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High Court Of Himachal Pradesh judgments, 2005

298 judgments · page 2 of 15

High Courts08 Dec 2005Dismissed

Minunno Vancenzo Vs State of H.P.

High Court Of Himachal Pradesh · (2006) CriLJ 2339 : (2006) 1 ShimLC 279

Criminal Procedure Code, 1973 (CrPC) — Section 279, 279(1), 293, 313, 361Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 52, 52A(2)Penal Code, 1860 (IPC) — Section 302, 304
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High Courts02 Dec 2005Allowed

Sonu Vs State of H.P.

High Court Of Himachal Pradesh · (2006) 3 ShimLC 240

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(B)
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High Courts30 Nov 2005Dismissed

Madan Lal Vs Kunta Devi etc.

High Court Of Himachal Pradesh · (2006) 1 ShimLC 186

Civil Procedure Code, 1908 (CPC) — Section 47Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 24(5)
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High Courts25 Nov 2005Allowed

Moti Ram Vs State of H.P.

High Court Of Himachal Pradesh · (2007) 5 RCR(Criminal) 600 : (2006) 1 ShimLC 231

Criminal Procedure Code, 1973 (CrPC) — Section 173Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 13, 20, 20B, 42, 43
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High Courts25 Nov 2005Allowed

(Dr.) Sanjiv Sharma Vs State of H.P. and Another

High Court Of Himachal Pradesh · (2006) 1 ACC 741 : AIR 2006 HP 141 : (2007) 1 RCR(Civil) 574 : (2006) 1 ShimLC 226

Central Motor Vehicles Rules, 1989 — Rule 115, 115(2), 115(7), 116, 116(1)Motor Vehicles Act, 1988 — Section 110, 190, 190(2)
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High Courts25 Nov 2005Allowed

Sher Singh Vs Rakesh Kumar and Others

High Court Of Himachal Pradesh · (2006) ACJ 2367

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Limitation Act, 1963 — Section 21, 21(1)Workmens Compensation Act, 1923 — Section 10, 4A, 4A(3)
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