 May 2017

Roop Singh (deceased) through LRs: Smt. Narvada, & Ors. Vs Dharam Dass, & Ors.

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0087

Code of Criminal Procedure, 1973, Section 457 - Procedure by police upon seizure of propertyMotor Vehicles Act, 1939, Section 2(19) - DefinitionsMotor Vehicles Act, 1988, Section 146, Section 146, Section 147, Section 147, Section 157(1), Section 157(1), Section 2(30), Section 2(30) - Necessity for insurance against third party risk - Requirements of policies and limits of liability - Transfer of certificate of insurance - Definitions
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High Courts17 May 2017Disposed

Chetan Chauhan Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0084

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 379, Section 511 - Acts done by several persons in furtherance of common intention - Punishment for theft - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment
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High Courts17 May 2017Dismissed

STATE OF H P Vs SARVJOT SINGH BEDI AND OTHERS

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0083

Constitution of India, Article 226, Article 227 -Himachal Pradesh Tenancy and Land Reforms Rules, 1975, Rule 38(b) -Himachal Pradesh Tenancy And Land Reforms Act, 1972, Section 61, Section 2(2), Section 118, Section 119(1), Section 118(1)
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High Courts17 May 2017

State of Himachal Pradesh Vs Baldev Parkash and another

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0082

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 34, Section 323, Section 506, Section 380, Section 452 - Punishment for rape - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Theft in dwelling-house, etc. - House -trespass after preparation for hurt, assault or wrongful restraintEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
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High Courts16 May 2017

State of Himachal Pradesh Vs Jagat Ram and another

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0080

Code of Criminal Procedure, 1973, Section 154, Section 313, Section 378 - Information in cognizable cases - Power to examine the accused - Appeal in case of acquittalIndian Penal Code, 1860, Section 304A, Section 336 - Causing death by negligence - Act endangering life or personal safety of others
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High Courts16 May 2017Disposed

Nazir Hussain Vs Indian Overseas Bank

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0076

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 Courts16 May 2017Disposed

Brij Lal Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0075

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Section 323, Section 342, Section 363, Section 366A - Punishment of criminal conspiracy - Punishment for voluntarily causing hurt - Punishment for wrongful confinement - Punishment for kidnapping - Procuration of minor girl
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High Courts16 May 2017Disposed

Asha, & Anr. Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0073

Code of Criminal Procedure, 1973, Section 439, Section 154, Section 164 - Special powers of High Court or Court of Session regarding bail - Information in cognizable cases - Recording of confessions and statementsIndian Penal Code, 1860, Section 120B, Section 506, Section 363, Section 366 - Punishment of criminal conspiracy - Punishment for criminal ,intimidation - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etcProhibition Of Child Marriage Act, 2006, Section 10, Section 9 - Punishment for solemnising a child marriages - Punishment for male adult marrying a child
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High Courts15 May 2017Dismissed

STATE OF HIMACHAL PRADESH Vs BISHAN DASS AND ANOTHER

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0070

Code of Criminal Procedure, 1973, Section 154 - Information in cognizable casesIndian Penal Code, 1860, Section 34, Section 323, Section 325, Section 451, Section 279 - 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 imprisonment - Rash driving or riding on a public way
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