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High Court Of Himachal Pradesh judgments, 1995

207 judgments · page 3 of 11

High Courts30 Oct 1995Allowed

Kingett Edward Christopher Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1995) 4 ILR HP 2940

Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 161, 165, 4Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 41(2), 42, 43Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 2
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High Courts20 Oct 1995Dismissed

Mohinder Kumar Joshi Vs Kali Ram

High Court Of Himachal Pradesh · (1995) 4 ILR HP 3006

Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)Himachal Pradesh Urban Rent Control Act, 1987 — Section 24(1), 24(5)
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High Courts12 Oct 1995Dismissed

Dhani Ram and Another Vs State of H.P. and Another

High Court Of Himachal Pradesh · (1995) 4 ILR HP 3094

Criminal Procedure Code, 1973 (CrPC) — Section 300, 482Prevention of Corruption Act, 1988 — Section 10, 11, 13, 15, 19Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 16(1A), 20, 7
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High Courts11 Oct 1995Dismissed

Lal Singh Vs Ajudhya Devi

High Court Of Himachal Pradesh · (1995) 4 ILR HP 3087

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 311, 397, 397(3), 482
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