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High Court Of Himachal Pradesh judgments

31,399 judgments · page 603 of 1,570

High Courts30 Mar 2017Disposed

NATIONAL INSURANCE COMPANY LTD Vs VIDYA DEVI & ANOTHER

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0114

Workmens Compensation Act, 1923, Section 4A, Section 4(1)(a), Section 4A(3)(a)(i) - Compensation to be paid when due and penalty for default - Amount of compensation - Compensation to be paid when due and penalty for default
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High Courts30 Mar 2017Dismissed

Subhadra Kumari Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0113

Code of Criminal Procedure, 1973, Section 346, Section 345 - Procedure where Court considers that case should not be dealt with under Section 345 - Procedure in certain cases of contemptIndian Penal Code, 1860, Section 228 - Intentional insult or interruption to public servant sitting in judicial proceeding
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High Courts29 Mar 2017

Dharam Chand Vs State of H.P

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0033

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 326, Section 506 - Voluntarily causing ievous hurt by dangerous weapons or means - Punishment for criminal ,intimidationEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
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High Courts29 Mar 2017

Mr. Parma Nand Vs Kasturi Lal & Ors

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0031

Code of Civil Procedure, 1908, Order 21Rule 89, Order 21Rule 66, Order 21Rule 66(2), Order 5Rule 15, Order 21Rule 64, Order 21Rule 30, Order 21Rule 54 (1-A), Order 4Rule 15
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High Courts28 Mar 2017Dismissed

BALIA & OTHERS Vs GANGA RAM

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0112

Code of Civil Procedure, 1908, Section 100, Section 96 - Second appeal - Appeal from original decree
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High Courts28 Mar 2017

Sohan Lal Vs Sushma Kumari

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0110

Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts28 Mar 2017

Veer Singh Vs Central Bureau of Investigation, Shimla

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0109

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B - Punishment of criminal conspiracyPrevention of Corruption Act, 1988, Section 7 - Public servant taking gratification other than legal remuneration in respect of an official act
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High Courts28 Mar 2017

Brahm Prakash Vs Central Bureau of Investigation, Shimla

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0108

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B - Punishment of criminal conspiracyPrevention of Corruption Act, 1988, Section 7 - Public servant taking gratification other than legal remuneration in respect of an official act
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