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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 8 of 36

High Courts17 Jul 2017

Bhoop Singh, & Ors. Vs State of H.P.

High Court Of Himachal Pradesh · (2017) 07 SHI CK 0017

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestNarcotic Drugs and Psychotropic Substances Act, 1985, Section 61, Section 18, Section 85 - Confiscation of goods used. for concealing illicit drugs or substances - Punishment for contravention in relation to opium poppy and opium
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High Courts17 Jul 2017

Jatinder Singh Rana Vs State of H.P.

High Court Of Himachal Pradesh · (2017) 07 SHI CK 0015

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Section 406 - Cheating and dishonestly inducing delivery of property - Punishment for Criminal breach of trust
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High Courts17 Jul 2017

Kunal Ranawat Vs Rativa Jahan Ranawat

High Court Of Himachal Pradesh · (2017) 07 SHI CK 0014

Constitution of India, Article 227, Article 142 - Power of superintendence over all courts by the High Court - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcCode of Civil Procedure, 1908, Section 151, Order 23Rule 3 - Saving of Inherent powers of CourtHindu Marriage Act, 1955, Section 13 - Divorce
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High Courts10 Jul 2017

Sohan Lal Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 07 SHI CK 0012

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 374 - Calling for records to exercise powers of revision - High Courts powers of revision - Appeals from convictionsIndian Penal Code, 1860, Section 354 - Assault or criminal force to woman with intent to outrage her modesty
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High Courts07 Jul 2017

Naresh Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 07 SHI CK 0011

Code of Criminal Procedure, 1973, Section 97 - Search for person wrongfully confinedIndian Penal Code, 1860, Section 376, Section 506, Section 366 - Punishment for rape - Punishment for criminal ,intimidation - Kidnapping, abducting or inducing woman to compel her marriage, etc
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High Courts04 Jul 2017

Randhir Singh & another Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 07 SHI CK 0006

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 324, Section 307, Section 323, Section 326, Section 325, Section 506, Section 504 - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weapons or means - Attempt to murder - Punishment for voluntarily causing hurt - Voluntarily causing ievous hurt by dangerous weapons or means - Punishment for voluntarily causing grievous hurt - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peaceArms Act, 1959, Section 25 - Punishment for certain offences
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High Courts04 Jul 2017

Ran Vijay Singh and another Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 07 SHI CK 0005

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 470 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forged document
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High Courts04 Jul 2017

State of Himachal Pradesh Vs Jagdish Chand

High Court Of Himachal Pradesh · (2017) 07 SHI CK 0003

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian 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 181, Section 181 - Driving vehicles in contravention of section 3 or section 4
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High Courts03 Jul 2017Dismissed

Satpal Nahar Vs Union of India and others

High Court Of Himachal Pradesh · (2017) 07 SHI CK 0002

Constitution of India, Article 226 - Power of High Courts to Issue certain writsLimitation Act, 1963, Article 112 -Himachal Pradesh Public Premises (Rent Recovery and Land Eviction) Act, 1971, Section 4, Section 9
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High Courts03 Jul 2017

Sh. Manohar Lal Vs State of H.P.

High Court Of Himachal Pradesh · (2017) 07 SHI CK 0001

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401, Section 227 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - High Courts powers of revision - DischargeIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 201 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Causing disappearance of evidence of offence or giving false information to screen offenderPrevention of Corruption Act, 1988, Section 468, Section 471, Section 467, Section 201, Section 13(2), Sections 420 - Criminal misconduct by a public servant
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