Amar Singh Mehta Vs Sukh Ram Sharma And Anothers

High Court Of Himachal Pradesh 4 May 2018 Criminal Appeal No. 49 Of 2018 (2018) 05 SHI CK 0095
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 49 Of 2018

Hon'ble Bench

Tarlok Singh Chauhan, J

Advocates

B.S. Chauhan, Munish Datwalia, Anil Chauhan, Dinender Panwar, Vinod Thakur

Final Decision

Dismissed

Acts Referred
  • Negotiable Instruments Act, 1881 - Section 118, 118(a), 138, 139
  • Code Of Criminal Procedure, 1973 - Section 313

Judgement Text

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Case Metadata
  • Citation: (2018) 2 NIJ 643
  • Ck Citation: (2018) 05 SHI CK 0095
  • Coram: Tarlok Singh Chauhan, J
  • Bench: Single Bench
  • Advocates: B.S. Chauhan, Munish Datwalia, Anil Chauhan, Dinender Panwar, Vinod Thakur
  • Result: Dismissed
Referenced Acts & Sections
  • Negotiable Instruments Act, 1881 - Section 118, 118(a), 138, 139
  • Code Of Criminal Procedure, 1973 - Section 313
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