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High Court Of Himachal Pradesh judgments, 2018

702 judgments · page 26 of 36

High Courts16 Apr 2018Allowed

Ishwar Dass Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (2018) 2 ILR 530 (HP)

Code of Criminal Procedure 1973 — Section 91, 91(3)(b), 154, 161, 161(3), 162, 170, 172(2), 173(5), 173(6), 173, 207, 227, 228, 239, 240, 243, 313, 482Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20Indian Evidence Act, 1872 — Section 123, 124
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High Courts16 Apr 2018Disposed Of

Arun Kumar Vs Raj Kumar and others

High Court Of Himachal Pradesh · (2018) 04 SHI CK 0043

Specific Relief Act, 1963 — Section 34, 38, 39Code of Civil Procedure, 1908 mdash; Section 151, Order 39 Rule 1, Order 39 Rule 2Himachal Pradesh Urban Rent Control Act, 1987 — Section 11
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High Courts12 Apr 2018Disposed Of

Maman Chand Jain Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2018) 4 CriCC 131 : (2018) CriLJ 2914 : (2019) 1 Crimes 227

Code of Criminal Procedure 1973 — Section 2( r), 2(d), 4, 32, 94, 150(2), 154, 154(1), 154(2), 155, 155(2), 156(3), 157, 157(1), 173, 173(2), 190, 200, 210, 482, 468, 469Drugs and Cosmetics Act, 1940 — Section 3(e), 9, 9A, 9B, 9C, 9D, 13(1)(a), (b), ( c), 17-B, 18(A), 18( C), 18(a)(i), 20, 21, 22, 25, 26, 27, 28, 23, 32, 33G, 36AC, 36AD,Indian Penal Code, 1860 — Section 34, 120B, 201, 204, 269, 273, 307, 336, 406, 417, 420, 467, 468, 471
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High Courts12 Apr 2018Allowed

Hem Raj Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2018) 04 SHI CK 0045

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 21Code of Criminal Procedure 1973 — Section 313
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High Courts11 Apr 2018Dismissed

Shri Shashi Pal. Vs Shri Kuldeep.

High Court Of Himachal Pradesh · (2018) 4 CivCC 803 : (2018) 2 ILR 516 (HP)

Code Of Civil Procedure, 1908 — Section 151, Order 26 Rule 9Himachal Pradesh Land Revenue Act, 1953 — Section 107
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