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High Court Of Himachal Pradesh judgments, 2000

176 judgments · page 2 of 9

High Courts06 Oct 2000Allowed

Sada Nand Chauhan Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2000) 3 ShimLC 389

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 112, 139, 154, 154(1), 154(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 354
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High Courts05 Oct 2000Dismissed

Mrs. Sati Rattnam Arvindan Vs Kasturi Lal

High Court Of Himachal Pradesh · (2001) 1 ShimLC 145

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts05 Oct 2000Dismissed

Ram Dass Vs State of H.P.

High Court Of Himachal Pradesh · (2001) 1 ShimLC 132

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 27, 37
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High Courts29 Sept 2000Dismissed

Amar Bahadur Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2000) 3 ShimLC 238

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302, 324, 34, 342
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High Courts28 Sept 2000Allowed

Tej Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2000) 3 ShimLC 82

Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 201, 299, 300, 302, 304
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High Courts27 Sept 2000Allowed

Asha Jaiswal Vs Shakti Singh

High Court Of Himachal Pradesh · (2000) 3 ShimLC 231

Himachal Pradesh Urban Rent Control Act, 1987 — Section 11, 11(2), 11(3), 11(4), 24(5)
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High Courts22 Sept 2000Allowed

State of Himachal Pradesh Vs Desh Raj

High Court Of Himachal Pradesh · (2000) 3 ShimLC 370

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 11, 13, 13(1), 13(2), 16Prevention of Food Adulteration Rules, 1955 — Rule 14
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High Courts21 Sept 2000Dismissed

Jai Chand and Another Vs State of H.P.

High Court Of Himachal Pradesh · (2002) CriLJ 2301 : (2000) 3 ShimLC 270

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 313Penal Code, 1860 (IPC) — Section 109, 302, 34, 84
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High Courts15 Sept 2000Dismissed

Smt. Nirmala Vs Hari Singh

High Court Of Himachal Pradesh · AIR 2001 HP 1 : (2001) 1 CivCC 707 : (2001) 4 RCR(Civil) 308 : (2001) 1 ShimLC 402

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1(3), Order 23 Rule 1(4), 100Evidence Act, 1872 — Section 3
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High Courts15 Sept 2000Allowed

Parveen Kumari Vs Gangi Devi

High Court Of Himachal Pradesh · (2000) 3 ShimLC 121

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 22 Rule 10(1), 151, 54Transfer of Property Act, 1882 — Section 52
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