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High Court Of Himachal Pradesh judgments, 2013

745 judgments · page 36 of 38

High Courts08 Jan 2013Dismissed

State of Himachal Pradesh Vs Vajinder Pal

High Court Of Himachal Pradesh · (2013) CriLJ 1289

Criminal Procedure Code, 1973 (CrPC) — Section 154Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 15, 2(xvii), 2(xviii)
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High Courts07 Jan 2013Allowed

Naresh Paliwal Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2013) 1 ShimLC 304

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 154Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 35, 54
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High Courts04 Jan 2013

Rachna Sharma Vs Meena Kumari Sharma

High Court Of Himachal Pradesh · (2013) 1 ShimLC 428

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11, Order 7 Rule 11(b), Order 7 Rule 11(d), 151Constitution of India, 1950 — Article 227Himachal Pradesh Court Fees Act, 1968 — Section 5, 7, 7(iv), 7(iv)(b), 7(iv)(c)
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