CourtKutchehry.com

COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,399 judgments · page 591 of 1,570

High Courts22 May 2017

Dev Raj alias Raj and another Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0108

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 447, Section 307, Section 326 - Punishment for criminal trespass - Attempt to murder - Voluntarily causing ievous hurt by dangerous weapons or meansEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
Read judgment
High Courts19 May 2017

Rajinder Kumar Sharma Vs Ramesh Kumar and another

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0103

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
Read judgment
High Courts19 May 2017Disposed

Suresh Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0100

Code of Criminal Procedure, 1973, Section 154, Section 313 - Information in cognizable cases - Power to examine the accusedIndian 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
Read judgment
High Courts19 May 2017

Yashpal Chandel, & Ors. Vs State of H.P.

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0099

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 324, Section 323, Section 506, Section 341 - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Punishment for wrongful restraint
Read judgment
High Courts18 May 2017Allowed

MADHO RAM Vs DURGA RAM & OTHERS

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0092

Succession Act, 1925, Section 68 - Witness not disqualified by interest or by being executor.Hindu Succession Act, 1956, Section 14, Section 14(1), Section 14(2) - Property of a female Hindu to be her absolute property - Property of a female Hindu to be her absolute property - Property of a female Hindu to be her absolute property
Read judgment