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High Court Of Himachal Pradesh judgments, 2010

3,011 judgments · page 134 of 151

High Courts01 Apr 2010Allowed

Rohit Saini and Another Vs State of H.P.

High Court Of Himachal Pradesh · (2010) 04 SHI CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 374Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 420
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High Courts30 Mar 2010

Ajit Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2010) 03 SHI CK 0152

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 323, 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts30 Mar 2010Dismissed

D.L. Gupta Vs State Bank of India and Others

High Court Of Himachal Pradesh · (2010) 03 SHI CK 0147

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Constitution of India, 1950 — Article 136, 137, 145, 215, 226Supreme Court Orders — Order 40
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High Courts30 Mar 2010Allowed

David Mathews and Others Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2011) 6 RCR(Criminal) 2194 : (2010) 2 ShimLC 170

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 305, 482Prevention of Food Adulteration Act, 1954 — Section 14A, 16(1), 17, 17(1), 17(2)
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High Courts30 Mar 2010Dismissed

State of Himachal Pradesh Vs Manohar Lal

High Court Of Himachal Pradesh · (2010) 2 ShimLC 378

Constitution of India, 1950 — Article 21Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37, 42, 42(1), 42(2)
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High Courts30 Mar 2010

Ram Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2010) 03 SHI CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 382, 392, 395, 397
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High Courts30 Mar 2010Dismissed

State of H.P. Vs Pawan Singh

High Court Of Himachal Pradesh · (2010) 03 SHI CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Penal Code, 1860 (IPC) — Section 279, 304A, 337
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