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High Court Of Himachal Pradesh judgments, 2018

702 judgments · page 15 of 36

High Courts09 Jul 2018Disposed of

Ishant Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2018) 07 SHI CK 0004

Code of Criminal Procedure, 1973 — Section 436, 436A, 439Indian Penal Code, 1860 — Section 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(w)(i)
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High Courts06 Jul 2018Disposed Of

Priti Sharma Vs Yashpal Sharma

High Court Of Himachal Pradesh · (2018) 2 DMC 854 : (2018) 3 HLR 279

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 24, 25, 151Code Of Criminal Procedure, 1973 — Section 125
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High Courts05 Jul 2018Disposed Of

Tara Wati & Others Vs Suman & Others

High Court Of Himachal Pradesh · (2018) AIR(HP) 137 : (2018) LatestHLJ(HP) 1046

Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 22 Rule 3, Order 22 Rule 3(2), Order 22 Rule 4, Order 22 Rule 4(3)
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High Courts05 Jul 2018Disposed off

Shri Yaseen Vs Mohd. Gulzar

High Court Of Himachal Pradesh · (2018) 2 RCRRent 319

Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 14(2), 14(2)(i), 20, 21, 21(1), 24, 24(2), 26Limitation Act, 1963 — Section 5
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High Courts04 Jul 2018Allowed

Prem Chand Vs Lal Chand

High Court Of Himachal Pradesh · (2019) 1 BC 390 : (2018) 3 DCR 18 : (2018) 2 NIJ 590

Negotiable Instruments Act, 1881 — Section 46, 118, 138, 139Indian Contract Act, 1872 — Section 25(3)Limitation Act, 1963 — Section 18
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High Courts03 Jul 2018Dismissed

State Of H.P. And Others Vs Anant Ram Negi And Others

High Court Of Himachal Pradesh · (2018) AIRCC 2989

Constitution Of India, 1950 — Article 32, 226Code Of Civil Procedure, 1908 — Section 80, 96, 100, 103, Order 41, Order 41 Rule 31Himachal Pradesh Land Preservation Act, 1978 — Section 3, 4, 16, 39(5)
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High Courts03 Jul 2018Disposed off

Joginder Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2018) LatestHLJ 1039 (HP) : (2018) 2 SimLC 1044

Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 20, 42(1), 50, 57Code of Criminal Procedure, 1973 — Section 313
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