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High Court Of Himachal Pradesh judgments, 2014

1,613 judgments · page 28 of 81

High Courts12 Sept 2014Allowed

Biasan Devi Vs Kartar Chand

High Court Of Himachal Pradesh · (2015) 2 ShimLC 918

Constitution of India, 1950 — Article 41Motor Vehicles Act, 1988 — Section 168, 173Penal Code, 1860 (IPC) — Section 279, 304-A
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High Courts11 Sept 2014Allowed

Hira Lal Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 09 SHI CK 0165

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20
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High Courts11 Sept 2014Disposed Off

State of H.P. Vs Babu Ram

High Court Of Himachal Pradesh · (2014) 09 SHI CK 0160

Criminal Procedure Code, 1973 (CrPC) — Section 313, 417, 418, 423Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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High Courts11 Sept 2014Allowed

Naveen Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 09 SHI CK 0103

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 173, 313Penal Code, 1860 (IPC) — Section 302, 376, 397
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High Courts10 Sept 2014Dismissed

State of H.P. Vs Thakur Dass

High Court Of Himachal Pradesh · (2014) 09 SHI CK 0163

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 376, 452, 506
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High Courts10 Sept 2014Dismissed

State of H.P. Vs Paras Ram

High Court Of Himachal Pradesh · (2014) 09 SHI CK 0162

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41, 42, 42(2), 43
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High Courts10 Sept 2014

Commissioner of Income Tax Vs Pawan Aggarwal

High Court Of Himachal Pradesh · (2014) 272 CTR 33 : (2014) 3 ShimLC 1393

Central Excises and Salt Act, 1944 — Section 2(f)Finance Act, 2009 — Section 2(29BA)Income Tax Act, 1961 — Section 2(27), 263, 32A, 32A(2), 32A(2)(b)(iii)
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