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High Court Of Himachal Pradesh judgments, 1999

207 judgments · page 5 of 11

High Courts02 Aug 1999Allowed

Sukesh Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2000) CriLJ 698 : (2000) 2 RCR(Criminal) 61 : (1999) 2 ShimLC 494

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 376Punjab Police Rules, 1934 — Rule 26, 32
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High Courts30 Jul 1999Allowed

Om Prakash Vs State of H.P.

High Court Of Himachal Pradesh · (2000) CriLJ 1591

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376(2)
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High Courts29 Jul 1999

Jagjiwan Paul Vs Bipin Singh Parmar and Others

High Court Of Himachal Pradesh · (2000) 1 ShimLC 99

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1(2), Order 16 Rule 2, Order 16 Rule 4, 151Representation of the People Act, 1951 — Section 100(1), 83
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High Courts26 Jul 1999Dismissed

Nain Singh and Others Vs State and Others

High Court Of Himachal Pradesh · (2000) 1 ShimLC 33

Criminal Procedure Code, 1973 (CrPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3
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High Courts23 Jul 1999Dismissed

State of Himachal Pradesh Vs Man Singh

High Court Of Himachal Pradesh · (1999) 2 ShimLC 526

Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2Prevention of Food Adulteration Rules, 1955 — Rule 14, 17
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High Courts22 Jul 1999Allowed

State of H.P. Vs Rehmat Ali

High Court Of Himachal Pradesh · (2000) CriLJ 675

Criminal Procedure Code, 1973 (CrPC) — Section 154, 167(5), 167(6), 169, 170Penal Code, 1860 (IPC) — Section 279, 304A
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High Courts13 Jul 1999Dismissed

Amar Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2000) CriLJ 189

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 186, 307, 332, 353, 506
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High Courts09 Jul 1999Dismissed

Purshotam Singh and Others Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2000) 1 ShimLC 28

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 100East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 23, 23(1), 23(2), 24, 24(1)Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 43
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