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High Court Of Himachal Pradesh judgments, 2014

1,613 judgments · page 50 of 81

High Courts30 Jun 2014Partly Allowed

Vinod Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 06 SHI CK 0122

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 307, 326, 34
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High Courts30 Jun 2014Dismissed

Shyam Singh. Vs Prem Singh

High Court Of Himachal Pradesh · (2014) 06 SHI CK 0091

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Himachal Pradesh Land Revenue Act, 1954 — Section 14, 171
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High Courts30 Jun 2014

State of Himachal Pradesh Vs Giana

High Court Of Himachal Pradesh · (2014) 06 SHI CK 0051

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 482, 82Evidence Act, 1872 — Section 114
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High Courts27 Jun 2014Dismissed

Balbir Singh Vs Ashok Kumar

High Court Of Himachal Pradesh · (2014) 06 SHI CK 0056

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 23, Order 23 Rule 4
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High Courts27 Jun 2014Partly Allowed

State of H.P. Vs Sukh Ram

High Court Of Himachal Pradesh · (2014) 06 SHI CK 0049

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(2)(d), 5(2)
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High Courts26 Jun 2014Allowed

Guddu Ram Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 06 SHI CK 0146

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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