Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Evidence Act, 1872 — Section 32, 60Penal Code, 1860 (IPC) — Section 302, 304, 304B, 307, 323

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High Courts24 Jul 2012

Dr. Sohan Lal Sharma Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (2012) 07 SHI CK 0177

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High Courts24 Jul 2012Dismissed

State of Himachal Pradesh Vs Daulat Singh, Taro Devi, Tehal Singh and Amit Singh

High Court Of Himachal Pradesh · (2012) 07 SHI CK 0174

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 302, 34, 498A

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High Courts24 Jul 2012Allowed

The New India Assurance Company Vs Sh. Balbir Singh, Sh. Ajay Kumar and Sh. Pritam Singh

High Court Of Himachal Pradesh · (2013) ACJ 1008 : (2012) 4 TAC 10

Motor Vehicles Act, 1988 — Section 149(2), 166

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High Courts24 Jul 2012

Kamal Dev alias Kewal Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2012) 07 SHI CK 0169

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 376, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(x), 3(xi)

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High Courts24 Jul 2012Dismissed

State of Himachal Pradesh Vs Sandeep Kumar alias Gittu

High Court Of Himachal Pradesh · (2012) 07 SHI CK 0167

Criminal Procedure Code, 1973 (CrPC) — Section 100(4)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50

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High Courts24 Jul 2012

Mark Hegedus Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2012) 07 SHI CK 0153

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37

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High Courts24 Jul 2012Dismissed

Kanchan Devi Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2012) 07 SHI CK 0151

Constitution of India, 1950 — Article 226

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High Courts24 Jul 2012Dismissed

Milap Chand and Parkash Chand Vs Ramesh Chand, Smt. Bimla Devi, Smt. Guddo Devi

High Court Of Himachal Pradesh · (2012) 07 SHI CK 0123

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High Courts24 Jul 2012

Tulu (Dead), plaintiff through LRs (Smt. Heti Devi and Others) Vs Bhedu (Dead) through LRs (Smt. Pritu Devi and Others) and Smt. Tulli Devi (Dead), deleted.

High Court Of Himachal Pradesh · (2012) 07 SHI CK 0122

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts24 Jul 2012Dismissed

Himachal Pradesh Housing and Urban Development Authority Vs Kulbhushan Soin

High Court Of Himachal Pradesh · (2012) 07 SHI CK 0121

Contract Act, 1872 — Section 10, 37

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High Courts24 Jul 2012Allowed

Baldev Singh, Tej Singh, Mst. Janti and Mst. Chino Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2012) 07 SHI CK 0114

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 34, 379, 427, 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(v)

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High Courts24 Jul 2012Allowed