High Courts21 Sept 2017Dismissed
Prem Lata Vs State of HP, & Ors.
High Court Of Himachal Pradesh · (2017) 09 SHI CK 0028
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2017
709 judgments · page 5 of 36
High Courts21 Sept 2017
Sunil Sood Vs M/s Homeland Buildwell Pvt.Ltd, & Anr.
High Court Of Himachal Pradesh · (2017) 09 SHI CK 0027
High Courts20 Sept 2017Dismissed
Akash Rani, & Ors. Vs Sushant Prabhakar, & Ors.
High Court Of Himachal Pradesh · (2017) 09 SHI CK 0026
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 7Rule 14, Order 17Rule 1
High Courts19 Sept 2017
Ishant Manta Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2017) 09 SHI CK 0025
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 34, Section 307, Section 323, Section 506, Section 341 - Acts done by several persons in furtherance of common intention - Attempt to murder - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Punishment for wrongful restraint
High Courts19 Sept 2017
Mukesh Sharma Vs Tilak Raj
High Court Of Himachal Pradesh · (2017) 09 SHI CK 0024
Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts18 Sept 2017Dismissed
Desh Raj Vs Shriram City Union Finance Ltd.
High Court Of Himachal Pradesh · (2017) 09 SHI CK 0023
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 21Rule 6
High Courts16 Sept 2017
Ashish Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2017) 09 SHI CK 0022
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 35, Section 42, Section 50, Section 20(b)(i)B) - Presumption of culpable mental state - Power of entry, search, seizure and arrest without warrant or authorisation - Conditions under which search of persons shall be conducted - Punishment for contravention in relation to cannabis plant and cannabis
High Courts16 Sept 2017Dismissed
State of Himachal Pradesh Vs Kashmir Singh
High Court Of Himachal Pradesh · (2017) 09 SHI CK 0021
Code of Criminal Procedure, 1973, Section 313, Section 164, Section 378 - Power to examine the accused - Recording of confessions and statements - Appeal in case of acquittalIndian Penal Code, 1860, Section 376, Section 506, Section 306 - Punishment for rape - Punishment for criminal ,intimidation - Abetment of Suidde
High Courts15 Sept 2017Allowed
Mohammad Imran Vs State of HP, & Anr.
High Court Of Himachal Pradesh · (2017) 09 SHI CK 0020
Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian 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 othersMotor Vehicles Act, 1988, Section 187, Section 187 - Punishment for offences relating to accident
High Courts15 Sept 2017Dismissed
Desh Raj, & Anr. Vs Keshav Ram, & Ors.
High Court Of Himachal Pradesh · (2017) 09 SHI CK 0019
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151, Order 18Rule 17 - Saving of Inherent powers of Court
High Courts14 Sept 2017
Ajay Kumar Vs Union of India, & Ors.
High Court Of Himachal Pradesh · (2017) 09 SHI CK 0018
High Courts14 Sept 2017
Raja Ram Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2017) 09 SHI CK 0017
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 323, Section 325, Section 506, Section 504, Section 356 - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurt - Punishment for voluntarily causing grievous hurt - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace - Assault or criminal force in attempt to commit theft of property carried by a person
High Courts13 Sept 2017
Nasir Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2017) 09 SHI CK 0016
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 21, Section 61, Section 85 - Punishment for contravention in relation to manufactured drugs and preparations - Confiscation of goods used. for concealing illicit drugs or substances
High Courts12 Sept 2017
Moti Singh, & Anr. Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2017) 09 SHI CK 0015
Code of Criminal Procedure, 1973, Section 438, Section 41(k) - Direction for grant of bail to person apprehending arrest - When police may arrest without warrantIndian Penal Code, 1860, Section 34, Section 323, Section 506, Section 427, Section 452, Section 504 - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Mischief causing damage to the amount of fifty rupees - House -trespass after preparation for hurt, assault or wrongful restraint - Intentional insult with intent to provoke breach of the peace
High Courts11 Sept 2017Dismissed
State of Himachal Pradesh Vs Ayub Mohammad.
High Court Of Himachal Pradesh · (2017) 09 SHI CK 0014
Code of Criminal Procedure, 1973, Section 313, Section 378 - Power to examine the accused - Appeal in case of acquittalIndian Penal Code, 1860, Section 20, Section 50 - "Court of Justice - "Section"
High Courts11 Sept 2017
Water Millers Power Company Pvt. Ltd. Vs State of H.P., & Ors.
High Court Of Himachal Pradesh · (2017) 09 SHI CK 0013
High Courts06 Sept 2017
M/s New Prem Bus Service Vs State of H.P., & Ors.
High Court Of Himachal Pradesh · (2017) 09 SHI CK 0012
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts06 Sept 2017
Jamaludeen Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2017) 09 SHI CK 0011
Code of Criminal Procedure, 1973, Section 439, Section 161, Section 164 - Special powers of High Court or Court of Session regarding bail - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 363, Section 366(a) - Punishment for rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etcProtection Of Children From Sexual Offences Act, 2012, Section 4
High Courts05 Sept 2017
Yovan Lata Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2017) 09 SHI CK 0010
Indian Penal Code, 1860, Section 506, Section 149, Section 143, Section 504, Section 341 - Punishment for criminal ,intimidation - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment - Intentional insult with intent to provoke breach of the peace - Punishment for wrongful restraint
High Courts05 Sept 2017
Rajinder Kumar and another Vs Sunder Lal and another
High Court Of Himachal Pradesh · (2017) 09 SHI CK 0009
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation