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High Court Of Himachal Pradesh judgments

31,399 judgments · page 607 of 1,570

High Courts08 Mar 2017Dismissed

SATYA DEVI Vs JAGIR SINGH AND OTHERS

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0048

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 26Rule 9
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High Courts08 Mar 2017

State of H.P. Vs Sanjiv Kumar

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0045

Code of Criminal Procedure, 1973, Section 313 - 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
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High Courts08 Mar 2017

Nageshwar Mehto Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0044

Code of Criminal Procedure, 1973, Section 313 - 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 20, Section 50 - Punishment for contravention in relation to cannabis plant and cannabis - Conditions under which search of persons shall be conducted
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High Courts08 Mar 2017

M/s D.P. Jagan Hardware Private Limited. Vs M/s D.P. Jagan & Sons and another.

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0042

Code of Civil Procedure, 1908, Order 7Rule 11 -Trade Marks Act, 1999, Section 27, Section 134, Section 27(2), Section 134 (1)(c) - No action for infringement of unregistered trade mark - Suit for infringement, etc., to be instituted before District Court - No action for infringement of unregistered trade mark - Suit for infringement, etc., to be instituted before District Court
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High Courts08 Mar 2017Dismissed

STATE OF H P Vs BHAG SINGH

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0041

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 325, Section 504, Section 341 - Punishment for voluntarily causing grievous hurt - Intentional insult with intent to provoke breach of the peace - Punishment for wrongful restraint
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High Courts07 Mar 2017

Prem Singh Vs H.P. State Forest Development Corporation

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0025

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndustrial Disputes Act, 1947, Section 25, Section 10, Section 25F, Section 25F, Section 25F, Section 2(s), Section 2(s), Section 2(s), Section 2(OO), Section 2(OO), Section 2(OO) - Prohibition of financial aid to illegal strikes and lock-outs - Reference of disputes to Boards, Courts or Tribunals - Conditions precedent to retrenchment of workmen - Conditions precedent to retrenchment of workmen - Conditions precedent to retrenchment of workmen - Definitions - Definitions - Definitions - Definitions - Definitions - Definitions
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High Courts07 Mar 2017Allowed

Anju Thakur Vs State of H.P. & Ors

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0022

Code of Criminal Procedure, 1973, Section 320 - Compounding of offencesIndian Penal Code, 1860, Section 420, Section 34, Section 506, Section 149, Section 120-B - Cheating and dishonestly inducing delivery of property - Acts done by several persons in furtherance of common intention - Punishment for criminal ,intimidation - Every member of unlawful assembly guilty of offence committed in prosecution of common object
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High Courts06 Mar 2017

Tula Ram Vs Prem Singh

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0021

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313, Section 374 - Calling for records to exercise powers of revision - High Courts powers of revision - Power to examine the accused - Appeals from convictionsNegotiable Instruments Act, 1881, Section 20, Section 138, Section 118 - Inchoate stamped instruments - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumptions as to negotiable instruments of consideration
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High Courts06 Mar 2017

Rasal Singh Vs State of H.P

High Court Of Himachal Pradesh · (2017) 03 SHI CK 0019

Code of Criminal Procedure, 1973, Section 173, Section 161, Section 154, Section 313, Section 357 - Report of police officer on completion of Investigation - Examination of witnesses by police - Information in cognizable cases - Power to examine the accused - Order to pay compensationIndian Penal Code, 1860, Section 307, Section 323 - Attempt to murder - Punishment for voluntarily causing hurtEvidence Act, 1872, Section 91, Section 27, Section 92 - Evidence of terms of contracts, grants and other dispositions of property reduced to form of document - How much of information received from accused may be proved - Exclusion of evidence of oral agreement
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