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High Court Of Himachal Pradesh judgments

31,399 judgments · page 611 of 1,570

High Courts10 Jan 2017Dismissed

Punjab Laminate Private Limited Vs Sh. Gurdas Ram

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0032

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndustrial Disputes Act, 1947, Section 10(1), Section 25F, Section 25B - Reference of disputes to Boards, Courts or Tribunals - Conditions precedent to retrenchment of workmen - Definition of continuous service
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High Courts10 Jan 2017Dismissed

Ajay Sharma and another Vs Sarvajeet Singh

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0031

Code of Civil Procedure, 1908, Section 115, Order 22Rule 4, Order 41Rule 5 - RevisionLimitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
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High Courts10 Jan 2017

State of Himachal Pradesh Vs Subhash Chand

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0030

Code of Criminal Procedure, 1973, Section 154 - Information in cognizable casesIndian Penal Code, 1860, Section 306, Section 309, Section 498-A, Section 304-B - Abetment of Suidde - Attempt to commit suicideEvidence Act, 1872, Section 113-B
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High Courts10 Jan 2017Dismissed

State of Himachal Pradesh Vs Ashok Kumar

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0028

Code of Criminal Procedure, 1973, Section 161, Section 386, Section 378 - Examination of witnesses by police - Power of the Appellate Court - Appeal in case of acquittalNarcotic Drugs and Psychotropic Substances Act, 1985, Section 15 - Punishment for contravention in relation to poppy straw
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High Courts10 Jan 2017

State of Himachal Pradesh Vs Suneel Kumar @ Bobby

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0027

Code of Criminal Procedure, 1973, Section 161, Section 154, Section 164 - Examination of witnesses by police - Information in cognizable cases - Recording of confessions and statementsIndian Penal Code, 1860, Section 302, Section 201, Section 34 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Acts done by several persons in furtherance of common intentionEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
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High Courts09 Jan 2017Disposed

Rajesh Sharma Vs State of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0024

Constitution of India, Article 226 - Power of High Courts to Issue certain writsHindu Adoptions and Maintenance Act, 1956, Section 6, Section 10, Section 9, Section 5, Section 7 -Himachal Pradesh Panchayati Raj (General) Rules, 1997, Rule 21
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High Courts09 Jan 2017

Rajeev Vs Divisional Forest Officer, Rohru and others

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0023

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 11Rule 12, Order 11Rule 14 -Industrial Disputes Act, 1947, Section 11(3), Section 25-D - Procedure and powers of conciliation officers. Boards, Courts and Tribunals and National Tribunals.
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High Courts09 Jan 2017Disposed

State of H.P. Vs Anuj Kumar & another

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0022

Indian Penal Code, 1860, Section 376, Section 34, Section 506 - Punishment for rape - Acts done by several persons in furtherance of common intention - Punishment for criminal ,intimidation
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High Courts06 Jan 2017Disposed

Madan Lal Thakur Vs Shriram Transport Finance Company Ltd. through Amrik Lal Attri and another

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0019

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - High Courts powers of revisionNegotiable Instruments Act, 1881, Section 138, Section 147 - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences to be compoundable
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High Courts06 Jan 2017Disposed

Devinder Gupta Vs Prem Chand Kaushal and another

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0017

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - High Courts powers of revisionNegotiable Instruments Act, 1881, Section 138, Section 147 - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences to be compoundable
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High Courts05 Jan 2017Disposed

Raj Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0015

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 201, Section 376, Section 506 - Causing disappearance of evidence of offence or giving false information to screen offender - Punishment for rape - Punishment for criminal ,intimidationScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(12) - Punishments for offences of atrocities
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