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High Court Of Himachal Pradesh judgments, 2001

238 judgments · page 8 of 12

High Courts29 Jun 2001Dismissed

Devinder Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2002) 1 RCR(Criminal) 160 : (2001) 3 ShimLC 327

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 35, 54Penal Code, 1860 (IPC) — Section 302, 307, 34, 420, 447
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High Courts29 Jun 2001

Raj Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2001) 3 ShimLC 298

Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 20, 20APrevention of Food Adulteration Rules, 1955 — Rule 18
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High Courts28 Jun 2001Dismissed

Mehar Chand Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2001) 3 ShimLC 32

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37(1), 42, 50
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High Courts20 Jun 2001

Loharu Ram Vs Keemtu and Others

High Court Of Himachal Pradesh · (2002) 1 ShimLC 4

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, Order 21 Rule 35, Order 21 Rule 35(1), Order 21 Rule 35(2)
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High Courts04 Jun 2001Dismissed

Duni Chand Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2001) 2 ShimLC 206

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50, 55, 57Penal Code, 1860 (IPC) — Section 161
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