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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 4 of 36

High Courts01 Dec 2017

Puri Oil Mills Ltd. And another Vs State of HP and others.

High Court Of Himachal Pradesh · (2017) 12 SHI CK 0001

Constitution of India, Article 19, Article 301 - Protection of certain rights regarding freedom of speech, etc - Freedom of trade, commerce and IntercourseEssential Commodities Act, 1955, Section 3, Section 5 - Powers to control production, supply, distribution, etc., of essential commodities - Delegation of powers
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High Courts14 Nov 2017

Ravi Basnet Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 11 SHI CK 0007

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailNarcotic Drugs and Psychotropic Substances Act, 1985, Section 15, Section 37 - Punishment for contravention in relation to poppy straw - Offences to be cognizable and non-bailable
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High Courts13 Nov 2017Dismissed

Vijaylakshmi Vs State of H.P. & others

High Court Of Himachal Pradesh · (2017) 11 SHI CK 0006

Constitution of India, Article 14, Article 340, Article 342, Article 15(4), Article 341, Article 16(4), Article 16(4A), Article 332, Article 366 (24) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Appointment of a Commission to investigate the conditions of backward classes - Scheduled Tribes - Annulment or suspension of acts and resolutions of District and Regional Councils - Scheduled Castes - Dissolution of a District or a Regional Council - Dissolution of a District or a Regional Council - Reservation of seats for Scheduled Castes and Scheduled Tribes in the Legislative Assemblies of the States - Definitions
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High Courts10 Nov 2017

Krishan Kant Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 11 SHI CK 0005

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 279, Section 279, Section 304AA - Rash driving or riding on a public way - Rash driving or riding on a public way
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High Courts08 Nov 2017

Mamta Goel Vs Seema Bisht, & Ors.

High Court Of Himachal Pradesh · (2017) 11 SHI CK 0004

Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a District or a Regional Council
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High Courts08 Nov 2017

State of Himachal Pradesh Vs Shri Lal Singh

High Court Of Himachal Pradesh · (2017) 11 SHI CK 0003

Code of Criminal Procedure, 1973, Section 154, Section 313 - Information in cognizable cases - Power to examine the accusedIndian Penal Code, 1860, Section 323, Section 354 - Punishment for voluntarily causing hurt - Assault or criminal force to woman with intent to outrage her modestyProbation of Offenders Act, 1958, Section 4 - Power of court to release certain offenders on probation of good con- duct
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High Courts31 Oct 2017

Subhash Chand Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 10 SHI CK 0010

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 506, Section 332, Section 353, Section 452 - Punishment for criminal ,intimidation - Voluntarily causing hurt to deter public servant from his duty. - Assault or criminal force to deter public servant from discharge of his duty - House -trespass after preparation for hurt, assault or wrongful restraint
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High Courts27 Oct 2017Dismissed

Smt. Phullu Devi, & Anr. Vs Piare Lal Sharma, & Ors.

High Court Of Himachal Pradesh · (2017) 10 SHI CK 0008

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Section 37, Section 38, Order 21 - Definition of Court which passed a decree - Court by which decrees may be executedMotor Vehicles Act, 1988, Section 169, Section 169, Section 174, Section 174, Section 165, Section 165, Section 168, Section 168, Section 176, Section 176 -
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High Courts24 Oct 2017

Hardyal, & Ors. Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 10 SHI CK 0007

Code of Criminal Procedure, 1973, Section 439, Section 154 - Special powers of High Court or Court of Session regarding bail - Information in cognizable casesIndian Penal Code, 1860, Section 435, Section 34, Section 436 - Mischief by fire or explosive substance with intent to cause damage to amount of one hundred or (in case of agricultural produce) ten rupees - Acts done by several persons in furtherance of common intention - Mischief by fire or explosive substance with intent to destroy house, etcPrevention of Damage to Public Property Act, 1984, Section 3 - Mischief causing damage to public property
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High Courts24 Oct 2017

Yajul Shrot alias Baba, & Anr. Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 10 SHI CK 0006

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 435, Section 34, Section 436, Section 189, Section 186 - Mischief by fire or explosive substance with intent to cause damage to amount of one hundred or (in case of agricultural produce) ten rupees - Acts done by several persons in furtherance of common intention - Mischief by fire or explosive substance with intent to destroy house, etc - Threat of injury to public servant - Obstructing public servant in discharge of public functionsPrevention of Damage to Public Property Act, 1984, Section 3 - Mischief causing damage to public property
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High Courts23 Oct 2017

Ankush Negi, & Anr. Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 10 SHI CK 0004

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B, Section 376, Section 34, Section 342, Section 506 - Punishment of criminal conspiracy - Punishment for rape - Acts done by several persons in furtherance of common intention - Punishment for wrongful confinement - Punishment for criminal ,intimidationProtection Of Children From Sexual Offences Act, 2012, Section 4
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High Courts23 Oct 2017

Abhinav Thakur Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 10 SHI CK 0003

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 376 - Punishment for rape
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High Courts13 Oct 2017Dismissed

Tajinder Singh Vs Anil Nayyar

High Court Of Himachal Pradesh · (2017) 10 SHI CK 0005

Code of Criminal Procedure, 1973, Section 313, Section 156 (3) - Power to examine the accused - Police officers power to Investigate cognizable caseEvidence Act, 1872, Section 45, Section 73 - Opinions of experts - Comparison of signature, writing or seal with other admitted or ProvedNegotiable Instruments Act, 1881, Section 20, Section 138, Section 87, Section 145 (2) - Inchoate stamped instruments - Dishonour of cheque for insufficiency, etc., of funds in the account - Effect of material alteration - Evidence on affidavit
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High Courts06 Oct 2017Dismissed

State of H.P. Vs Amar Nath

High Court Of Himachal Pradesh · (2017) 10 SHI CK 0002

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 506, Section 354, Section 306 - Punishment for criminal ,intimidation - Assault or criminal force to woman with intent to outrage her modesty - Abetment of Suidde
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High Courts06 Oct 2017Allowed

Nishant Moghta Vs State of H.P., & Anr.

High Court Of Himachal Pradesh · (2017) 10 SHI CK 0001

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 othersMotor Vehicles Act, 1988, Section 196, Section 196 - Driving uninsured vehicle
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