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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 6 of 36

High Courts05 Sept 2017

Gulab Chand Negi Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 09 SHI CK 0008

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
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High Courts04 Sept 2017Dismissed

Ashwani Kumar Vs Sunita Kumari

High Court Of Himachal Pradesh · (2017) 09 SHI CK 0006

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtHindu Marriage Act, 1955, Section 13(a)(IA), Section 13(a)(ib) - Divorce - Divorce
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High Courts01 Sept 2017Allowed

Vijay Kumar Sharma Vs State of H.P., & Anr.

High Court Of Himachal Pradesh · (2017) 09 SHI CK 0005

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 Courts01 Sept 2017

Sumit Dhiman Vs State of H.P., & Ors.

High Court Of Himachal Pradesh · (2017) 09 SHI CK 0003

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 othersMotor Vehicles Act, 1988, Section 185, Section 185, Section 196, Section 196, Section 181, Section 181 - Driving by a drunken person or by a person under the influence of drugs - Driving uninsured vehicle - Driving vehicles in contravention of section 3 or section 4
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High Courts01 Sept 2017Allowed

Dharam Pal Vs State of H.P., & Anr.

High Court Of Himachal Pradesh · (2017) 09 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 others
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High Courts28 Aug 2017

Suresh Kumar, & Ors. Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 08 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 34, Section 332, Section 353 - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt to deter public servant from his duty. - Assault or criminal force to deter public servant from discharge of his dutyScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3 - Punishments for offences of atrocities
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High Courts22 Aug 2017

Court on its own motion Vs Bakshi Ram

High Court Of Himachal Pradesh · (2017) 08 SHI CK 0017

Code of Criminal Procedure, 1973, Section 340, Section 195(b)(1) - Procedure in cases mentioned in Section 195 - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to documents given in evidenceIndian Penal Code, 1860, Section 193 - Punishment for false evidenceNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20 - Punishment for contravention in relation to cannabis plant and cannabis
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High Courts18 Aug 2017Allowed

Smt. Man Dassi Vs Collector Land Acquisition, & Anr.

High Court Of Himachal Pradesh · (2017) 08 SHI CK 0015

Land Acquisition Act, 1894, Section 4, Section 30, Section 18 - Publication of preliminary notification and powers of officers thereupon. - Dispute as to apportionment - Reference to Court
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High Courts16 Aug 2017Disposed

Lalit Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 08 SHI CK 0013

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 506, Section 511, Section 376(2)(g) - Punishment for rape - Punishment for criminal ,intimidation - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Punishment for rapeEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
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