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High Court Of Himachal Pradesh judgments, 2005

298 judgments · page 11 of 15

High Courts23 May 2005Allowed

Sachin Sharma Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 2 ShimLC 64

Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 100(5), 100(6), 100(7)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50, 52A, 52A(2)
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High Courts17 May 2005

Rajinder Singh Vs Shakuntla Devi and Others

High Court Of Himachal Pradesh · (2005) 3 ShimLC 1

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 43 Rule 1Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 27, 92Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 126
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High Courts12 May 2005Dismissed

Ram Lal Vs State of H.P.

High Court Of Himachal Pradesh · (2006) CriLJ 939 : (2005) 3 ShimLC 67

Criminal Procedure Code, 1973 (CrPC) — Section 154, 207Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 300, 302, 304
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High Courts11 May 2005Dismissed

Veer Singh and Another Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2005) 3 ShimLC 314

Constitution of India, 1950 — Article 309Himachal Pradesh Home Guards Act, 1968 — Section 14, 14(1), 4, 5, 5(4)Himachal Pradesh Home Guards Rules, 1971 — Rule 18, 3, 4, 5, 7
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High Courts11 May 2005Allowed

Dev Raj Vs State of H.P.

High Court Of Himachal Pradesh · (2005) CriLJ 4580 : (2006) 1 RCR(Criminal) 531

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 41(1), 42, 42(1)
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