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High Court Of Himachal Pradesh judgments

31,399 judgments · page 612 of 1,570

High Courts03 Jan 2017

Dheeraj Kumar Vs Puran Chand

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0011

Code of Criminal Procedure, 1973, Section 431, Section 421, Section 357 - Money ordered to be paid recoverable as a fine - Warrant for levy of Fine - Order to pay compensationNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts03 Jan 2017Disposed

Rajinder Kumar Sarswati Vs Himachal Gramin Bank & Anr.

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0010

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 Courts02 Jan 2017Dismissed

State of Himachal Pradesh Vs Rajinder Singh

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0008

Code of Criminal Procedure, 1973, Section 313, Section 377 - Power to examine the accused - Appeal by the State Government against sentenceIndian 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 Courts02 Jan 2017Allowed

Krishnu @ Krishan Chand Vs State of H.P. and another

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0007

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860, Section 34, Section 147, Section 307, Section 323, Section 148, Section 506, Section 149, Section 452, Section 504, Section 500, Section 341 - Acts done by several persons in furtherance of common intention - 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 - House -trespass after preparation for hurt, assault or wrongful restraint - Intentional insult with intent to provoke breach of the peace - Punishment for defamation - Punishment for wrongful restraint
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High Courts02 Jan 2017Disposed

Rishabh Kharbanda Vs State of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0004

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian 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 Courts02 Jan 2017

Sanjeev Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0003

Code of Criminal Procedure, 1973, Section 320(2) - Compounding of offencesIndian Penal Code, 1860, Section 354 - Assault or criminal force to woman with intent to outrage her modesty
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High Courts02 Jan 2017Dismissed

State of Himachal Pradesh Vs Ashok Kumar

High Court Of Himachal Pradesh · (2017) 01 SHI CK 0002

Code of Criminal Procedure, 1973, Section 154, Section 313 - Information in cognizable cases - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 337 - Rash driving or riding on a public way - Causing hurt by act endangering life or personal safety of others
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High Courts30 Dec 2016Disposed Off

Oriental Insurance Company Vs Roop Singh

High Court Of Himachal Pradesh · (2017) 1 ACC 137 : (2017) 1 HimLR 457 : (2017) LatestHLJ(HP) 276 : (2017) 2 TAC 193

Motor Vehicles Act, 1988 - Section 149, Section 166, Section 168, Section 173
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High Courts29 Dec 2016Disposed Off

State of Himachal Pradesh Vs Kamlesh alias Kaka

High Court Of Himachal Pradesh · (2017) 1 HimLR 396 : (2017) 1 SimLC 109

Criminal Procedure Code, 1973 (CrPC) - Section 340Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 21, Section 42(2)Penal Code, 1860 (IPC) - Section 195(1), Section 211
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High Courts29 Dec 2016Disposed Off

Subhash Chand Vs State of H.P

High Court Of Himachal Pradesh · (2017) LatestHLJ(HP) 5

Copyright Act, 1957 - Section 68AEvidence Act, 1872 - Section 65BPenal Code, 1860 (IPC) - Section 292
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