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High Court Of Himachal Pradesh judgments

31,399 judgments · page 583 of 1,570

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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High Courts11 Aug 2017Disposed

Sonam Chomdan & Another Vs Ranjit Singh

High Court Of Himachal Pradesh · (2017) 08 SHI CK 0011

Code of Civil Procedure, 1908, Section 100, Order 7Rule 11B - Second appealRegistration Act, 1908, Section 17, Section 49, Section 53-A - Documents of which registration is compulsory - ct of non-registration of documents required to be registered
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High Courts08 Aug 2017

Chaman Lal Vs Vidya Sharma, & Anr.

High Court Of Himachal Pradesh · (2017) 08 SHI CK 0007

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - High Courts powers of revisionNegotiable Instruments Act, 1881, Section 138, Section 147 - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences to be compoundable
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High Courts04 Aug 2017

Amandeep Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2017) 08 SHI CK 0003

Code of Criminal Procedure, 1973, Section 482, Section 438 - Saving of inherent powers of High Court - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Section 34, Section 379 - Cheating and dishonestly inducing delivery of property - Acts done by several persons in furtherance of common intention - Punishment for theft
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High Courts01 Aug 2017

Jasbir Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 08 SHI CK 0001

Code of Criminal Procedure, 1973, Section 161, Section 154, Section 313, Section 454 - Examination of witnesses by police - Information in cognizable cases - Power to examine the accused - Appeal against order under Section 452 or Section 453Indian Penal Code, 1860, Sections 307 -Arms Act, 1959, Section 27 - Punishment for using arms, etc
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High Courts31 Jul 2017Allowed

Surjeet Singh, & Anr. Vs State of HP, & Anr.

High Court Of Himachal Pradesh · (2017) 07 SHI CK 0030

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860, Section 420, Section 471, Section 467, Section 34, Section 469 - Cheating and dishonestly inducing delivery of property - Using as genuine a forged document - Forgery of valuable security, will, etc - Acts done by several persons in furtherance of common intention - Forgery for purpose of harming reputation
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High Courts31 Jul 2017Dismissed

Jiwan Lal Vs Manohar Lal, & Anr.

High Court Of Himachal Pradesh · (2017) 07 SHI CK 0029

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 6Rule 17
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High Courts26 Jul 2017

Prem Chand Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 07 SHI CK 0026

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 20, Section 29 - Punishment for contravention in relation to cannabis plant and cannabis - Punishment for abetment and criminal conspiracy
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High Courts26 Jul 2017Allowed

Rakesh Chauhan Vs Jeet Singh

High Court Of Himachal Pradesh · (2017) 07 SHI CK 0025

Negotiable Instruments Act, 1881, Section 138, Section 147 - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences to be compoundable
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High Courts24 Jul 2017Dismissed

State of Himachal Pradesh Vs Raj Kumar

High Court Of Himachal Pradesh · (2017) 07 SHI CK 0022

Code of Criminal Procedure, 1973, Section 154 - Information in cognizable casesIndian 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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