High Courts13 Jan 1989
Jit Ram Vs Smt. Cheli and Another
High Court Of Himachal Pradesh · (1989) CriLJ 1852 : (1989) 1 ILR HP 21 : (1989) 2 RCR(Criminal) 587
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1989
245 judgments · page 13 of 13
High Courts13 Jan 1989Allowed
State of H.P. Vs Tangin Durja
High Court Of Himachal Pradesh · (1989) 1 ILR HP 52 : (1990) 1 RCR(Criminal) 443
Criminal Procedure Code, 1973 (CrPC) — Section 313Forest Act, 1927 — Section 29, 30, 31, 33
High Courts11 Jan 1989Allowed
M/s. Thakur Dass, Babu Ram and Another Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1989) 1 ILR HP 1
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 233, 234, 235, 236, 237Penal Code, 1860 (IPC) — Section 340A
High Courts06 Jan 1989
Prem Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) CriLJ 1903 : (1989) 1 ILR HP 35
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 304, 460
High Courts06 Jan 1989Dismissed
State of H.P. Vs Mussa
High Court Of Himachal Pradesh · (1989) 1 ILR HP 32
Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 16(1), 20