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High Court Of Himachal Pradesh judgments, 2014

1,613 judgments · page 47 of 81

High Courts08 Jul 2014Dismissed

Sanjay Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 07 SHI CK 0196

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts08 Jul 2014Allowed

Sohan Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2014) 07 SHI CK 0188

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 323, 34, 341, 375, 376
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High Courts08 Jul 2014Dismissed

Man Bahadur Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 07 SHI CK 0179

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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High Courts08 Jul 2014

Surat Singh Vs Dhajju Ram

High Court Of Himachal Pradesh · (2014) 07 SHI CK 0083

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 9, 151Limitation Act, 1963 — Section 5
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High Courts08 Jul 2014Dismissed

Mohd. Margoob Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2014) 07 SHI CK 0079

Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968 — Section 3, 4, 5, 6Penal Code, 1860 (IPC) — Section 307, 324, 326
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High Courts08 Jul 2014Disposed Off

Balandu Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 07 SHI CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 446Forest Act, 1927 — Section 41, 42Penal Code, 1860 (IPC) — Section 379
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