High Courts14 Mar 2011Allowed

Baljinder Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2011) 1 ShimLC 523

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 34, 406, 498A, 506
High Courts14 Mar 2011Dismissed

Mapha Bhai Vs State of H.P.

High Court Of Himachal Pradesh · (2011) 2 ShimLC 115

Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B, 50
High Courts14 Mar 2011

Rajiv Bansal Vs Pankaj Sabarwal

High Court Of Himachal Pradesh · (2011) 03 SHI CK 0046

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 243, 313Evidence Act, 1872 — Section 73
High Courts11 Mar 2011

Sat Pal Vs State of H.P.

High Court Of Himachal Pradesh · (2011) 03 SHI CK 0308

Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Penal Code, 1860 (IPC) — Section 109, 363, 366A, 376
High Courts11 Mar 2011

State of H.P. Vs Gumat Ram

High Court Of Himachal Pradesh · (2011) 03 SHI CK 0244

Criminal Procedure Code, 1973 (CrPC) — Section 161Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20