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High Court Of Himachal Pradesh judgments, 2012

1,698 judgments · page 43 of 85

High Courts24 May 2012

Sanjay Garg Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2012) 2 ShimLC 1141

Criminal Procedure Code, 1973 (CrPC) — Section 27(b)(ii), 28, 313, 464Drugs and Cosmetics Act, 1940 — Section 18(A), 18(C), 18A, 27(b)(ii), 28
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High Courts14 May 2012Dismissed

State of H.P. Vs Harpal Singh @ Mangi

High Court Of Himachal Pradesh · (2012) 05 SHI CK 0030

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 2, 21
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High Courts14 May 2012Allowed

Deep Ram Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2012) 2 ShimLC 1168

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 20(B), 50
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High Courts11 May 2012Allowed

Mam Chand Vs Kesho Ram and Another

High Court Of Himachal Pradesh · (2012) 3 ShimLC 1413

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 258, 473, 482Penal Code, 1860 (IPC) — Section 500
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