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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 24 of 36

High Courts12 Apr 2017Dismissed

Singho Ram and others Vs Balbir Singh and others

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0055

Code of Civil Procedure, 1908, Section 151, Order 8Rule 1A(3) - Saving of Inherent powers of CourtEvidence Act, 1872, Section 79 - Presumption as to genuineness of certified copies
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High Courts11 Apr 2017

RAMESH CHAND Vs STATE OF HIMACHAL PRADESH

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0054

Code of Criminal Procedure, 1973, Section 397, Section 313 - Calling for records to exercise powers of revision - Power to examine the accusedIndian Penal Code, 1860, Section 498A, Section 498, Section 498A(b), Section 498A(a) - Husband or relative of husband of a woman subjecting her to cruelty - Enticing or taking away or detaining with criminal intent a married woman - Husband or relative of husband of a woman subjecting her to cruelty - Husband or relative of husband of a woman subjecting her to cruelty
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High Courts11 Apr 2017

Ram Singh & others Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0053

Code of Criminal Procedure, 1973, Section 438, Section 164 - Direction for grant of bail to person apprehending arrest - Recording of confessions and statementsIndian Penal Code, 1860, Section 120B, Section 323, Section 342, Section 363, Section 366A - Punishment of criminal conspiracy - Punishment for voluntarily causing hurt - Punishment for wrongful confinement - Punishment for kidnapping - Procuration of minor girl
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High Courts11 Apr 2017

Nagar Panchayat Santokhgarh. Vs Kamal Dev.

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0051

Industrial Disputes Act, 1947, Section 2(s), Section 2(s), Section 2(OO), Section 2(OO), Section 25-F, Section 25-F - Definitions - Definitions - Definitions - Definitions
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High Courts11 Apr 2017

Balbir Singh Vs State of H.P. and others

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0050

Code of Civil Procedure, 1908, Section 114, Order 47Rule 1 - ReviewSpecific Relief Act, 1963, Section 39, Section 34, Section 38 - Mandatory injunctions - Discretion of court as to declaration of status or right - Perpetual injunction when granted
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High Courts11 Apr 2017Allowed

KULDEEP SINGH Vs STATE OF H P

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0049

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 451 -Himachal Pradesh Excise Act, 2011, — Section 39, Section 60, Section 61, Section 9, Section 64, Section 62, Section 63, Section 51, Section 60(2), Section 60(1)(b), Section 60(1)(a), Section 60(1)(c), Section 60(1)(d)
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High Courts11 Apr 2017Disposed

RAHUL THAKUR @ LUCKY Vs STATE OF HIMACHAL PRADESH

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0048

Code of Criminal Procedure, 1973, Section 439, Section 154, Section 164 - Special powers of High Court or Court of Session regarding bail - Information in cognizable cases - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 506, Section 328, Section 354(a) - Punishment for rape - Punishment for criminal ,intimidation - Causing hurt by means of poison, etc., with intent to commit an offence - Assault or criminal force to woman with intent to outrage her modestyProtection Of Children From Sexual Offences Act, 2012, Section 4, Section 8
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High Courts10 Apr 2017Dismissed

Sunil Dutt Vs Mohan Lal

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0047

Code of Criminal Procedure, 1973, Section 397, Section 313 - Calling for records to exercise powers of revision - Power to examine the accusedNegotiable Instruments Act, 1881, Section 138, Section 118A - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts10 Apr 2017Disposed

Smt.Loti Vs Shri Balak Ram & Another

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0045

Code of Civil Procedure, 1908, Section 100, Section 96, Order 20Rule 5 - Second appeal - Appeal from original decreeSuccession Act, 1925, Section 63 - Execution of unprivileged willsEvidence Act, 1872, Section 68 - Proof of execution of document required by law to be attested
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High Courts10 Apr 2017Dismissed

H P STATE CIVIL SUPPLIES CORPORATION LTD Vs PRESIDING JUDGE AND ANOTHER

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0043

Constitution of India, Article 14, Article 226, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts to Issue certain writs - Dissolution of a District or a Regional CouncilIndustrial Disputes Act, 1947, Section 25, Section 10, Section 2A, Section 25F, Section 25G - Prohibition of financial aid to illegal strikes and lock-outs - Reference of disputes to Boards, Courts or Tribunals - Dismissal, etc., of an individual workman to be deemed to be an industrial dispute - Conditions precedent to retrenchment of workmen - Procedure for retrenchment
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