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High Court Of Himachal Pradesh judgments, 2005

298 judgments · page 13 of 15

High Courts31 Mar 2005Allowed

Oriental Insurance Co. Ltd. Vs Vidya Devi and Others

High Court Of Himachal Pradesh · (2005) ACJ 2105 : (2005) 3 ShimLC 162

General Insurance Business (Nationalisation) Act, 1972 — Section 9Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 140, 158(6), 161, 162, 163
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High Courts30 Mar 2005Dismissed

H.P. State Forest Corporation Vs S. Butail and Company

High Court Of Himachal Pradesh · (2005) 4 BC 255 : (2005) 128 CompCas 179 : (2005) 3 ShimLC 363

Charted Accountants (Amendment) Act, 1959 — Section 2Charted Accountants Act, 1949 — Section 15, 21, 21(1), 21(4), 22Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d)
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High Courts30 Mar 2005Dismissed

Shankar Thappa Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 3 ShimLC 407

Criminal Procedure Code, 1973 (CrPC) — Section 173, 311, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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High Courts30 Mar 2005Dismissed

Harpal Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 3 ShimLC 261

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
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High Courts28 Mar 2005

Partap Singh Vs Smt. Satya Devi and Another

High Court Of Himachal Pradesh · AIR 2005 HP 37 : (2005) 2 ShimLC 31

Civil Procedure Code Amendment Act, 1999 — Section 11Civil Procedure Code Amendment Act, 2002 — Section 16, 5Civil Procedure Code, 1882 — Section 582A
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High Courts24 Mar 2005Allowed

Gurnam Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 1 ShimLC 495

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Penal Code, 1860 (IPC) — Section 302, 325
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