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High Court Of Himachal Pradesh judgments, 2005

298 judgments · page 6 of 15

High Courts10 Aug 2005Dismissed

State of H.P. Vs Baldev Bhandari and Others

High Court Of Himachal Pradesh · (2006) 1 ShimLC 33

Penal Code, 1860 (IPC) — Section 147, 149, 323, 325, 342Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7
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High Courts09 Aug 2005

State of H.P. Vs Jagar Nath

High Court Of Himachal Pradesh · (2006) FAJ 146 : (2006) 1 ShimLC 109

Criminal Procedure Code, 1973 (CrPC) — Section 204, 204(2)Prevention of Food Adulteration Act, 1954 — Section 10, 13(2), 16(1), 7
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High Courts09 Aug 2005

State of H.P. Vs Siri Ram

High Court Of Himachal Pradesh · (2006) CriLJ 1008 : (2006) 2 RCR(Criminal) 665 : (2005) 2 ShimLC 459

Constitution of India, 1950 — Article 21Prevention of Food Adulteration Act, 1954 — Section 10(7), 13, 13(2), 16(1), 7
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High Courts02 Aug 2005Allowed

Shiv Ram Vs Nuratta and Others

High Court Of Himachal Pradesh · AIR 2006 HP 47 : (2006) 1 ShimLC 97

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 5, Order 43 Rule 1
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