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High Court Of Himachal Pradesh judgments, 1952

49 judgments · page 2 of 3

High Courts15 Sept 1952

State Vs Jahlu

High Court Of Himachal Pradesh · AIR 1953 HP 40

Reformatory Schools Act, 1897 — Section 8, 8(3)Reformatory Schools Rules — Rule 3, 4
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High Courts21 Aug 1952

Mehar Chand Vs The State

High Court Of Himachal Pradesh · AIR 1953 HP 3

Contempt of Courts Act, 1971 — Section 3Criminal Procedure Code, 1898 (CrPC) — Section 369, 561A
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High Courts14 Jul 1952

Kirpa and Another Vs The State

High Court Of Himachal Pradesh · AIR 1952 HP 68

Criminal Procedure Code, 1898 (CrPC) — Section 162, 164, 173, 537Evidence Act, 1872 — Section 114, 24, 25, 26, 27Punjab High Court Rules and Orders — Rule 13(1)
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High Courts17 Jun 1952

Sm. Kalawati Vs The State

High Court Of Himachal Pradesh · AIR 1952 HP 67

Constitution of India, 1950 — Article 132, 132(1), 134, 134(1), 136Criminal Procedure Code, 1898 (CrPC) — Section 426(2B)
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High Courts16 Jun 1952

Ranjit Singh and Another Vs State

High Court Of Himachal Pradesh · AIR 1952 HP 81

Constitution of India, 1950 — Article 134, 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 154, 162, 164(3), 172, 173Evidence Act, 1872 — Section 11, 118, 133, 154, 25
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High Courts09 Jun 1952Allowed

The State Vs Nilam Das and Another

High Court Of Himachal Pradesh · AIR 1952 HP 74

Criminal Procedure Code, 1898 (CrPC) — Section 155(2), 190(1), 4(1), 403, 403(1)Evidence Act, 1872 — Section 57, 81Opium Act, 1878 — Section 14, 15, 16, 17, 18
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High Courts29 May 1952Dismissed

Padam Chand and Others Vs Ram Lal and Another

High Court Of Himachal Pradesh · AIR 1953 HP 11

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 77(2), Order 21 Rule 80, Order 3 Rule 4, Order 8 Rule 6Negotiable Instruments Act, 1881 (NI) — Section 48Stamp Act, 1899 — Article 23, 2(10)
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