CourtKutchehry.com

COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 1995

207 judgments · page 4 of 11

High Courts25 Sept 1995

Roop Singh and Others Vs State of H.P.

High Court Of Himachal Pradesh · (1996) 1 ShimLC 296

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 382, 383, 384Penal Code, 1860 (IPC) — Section 325, 34, 452
Read judgment
High Courts25 Sept 1995Allowed

State of H.P. Vs Shri Pawan Kumar

High Court Of Himachal Pradesh · (1996) 1 ShimLC 304

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 228(1), 397, 401Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 30, 41, 41(2), 42, 50
Read judgment
High Courts20 Sept 1995Dismissed

Megh Singh Vs State of H.P.

High Court Of Himachal Pradesh · (1995) 4 ILR HP 2418

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 24, 6
Read judgment
High Courts20 Sept 1995Allowed

Surinder Kumar Gupta Vs Manju Rani

High Court Of Himachal Pradesh · (1996) 2 DMC 508 : (1996) 1 ShimLC 183

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 6 Rule 17Hindu Marriage Act, 1955 — Section 12(1), 13
Read judgment
High Courts08 Sept 1995Allowed

Krishan Chand Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1995) 4 ILR HP 2455

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113, 113APenal Code, 1860 (IPC) — Section 107, 201, 306, 498A
Read judgment