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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 17 of 36

High Courts15 May 2017

Rajesh Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0069

Code of Criminal Procedure, 1973, Section 438, Section 161, Section 164 - Direction for grant of bail to person apprehending arrest - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 506, Section 452 - Punishment for rape - Punishment for criminal ,intimidation - House -trespass after preparation for hurt, assault or wrongful restraint
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High Courts15 May 2017

TULSI RAM. Vs CHARAN DASS.

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0067

Code of Civil Procedure, 1908, Order 2Rule 2, Section 96, Order 9Rule 9 -Order 41Rule 31, Rule 22
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High Courts12 May 2017Dismissed

Tilak Raj and others Vs Ashok Kumar

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0066

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2
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High Courts12 May 2017Dismissed

Smt. Santosh Sharma Vs Chaman Lal Jindal

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0065

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 415 - Cheating and dishonestly inducing delivery of property - Cheating
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High Courts12 May 2017

Shri Ram Transport Finance Company Limited Vs Ranjeet Singh

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0064

Arbitration and Conciliation Act, 1996, Section 8(1), Section 8(3) - Power to refer parties to arbitration where there is an arbitration agreement - Power to refer parties to arbitration where there is an arbitration agreement
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High Courts11 May 2017Dismissed

H.P. State Cooperative Bank Ltd. Vs State of H.P. and another

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0062

Code of Civil Procedure, 1908, Section 100 - Second appealWorkmens Compensation Act, 1923, Section 14A - Compensation to be first charge on assets transferred by employerCompanies Act, 1956, Section 529A - Overriding preferential payments.
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High Courts11 May 2017Dismissed

MUNI LAL Vs STATE OF H P & OTHERS

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0061

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtHimachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971, Section 5(1), Section 9
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High Courts11 May 2017Dismissed

STATE OF HIMACHAL PRADESH AND ANOTHER Vs MAHINDER SINGH

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0059

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndustrial Disputes Act, 1947, Section 10, Section 10(1) - Reference of disputes to Boards, Courts or Tribunals - Reference of disputes to Boards, Courts or TribunalsLimitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
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High Courts09 May 2017

Tarun Kumar Vs Shri Ram Transport Finance Company Ltd.

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0055

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 Courts09 May 2017

Mehardeen Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0054

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, Section 37 - Punishment for contravention in relation to poppy straw - Offences to be cognizable and non-bailable
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High Courts09 May 2017

Benu Dhar Bhanja Vs Smt.Dyalo & Others

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0050

Code of Civil Procedure, 1908, Section 100, Section 96 - Second appeal - Appeal from original decreeSpecific Relief Act, 1963, Section 23 - Liquidation of damages not a bar to specific performanceHimachal Pradesh Tenancy And Land Reforms Act, 1972, Section 118
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