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High Court Of Himachal Pradesh judgments, 1989

245 judgments · page 7 of 13

High Courts11 Jul 1989Allowed

Shahniwaj Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1990) CriLJ 1337 : (1990) 2 RCR(Criminal) 459 : (1990) 1 ShimLC 105

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 20
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High Courts27 Jun 1989Dismissed

Amar Nath Vs State of H.P.

High Court Of Himachal Pradesh · (1989) 1 ILR HP 619

Constitution of India, 1950 — Article 48ACriminal Procedure Code, 1973 (CrPC) — Section 354, 397, 452, 468, 517Forest Act, 1927 — Section 33, 69
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High Courts27 Jun 1989Dismissed

Meena Ram Vs State of H.P. and Another

High Court Of Himachal Pradesh · (1990) CriLJ 1347 : (1989) 2 ShimLC 377

Constitution of India, 1950 — Article 48ACriminal Procedure Code, 1973 (CrPC) — Section 313, 401, 452, 497, 517Forest Act, 1927 — Section 41, 42, 69
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High Courts27 Jun 1989Dismissed

Amar Nath Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1990) CriLJ 506 : (1989) 1 ILR HP 613 : (1990) 1 RCR(Criminal) 642

Constitution of India, 1950 — Article 48ACriminal Procedure Code, 1973 (CrPC) — Section 313, 397, 452, 454, 468Forest Act, 1927 — Section 33, 69
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High Courts27 Jun 1989Allowed

Jat Ram Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1991) CriLJ 1435 : (1989) 1 ILR HP 592

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 409, 467, 471Prevention of Corruption Act, 1947 — Section 5(1)
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High Courts27 Jun 1989

State of Himachal Pradesh Vs T.R. Seth and Others

High Court Of Himachal Pradesh · (1989) 1 ILR HP 478

Criminal Procedure Code, 1973 (CrPC) — Section 403(1)Penal Code, 1860 (IPC) — Section 120B, 279, 409, 420, 465Prevention of Corruption Act, 1947 — Section 5(1)(2), 5(2), 6, 6(1)
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High Courts27 Jun 1989

Shri Kamal Kishore Vs State of H.P.

High Court Of Himachal Pradesh · (1989) 2 ShimLC 392

Constitution of India, 1950 — Article 226, 229, 229(2), 235, 320(3)Himachal Pradesh High Court Officers and Servants (Salaries, Leave, Allowances and Pension) Rules, 1971 — Rule 2
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High Courts21 Jun 1989Allowed

Jat Ram Vs State of H.P.

High Court Of Himachal Pradesh · (1989) 1 ILR HP 603 : (1989) 1 ILR HP 598

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 409, 467, 471Prevention of Corruption Act, 1988 — Section 5(1)
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