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High Court Of Himachal Pradesh judgments, 2015

1,282 judgments · page 21 of 65

High Courts18 Sept 2015Disposed off

Neeraj Kumar Sharma Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2015) 09 SHI CK 0124

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 41, 41(1)(b)(ii), 41-A, 437, 438Penal Code, 1860 (IPC) - Section 149, 306, 34, 498-A
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High Courts18 Sept 2015Allowed

Jai Singh Vs Manisha

High Court Of Himachal Pradesh · (2015) 09 SHI CK 0122

Constitution of India, 1950 - Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) - Section 125Evidence Act, 1872 - Section 12, 138, 146
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High Courts18 Sept 2015Partly Allowed

Anupam Gupta Vs Dharmender Gupta

High Court Of Himachal Pradesh · (2015) 09 SHI CK 0007

Civil Procedure Code, 1908 (CPC) - Section 24, 25Constitution of India, 1950 - Article 227Guardians and Wards Act, 1890 - Section 24, 25
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High Courts18 Sept 2015Disposed off

Sada Nand Vs Bhagti Devi and Others

High Court Of Himachal Pradesh · (2015) 09 SHI CK 0004

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10(2), Order 20 Rule 20, Order 41 Rule 22, 100, 100(5)Transfer of Property Act, 1882 - Section 52
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High Courts18 Sept 2015Disposed off

Taj Ali Vs Charag Deen and Others

High Court Of Himachal Pradesh · (2015) 3 ShimLC 1486

Civil Procedure Code, 1908 (CPC) - Section 100Himachal Pradesh Land Revenue Act, 1954 - Section 37, 46
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High Courts17 Sept 2015Disposed off

Chet Ram Vs Brij Lal and Others

High Court Of Himachal Pradesh · (2015) 09 SHI CK 0075

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10(2), 100, 100(5)Evidence Act, 1872 - Section 107, 108
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