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High Court Of Himachal Pradesh judgments

31,399 judgments · page 596 of 1,570

High Courts01 May 2017Dismissed

State of H.P. and another Vs Charan Singh

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0003

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court
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High Courts01 May 2017

Kanta Bhagat Vs Ashok Sharma

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0002

Code of Civil Procedure, 1908, Order 6Rule 17, Order 6Rule 17 -Himachal Pradesh Urban Rent Control Act, 1987, Section 14(6), Section 14(6), Section 14(3)(d), Section 14(3)(d) -Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960, Section 9(1), Section 9(1), Section 10(3)(a)(III), Section 10(3)(a)(III) -
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High Courts01 May 2017Dismissed

STATE OF HIMACHAL PRADESH Vs SATISH SARASWATI

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0001

Code of Criminal Procedure, 1973, Section 154, Section 313 - Information in cognizable cases - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 338 - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safety of othersMotor Vehicles Act, 1988, Section 185, Section 185 - Driving by a drunken person or by a person under the influence of drugs
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High Courts29 Apr 2017Allowed

BALDEV SINGH & OTHERS Vs STATE OF H P

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0037

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 315 - Examination of witnesses by police - Power to examine the accused - Accused person to be competent witnessIndian Penal Code, 1860, Section 379 - Punishment for theftEvidence Act, 1872, Section 106 - Burden of proving fact especially within knowledge
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High Courts28 Apr 2017Dismissed

KARTAR SINGH Vs SATPAL SINGH & OTHERS

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0125

Code of Civil Procedure, 1908, Section 100, Section 151, Section 96, Order 6Rule 17, Order 41Rule 27 - Second appeal - Saving of Inherent powers of Court - Appeal from original decree
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High Courts28 Apr 2017

Karan Adhiraj Tanta Vs State of H.P.

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0123

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 21, Section 37 - Punishment for contravention in relation to manufactured drugs and preparations - Offences to be cognizable and non-bailable
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High Courts28 Apr 2017

Rattan Chand Vs State of H.P. & Ors.

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0122

Constitution of India, Article 12 - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous districts and autonomous regions in the State of AssamLegal Services Authorities Act, 1987, Section 12 - Criteria for giving legal services
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High Courts28 Apr 2017

The State of Himachal Pradesh and another Vs Presiding Judge and another

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0121

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndustrial Disputes Act, 1947, Section 25, Section 10 - Prohibition of financial aid to illegal strikes and lock-outs - Reference of disputes to Boards, Courts or Tribunals
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High Courts27 Apr 2017

Sh. Baldev Singh Vs Sh. Kewal Ram

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0119

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 Courts27 Apr 2017

Amar Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0118

Code of Criminal Procedure, 1973, Section 154 - Information in cognizable casesIndian Penal Code, 1860, Section 201, Section 279, 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 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 181, Section 181 - Driving vehicles in contravention of section 3 or section 4
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High Courts27 Apr 2017Dismissed

NAJAKAT ALI HASHMI Vs STATE OF HIMACHAL PRADESH AND ANOTHER

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0115

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401, Section 457 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - High Courts powers of revision - Procedure by police upon seizure of propertyIndian Penal Code, 1860, Section 147, Section 149, Section 356 - Punishment for rioting - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Assault or criminal force in attempt to commit theft of property carried by a person
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High Courts27 Apr 2017Disposed

COURT ON ITS OWN MOTION Vs STATE OF H P & OTHERS

High Court Of Himachal Pradesh · (2017) 04 SHI CK 0114

Constitution of India, Article 47, Article 48A - Duty of the State to raise the level of nutrition and the standard of living and to improve public health - Protection and improvement of environment and safe-guarding of forests and wild life
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