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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 9 of 36

High Courts29 Jun 2017

Naresh Kumar and Ors. Vs State of H.P. and Anr.

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0064

Constitution of India, Article 14, Article 309, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Recruitment and conditions of service of persons serving the Union or a State - Dissolution of a District or a Regional Council
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High Courts28 Jun 2017Disposed

State of Himachal Pradesh Vs Singhi Ram & others

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0062

Code of Criminal Procedure, 1973, Section 397, Section 173(8), Section 13(2), Section 320, Section 209(1), Section 494, Section 321, Section 277, Section 253(1) - Calling for records to exercise powers of revision - Report of police officer on completion of Investigation - Special Judicial Magistrates - Compounding of offences - Commitment of case to Court of Session when offence is triable exclusively by it - Withdrawal from prosecution - Language of record of evidence - Conviction on plea of guilty in absence of accused in petty casesIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document
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High Courts27 Jun 2017

Piar Singh Vs Dishant Constructions

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0061

Code of Criminal Procedure, 1973, Section 482, Section 311 - Saving of inherent powers of High Court - Power to summon material witness, or examine person presentNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts21 Jun 2017Allowed

KAPIL DEV Vs STATE OF H P

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0056

Code of Criminal Procedure, 1973, Secton 173 -Indian Penal Code, 1860, Secton 366, Secton 376 -Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(xii) - Punishments for offences of atrocities
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High Courts21 Jun 2017Allowed

Janki Dass Thakur Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0054

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 161, Section 154, Section 313 - Calling for records to exercise powers of revision - High Courts powers of revision - Examination of witnesses by police - Information in cognizable cases - Power to examine the accusedIndian Penal Code, 1860, Section 201, Section 279, Section 304A, Section 338, Section 337 - Causing disappearance of evidence of offence or giving false information to screen offender - Rash driving or riding on a public way - Causing death by negligence - 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 187, Section 187 - Driving by a drunken person or by a person under the influence of drugs - Punishment for offences relating to accident
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High Courts21 Jun 2017Dismissed

GENERAL MANAGER Vs KIRAN REKHA SOOD

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0052

Land Acquisition Act, 1894, Section 4 - Publication of preliminary notification and powers of officers thereupon.
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High Courts20 Jun 2017

Bimla Devi and others Vs Harish Rana

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0050

General Clauses Act, 1897, Section 27 - Meaning of service by postCode of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts20 Jun 2017Dismissed

State of Himachal Pradesh Vs Dilwar Singh

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0049

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 378 - Examination of witnesses by police - Power to examine the accused - Appeal in case of acquittalIndian Penal Code, 1860, Section 304, Section 279, Section 338, Section 337, Section 304(A) - Punishment for culpable homicide not amounting to murder - 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 - Punishment for culpable homicide not amounting to murder
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High Courts19 Jun 2017

Abdul Sattar & others Vs State of H.P.

High Court Of Himachal Pradesh · (2017) 06 SHI CK 0048

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374(2) - Examination of witnesses by police - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 147, Section 323, Section 342, Section 149, Section 395, Section 427, Section 452 - Punishment for rioting - Punishment for voluntarily causing hurt - Punishment for wrongful confinement - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment for dacoity - Mischief causing damage to the amount of fifty rupees - House -trespass after preparation for hurt, assault or wrongful restraint
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