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High Court Of Himachal Pradesh judgments, 2016

1,593 judgments · page 63 of 80

High Courts01 Apr 2016Allowed

Jatinder Kumar Vs Kusum Lata

High Court Of Himachal Pradesh · (2016) ILRHP 718 : (2016) LatestHLJ(HP) 638

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Section 151Constitution of India, 1950 - Article 227Transfer of Property Act, 1882 - Section 27, Section 44, Section 53A
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High Courts01 Apr 2016Dismissed

Micromax Informatics Ltd. Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (2016) ILRHP 749 : (2016) 2 SimLC 744

Central Excises and Salt Act, 1944 - Section 35LConstitution of India, 1950 - Article 141, Article 141(1), Article 226, Article 227, Article 32Himachal Pradesh Value Added Tax Act, 2005 - Section 16(8), Section 45, Section 45(5), Sec
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High Courts31 Mar 2016Disposed Off

Sohan Lal Vs Fateh Singh

High Court Of Himachal Pradesh · (2016) ACD 1127 : (2016) 2 DCR 574 : (2016) 2 NIJ 404

Negotiable Instruments Act, 1881 (NI) — Section 138, 147
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High Courts31 Mar 2016Dismissed

State of Himachal Pradesh Vs Manjeet Singh and Others

High Court Of Himachal Pradesh · (2016) 03 SHI CK 0073

Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 313Penal Code, 1860 (IPC) - Section 300, Section 302, Section 304 (II), Section 304(II), Section 307, Section 323, Section 34
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High Courts31 Mar 2016Allowed

Kundan Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2016) 03 SHI CK 0069

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 149, Section 154, Section 34, Section 437, Section 437(1), Section 438, Section 438(1), Section 439, Section 439(1), Section 46Evidence Act, 1872
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High Courts30 Mar 2016Allowed

Lal Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2016) 3 CriCC 707 : (2016) CriLJ 2736 : (2016) 4 Crimes 542 : (2016) ILRHP 648 : (2016) 2 SimLC 668

Criminal Procedure Code, 1973 (CrPC) - Section 173, Section 313Penal Code, 1860 (IPC) - Section 342, Section 376Protection of Children from Sexual Offences Act, 2012 - Section 4
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