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High Court Of Himachal Pradesh judgments, 2015

1,282 judgments · page 33 of 65

High Courts14 Jul 2015Dismissed

Lin Kuei Tsan Vs Ashok Kumar Goel

High Court Of Himachal Pradesh · (2015) 2 RCR(Rent) 602

Constitution of India, 1950 - Article 141Himachal Pradesh Urban Rent Control Act, 1987 - Section 14, 14 (1)(b), 14 (1)(c), 14 (3), 14 (3) (c)
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High Courts14 Jul 2015Allowed

EIH Associated Hotels Ltd. Vs Neema Bakshi

High Court Of Himachal Pradesh · (2015) 2 RCR(Rent) 581

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 14(3), 151Evidence Act, 1872 - Section 68Himachal Pradesh Urban Rent Control Act, 1987 - Section 24(5)
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High Courts13 Jul 2015Disposed off

State of Himachal Pradesh Vs Sher Singh

High Court Of Himachal Pradesh · (2015) 2 ShimLC 1092

Criminal Procedure Code, 1973 (CrPC) - Section 313, 417, 418, 423Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, 61
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High Courts10 Jul 2015Partly Allowed

Bias Dev Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2015) 3 ShimLC 1217

Criminal Procedure Code, 1973 (CrPC) - Section 154, 313Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302
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High Courts10 Jul 2015Disposed off

Manohar Lal Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2015) 07 SHI CK 0037

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 437, 437(1), 438, 439(1)Penal Code, 1860 (IPC) - Section 120B, 149, 34, 406, 409
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High Courts10 Jul 2015Allowed

Laiq Ram Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2015) 07 SHI CK 0036

Criminal Procedure Code, 1973 (CrPC) - Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20
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High Courts10 Jul 2015Allowed

Anil Kumar and Others Vs Nitim Kumar and Others

High Court Of Himachal Pradesh · (2015) 07 SHI CK 0008

Civil Procedure Code, 1908 (CPC) - Order 13 Rule 10, Order 13 Rule 3, Order 16 Rule 2, Order 16 Rule 21, Order 17 Rule 17Motor Vehicles Act, 1988 - Section 169, 176 (b)
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High Courts08 Jul 2015Disposed off

Lachhman Dass Vs Babu Ram and Others

High Court Of Himachal Pradesh · (2015) 07 SHI CK 0046

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 32, Order 30 Rule 2(3), Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2 AConstitution of India, 1950 - Article 226
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