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High Court Of Himachal Pradesh judgments, 1997

275 judgments · page 2 of 14

High Courts19 Nov 1997Allowed

Tara Dutt and Another Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1998) 1 ShimLC 365

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 222(4), 463, 463(2), 468, 468(2)Penal Code, 1860 (IPC) — Section 120B , 323, 324, 406, 408
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High Courts13 Nov 1997Dismissed

Ranjit Singh Vs State of H.P.

High Court Of Himachal Pradesh · (1998) 1 ShimLC 406

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 313Penal Code, 1860 (IPC) — Section 302
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High Courts11 Nov 1997Allowed

C.M. Auto Stores and Others Vs Union Bank of India

High Court Of Himachal Pradesh · (1998) 2 ShimLC 135

Bankers Books Evidence Act, 1891 — Section 2Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14(1), Order 7 Rule 14(2), Order 7 Rule 18, Order 7 Rule 18(1), Order 7 Rule 18(2)Evidence Act, 1872 — Section 67
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High Courts05 Nov 1997Allowed

Ved Parkash Vs State of H.P.

High Court Of Himachal Pradesh · (1998) 1 ShimLC 392

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 165APrevention of Corruption Act, 1988 — Section 13(1), 13(2), 5(2), 7
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