High Courts17 Sept 2014Allowed

Laxmi Narain Vs Kuldeep Singh Yog Raj Vs Jagat Ram

High Court Of Himachal Pradesh · (2014) 09 SHI CK 0052

Banking Regulation Act, 1949 — Section 19, 5(c)(a)Constitution of India, 1950 — Article 12, 136, 19(1)(a), 21-A, 226Himachal Pradesh Co-operative Societies Act, 1968 — Section 10, 2(h)
High Courts17 Sept 2014Disposed Off

Rajbir Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2014) 09 SHI CK 0049

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 439Evidence Act, 1872 — Section 27
High Courts16 Sept 2014Allowed

State of Himachal Pradesh Vs Gabber Singh

High Court Of Himachal Pradesh · (2014) 09 SHI CK 0128

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 91, 92Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 42(2), 57
High Courts16 Sept 2014Disposed Off

State of Himachal Pradesh Vs Sanjay Kumar

High Court Of Himachal Pradesh · (2014) 09 SHI CK 0047

Criminal Procedure Code, 1973 (CrPC) — Section 313, 417, 418, 423Evidence Act, 1872 — Section 114, 50Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
High Courts15 Sept 2014Allowed

Rajesh Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 09 SHI CK 0148

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313, 313(4), 342Penal Code, 1860 (IPC) — Section 201, 302, 392
High Courts15 Sept 2014Dismissed

State of Himachal Pradesh Vs Jai Singh

High Court Of Himachal Pradesh · (2014) 09 SHI CK 0123

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3), 417, 418, 423Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts15 Sept 2014Dismissed

State of Himachal Pradesh Vs Mehboob Khan

High Court Of Himachal Pradesh · (2014) 09 SHI CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50Penal Code, 1860 (IPC) — Section 380
High Courts12 Sept 2014Allowed

Khem Chand Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2015) 1 ShimLC 302

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(C), 35, 54