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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 3 of 36

High Courts13 Dec 2017Dismissed

State of Himachal Pradesh Vs Suneet Singh

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0021

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 324 - Voluntarily causing hurt by dangerous weapons or means
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High Courts13 Dec 2017Disposed

Veena Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0019

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 376, Section 366A - Punishment for rape - Procuration of minor girlScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(1)(XII) - Punishments for offences of atrocities
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High Courts13 Dec 2017

Pushap Raj Vs Ram Dhan

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0017

Code of Criminal Procedure, 1973, Section 482, Section 362 - Saving of inherent powers of High Court - Court not to alter judgment
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High Courts12 Dec 2017Disposed

Varinder Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0015

Code of Criminal Procedure, 1973, Section 161, Section 154 - Examination of witnesses by police - Information in cognizable casesIndian Penal Code, 1860, Section 302, Section 34, Section 323, Section 109, Section 341 - Punishment for murder - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurt - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishment - Punishment for wrongful restraint
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High Courts12 Dec 2017

Jagat Ram Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0013

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 419 - Punishment for cheating by personationNarcotic Drugs and Psychotropic Substances Act, 1985, Section 25, Section 20, Section 37, Section 29 - Punishment/or allowing premises, etc., to be used/or commission of an offence - 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 Courts12 Dec 2017Disposed

Vidya Devi Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0011

Indian Penal Code, 1860, Section 376, Section 342, Section 506, Section 363, Section 366 - Punishment for rape - Punishment for wrongful confinement - Punishment for criminal ,intimidation - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etcProtection Of Children From Sexual Offences Act, 2012, Section 3
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High Courts06 Dec 2017

Gurpreet Singh alias Sonu Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0007

Code of Criminal Procedure, 1973, Section 154, Section 313 - Information in cognizable cases - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 451, Section 392 - Punishment for murder - House-trespass in in order to commit offence punishable with imprisonment - Punishment for robbery
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High Courts05 Dec 2017

Bhuvan Kant Vs State of Himachal Pradesh and another

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0005

Constitution of India, Article 17, Article 11, Article 35(a) - Abolition of untouchabUity - Parliament to regulate the right the citizenship by law - Legislation to give effect to the provisions of this Part.-Not withstanding anything in this ConstitutionCode of Criminal Procedure, 1973, Section 482, Section 401, Section 154, Section 227, Section 228, Section 156(3) - Saving of inherent powers of High Court - High Courts powers of revision - Information in cognizable cases - Discharge - Framing of charge - Police officers power to Investigate cognizable caseProtection of Civil Rights Act, 1955, Section 15(2), Section 7(c) - Offences to be cognizable and triable summarily - 7
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High Courts02 Dec 2017

Kishori Lal Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0003

Code of Criminal Procedure, 1973, Section 173, Section 164 - Report of police officer on completion of Investigation - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 323, Section 506, Section 341 - Punishment for rape - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Punishment for wrongful restraint
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