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High Court Of Himachal Pradesh judgments

31,399 judgments · page 604 of 1,570

High Courts27 Mar 2017

Fanki Ram Vs State of H.P.

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0104

Code of Criminal Procedure, 1973, Section 173, Section 313 - Report of police officer on completion of Investigation - Power to examine the accusedEvidence Act, 1872, Section 91, Section 92 - Evidence of terms of contracts, grants and other dispositions of property reduced to form of document - Exclusion of evidence of oral agreementNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20B
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High Courts25 Mar 2017Dismissed

STATE OF HIMACHAL PRADESH Vs HEM RAJ

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0103

Code of Criminal Procedure, 1973, Section 154 - Information in cognizable casesIndian Penal Code, 1860, Section 498A, Section 306, Section 304B, Section 309 - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of Suidde - Dowry death - Attempt to commit suicideEvidence Act, 1872, Section 113A, Section 113B - Presumption as to abetment of suicide by a married woman - Presumption as to dowry death
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High Courts25 Mar 2017

Desh Raj Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0102

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 376, Section 363, Section 366 - Punishment for rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc
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High Courts25 Mar 2017

Vijay Joshi Vs M/s I.C. Computer System and Anr.

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0101

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 374 - Calling for records to exercise powers of revision - High Courts powers of revision - Appeals from convictionsNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts24 Mar 2017Dismissed

CHAIN SINGH Vs PIAR SINGH AND OTHERS

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0028

Succession Act, 1925, Section 63 - Execution of unprivileged willsEvidence Act, 1872, Section 63, Section 68 - Secondary evidence - Proof of execution of document required by law to be attested
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High Courts24 Mar 2017

K.B. Verma, & Ors. Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0026

Code of Criminal Procedure, 1973, Section 482, Section 438, Section 438(2) - Saving of inherent powers of High Court - Direction for grant of bail to person apprehending arrest - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Punishment for Criminal breach of trust
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High Courts23 Mar 2017Dismissed

STATE OF H P Vs KAMAL AND OTHERS

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0097

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 332, Section 353, Section 341 - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt to deter public servant from his duty. - Assault or criminal force to deter public servant from discharge of his duty - Punishment for wrongful restraint
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High Courts23 Mar 2017Dismissed

Basant Vs Virender Singh and another

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0096

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts23 Mar 2017Dismissed

Sanjay Vishwakarma Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0095

Code of Criminal Procedure, 1973, Section 173, Section 161, Section 154, Section 313 - Report of police officer on completion of Investigation - Examination of witnesses by police - Information in cognizable cases - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 363, Section 366 - Punishment for rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc
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High Courts23 Mar 2017Dismissed

Varinder Singh Vs State of Himachal Pradesh & ors.

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0094

Code of Criminal Procedure, 1973, Section 154, Section 313 - Information in cognizable cases - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 498A, Section 107, Section 306 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of a thing - Abetment of SuiddeEvidence Act, 1872, Section 113A, Section 113B - Presumption as to abetment of suicide by a married woman - Presumption as to dowry death
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High Courts22 Mar 2017Dismissed

KAMAL KISHORE; SURESH KUMAR Vs STATE OF HIMACHAL PRADESH

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0092

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 354, Section 341 - Acts done by several persons in furtherance of common intention - Assault or criminal force to woman with intent to outrage her modesty - Punishment for wrongful restraint
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High Courts22 Mar 2017

State of H.P. Vs Hari Singh

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0091

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 304A, Section 337 - Rash driving or riding on a public way - Causing death by negligence - Causing hurt by act endangering life or personal safety of others
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