High Courts18 Apr 2017
Bhoop Ram Vs Rakesh Ahuja and another
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0077
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,399 judgments · page 599 of 1,570
High Courts17 Apr 2017
Prabhi Devi & others Vs Madan Lal & others
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0076
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtEvidence Act, 1872, Section 137 - Examination-in-chief
High Courts17 Apr 2017
State of Himachal Pradesh Vs Prakash Chand
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0075
Industrial Disputes Act, 1947, Section 25F, Section 2(s), Section 2(OO) - Conditions precedent to retrenchment of workmen - Definitions - DefinitionsCode 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 revisionIndian Penal Code, 1860, Section 379 - Punishment for theft
High Courts17 Apr 2017
Lalit Singh Vs State of H.P. & others
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0074
Code of Criminal Procedure, 1973, Section 482, Section 155(2), Section 156(1) -Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989, Section 3(1) (x)
High Courts17 Apr 2017
Chander Dass Vs Purshotam
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0073
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 374, Section 357(3) - Calling for records to exercise powers of revision - High Courts powers of revision - Appeals from convictions - Order to pay compensationNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts17 Apr 2017
Brij Lal Thakur Vs Puran Chand
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0072
Code of Criminal Procedure, 1973, Section 397, Section 374 - Calling for records to exercise powers of revision - Appeals from convictionsNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts17 Apr 2017Disposed
Tara Chand and others Vs Madan Lal
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0071
Code of Civil Procedure, 1908, Section 101, Section 100 - Second appeal on no other grounds - Second appealEvidence Act, 1872, Section 65, Section 66 - Cases in which secondary evidence relating to documents may be given - Rules as to notice to produceSpecific Relief Act, 1963, Section 20 - Discretion as to decreeing specific performance
High Courts13 Apr 2017
Murari Lal Vs State of HP
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0070
Code of Criminal Procedure, 1973, Section 161, Section 154, Section 360 - Examination of witnesses by police - Information in cognizable cases - Order to release on probation of good conduct or after admonitionIndian Penal Code, 1860, Section 34, Section 323, Section 506, Section 452 - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - House -trespass after preparation for hurt, assault or wrongful restraintProbation of Offenders Act, 1958, Section 3, Section 4 - Power of Court to release certain offenders after admonition - Power of court to release certain offenders on probation of good con- duct
High Courts13 Apr 2017
Karam Chand Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0069
Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 154 - Information in cognizable casesIndian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligence
High Courts13 Apr 2017Dismissed
CHANDERMANI Vs MIA DITTA AND OTHERS
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0068
High Courts13 Apr 2017
Smt. Roma Sharma Vs Sameer Beg and another
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0067
Indian Penal Code, 1860, Section 376 - Punishment for rape
High Courts12 Apr 2017Dismissed
SAUJU DECEASED THROUGH HIS LRS NIRMAL KASHYAP AND OTHERS Vs GULAB SINGH & ORS
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0066
Code of Civil Procedure, 1908, Order 41Rule 27
High Courts12 Apr 2017
Yangain Singh Vs Vijay Kumar
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0065
Code of Criminal Procedure, 1973, Section 313, Section 446 - Power to examine the accused - Procedure when bond has been forfeitedNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts12 Apr 2017
Dr. Aarti Dhatwalia and others Vs State of H.P. and others
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0064
Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts to Issue certain writsMedical Council Act, 1956, Section 33, Section 20 - Power to make regulations - Post-graduate Medical Education Committee for assisting Council in matters relating to post-graduate medical education
High Courts12 Apr 2017Dismissed
MANISH KUMAR AGGARWAL Vs UNION OF INDIA & ORS
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0063
Indian Penal Code, 1860, Section 147, Section 447, Section 148, Section 506, Section 149, Section 427, Section 448 -Public Premises (Eviction Of Unauthorised Occupants) Act, 1971, Section 4, Section 9, Section 2(c), Section 2(e) -Himachal Pradesh Tenancy And Land Reforms Act, 1972, Section 104
High Courts12 Apr 2017
State of Himachal Pradesh Vs Gorkha alias Vijay Kumar
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0062
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 506, Section 363, Section 366, Section 376(2) - Punishment for criminal ,intimidation - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc - Punishment for rapeScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(2), Section 3(2)(v) - Punishments for offences of atrocities - Punishments for offences of atrocities
High Courts12 Apr 2017Dismissed
Het Ram Vs The C.D. Cooperative Credit Society and Anr.
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0061
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNegotiable Instruments Act, 1881, Section 138, Section 139 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of holder
High Courts12 Apr 2017
Surjit Singh Vs Harmohinder Singh & others
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0060
Code of Civil Procedure, 1908, Section 115, Section 105, Order 6Rule 17 - Revision - Other orders
High Courts12 Apr 2017
Union of India Vs M/S Krishna Coal Company & anr.
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0059
Public Premises (Eviction of Unauthorized Occupants) Act, 1971, Section 1(3), Section 4, Section 19, Section 20, Section 11, Section 9, Section 7, Section 2(e) - Short title, extent and commencement - Issue of notice to show cause against order of eviction - Repeal - Validation - Offences and penalty - Appeals - Power to require payment of rent or damages in respect of public premises - Definitions
High Courts12 Apr 2017
State of Himachal Pradesh Vs Roop Lal
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0058
Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 338, Section 337 - 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 others