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High Court Of Himachal Pradesh judgments, 2012

1,698 judgments · page 29 of 85

High Courts24 Jul 2012Dismissed

Vikram Sood Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2012) 3 ShimLC 1536

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50
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High Courts23 Jul 2012

Aradhana Soft Drink Company Vs State of Himachal Pradesh and Others M/s Malook Sons, Malook Cottage, Lower Bazaar, Shimla Vs State of Himachal Pradesh, Beli Ram Sharma, Manager M/s Deep Woods Restaurant at Hotel Wood Park, Woodrina Estate Dhalli, Tehsil and District Shimla, H.P. and M/s Deep Woods Restaurant at Hotel Wood Park, Woodrina Estate, Dhalli, Tehsil and District Shimla, H.P.

High Court Of Himachal Pradesh · (2012) 3 ShimLC 1515

Criminal Procedure Code, 1973 (CrPC) — Section 207, 223, 233, 234, 235Prevention of Food Adulteration Act, 1954 — Section 12, 14, 16(1)(a)(i), 16(1)(a)(i), 19(1)
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High Courts23 Jul 2012Dismissed

State of H. P. Vs Lekh Raj

High Court Of Himachal Pradesh · (2012) 07 SHI CK 0099

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 376, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(x)
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High Courts23 Jul 2012

Sudhir Kumar Vs Ramesh Kumar

High Court Of Himachal Pradesh · (2012) 07 SHI CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 243, 243(2), 245Evidence Act, 1872 — Section 45, 67Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts23 Jul 2012

Radhey Shyam Vs State of H.P.

High Court Of Himachal Pradesh · (2012) 3 ShimLC 1699

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 4, Order 37 Rule 3, Order 41 Rule 2, Order 7 Rule 18Himachal Pradesh Land Revenue Act, 1954 — Section 163, 171
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