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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 22 of 36

High Courts21 Apr 2017

Gaurav Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0093

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 20, Section 37, Section 29 - Punishment for contravention in relation to cannabis plant and cannabis - Offences to be cognizable and non-bailable - Punishment for abetment and criminal conspiracy
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High Courts20 Apr 2017

Sanju Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0091

Indian Penal Code, 1860, Section 34, Section 307, Section 323, Section 326, Section 341 - Acts done by several persons in furtherance of common intention - Attempt to murder - Punishment for voluntarily causing hurt - Voluntarily causing ievous hurt by dangerous weapons or means - Punishment for wrongful restraint
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High Courts19 Apr 2017

Ajay Sood Vs In-Touch Communication through its Managing Partner

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0090

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 Courts19 Apr 2017

Assistant Commissioner of Income Tax Vs M/s Janeshwar Lal Rajeshwar Lal & others

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0089

Code of Criminal Procedure, 1973, Section 313, Section 311 - Power to examine the accused - Power to summon material witness, or examine person presentIncome Tax Act, 1961, Section 139, Section 139, Section 139, Section 139, Section 278(b), Section 278(b), Section 278(b), Section 278(b), Section 276(CC), Section 276(CC), Section 276(CC), Section 276(CC) - Return of income - Abetment of false return, etc - Removal, concealment, transfer or delivery of property to thwart tax recovery
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High Courts19 Apr 2017Allowed

Hitesh Bisht and others Vs State of H.P

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0087

Code of Criminal Procedure, 1973, Section 156(3) - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 420, Section 468, Section 467, Section 34, Section 419 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Forgery of valuable security, will, etc - Acts done by several persons in furtherance of common intention - Punishment for cheating by personation
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High Courts19 Apr 2017

Commissioner of Income Tax, Shimla Vs M/s H.P. State Co-operative Bank Ltd., Shimla

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0085

Income Tax Act, 1961, Section 271(1)(c), Section 271(1)(c), Section 271(1)(c), Section 271(1)(c), Section 260-A, Section 260-A, Section 260-A, Section 260-A - Failure to furnish returns, comply with notices, concealment of income, etcInterest Tax Act, 1974, Section 21, Section 19, Section 10, Section 13, Section 7(1), Section 17, Section 7(3), Section 8(2), Section 2(5A) - Application of provisions of Income-tax Act - Revision of order prejudicial to revenue - Interest escaping assessment - Penalty for concealment of chargeable interest - Return of chargeable interest - Rectification of mistakes - Return of chargeable interest - Assessment - Definitions
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High Courts19 Apr 2017

Gurbax Singh Vs Kaushalya Devi & Ors

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0084

Code of Civil Procedure, 1908, Section 100 - Second appealSuccession Act, 1925, Section 63, Section 63(c) - Execution of unprivileged wills - Execution of unprivileged willsEvidence Act, 1872, Section 68 - Proof of execution of document required by law to be attested
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High Courts18 Apr 2017

Sant Lal Vs Madan Lal and another

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0083

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401, Section 374, Section 357(3) - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - High Courts powers of revision - Appeals from convictions - Order to pay compensationNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts18 Apr 2017

Ravinder Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0082

Code of Criminal Procedure, 1973, Section 173, Section 397, Section 401, Section 154, Section 374(3) - Report of police officer on completion of Investigation - Calling for records to exercise powers of revision - High Courts powers of revision - Information in cognizable cases - Appeals from convictionsIndian Penal Code, 1860, Section 279 - Rash driving or riding on a public way
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High Courts18 Apr 2017Dismissed

JOG RAJ Vs STATE OF HIMACHAL PRADESH

High Court Of Himachal Pradesh · (2018) 1 CurCriR 148 : (2018) 2 ShimLC 619 : (2017) 2 ILR(HP) 781

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 35, Section 20, Section 42(2) - Presumption of culpable mental state - Punishment for contravention in relation to cannabis plant and cannabis - Power of entry, search, seizure and arrest without warrant or authorisation
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High Courts18 Apr 2017

Ashok Visht Vs Chander Kala

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0079

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionProtection of Women From Domestic Violence Act, 2005, Section 29, Section 12 - Appeal - Application to Magistrate.
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High Courts17 Apr 2017

Prabhi Devi & others Vs Madan Lal & others

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0076

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtEvidence Act, 1872, Section 137 - Examination-in-chief
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