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High Court Of Himachal Pradesh judgments, 2006

203 judgments · page 10 of 11

High Courts28 Feb 2006Dismissed

Gopal Vs State of H.P.

High Court Of Himachal Pradesh · (2006) 2 ShimLC 97

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 100(5), 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 36B, 41, 42, 42
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High Courts13 Jan 2006Allowed

Bal Krishnan Sharma Vs Tek Ram

High Court Of Himachal Pradesh · (2006) 2 ALD(Cri) 8 : (2007) 1 BC 138 : (2006) CriLJ 1993 : (2006) 1 ShimLC 385

Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
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High Courts13 Jan 2006Dismissed

Leena and Others Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2006) 1 ShimLC 358

Constitution of India, 1950 — Article 226National Council for Teacher Education Act, 1993 — Section 32, 32(2)Societies Registration Act, 1860 — Section 12, 14, 14(3), 14(5), 15
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High Courts13 Jan 2006Allowed

Bal Krishan Sharma Vs Tek Ram

High Court Of Himachal Pradesh · (2006) 4 CivCC 700 : (2006) 3 CivCC 396 : (2006) 3 RCR(Criminal) 406 : (2006) 1 ShimLC 385

Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
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High Courts11 Jan 2006

Roshan Lal Vs Smt. Khampa Devi

High Court Of Himachal Pradesh · (2006) 1 ShimLC 355

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 33Court Fees Act, 1870 — Section 7(2)Hindu Adoptions and Maintenance Act, 1956 — Section 18
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High Courts10 Jan 2006Dismissed

Dayal Singh Vs Smt. Rukmi Devi and Others

High Court Of Himachal Pradesh · (2006) 2 ShimLC 84

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1A, Order 23 Rule 3, Order 23 Rule 3, Order 23 Rule 3ALimitation Act, 1963 — Section 5
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