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High Court Of Himachal Pradesh judgments, 2015

1,282 judgments · page 44 of 65

High Courts22 May 2015Disposed off

Dharma Devi Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2015) 3 Crimes 555 : (2015) 4 RCR(Criminal) 148 : (2015) 3 ShimLC 1636

Criminal Procedure Code, 1973 (CrPC) - Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 18, 20, 35, 54
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High Courts22 May 2015Disposed off

Kekti Devi Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2015) 05 SHI CK 0097

Criminal Procedure Code, 1973 (CrPC) - Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 18, 20, 35, 54
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High Courts22 May 2015Disposed off

Tapat Bahadur Shahi Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2015) 3 Crimes 340 : (2015) 3 ShimLC 1652

Criminal Procedure Code, 1973 (CrPC) - Section 161, 313Evidence Act, 1872 - Section 7, 8Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, 29
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High Courts21 May 2015Dismissed

Sandeep Gupta Vs Indu Gupta

High Court Of Himachal Pradesh · (2016) 1 DMC 68 : (2015) 4 JCC 2548 : (2015) 3 RCR(Civil) 1035 : (2015) 3 RCR(Criminal) 1000

Criminal Procedure Code, 1973 (CrPC) - Section 482Protection of Women From Domestic Violence Act, 2005 - Section 12, 19
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High Courts21 May 2015Allowed

Raju Rawat Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2015) 3 ShimLC 1314

Criminal Procedure Code, 1973 (CrPC) - Section 154, 161, 172(2), 313Evidence Act, 1872 - Section 161, 164, 165, 27Penal Code, 1860 (IPC) - Section 302
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High Courts20 May 2015Dismissed

S.M. Katwal Vs Virbhadra Singh and Others

High Court Of Himachal Pradesh · (2015) 05 SHI CK 0016

Constitution of India, 1950 - Article 136Criminal Procedure Code, 1973 (CrPC) - Section 161, 173, 2, 2(wa), 313Evidence Act, 1872 - Section 22A, 3, 45A, 59, 65A
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