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High Court Of Himachal Pradesh judgments, 2002

225 judgments · page 9 of 12

High Courts06 May 2002Allowed

Smt. Bimla Rohal Vs Smt. Usha and Another

High Court Of Himachal Pradesh · (2002) 2 ShimLC 341

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 22, 59, 61, 62, 63Succession Act, 1925 — Section 63, 65, 68
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High Courts04 May 2002Allowed

Shiv Ram and Others Vs State of H.P.

High Court Of Himachal Pradesh · (2002) 2 ShimLC 191

Criminal Procedure Code, 1973 (CrPC) — Section 243, 251, 252, 375Forest Act, 1927 — Section 11, 20, 41, 42Forest Produce Land Routes Rules, 1978 — Rule 78
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High Courts30 Apr 2002Dismissed

State of H.P. Vs Kataria Builders

High Court Of Himachal Pradesh · (2003) 2 ARBLR 526 : (2002) 2 ShimLC 287

Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Limitation Act, 1963 — Section 10, 11, 12, 13, 14
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High Courts26 Apr 2002Dismissed

Gita Ram Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2002) CriLJ 3832

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 173, 313Penal Code, 1860 (IPC) — Section 201, 34, 341, 376, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts22 Apr 2002Allowed

State of Himachal Pradesh Vs Sandya Devi

High Court Of Himachal Pradesh · (2002) 2 ShimLC 208

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 20 Rule 6A(2), 33Himachal Pradesh Land Revenue Act, 1954 — Section 163, 163(1), 163(3), 163(4), 163(5)Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 3(2)
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High Courts17 Apr 2002Dismissed

Sito Vs Amar Nath and Others

High Court Of Himachal Pradesh · AIR 2004 HP 26

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
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High Courts12 Apr 2002Allowed

Sandeep Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2002) 2 ShimLC 224

Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(3), 100(4), 100(5), 164Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 51
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High Courts12 Apr 2002Allowed

Raj Kumar @ Khem Raj Vs State of H.P.

High Court Of Himachal Pradesh · (2002) CriLJ 3816 : (2003) 1 DMC 212 : (2002) 4 RCR(Criminal) 792

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B, 306, 498A
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High Courts12 Apr 2002

Smt. Padmo and Others Vs Surat Ram

High Court Of Himachal Pradesh · (2003) CriLJ 237 : (2003) 1 DMC 483 : (2003) 1 RCR(Criminal) 856 : (2002) 2 ShimLC 234

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)Himachal Pradesh Panchayati Raj Act, 1994 — Section 32, 71, 71(2)
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High Courts09 Apr 2002Allowed

Balkrishan Sharma Vs State of H.P.

High Court Of Himachal Pradesh · (2002) CriLJ 4364

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 397, 481Prevention of Corruption Act, 1988 — Section 13(2)
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