High Courts16 Aug 1989Allowed

Attar Singh Vs State of H.P.

High Court Of Himachal Pradesh · (1989) 2 ILR HP 875

Criminal Procedure Code, 1973 (CrPC) — Section 313, 41(1)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 325, 380
High Courts16 Aug 1989

Rattan Lal and etc. Vs State of H.P.

High Court Of Himachal Pradesh · (1991) CriLJ 3302 : (1989) 2 ILR HP 1077

Criminal Procedure Code, 1973 (CrPC) — Section 16(1AA)Prevention of Food Adulteration Act, 1954 — Section 10, 11, 12, 13, 13(2E)Prevention of Food Adulteration Rules, 1955 — Rule 23, 24, 25, 26, 27
High Courts02 Aug 1989Allowed

State of H.P. Vs Maya Dass and Another

High Court Of Himachal Pradesh · (1989) 2 ILR HP 929

Criminal Procedure Code, 1973 (CrPC) — Section 216, 397, 397(1), 397(2), 401Penal Code, 1860 (IPC) — Section 201, 302, 304Special Courts Act, 1979 — Section 11