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High Court Of Himachal Pradesh judgments, 2014

1,613 judgments · page 5 of 81

High Courts15 Dec 2014

Manohar Lal Vs Joginder Singh

High Court Of Himachal Pradesh · (2015) 1 RCR(Rent) 85

Capital of Punjab (Development and Regulation) Act, 1952 — Section 11Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 41East Punjab Urban Rent Restriction Act, 1949 — Section 11, 19
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High Courts15 Dec 2014

State of Himachal Pradesh Vs Tirath Ram

High Court Of Himachal Pradesh · (2014) 12 SHI CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 417Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 366, 417, 418, 423
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High Courts15 Dec 2014

State of Himachal Pradesh Vs Dhani Ram

High Court Of Himachal Pradesh · (2014) 12 SHI CK 0029

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 417, 418, 423Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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High Courts12 Dec 2014

Dina Nath Vs Raghu Nath

High Court Of Himachal Pradesh · (2014) 12 SHI CK 0077

Criminal Procedure Code, 1973 (CrPC) — Section 320, 397, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 147Penal Code, 1860 (IPC) — Section 307
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High Courts12 Dec 2014

Sachin Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 12 SHI CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 439, 54APenal Code, 1860 (IPC) — Section 201, 323, 342, 363, 376DProtection of Children From Sexual Offences Act, 2012 — Section 17, 30, 6
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High Courts12 Dec 2014

Rafiq Hussain Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 12 SHI CK 0004

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 438Penal Code, 1860 (IPC) — Section 307
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