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High Court Of Himachal Pradesh judgments, 2018

702 judgments · page 19 of 36

High Courts31 May 2018Disposed Of

Smt. Geeta Devi Vs Devi Ram & Ors.

High Court Of Himachal Pradesh · (2018) 05 SHI CK 0085

Himachal Pradesh Land Revenue Act, 1953 — Section 12, 17(4), 107, 107(1), 108, 109, 110, 111, 171Code of  Civil Procedure 1860 — Order 26 Rule 9, Order 26 Rule 10(2)
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High Courts31 May 2018Dismissed

Mrs. Meenakshi Vs Shri Rajinder Kumar & Ors.

High Court Of Himachal Pradesh · (2018) 2 RCR(Rent) 106

H. P. Urban Rent Control Act, 1987 — Section 2(d), 14, 24(5)Indian Evidence Act, 1872 — Section 65Code of Civil Procedure, 1908 — Section 10, 151
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High Courts31 May 2018Allowed

State of H.P. Vs Shambu Mahto & Ors.

High Court Of Himachal Pradesh · (2018) 05 SHI CK 0080

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 300, 302, 304, 304II, 307, 323, 324Code of Criminal Procedure, 1973 — Section 154, 173, 313
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High Courts29 May 2018Disposed Of

Jagdish Chand & Others Vs Hari Singh

High Court Of Himachal Pradesh · (2018) 2 ShimLC 655

Code of Civil Procedure, 1908 — Section 11, Order 21 Rule 11, Order 8 Rule 6-A(2)Constitution of India, 1950 — Article 227
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High Courts29 May 2018Allowed

Chaman Singh and others Vs State of H.P.

High Court Of Himachal Pradesh · (2018) 2 ShimLC 805

Code of Criminal Procedure, 1973 — Section 320, 420, 437, 467, 468, 471, 482Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 173, 307, 323, 376, 506Protection of Children from Sexual Offences Act, 2012 — Section 6, 17
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