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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 2 of 36

High Courts18 Dec 2017

Shamim Khan Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0040

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 379, Section 447, Section 506, Section 427 - Punishment for theft - Punishment for criminal trespass - Punishment for criminal ,intimidation - Mischief causing damage to the amount of fifty rupees
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High Courts16 Dec 2017

Rajni Bala alias Priya & others Vs State of H.P. & another

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0038

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 306, Section 504 - Acts done by several persons in furtherance of common intention - Abetment of Suidde - Intentional insult with intent to provoke breach of the peaceEvidence Act, 1872, Section 32 - Case in which statement of relevant fact by person who is dead or cannot be found, etc. is relevant
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High Courts16 Dec 2017Dismissed

Vijay Pathania & others Vs State of H.P. & another

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0036

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 506, Section 306, Section 504, Section 120-B - Acts done by several persons in furtherance of common intention - Punishment for criminal ,intimidation - Abetment of Suidde - Intentional insult with intent to provoke breach of the peaceEvidence Act, 1872, Section 32 - Case in which statement of relevant fact by person who is dead or cannot be found, etc. is relevant
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High Courts16 Dec 2017

Amar Chand Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0035

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20 - Punishment for contravention in relation to cannabis plant and cannabis
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High Courts15 Dec 2017

Shri Jagat Ram Vs Shri Lachhmi Chand and another

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0033

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151, Order 6Rule 17 - Saving of Inherent powers of Court
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High Courts15 Dec 2017

NTPC Limited Kol Dam Barmana, Distt. Bilaspur Vs Chinta & another

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0030

Land Acquisition Act, 1894, Section 4, Section 11, Section 18, Section 54 - Publication of preliminary notification and powers of officers thereupon. - Enquiry and award by Collector - Reference to Court - Appeals in proceedings before Court
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High Courts15 Dec 2017

NTPC Kol Dam, Barmana, Distt. Bilaspur Vs Sh. Ganga Ram & others

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0029

Land Acquisition Act, 1894, Section 4, Section 11, Section 18, Section 54 - Publication of preliminary notification and powers of officers thereupon. - Enquiry and award by Collector - Reference to Court - Appeals in proceedings before Court
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High Courts15 Dec 2017Dismissed

State of Himachal Pradesh Vs Gian Chand Sharma and another

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0027

Code of Criminal Procedure, 1973, Section 313, Section 378 - Power to examine the accused - Appeal in case of acquittalIndian Forest Act, 1927, Section 41, Section 42 - Power to make rules to regulate transit of forest produce - Penalty for breach of rules made under section 41
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High Courts14 Dec 2017

Lekh Ram Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0026

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 379 - Punishment for theft
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High Courts14 Dec 2017

Rakesh Kumar Vs State of Himachal Pradesh and another

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0023

Indian Penal Code, 1860, Section 120B, Section 147, Section 307, Section 323, Section 148, Section 149, Section 332, Section 353, Section 295A, Section 504, Section 500 - Punishment of criminal conspiracy - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Voluntarily causing hurt to deter public servant from his duty. - Assault or criminal force to deter public servant from discharge of his duty - Deliberate and malicious acts intended to outrage religious feelings of any class by insulting its religion or beliefs - Intentional insult with intent to provoke breach of the peace - Punishment for defamation
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