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High Court Of Himachal Pradesh judgments, 2016

1,593 judgments · page 32 of 80

High Courts13 Jul 2016Disposed Off

Paras Ram Vs Rakesh Kumar

High Court Of Himachal Pradesh · (2016) ACD 787 : (2016) 4 AICLR 926 : (2016) 3 CivCC 787 : (2016) 3 CriCC 838 : (2016) 3 Crimes 608 : (2016) 4 HimLR 1961

Negotiable Instruments Act, 1881 (NI) - Section 138, 139
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High Courts12 Jul 2016Disposed Off

Ajnesh Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2016) 4 HimLR 1984

Constitution of India, 1950 - Article 226Himachal Pradesh High Court Public Interest Litigation Rules, 2010 - Rule 3, Rule 4
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High Courts12 Jul 2016Disposed Off

Kashmir Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2016) 4 HimLR 2237

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 504, Section 506
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High Courts12 Jul 2016Disposed Off

State of Himachal Pradesh Vs Pawan Kumar

High Court Of Himachal Pradesh · (2017) 1 AICLR 468 : (2016) CriLJ 4037 : (2017) 1 Crimes 242 : (2016) 4 HimLR 2169 : (2016) 4 RCRCriminal 348

Criminal Procedure Code, 1973 (CrPC) - Section 378Penal Code, 1860 (IPC) - Section 306, 498A
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High Courts12 Jul 2016Disposed Off

Bir Singh alias Bir Nath Vs State of H.P.

High Court Of Himachal Pradesh · (2016) 4 Crimes 86 : (2016) 4 RCRCriminal 354

Evidence Act, 1872 - Section 3, 8Penal Code, 1860 (IPC) - Section 323, 325, 34, 341, 427Probation of Offenders Act, 1958 - Section 4
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High Courts11 Jul 2016Dismissed

Bidhi Chand Vs Vinod Kumar

High Court Of Himachal Pradesh · (2016) 4 HimLR 1964

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Negotiable Instruments Act, 1881 (NI) - Section 138
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High Courts08 Jul 2016Dismissed

Praduman Justa Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2016) CriLJ 3639 : (2017) 1 RCRCriminal 648

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(11), 21Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 65A, 66
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High Courts08 Jul 2016Dismissed

Narain Singh Vs Jagadi Devi

High Court Of Himachal Pradesh · (2016) 3 SimLC 1360

Civil Procedure Code, 1908 (CPC) - Order 20 Rule 5Evidence Act, 1872 - Section 68
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