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High Court Of Himachal Pradesh judgments, 2019

960 judgments · page 44 of 48

High Courts09 Apr 2019Disposed Off

Mohinder Kumar Vs Mast Ram Pathak

High Court Of Himachal Pradesh · (2019) 1 DCR 763

Negotiable Instruments Act, 1881 — Section 118(A), 138, 139, 140, 141, 142Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 3, 4
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High Courts05 Apr 2019Dismissed

Rahul Malik Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 04 SHI CK 0008

Code Of Criminal Procedure, 1973 — Section 154, 439Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307Arms Act, 1959 — Section 25
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High Courts02 Apr 2019Partly Allowed

Rajinder Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 04 SHI CK 0002

Indian Penal Code, 1860 — Section 193, 376(2), 376(2)(f), 376(2)(f)(n)Protection Of Children from Sexual Offences Act, 2012 — Section 6Code Of Criminal Procedure, 1973 — Section 161, 164, 313
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High Courts02 Apr 2019Dismissed

Amar Bahadur Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 04 SHI CK 0001

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 154, 313, 313(4)Evidence Act, 1872 — Section 114(g)
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High Courts29 Mar 2019Dismissed

State Of Himachal Pradesh Vs Hem Chand

High Court Of Himachal Pradesh · (2019) 03 SHI CK 0036

Code Of Criminal Procedure, 1973 — Section 173, 313Indian Forest Act, 1927 — Section 41, 42Himachal Pradesh Produce Transit (Land Routes) Rules, 1978 — Rule 20
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