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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 36 of 36

High Courts02 Jan 2017Dismissed

State of Himachal Pradesh Vs Rajinder Singh

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0008

Code of Criminal Procedure, 1973, Section 313, Section 377 - Power to examine the accused - Appeal by the State Government against sentenceIndian 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 Jan 2017Allowed

Krishnu @ Krishan Chand Vs State of H.P. and another

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0007

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860, Section 34, Section 147, Section 307, Section 323, Section 148, Section 506, Section 149, Section 452, Section 504, Section 500, Section 341 - 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 - Intentional insult with intent to provoke breach of the peace - Punishment for defamation - Punishment for wrongful restraint
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High Courts02 Jan 2017Disposed

Rishabh Kharbanda Vs State of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0004

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

Sanjeev Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0003

Code of Criminal Procedure, 1973, Section 320(2) - Compounding of offencesIndian Penal Code, 1860, Section 354 - Assault or criminal force to woman with intent to outrage her modesty
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High Courts02 Jan 2017Dismissed

State of Himachal Pradesh Vs Ashok Kumar

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0002

Code of Criminal Procedure, 1973, Section 154, Section 313 - 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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