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High Court Of Himachal Pradesh judgments, 1991

171 judgments · page 4 of 9

High Courts12 Aug 1991Dismissed

Prem Singh Vs Hardev Singh

High Court Of Himachal Pradesh · (1992) 1 ShimLC 190

Criminal Procedure Code, 1973 (CrPC) — Section 100, 156(3), 161, 164, 190Penal Code, 1860 (IPC) — Section 302Prevention of Corruption Act, 1947 — Section 5A
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High Courts08 Aug 1991Allowed

R.K. Gupta Vs Daler Singh

High Court Of Himachal Pradesh · (1992) 1 ShimLC 214

Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 203, 204, 245Penal Code, 1860 (IPC) — Section 499, 500
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High Courts07 Aug 1991Dismissed

Smt. Kamla Devi Vs Dhian Chand

High Court Of Himachal Pradesh · (1992) 1 ShimLC 181

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 340(1), 341Evidence Act, 1872 — Section 114
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High Courts02 Aug 1991Dismissed

Hans kali Vs Naro Devi and Others

High Court Of Himachal Pradesh · (1992) 2 ShimLC 352

Civil Procedure Code, 1908 (CPC) — Section 11Punjab Restitution of Mortgaged Lands Act, 1938 — Section 10, 10A
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High Courts26 Jul 1991Allowed

Dilu Vs Dhani Ram

High Court Of Himachal Pradesh · (1993) 1 DMC 399 : (1992) 1 ShimLC 356

Evidence Act, 1872 — Section 50
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High Courts25 Jul 1991

R.K. Sood Vs Roshan Lal

High Court Of Himachal Pradesh · (1992) 1 ShimLC 343

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Himachal Pradesh Urban Rent Control Act, 1987 — Section 16, 16(8), 24(1)
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High Courts25 Jul 1991Dismissed

Hari Chand Vs State

High Court Of Himachal Pradesh · (1992) 1 ShimLC 413

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 42, 50, 57
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