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High Court Of Himachal Pradesh judgments, 2018

702 judgments · page 33 of 36

High Courts10 Jan 2018Disposed Of

Vinod Kumar & Ors Vs State Of Himachal Pradesh & ors

High Court Of Himachal Pradesh · (2018) LatestHLJ 192 (HP) : (2018) 1 SimLC 256

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 147, 149, 323, 354A, 406, 498A, 504Schedule Caste and Schedule Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(x)
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High Courts10 Jan 2018Dismissed

State Of H.P. Vs Chet Ram

High Court Of Himachal Pradesh · (2018) LatestHLJ 259 (HP) : (2018) 1 SimLC 509

Indian Penal Code, 1860 — Section 325, 504Code Of Criminal Procedure, 1973 — Section 313
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High Courts10 Jan 2018Allowed

Ajay Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2018) 01 SHI CK 0059

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec
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High Courts10 Jan 2018Dismissed

State of H.P. Vs Chet Ram

High Court Of Himachal Pradesh · (2018) 01 SHI CK 0058

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 325, Seciton 504 - Punishment fo
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High Courts09 Jan 2018Partly Allowed/Dismissed

Oriental Insurance Company Ltd Vs Mathu Ram And Others

High Court Of Himachal Pradesh · (2018) AAC 1127 : (2018) 1 ACC 425 : (2019) ACJ 65 : (2018) 4 TAC 651

Central Motor Vehicles Rules, 1989, — Rule 18, 18(1), 32Motor Vehicles Act, 1988, — Section 8(3), 8(4), 14(2), 15, 15(1), 171
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High Courts09 Jan 2018Allowed

Manoj Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2018) 1 SimLC 368

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 16, 21, 29, 37, 61, 85
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High Courts09 Jan 2018Dismissed

Chet Ram Vs Devi Ram

High Court Of Himachal Pradesh · (2018) LatestHLJ(HP) 183

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3A
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High Courts09 Jan 2018Disposed off

Chet Ram Vs Devi Ram

High Court Of Himachal Pradesh · (2018) 01 SHI CK 0050

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 39Rule 3A
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High Courts08 Jan 2018Dismissed

State Of Himachal Pradesh Vs Pankaj Guleria

High Court Of Himachal Pradesh · (2018) 1 ACC 621 : (2018) 3 CriCC 9 : (2018) CriLJ 1755 : (2018) 1 SimLC 319 : (2018) 2 TAC 706

Indian Penal Code, 1860 — Section 279, 304A, 337, 338Motor Vehicles Act, 1988 — Section 184Code Of Criminal Procedure, 1973 — Section 154, 313
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High Courts06 Jan 2018Allowed

Balwant Vs Kuldeep Kanwar

High Court Of Himachal Pradesh · (2018) 1 NIJ 563

Code Of Criminal Procedure, 1973 — Section 397, 401Negotiable Instruments Act, 1881 — Section 138
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High Courts06 Jan 2018Allowed

Dole Raj Thakur Vs Pankaj Prashar

High Court Of Himachal Pradesh · (2018) CrLJ 1681 : (2018) 1 ShimLC 344 : (2018) 2 CriCC 636 : (2018) 3 CivCC 202 : (2018) LatestHLJ 266

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 Courts06 Jan 2018Allowed

Balwant Vs Kuldeep Kanwar

High Court Of Himachal Pradesh · (2018) 01 SHI CK 0049

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionNegotiable Instruments Act,
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High Courts05 Jan 2018Dismissed

Basanti Vs Dhian Singh And Ors

High Court Of Himachal Pradesh · (2018) AIR(HP) 36 : (2018) 2 CivCC 737 : (2018) 1 ILRHP 179 : (2018) 1 SimLC 430

Code Of Civil Procedure, 1908 — Section 151, Order 1 Rule 10, Order 23 Rule 1
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