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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 34 of 36

High Courts13 Jan 2017Allowed

Manjit Singh @ Sanjay Vs State of H.P. & others

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0050

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian 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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High Courts13 Jan 2017Disposed

Bajaj Allianz Insurance Company Ltd. Vs Ganeshu Devi & Ors.

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0048

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtMotor Vehicles Act, 1988, Section 166, Section 166, Section 140, Section 140 - Application for compensation - Liability to pay compensation in certain cases on the principle of no fault
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High Courts13 Jan 2017

Subhash Chand Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0047

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 - Punishment for rape - Punishment for criminal ,intimidationProtection Of Children From Sexual Offences Act, 2012, Section 4
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High Courts13 Jan 2017Dismissed

Raj Kumar, & Ors. Vs Smt. Shakuntla Devi (dead) through LRs Padam Chand, & Ors.

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0046

Constitution of India, Article 136 - Special leave to appeal by the Supreme CourtTransfer of Property Act, 1882, Section 108, Section 105, Section 14(2)(2)(b) - Rights and liabilities of lessor and lessee - Lease defined - Rule against perpetuityKarnataka Rent Control Act, 1961, Section 21(1)(f) -
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High Courts12 Jan 2017Disposed

Arvind Pathania and another Vs Balwant Singh

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0045

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2 -Himachal Pradesh Land Revenue Act, 1954, Section 171(2)(17)
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High Courts12 Jan 2017Dismissed

H.P. Waqf Board Vs Khwaja Khallilula and another

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0043

Limitation Act, 1963, Article 58 -Waqf Act, 1995, Section 6, Section 5, Section 7, Section 83(9) - Disputes regarding wakfs - Publication of list of wakfs - Power of Tribunal to determine disputes regarding wakfs - Constitution of Tribunals, etc
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High Courts12 Jan 2017Disposed

Vikas Gautam Vs Amit Gupta and another

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0042

Code 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 revisionNegotiable Instruments Act, 1881, Section 138, Section 147 - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences to be compoundable
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High Courts11 Jan 2017

NTPC Limited, Kol Dam, Barmana. Vs Babu Ram & anr.

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0041

Land Acquisition Act, 1894, Section 4, Section 11, Section 18, Section 54, Section 51-A - Publication of preliminary notification and powers of officers thereupon. - Enquiry and award by Collector - Reference to Court - Appeals in proceedings before Court
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High Courts11 Jan 2017

NTPC Ltd. (Kol Dam), Barmana Vs Sewa Dass & another

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0038

Land Acquisition Act, 1894, Section 4, Section 11, Section 18, Section 54 - Publication of preliminary notification and powers of officers thereupon. - Enquiry and award by Collector - Reference to Court - Appeals in proceedings before Court
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High Courts11 Jan 2017

Narender Kumar Vs Union of India and others

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0037

Constitution of India, Article 311(2), Article 311 - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a State - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a StateCentral Civil Services (Temporary Service) Rules, 1965, Rule 5
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High Courts11 Jan 2017

NTPC Ltd. Kol Dam, Barmana Vs Lalman & another

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0036

Land Acquisition Act, 1894, Section 4, Section 11, Section 18, Section 54 - Publication of preliminary notification and powers of officers thereupon. - Enquiry and award by Collector - Reference to Court - Appeals in proceedings before Court
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High Courts11 Jan 2017

Satish Kumar Vs State of H.P. and others

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0035

Code of Criminal Procedure, 1973, Section 427 - Sentence on offender already sentenced for another offenceIndian Penal Code, 1860, Section 302, Section 307, Section 323, Section 506, Section 452, Section 341, Section 304(1) - Punishment for murder - Attempt to murder - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - House -trespass after preparation for hurt, assault or wrongful restraint - Punishment for wrongful restraint - Punishment for culpable homicide not amounting to murder
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High Courts10 Jan 2017

Manohar Lal Vs H.P. Vidhan Sabha and others

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0034

Constitution of India, Article 226, Article 226, Article 16(4), Article 16(4) - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writs - Dissolution of a District or a Regional Council - Dissolution of a District or a Regional Council
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High Courts10 Jan 2017

State of Himachal Pradesh Vs Makhan Singh

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0033

Indian Penal Code, 1860, Section 376, Section 506, Section 363, Section 366A, Section 366 - Punishment for rape - Punishment for criminal ,intimidation - Punishment for kidnapping - Procuration of minor girl - Kidnapping, abducting or inducing woman to compel her marriage, etc
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High Courts10 Jan 2017Dismissed

Punjab Laminate Private Limited Vs Sh. Gurdas Ram

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0032

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndustrial Disputes Act, 1947, Section 10(1), Section 25F, Section 25B - Reference of disputes to Boards, Courts or Tribunals - Conditions precedent to retrenchment of workmen - Definition of continuous service
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High Courts10 Jan 2017Dismissed

Ajay Sharma and another Vs Sarvajeet Singh

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0031

Code of Civil Procedure, 1908, Section 115, Order 22Rule 4, Order 41Rule 5 - RevisionLimitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
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