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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 21 of 36

High Courts25 Apr 2017Disposed

Varun Bhardwaj Vs State of H.P.

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0108

Code of Criminal Procedure, 1973, Section 482, Section 173, Section 397, Section 401, Section 227, Section 228 - Saving of inherent powers of High Court - Report of police officer on completion of Investigation - Calling for records to exercise powers of revision - High Courts powers of revision - Discharge - Framing of chargeIndian Penal Code, 1860, Section 307 - Attempt to murder
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High Courts25 Apr 2017

Ankush Chauhan Vs State of H.P.

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0107

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 21, Section 37 - Punishment for contravention in relation to manufactured drugs and preparations - Offences to be cognizable and non-bailable
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High Courts25 Apr 2017Allowed

PARAS RAM Vs INDER SINGH

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0105

Negotiable Instruments Act, 1881, Section 138, Section 139 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of holder
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High Courts25 Apr 2017

Dev Kumar, & Anr. Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0104

Code of Criminal Procedure, 1973, Section 439, Section 161, Section 164 - Special powers of High Court or Court of Session regarding bail - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860, Section 34, Section 342, Section 363, Section 366A - Acts done by several persons in furtherance of common intention - Punishment for wrongful confinement - Punishment for kidnapping - Procuration of minor girlProtection Of Children From Sexual Offences Act, 2012, Section 18
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High Courts25 Apr 2017

Govind Ram (Deceased) through LRs Vs Beli Ram and others

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0102

Code of Civil Procedure, 1908, Section 100, Section 96, Order 7Rule 3 - Second appeal - Appeal from original decreePartition Act, 1893, Section 4 - Partition suit by transferee of share in dwelling-house
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High Courts24 Apr 2017Dismissed

State of Himachal Pradesh Vs Sanjiv Kumar and others

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0035

Indian 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 cruelty
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High Courts24 Apr 2017Allowed

KUMAR LAMA Vs STATE OF H P

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0034

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 154, Section 313, Section 374 - Calling for records to exercise powers of revision - High Courts powers of revision - Information in cognizable cases - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 304, Section 279, Section 304A - Punishment for culpable homicide not amounting to murder - Rash driving or riding on a public way - Causing death by negligence
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High Courts24 Apr 2017

Hira Nand Sharma Vs Madan Lal Thakur

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0033

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313, Section 374 - Calling for records to exercise powers of revision - High Courts powers of revision - Power to examine the accused - Appeals from convictionsNegotiable Instruments Act, 1881, Section 138, Section 139, Section 118 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of holder - Presumptions as to negotiable instruments of consideration
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High Courts22 Apr 2017Dismissed

STATE OF HIMACHAL PRADESH Vs RAJ KUMAR

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0098

Code of Criminal Procedure, 1973, Section 161, Section 154 - Examination of witnesses by police - Information in cognizable casesIndian Penal Code, 1860, Section 498A, Section 107, Section 306 - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of a thing - Abetment of Suidde
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High Courts22 Apr 2017

State of Himachal Pradesh Vs Subhkaran

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0096

Code of Criminal Procedure, 1973, Section 161, Section 154, Section 313, Section 315 - Examination of witnesses by police - Information in cognizable cases - Power to examine the accused - Accused person to be competent witnessIndian Penal Code, 1860, Sections 363, Sections 366, Sections 376 -Evidence Act, 1872, Section 106, Section 138 -
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