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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 32 of 36

High Courts03 Mar 2017Dismissed

The National Insurance Co. Ltd. Vs Smt. Swarna Devi and another

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0012

Motor Vehicles Act, 1988, Section 147, Section 147, Section 149, Section 149 - Requirements of policies and limits of liability - Duty of insurers to satisfy judgments and awards against persons insured in respect of third party risks
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High Courts03 Mar 2017Allowed

STATE OF H P Vs KEWAL SINGH

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0010

Code of Criminal Procedure, 1973, Section 313 - 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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High Courts02 Mar 2017

Prabhu Dayal Sharma Vs Suraj Mani

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0006

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts02 Mar 2017

Anil Sharma Vs Alka Sharma and others

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0005

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsIndian Penal Code, 1860, Section 494 - Marrying again during lifetime of husband or wife
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High Courts02 Mar 2017

STATE OF H P Vs RAGHUBIR SINGH AND OTHERS

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0004

Code of Criminal Procedure, 1973, Section 154, Section 313, Section 82, Section 319 - Information in cognizable cases - Power to examine the accused - Proclamation for person absconding - Power to proceed against other persons appearing to be guilty of offenceIndian Penal Code, 1860, Section 376, Section 34, Section 375, Section 376(2)(g) - Punishment for rape - Acts done by several persons in furtherance of common intention - Rape - Punishment for rape
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High Courts01 Mar 2017

State of H.P. Vs Akhilesh Kumar

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0002

Indian 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 othersCode of Criminal Procedure, 1898, Section 313 - List of common and special Jurors
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High Courts01 Mar 2017Dismissed

STATE OF H P Vs DALIP KUMAR

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0001

Indian Penal Code, 1860, Section 302, Section 300, Section 299 - Punishment for murder - Murder - Culpable homicide
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High Courts28 Feb 2017

Dhani Ram Vs B.B.M.B. and another

High Court Of Himachal Pradesh · (2017) 02 SHI CK 0012

Evidence Act, 1872, Section 35, Section 77 - Relevancy of entry in public record, made in performance of duty - Proof of documents by production of certified copies
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High Courts27 Feb 2017

Durga Singh @ Suresh Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2017) 02 SHI CK 0011

Code of Criminal Procedure, 1973, Section 173 - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 302, Section 201, Section 498A, Section 300, Section 306, Section 299 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Husband or relative of husband of a woman subjecting her to cruelty - Murder - Abetment of Suidde - Culpable homicide
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High Courts27 Feb 2017Allowed

Sunita Chandel Vs Indian Penal Code, 1860

High Court Of Himachal Pradesh · (2017) 02 SHI CK 0010

Code of Criminal Procedure, 1973, Section 173, Section 313, Section 164 - Report of police officer on completion of Investigation - Power to examine the accused - Recording of confessions and statements
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High Courts27 Feb 2017

STATE OF H P Vs BALKRISHAN

High Court Of Himachal Pradesh · (2017) 02 SHI CK 0007

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 35, Section 20, Section 54, Section 50 - Presumption of culpable mental state - Punishment for contravention in relation to cannabis plant and cannabis - Presumption from possession of illicit articles - Conditions under which search of persons shall be conducted
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