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High Court Of Himachal Pradesh judgments, 1991

171 judgments · page 3 of 9

High Courts26 Sept 1991Dismissed

Dhani Ram Vs State of H.P.

High Court Of Himachal Pradesh · (1992) 1 ShimLC 363

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 34
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High Courts26 Sept 1991Dismissed

In Re: R.S. Gupta

High Court Of Himachal Pradesh · (1992) CriLJ 2265

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Penal Code, 1860 (IPC) — Section 352, 356, 500
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High Courts17 Sept 1991Allowed

Mohar Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1992) 2 ShimLC 271

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302
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High Courts09 Sept 1991Dismissed

Bali Ram Vs Smt. Krishna Devi and Others

High Court Of Himachal Pradesh · (1992) 2 ShimLC 14

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 561Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
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High Courts21 Aug 1991

Dalip Singh and Others Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1992) 1 ShimLC 320

Civil Procedure Code, 1908 (CPC) — Section 9Himachal Pradesh Panchayati Raj Act, 1968 — Section 40Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 10, 12, 3, 3(5), 30
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