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High Court Of Himachal Pradesh judgments, 1999

207 judgments · page 1 of 11

High Courts29 Dec 1999Dismissed

Vimal Kishore Vs D.D. Gautam and Another

High Court Of Himachal Pradesh · (2000) CriLJ 1864 : (2000) 2 ShimLC 6

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20(1), 27, 7
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High Courts29 Dec 1999Dismissed

Surinder Kumar Sikand Vs State of H.P.

High Court Of Himachal Pradesh · (2000) CriLJ 4207 : (2000) 2 ShimLC 12

Constitution of India, 1950 — Article 20(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 436, 438, 486Prevention of Corruption Act, 1988 — Section 13(1), 13(1)(E)(2), 13(2), 5
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High Courts23 Dec 1999Dismissed

Jaram Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2000) 1 ShimLC 510

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313, 97Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 307
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High Courts22 Dec 1999Dismissed

Sohan Lal Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (2000) 2 ShimLC 1

Constitution of India, 1950 — Article 226Himachal Pradesh Municipal Corporation (Reservation and Elections to the office of Mayor and Deputy Mayor) Rules, 1996 — Rule 5, 9
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High Courts21 Dec 1999Dismissed

Om Parkash and Another Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2000) CriLJ 2675 : (2000) 3 RCR(Criminal) 735 : (2000) 2 ShimLC 22

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 325Probation of Offenders Act, 1958 — Section 3, 4, 6
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High Courts16 Dec 1999Dismissed

State of H.P. Vs Kanshi Ram

High Court Of Himachal Pradesh · (2000) CriLJ 1755

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
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High Courts16 Dec 1999Allowed

Jaipati Vs Gian Chand

High Court Of Himachal Pradesh · (2000) 2 ShimLC 73

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 125(5), 127
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High Courts15 Dec 1999Dismissed

State of H.P. Vs Pawan Kumar and Another

High Court Of Himachal Pradesh · (2000) CriLJ 4889 : (2001) 1 RCR(Criminal) 747

Criminal Procedure Code, 1973 (CrPC) — Section 198, 313Penal Code, 1860 (IPC) — Section 109, 34, 497, 498A, 506
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High Courts13 Dec 1999Dismissed

Diwan Chand Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2000) 2 ShimLC 112

Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 154, 313, 329Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 105, 302, 84
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High Courts09 Dec 1999Dismissed

Bhag Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2000) 2 ShimLC 99

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84
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High Courts09 Dec 1999Dismissed

State of Himachal Pradesh Vs Jai Pal

High Court Of Himachal Pradesh · (2000) CriLJ 1577 : (2000) 3 RCR(Criminal) 684

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 279, 337, 338
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