Meena Kumari Vs Kalpana Kumari

Himachal Pradesh HC 31 Oct 2025 Criminal Appeal No. 85 Of 2014 (2025) 10 SHI CK 0057
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 85 Of 2014

Hon'ble Bench

Rakesh Kainthla, J

Advocates

Shekhar Badola, S.K. Banyal

Final Decision

Dismissed

Acts Referred
  • Indian Penal Code, 1860 — Section 500
  • Code Of Criminal Procedure, 1973 — Section 313, 378, 437A
  • Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 481

Judgement Text

Translate:
Andhra Pradesh HC
Nalluri Venkateswarlu Vs State Of Andhra Pradesh & Ors
11 Dec 2025
Supreme Court
Jothi @ Nagajothi Vs State, Rep. By The Inspector Of Police
11 Dec 2025
From The Blog
CBDT Cracks Down on Bogus Deduction Claims: Taxpayers to Get SMS and Email Alerts
Dec
16
2025

Court News

CBDT Cracks Down on Bogus Deduction Claims: Taxpayers to Get SMS and Email Alerts
Read More
Gujarat High Court: Myopic Reading of Sections 129 & 130 of CGST Act Would Create Hostility
Dec
16
2025

Court News

Gujarat High Court: Myopic Reading of Sections 129 & 130 of CGST Act Would Create Hostility
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2025) 10 SHI CK 0057
  • Coram: Rakesh Kainthla, J
  • Bench: Single Bench
  • Advocates: Shekhar Badola, S.K. Banyal
  • Result: Dismissed
Referenced Acts & Sections
  • Indian Penal Code, 1860 — Section 500
  • Code Of Criminal Procedure, 1973 — Section 313, 378, 437A
  • Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 481
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.