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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 23 of 36

High Courts17 Apr 2017

State of Himachal Pradesh Vs Prakash Chand

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0075

Industrial Disputes Act, 1947, Section 25F, Section 2(s), Section 2(OO) - Conditions precedent to retrenchment of workmen - Definitions - DefinitionsCode 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 revisionIndian Penal Code, 1860, Section 379 - Punishment for theft
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High Courts17 Apr 2017

Lalit Singh Vs State of H.P. & others

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0074

Code of Criminal Procedure, 1973, Section 482, Section 155(2), Section 156(1) -Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989, Section 3(1) (x)
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High Courts17 Apr 2017

Chander Dass Vs Purshotam

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0073

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 374, Section 357(3) - 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 Courts17 Apr 2017

Brij Lal Thakur Vs Puran Chand

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0072

Code of Criminal Procedure, 1973, Section 397, Section 374 - Calling for records to exercise powers of revision - Appeals from convictionsNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts17 Apr 2017Disposed

Tara Chand and others Vs Madan Lal

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0071

Code of Civil Procedure, 1908, Section 101, Section 100 - Second appeal on no other grounds - Second appealEvidence Act, 1872, Section 65, Section 66 - Cases in which secondary evidence relating to documents may be given - Rules as to notice to produceSpecific Relief Act, 1963, Section 20 - Discretion as to decreeing specific performance
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High Courts13 Apr 2017

Murari Lal Vs State of HP

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0070

Code of Criminal Procedure, 1973, Section 161, Section 154, Section 360 - Examination of witnesses by police - Information in cognizable cases - Order to release on probation of good conduct or after admonitionIndian Penal Code, 1860, Section 34, Section 323, Section 506, Section 452 - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - House -trespass after preparation for hurt, assault or wrongful restraintProbation of Offenders Act, 1958, Section 3, Section 4 - Power of Court to release certain offenders after admonition - Power of court to release certain offenders on probation of good con- duct
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High Courts13 Apr 2017

Karam Chand Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0069

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 154 - Information in cognizable casesIndian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligence
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High Courts12 Apr 2017

Yangain Singh Vs Vijay Kumar

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0065

Code of Criminal Procedure, 1973, Section 313, Section 446 - Power to examine the accused - Procedure when bond has been forfeitedNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts12 Apr 2017

Dr. Aarti Dhatwalia and others Vs State of H.P. and others

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0064

Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts to Issue certain writsMedical Council Act, 1956, Section 33, Section 20 - Power to make regulations - Post-graduate Medical Education Committee for assisting Council in matters relating to post-graduate medical education
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High Courts12 Apr 2017Dismissed

MANISH KUMAR AGGARWAL Vs UNION OF INDIA & ORS

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0063

Indian Penal Code, 1860, Section 147, Section 447, Section 148, Section 506, Section 149, Section 427, Section 448 -Public Premises (Eviction Of Unauthorised Occupants) Act, 1971, Section 4, Section 9, Section 2(c), Section 2(e) -Himachal Pradesh Tenancy And Land Reforms Act, 1972, Section 104
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High Courts12 Apr 2017

State of Himachal Pradesh Vs Gorkha alias Vijay Kumar

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0062

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 506, Section 363, Section 366, Section 376(2) - Punishment for criminal ,intimidation - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc - Punishment for rapeScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(2), Section 3(2)(v) - Punishments for offences of atrocities - Punishments for offences of atrocities
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High Courts12 Apr 2017Dismissed

Het Ram Vs The C.D. Cooperative Credit Society and Anr.

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0061

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNegotiable 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 Courts12 Apr 2017

Union of India Vs M/S Krishna Coal Company & anr.

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0059

Public Premises (Eviction of Unauthorized Occupants) Act, 1971, Section 1(3), Section 4, Section 19, Section 20, Section 11, Section 9, Section 7, Section 2(e) - Short title, extent and commencement - Issue of notice to show cause against order of eviction - Repeal - Validation - Offences and penalty - Appeals - Power to require payment of rent or damages in respect of public premises - Definitions
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High Courts12 Apr 2017

State of Himachal Pradesh Vs Roop Lal

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0058

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 338, Section 337 - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safety of others - Causing hurt by act endangering life or personal safety of others
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