COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 2019

960 judgments · page 41 of 48

High Courts02 May 2019Allowed

Sonu Lal @ Rinku Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 05 SHI CK 0071

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children from Sexual Offences Act, 2012 — Section 6, 17

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High Courts02 May 2019Allowed

Virender Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 05 SHI CK 0070

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18

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High Courts02 May 2019Disposed Off

Sant Ram And Another Vs Prakash Chand And Another

High Court Of Himachal Pradesh · (2019) 05 SHI CK 0069

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2

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High Courts02 May 2019Disposed Off

Vandana Kumari Vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · (2019) 05 SHI CK 0068

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High Courts02 May 2019Dismissed

State Of HP And Anr Vs M/s Ajay Kumar Sood

High Court Of Himachal Pradesh · (2019) 05 SHI CK 0067

Arbitration And Conciliation Act, 1996 — Section 34, 37

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High Courts02 May 2019Partly Allowed

Tilak Raj Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 05 SHI CK 0066

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 50Code Of Criminal Procedure, 1973 — Section 161, 313

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High Courts02 May 2019Dismissed

Pradhan Tejta Vs Suresh Vishindas Wadhwa And Others

High Court Of Himachal Pradesh · (2019) 05 SHI CK 0065

Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 17

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High Courts01 May 2019Dismissed

Dinesh Kumar Vs Bachna Ram(Now Deceased) Through His Lrs Uma Devi And Others

High Court Of Himachal Pradesh · (2019) 05 SHI CK 0073

Land Acquisition Act, 1894 — Section 9, 18, 30Code Of Civil Procedure, 1908 — Section 151, Order 1 Rule 10, Order 9 Rule 13

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High Courts01 May 2019Allowed

Manpreet Kaur & Anr Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 05 SHI CK 0072

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 324, 356, 365, 366, 376, 406, 498A, 506Constitution Of India, 1950 — Article 142, 226

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High Courts01 May 2019Partly Allowed