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High Court Of Himachal Pradesh judgments, 2014

1,613 judgments · page 59 of 81

High Courts30 May 2014Dismissed

State of H.P. Vs Hiru Ram and Another

High Court Of Himachal Pradesh · (2014) 05 SHI CK 0089

Criminal Procedure Code, 1973 (CrPC) — Section 313Forest Act, 1927 — Section 41, 42Penal Code, 1860 (IPC) — Section 120-B, 379, 420, 467, 468
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High Courts29 May 2014

Indira Dogra Vs Asha Mayor and Others

High Court Of Himachal Pradesh · (2014) 05 SHI CK 0185

Civil Procedure Code, 1908 (CPC) — Section 100, 100(1)(d)Contract Act, 1872 — Section 62Evidence Act, 1872 — Section 114, 114(g)
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High Courts29 May 2014Dismissed

Vicky Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 05 SHI CK 0033

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 376(2)(f)
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High Courts29 May 2014Dismissed

Surinder Singh Sautha Vs Raja Yogindra Chandra

High Court Of Himachal Pradesh · (2014) 05 SHI CK 0030

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 5, 100, 103, 15, 15Easements Act, 1882 — Section 60, 60(a)Himachal Pradesh Courts Act, 1976 — Section 10, 9
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High Courts28 May 2014

Kishori Lal Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2014) 05 SHI CK 0181

Constitution of India, 1950 — Article 142(1), 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 170, 173, 173(1), 173(8)Delhi Special Police Establishment Act, 1946 — Section 5, 6
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