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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 19 of 36

High Courts03 May 2017

State of Himachal Pradesh Vs Sanjeev Kumar and another

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0023

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 323, Section 325, Section 506, Section 354, Section 504 - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurt - Punishment for voluntarily causing grievous hurt - Punishment for criminal ,intimidation - Assault or criminal force to woman with intent to outrage her modesty - Intentional insult with intent to provoke breach of the peaceScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3 - Punishments for offences of atrocities
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High Courts02 May 2017Dismissed

Smt.Prito Devi & Another Vs Prem Singh & Others

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0018

Code of Civil Procedure, 1908, Section 96, Order 6Rule 4 - Appeal from original decreeRegistration Act, 1908, Section 60(2) -Evidence Act, 1872, Section 115 - Estoppel
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High Courts02 May 2017Disposed Of

Anil Kumar Vs Shashi Bala and others

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0017

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtProtection of Women From Domestic Violence Act, 2005, Section 21, Section 19, Section 20, Section 18, Section 29, Section 12 - Custody orders. - Residence orders. - Monetary reliefs - Protection orders. - Appeal - Application to Magistrate.
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High Courts02 May 2017

Pawan Kumar, & Ors. Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0012

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 323, Section 506, Section 504, Section 341, Section 182 - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace - Punishment for wrongful restraint - False information with intent to cause public servant to use his lawful power to the injury of another personArms Act, 1959, Section 25 - Punishment for certain offences
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High Courts01 May 2017

Mohammad Ali & another Vs Karim Bax & others

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0010

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 147, Section 323, Section 506, Section 149, Section 451 - Punishment for rioting - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Every member of unlawful assembly guilty of offence committed in prosecution of common object - House-trespass in in order to commit offence punishable with imprisonment
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High Courts01 May 2017

Vineet Verma Vs State of H.P. & others

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0009

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 506, Section 406, Section 352 - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for criminal ,intimidation - Punishment for Criminal breach of trust - Punishment for assault or criminal force otherwise than on grave provocationMotor Vehicles Act, 1988, Section 179, Section 179 - Disobedience of orders, obstruction and refusal of information
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High Courts01 May 2017

Vishal Bhardwaj Vs State of H.P. & another

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0008

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 279 - Rash driving or riding on a public wayMotor Vehicles Act, 1988, Section 187, Section 187 - Punishment for offences relating to accident
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High Courts01 May 2017

Kunal Rawlley & others Vs State of Himachal Pradesh & Anothers

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0007

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 498A - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to crueltyHindu Marriage Act, 1955, Section 13B - Divorce by mutual consent
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