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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 25 of 36

High Courts07 Apr 2017

State of H.P. Vs Narender Chand

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0028

Code of Criminal Procedure, 1973, Section 173, Section 154, Section 313 - Report of police officer on completion of Investigation - Information in cognizable cases - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 304A, Section 338, Section 337 - Rash driving or riding on a public way - Causing death by negligence - 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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High Courts07 Apr 2017

Sabita Sharma and others Vs Amrit Pal Singh and others

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0027

Motor Vehicles Act, 1988, Section 128, Section 128, Section 166, Section 166, Section 128(1), Section 128(1) - Safety measures for drivers and pillion riders - Application for compensation - Safety measures for drivers and pillion riders
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High Courts07 Apr 2017

Oriental Insurance Company Vs Smt. Achari Devi and others

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0026

Motor Vehicles Act, 1988, Section 2(26), Section 2(26), Section 2(27), Section 2(27), Section 14, Section 14, Section 2(14), Section 2(14), Section 2(47), Section 2(47), Section 2(17), Section 2(17), Section 2(21), Section 2(21), Section 2(22), Section 2(22), Section 2(25), Section 2(25), Section 2(29), Section 2(29), Section 2(35), Section 2(35), Section 2(18), Section 2(18), Section 2(10), Section 2(10), Section 2(16), Section 2(16), Section 2(23), Section 2(23), Section 2(24), Section 2(24), Section 2(28), Section 2(28) - Definitions - Definitions - Currency of licences to drive motor vehicles - Definitions - Definitions - Definitions - Definitions - Definitions - Definitions - Definitions - Definitions - Definitions - Definitions - Definitions - Definitions - Definitions - Definitions
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High Courts06 Apr 2017

Arnab Chatterjee Vs Joginder Thakur

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0025

Code of Criminal Procedure, 1973, Section 357 - Order to pay compensationNegotiable Instruments Act, 1881, Section 138, Section 138, Section 117, Section 142-B - Dishonour of cheque for insufficiency, etc., of funds in the account - Dishonour of cheque for insufficiency, etc., of funds in the account - Rules as to compensation
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High Courts06 Apr 2017

Vipin Kumar and another Vs Parensnath Tiwari and others

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0024

Code of Criminal Procedure, 1973, Section 482, Section 482, Section 258, Section 258 - Saving of inherent powers of High Court - Saving of inherent powers of High Court - Power to stop proceedings in certain cases - Power to stop proceedings in certain casesNegotiable Instruments Act, 1881, Section 138, Section 138, Section 141, Section 141 - Dishonour of cheque for insufficiency, etc., of funds in the account - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences by Companies - Offences by Companies
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High Courts06 Apr 2017

Navneet Singh & others Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0023

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 323, Section 506, Section 436 - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Mischief by fire or explosive substance with intent to destroy house, etc
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High Courts06 Apr 2017Allowed

KISHORI LAL Vs GIAN CHAND & ANOTHER

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0019

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etcPrevention of Corruption Act, 1947, Section 13(2)
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High Courts05 Apr 2017Allowed

Rajesh Kumar Jaswal and another Vs State of Himachal Pradesh & another

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0017

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 34, Section 147, Section 307, Section 323, Section 148, Section 506, Section 149, Section 452, Section 419 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Acts done by several persons in furtherance of common intention - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for criminal ,intimidation - Every member of unlawful assembly guilty of offence committed in prosecution of common object - House -trespass after preparation for hurt, assault or wrongful restraint - Punishment for cheating by personation
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High Courts04 Apr 2017

Jagdish Chand Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0015

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etcPrevention of Corruption Act, 1988, Section 13(2) - Criminal misconduct by a public servant
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High Courts03 Apr 2017

State of H.P. Vs Pradeep Singh

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0014

Code of Criminal Procedure, 1973, Section 173, Section 313 - Report of police officer on completion of Investigation - Power to examine the accusedIndian Penal Code, 1860, Section 201, Section 279, Section 337 - Causing disappearance of evidence of offence or giving false information to screen offender - Rash driving or riding on a public way - Causing hurt by act endangering life or personal safety of others
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High Courts03 Apr 2017

Munish Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0013

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 Courts03 Apr 2017Allowed

RAJENDER KUMAR Vs STATE OF HIMACHAL PRADESH

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0012

Code of Criminal Procedure, 1973, Section 154, Section 313 - Information in cognizable cases - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murderArms Act, 1959, Section 25(1A) - Punishment for certain offences
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High Courts03 Apr 2017Dismissed

STATE OF H P Vs HUKAM CHAND AND ANOTHER

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0011

Code of Criminal Procedure, 1973, Section 173, Section 154, Section 313 - Report of police officer on completion of Investigation - Information in cognizable cases - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 337 - Rash driving or riding on a public way - Causing hurt by act endangering life or personal safety of others
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