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High Court Of Himachal Pradesh judgments

31,399 judgments · page 609 of 1,570

High Courts27 Feb 2017

STATE OF H P Vs BALKRISHAN

High Court Of Himachal Pradesh · (2017) 02 SHI CK 0007

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 35, Section 20, Section 54, Section 50 - Presumption of culpable mental state - Punishment for contravention in relation to cannabis plant and cannabis - Presumption from possession of illicit articles - Conditions under which search of persons shall be conducted
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High Courts27 Feb 2017Allowed

PUSHAP RAJ AND ANOTHER Vs DILE RAM

High Court Of Himachal Pradesh · (2017) 02 SHI CK 0006

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 500 - Punishment for defamation
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High Courts21 Feb 2017

Mukesh Kumar Vs State of H.P. and others

High Court Of Himachal Pradesh · (2017) 02 SHI CK 0005

Code of Criminal Procedure, 1973, Section 482, Section 154, Section 320 - Saving of inherent powers of High Court - Information in cognizable cases - Compounding of offencesIndian Penal Code, 1860, Section 147, Section 307, Section 323, Section 148, Section 506, Section 149, Section 279, Section 452, Section 304-A - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for criminal ,intimidation - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Rash driving or riding on a public way - House -trespass after preparation for hurt, assault or wrongful restraintMotor Vehicles Act, 1988, Section 187, Section 187 - Punishment for offences relating to accident
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High Courts17 Feb 2017

Pankaj Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 02 SHI CK 0004

Code of Criminal Procedure, 1973, Section 439, Section 161 - Special powers of High Court or Court of Session regarding bail - Examination of witnesses by policeIndian Penal Code, 1860, Section 34, Section 306, Section 498-A - Acts done by several persons in furtherance of common intention - Abetment of SuiddeEvidence Act, 1872, Section 113A - Presumption as to abetment of suicide by a married woman
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High Courts10 Feb 2017Disposed

Surender Kumar Vs Mast Ram & Another

High Court Of Himachal Pradesh · (2017) 02 SHI CK 0003

Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts07 Feb 2017Disposed

Vimal Sharma Vs Sh. Mehar Chand Sharma & Another

High Court Of Himachal Pradesh · (2017) 02 SHI CK 0002

Negotiable Instruments Act, 1881, Section 138, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts03 Feb 2017Disposed

Mobin Mohammad, & Ors. Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 02 SHI CK 0001

Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467, Section 302, Section 147, Section 324, Section 212, Section 307, Section 323, Section 149, Section 504, Section 341 - 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 murder - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Harbouring offender - Attempt to murder - Punishment for voluntarily causing hurt - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Intentional insult with intent to provoke breach of the peace - Punishment for wrongful restraint
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High Courts27 Jan 2017Disposed

Ekta Malik Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0061

Code of Criminal Procedure, 1973, Section 439, Section 154 - Special powers of High Court or Court of Session regarding bail - Information in cognizable casesIndian Penal Code, 1860, Section 302, Section 147, Section 307, Section 148, Section 149 - Punishment for murder - Punishment for rioting - Attempt to murder - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common objectArms Act, 1959, Section 25, Section 59, Section 54 - Punishment for certain offences
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High Courts27 Jan 2017Disposed

Sudesh Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0060

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20, Section 42(2) - Punishment for contravention in relation to cannabis plant and cannabis - Power of entry, search, seizure and arrest without warrant or authorisation
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High Courts27 Jan 2017Disposed

Papu @ Deep Singh, & Ors. Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0059

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 147, Section 307, Section 149, Section 353 - Punishment for rioting - Attempt to murder - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Assault or criminal force to deter public servant from discharge of his duty
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High Courts20 Jan 2017Disposed

Jagdish Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0058

Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467, Section 419 - 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 cheating by personation
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High Courts20 Jan 2017Disposed

Dr. Ravi Vardhan Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0057

Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 304, Section 465, Section 336 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Punishment for culpable homicide not amounting to murder - Punishment for forgery - Act endangering life or personal safety of others
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High Courts20 Jan 2017Disposed

Dr. Neha Vardhan Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0056

Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 304, Section 465, Section 336 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Punishment for culpable homicide not amounting to murder - Punishment for forgery - Act endangering life or personal safety of others
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