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High Court Of Himachal Pradesh judgments, 2018

702 judgments · page 4 of 36

High Courts27 Nov 2018Dismissed

Shankar Dass Vs State of Himachal Pradesh and others

High Court Of Himachal Pradesh · (2019) CriLJ 1333

Indian Penal Code, 1860 — Section 34, 307, 323, 325, 326, 341, 504, 506Code of Criminal Procedure, 1973 — Section 173, 482Himachal Pradesh Panchayati Raj Act, 1994 — Section 32
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High Courts26 Nov 2018Disposed Of

Rajesh @ Raju Vs Dayawant Singh & Anr

High Court Of Himachal Pradesh · (2019) 194 AIC 310 : (2019) 2 CivCC 159 : (2019) 1 RCRRent 409 : (2019) 1 SimLC 159

Code Of Civil Procedure, 1908 — Section 151, Order 9 Rule 8, Order 9 Rule 9, Order 43 Rule 1(c), Order 43 Rule 9 (c)Limitation Act, 1963 — Section 5Himachal Pradesh Urban Rent Control Act, 1987 — Section 21, 24(1)
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High Courts26 Nov 2018Allowed

Baldev Singh Vs State of H.P

High Court Of Himachal Pradesh · (2019) 2 CriCC 338 : (2019) CriLJ 1039 : (2019) 1 SimLC 114

Indian Penal Code, 1860 — Section 90, 375, 376, 506Code of Criminal Procedure, 1973 — Section 154, 164, 161, 313
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High Courts19 Nov 2018

Bhoop Ram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) ALLMRCri 217 : (2019) 2 CriCC 303 : (2019) CriLJ 1025

Code Of Criminal Procedure, 1973 — Section 362, 437, 437(3), 437(5), 439, 439(2), 446AIndian Penal Code, 1860 — Section 379Indian Forest Act, 1927 — Section 32, 33, 41, 42
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High Courts16 Nov 2018Dismissed

Mohammad Mustafa @APPELLANT@Hash Akbar Ali and Ors

High Court Of Himachal Pradesh · (2019) 2 CivCC 229

Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 1A(3), Order 14 Rule 1, Order 14 Rule 5,Specific Relief Act, 1963 — Section 34, 37, 38Constitution of India 1950 — Article 227
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High Courts14 Nov 2018Disposed Off

Subhash Chand @APPELLANT@Hash State of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 1 RCR (Cri) 81: (2019) 1 CriCC 457

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 &madsh; Section 21, 37, 61, 85,Drugs & Cosmetic Act, 1940 — Section 18A
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High Courts13 Nov 2018Disposed Off

Himanshu Nagpal @APPELLANT@Hash Palak

High Court Of Himachal Pradesh · (2018) 11 SHI CK 0014

Hindu Marriage Act, 1955 — Section 13B, 13B(1), 13(1)(a), 13B(2), 28Family Courts Act, 1964 — Section 9Code of Civil Procedure, 1908 — Order 19 Rule 1, Order 32A Rule 3
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High Courts13 Nov 2018Dismissed

Gulabjeet Singh & Ors.@APPELLANT@Hash Ravel Singh

High Court Of Himachal Pradesh · (2019) ACD 41 : (2019) 194 AIC 305 : (2019) ALLMRCri 100 : (2019) 3 BC 480 : (2019) 2 CivCC 139

Code of Criminal Procedure, 1973 — Section 252, 258, 264, 357(3)Negotiable Instruments Act, 1881 — Section 138, 143Indian Penal Code, 1860 — Section 64
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