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High Court Of Himachal Pradesh judgments, 2011

3,027 judgments · page 127 of 152

High Courts28 Mar 2011Dismissed

State of Himachal Pradesh Vs Sanjeev Kumar

High Court Of Himachal Pradesh · (2011) 3 ShimLC 1

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 42(2), 50
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High Courts25 Mar 2011Dismissed

Sher Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2011) CriLJ 4440 : (2011) 3 ShimLC 136

Criminal Procedure Code, 1973 (CrPC) — Section 173Himachal Pradesh Land Revenue Act, 1954 — Section 163Penal Code, 1860 (IPC) — Section 420
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High Courts25 Mar 2011

Mehar Singh Vs State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · (2011) 2 ShimLC 272

Central Civil Services (Pension) Rules, 1972 — Rule 38Constitution of India, 1950 — Article 14, 16Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
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High Courts23 Mar 2011Allowed

Kewal Krishan Vs State of H.P.

High Court Of Himachal Pradesh · (2011) 3 Crimes 659

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 243(2), 313, 397, 401Prevention of Food Adulteration Act, 1954 — Section 12, 13(2), 16(1), 16(1A), 20
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High Courts22 Mar 2011Allowed

Dwarku Devi and Others Vs Union of India and Others

High Court Of Himachal Pradesh · (2012) 3 TAC 479

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 3, Order 16 Rule 16, Order 16 Rule 2, Order 16 Rule 21Criminal Procedure Code, 1973 (CrPC) — Section 195Workmens Compensation Act, 1923 — Section 19, 23, 3, 30, 4
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High Courts21 Mar 2011

Indo Farm Tractors and Motors Ltd. Vs The Rajpura Cooperative Agriculture Service Society Ltd. and Others The Rajpura Cooperative Agriculture Service Society Ltd. and Others Vs Indo Farm Tractors and Motors Ltd.

High Court Of Himachal Pradesh · (2011) 1 ShimLC 444

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1(2), Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 3(1), Order 37 Rule 3(4)Himachal Pradesh Co-operative Societies Act, 1968 — Section 37Negotiable Instruments Act, 1881 (NI) — Section 138
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