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COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 2001

238 judgments · page 5 of 12

High Courts27 Sept 2001Dismissed

Gulam Rasool Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2002) 1 ShimLC 189

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41(2), 42, 50, 52(1)
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High Courts18 Sept 2001Allowed

Gopal Krishan Vs Jagtamba Parsand and Others

High Court Of Himachal Pradesh · (2002) 1 ShimLC 132

Himachal Pradesh Land Revenue Act, 1954 — Section 104(1), 104(2), 104(3), 104(4), 104(5)Himachal Pradesh Tenancy and Land Reforms Rules, 1975 — Rule 21, 22, 23, 24, 28
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High Courts07 Sept 2001Dismissed

Ashok Kumar Chauhan Vs Kanwar Singh and Others

High Court Of Himachal Pradesh · (2002) 1 ShimLC 152

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 32 Rule 3, Order 32 Rule 7, Order 32 Rule 8, 100Hindu Minority and Guardianship Act, 1956 — Section 12, 8, 8(1), 8(2), 8(3)Limitation Act, 1963 — Article 60, 60
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High Courts17 Aug 2001Dismissed

Chhaju Ram Vs State

High Court Of Himachal Pradesh · (2002) 2 ShimLC 155

Criminal Procedure Code, 1973 (CrPC) — Section 200, 262, 263, 264, 265Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 16A
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High Courts14 Aug 2001Allowed

Dina Nath Vs Smt. Soma Devi

High Court Of Himachal Pradesh · (2002) 2 ShimLC 186

Criminal Procedure Code, 1973 (CrPC) — Section 125Himachal Pradesh Court Fees Act, 1968 — Section 7Hindu Adoptions and Maintenance Act, 1956 — Section 18
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High Courts10 Aug 2001Dismissed

Prem Raj Sharma Vs Baldev Verma

High Court Of Himachal Pradesh · (2002) 2 ShimLC 74

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 39 Rule 1, Order 39 Rule 2, 100, 11Evidence Act, 1872 — Section 35
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High Courts07 Aug 2001Dismissed

State of H.P. Vs Dr. C.L. Malhotra and Others

High Court Of Himachal Pradesh · (2002) 1 ShimLC 280

Criminal Procedure Code, 1973 (CrPC) — Section 313Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983 — Section 22Penal Code, 1860 (IPC) — Section 120B, 420
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High Courts03 Aug 2001Dismissed

Devinder Singh and Others Vs State of H.P.

High Court Of Himachal Pradesh · (2002) 2 ShimLC 88

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 114A, 14A, 27Penal Code, 1860 (IPC) — Section 34, 375, 376, 380, 457
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