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High Court Of Himachal Pradesh judgments, 2000

176 judgments · page 5 of 9

High Courts18 Jul 2000Dismissed

Raj Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2000) 2 ShimLC 422

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 279, 304AProbation of Offenders Act, 1958 — Section 3
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High Courts07 Jul 2000Dismissed

Singh Ram and Others Vs Bhagat Singh and Others

High Court Of Himachal Pradesh · (2000) 2 ShimLC 487

Civil Procedure Code, 1908 (CPC) — Section 95, 95(2)Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 110, 110(1), 111, 114Specific Relief Act, 1963 — Section 9
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High Courts06 Jul 2000Allowed

Sarwan Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2000) CriLJ 4002 : (2001) 1 ShimLC 327

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 198, 202, 306, 34
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High Courts30 Jun 2000Dismissed

Manbhari Devi and Vs State

High Court Of Himachal Pradesh · (2001) CriLJ 70

Criminal Procedure Code, 1973 (CrPC) — Section 438Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 27A, 29, 32
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High Courts27 Jun 2000Allowed

Rangi Lal Vs State of H.P.

High Court Of Himachal Pradesh · (2000) 2 ShimLC 455

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 114, 133, 27Penal Code, 1860 (IPC) — Section 302
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High Courts23 Jun 2000Dismissed

Ranbir Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2000) CriLJ 5063

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Evidence Act, 1872 — Section 73Penal Code, 1860 (IPC) — Section 406, 420, 465, 468, 471
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