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High Court Of Himachal Pradesh judgments, 2018

702 judgments · page 34 of 36

High Courts05 Jan 2018Disposed Of

Sarabjit Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2018) 1 SimLC 261

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 156(3), 437, 438, 439Indian Penal Code, 1860 — Section 34, 149, 415, 420
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High Courts05 Jan 2018Disposed Of

Karam Singh Vs Bhumi Prakash

High Court Of Himachal Pradesh · (2018) 2 NIJ 731

Code Of Criminal Procedure, 1973 — Section 311, 482Negotiable Instruments Act, 1881 — Section 138
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High Courts05 Jan 2018Dismissed

Sanjay Saini Vs State Of H.P

High Court Of Himachal Pradesh · (2018) 1 SimLC 573

Himachal Pradesh Tenancy And Land Reforms Act, 1972 — Section 104Code Of Civil Procedure, 1908 — Section 11
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High Courts05 Jan 2018Allowed

Sakshi Sharma Vs State Of H.P. & Others

High Court Of Himachal Pradesh · (2018) 4 CriCC 354 : (2018) CriLJ 3127 : (2018) 1 ILRHP 186

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 173, 223, 319, 319(1), 319(4)(b), 411, 414
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High Courts05 Jan 2018Dismissed

Basanti Vs Dhian Singh and Ors

High Court Of Himachal Pradesh · AIR 2018 (HP) 36 : (2018) 1 ShimLC 430 : (2018) 2 CivCC 737

Code Of Civil Procedure, 1908 — Section 151, Order 1 Rule 10, Order 23 Rule 1
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High Courts05 Jan 2018Allowed

Sakshi Sharma Vs State Of H.P. & others

High Court Of Himachal Pradesh · (2018) CrLJ 3127 : (2018) 4 CriCC 354

Code Of Criminal Procedure, 1973 — Section 173, 219, 223, 319, 319(1), 319(4), 319(4)(b)Indian Penal Code, 1860 — Section 411, 414Constitution Of India, 1950 — Article 21
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