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High Court Of Himachal Pradesh judgments

31,399 judgments · page 606 of 1,570

High Courts16 Mar 2017Dismissed

KAMAL KANT BHATIA & ANOTHER Vs ROOP SINGH VERMA

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0069

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 14Rule 5 -Himachal Pradesh Urban Rent Control Act, 1987, Section 14
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High Courts15 Mar 2017Dismissed

STATE OF HIMACHAL PRADESH Vs BHAGAT RAM

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0068

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 325 - Punishment for voluntarily causing grievous hurt
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High Courts15 Mar 2017

State of H.P. Vs Harbans and others

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0066

Himachal Pradesh Tenancy and Land Reforms Rules, 1975, Rule 12 -Himachal Pradesh Tenancy And Land Reforms Act, 1972, Section 31
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High Courts15 Mar 2017

State of Himachal Pradesh Vs Hardev Singh & ors

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0065

Code of Criminal Procedure, 1973, Section 154, Section 313 - Information in cognizable cases - Power to examine the accusedIndian Penal Code, 1860, Section 147, Section 324, Section 323, Section 148, Section 325, Section 149, Section 427, Section 341 - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for voluntarily causing grievous hurt - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Mischief causing damage to the amount of fifty rupees - Punishment for wrongful restraint
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High Courts15 Mar 2017

Om Parkash Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0064

Code of Criminal Procedure, 1973, Section 154 - Information in cognizable casesIndian Penal Code, 1860, Section 34, Section 379 - Acts done by several persons in furtherance of common intention - Punishment for theft
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High Courts10 Mar 2017

Dila Ram Vs Rekha Devi and others

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0062

Code of Criminal Procedure, 1973, Section 173 - Report of police officer on completion of InvestigationMotor Vehicles Act, 1988, Section 166, Section 166, Section 158(6), Section 158(6), Section 166(4), Section 166(4) - Application for compensation - Production of certain certificates, licence and permit in certain cases - Application for compensation
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High Courts10 Mar 2017

Gulab Singh Shandil Vs Vidya Sagar Sharma

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0061

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313 - Calling for records to exercise powers of revision - High Courts powers of revision - Power to examine the accusedNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts09 Mar 2017

State of H.P. Vs Sukhdev

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0056

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20 - Punishment for contravention in relation to cannabis plant and cannabis
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High Courts09 Mar 2017Disposed

GENERAL MANAGER Vs SURINDER KUMAR & OTHERS

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0055

Land Acquisition Act, 1894, Section 4, Section 11, Section 18, Section 54 - Publication of preliminary notification and powers of officers thereupon. - Enquiry and award by Collector - Reference to Court - Appeals in proceedings before Court
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High Courts09 Mar 2017Allowed

BALDEV SINGH AND OTHERS Vs STATE OF HIMACHAL PRADESH AND OTHERS

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0054

Constitution of India, Article 226, Article 300A, Article 19(f) - Power of High Courts to Issue certain writs - Persons not to be deprived of property save by authority of law - Protection of certain rights regarding freedom of speech, etcLand Acquisition Act, 1894, Section 4 - Publication of preliminary notification and powers of officers thereupon.
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High Courts09 Mar 2017Allowed

STATE OF H P Vs MAHINDER SINGH

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0053

Code of Criminal Procedure, 1973, Section 313, Section 157(1) - Power to examine the accused - Procedure for InvestigationIndian Penal Code, 1860, Section 353 - Assault or criminal force to deter public servant from discharge of his duty
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High Courts09 Mar 2017

BIHARI LAL Vs STATE OF H P

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0052

Code of Criminal Procedure, 1973, Section 154 - Information in cognizable casesIndian Penal Code, 1860, Section 120B, Section 376, Section 363, Section 366 - Punishment of criminal conspiracy - Punishment for rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etcEvidence Act, 1872, Section 65A
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High Courts08 Mar 2017Disposed

SHYAM LAL & OTHERS Vs PRAVEEN VERMA & OTHERS

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0051

Constitution of India, Article 215 - High Courts to be Courts of recordContempt of Courts Act, 1971, Section 12 -Himachal Pradesh Co-operative Societies Rules, 1971, - Rule 48, Rule 45, Rule 50(i), Rule 50(j)
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