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High Court Of Himachal Pradesh judgments, 2014

1,613 judgments · page 56 of 81

High Courts04 Jun 2014Disposed Off

Rajesh Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 06 SHI CK 0070

Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 313, 428Evidence Act, 1872 — Section 27, 32(1), 8Penal Code, 1860 (IPC) — Section 120-B, 201, 302, 364-A
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High Courts04 Jun 2014Disposed Off

Man Bahadur Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2014) 2 ShimLC 1016

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 42, 50
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High Courts03 Jun 2014Allowed

Ajay Aggarwal Vs Narinder Kumar

High Court Of Himachal Pradesh · (2014) 06 SHI CK 0159

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 105, Order 21 Rule 106(1), Order 21 Rule 106(30), Order 22 Rule 3Himachal Pradesh Urban Rent Control Act, 1987 — Section 14Limitation Act, 1963 — Section 5
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High Courts03 Jun 2014Allowed

Mehar Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 06 SHI CK 0141

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 302, 454
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High Courts03 Jun 2014Dismissed

Nitin Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2014) 06 SHI CK 0140

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 376, 376(2)(G), 376(g)
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High Courts03 Jun 2014Allowed

Hukam Chand Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 06 SHI CK 0139

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(xii), 3(xiii)
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High Courts03 Jun 2014Dismissed

Dulo Ram Vs Mukesh Kumar

High Court Of Himachal Pradesh · (2015) 89 ALLCC 903

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 145
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