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High Court Of Himachal Pradesh judgments, 2018

702 judgments · page 32 of 36

High Courts12 Jan 2018Disposed off

Karnail Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2018) 2 CCR 417 : (2018) 2 CriCC 570 : (2018) LatestHLJ 326 (HP) : (2018) 1 RCRCriminal 990

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
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High Courts12 Jan 2018Dismissed

Shashi Kala Vs Pravesh Chand Angra

High Court Of Himachal Pradesh · (2018) 1 DMC 707

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 13(1) - Divorce
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High Courts12 Jan 2018Disposed off

Ram Gopal Vs Ved Ram

High Court Of Himachal Pradesh · (2018) 01 SHI CK 0012

Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts11 Jan 2018Disposed Of

Inder Sharma Vs State Of H.P. & Others

High Court Of Himachal Pradesh · (2018) 1 ILRHP 220

Himachal Pradesh Agricultural And Horticultural Produce Marketing (Development And Regulation) Act, 2005 — Section 19, 39, 39(3)
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High Courts11 Jan 2018Allowed

Bal Krishan Rawat Vs Pyare Lal Nepta

High Court Of Himachal Pradesh · (2018) ACD 397 : (2018) 2 BankJ 200 : (2018) 2 BC 323 : (2018) 3 CivCC 554 : (2018) 3 CriCC 135 : (2018) 1 DCR 644 : (2018) 3 ICC 961 : (2018) LatestHLJ(HP) 516 : (2018) 1 NIJ 128 : (2018) 4 RCRCriminal 296

Negotiable Instruments Act, 1881 — Section 138, 143Code Of Criminal Procedure, 1973 — Section 73, 256, 313, 315, 362
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High Courts11 Jan 2018Allowed

Dole Raj Thakur Vs Jagdish Shishodia

High Court Of Himachal Pradesh · (2018) ACD 679 : (2018) 2 DCR 482 : (2018) LatestHLJ 296 (HP) : (2018) 1 NIJ 328

Negotiable Instruments Act, 1881 — Section 138, 143Code Of Criminal Procedure, 1973 — Section 256, 311, 313, 362, 397, 397(3), 482
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High Courts11 Jan 2018Dismissed

Shri Beli Ram Vs High Court of H.P. and others

High Court Of Himachal Pradesh · (2018) LatestHLJ 234 (HP)

Constitution of India, Article 226, Article 141, Article 136 - Power of High Courts to Issue certain writs - Law declared by Supreme Court to be binding on all courts - Sp
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High Courts11 Jan 2018

Bal Krishan Rawat Vs Pyare Lal Nepta

High Court Of Himachal Pradesh · (2018) 2 BankCas 323: (2018) 3 CriCC 135: (2018) 3 CivCC 554L: (2018) 4 RCR(Cri) 296: (2018) 1 DCR 644: (2018) ACD 397

Code of Criminal Procedure, 1973, Section 313, Section 256, Section 362 - Power to examine the accused - Non-appearance or death of complainant - Court not to alter judgme
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High Courts11 Jan 2018Allowed

Dr. Kewal Krishan and another Vs State of H.P. & others

High Court Of Himachal Pradesh · (2018) 1 DrugsCases(DC) 367 : (2018) LatestHLJ 254 (HP) : (2018) LatestHLJ 614 (HP)

Drugs and Cosmetics Act, 1940, Section 23, Section 18, Section 27, Seciton 17A - Procedure of Inspectors - Prohibition of manufacture and sale of ce
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High Courts11 Jan 2018Allowed

Dole Raj Thakur Vs Jagdish Shishodia

High Court Of Himachal Pradesh · (2018) Latest HLJ 296: (2018) 2 DCR 482

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 313, Section 311, Section 256, Section 362
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High Courts11 Jan 2018Dismissed

Avinash Kumari Vs State of H.P. & anr.

High Court Of Himachal Pradesh · (2018) 01 SHI CK 0005

Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 201 - Punishment of criminal conspiracy -
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High Courts11 Jan 2018Disposed off

Aakarshan Kapoor Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2018) 01 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 307, S
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High Courts10 Jan 2018Disposed Of

Joginder Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2018) LatestHLJ(HP) 356

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 420, 465, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(2), 15
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