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High Court Of Himachal Pradesh judgments, 2019

960 judgments · page 48 of 48

High Courts08 Jan 2019Disposed Off

Master Abeer Singh Vs Savita Sharma & Others

High Court Of Himachal Pradesh · (2019) 01 SHI CK 0017

Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 11, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4Hindu Succession Act, 1956 — Section 6, 8, 15Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104
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High Courts08 Jan 2019Allowed

Kartik Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 01 SHI CK 0016

Code of Criminal Procedure, 1973 — Section 154, 161, 164, 436, 436A, 439Indian Penal Code, 1860 — Section 34, 302, 323, 341, 506Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 &mdash Section 3(1)(S)
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High Courts05 Jan 2019Dismissed

Balbir Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 01 SHI CK 0010

Indian Penal Code, 1860 — Section 302, 309Code of Criminal Procedure, 1973 — Section 154, 161, 173, 313Evidence Act, 1872 — Section 26
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High Courts05 Jan 2019Partly Allowed

Nikka Ram Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · 2019 Cri LJ 1834

Indian Penal Code, 1860 — Section 375, 376, 506Protection of Children from Sexual Offences Act, 2012 — Section 3, 5, 6, 7, 8Code of Criminal Procedure, 1973 — Section 164, 173, 313
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High Courts04 Jan 2019Allowed

Pooja Sharma Vs Suresh Kumar

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

Negotiable Instruments Act, 1881 — Section 138, 143Code of Criminal Procedure, 1973 — Section 256, 313, 362
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High Courts03 Jan 2019Allowed

Puneet Bakshi Vs Sunila Bakshi

High Court Of Himachal Pradesh · (2019) 01 SHI CK 0002

Code of Criminal Procedure, 1973 — Section 482Protection of Women from Domestic Violence Act, 2005 — Section 12, 18, 29Hindu Marriage Act, 1955 — Section 13B
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High Courts02 Jan 2019

Raman Jain Vs Raj Kumar Mehra And Another

High Court Of Himachal Pradesh · (2019) 1 RCR(Rent) 136

Delhi Rent Control Act, 1958 — Section 38(3)Himachal Pradesh Urban Rend Control Act, 1987 — Section 2, 2(l), 2(j), 2(1)(ii), 13, 14, 24, 24(2), 24(5), 24(2)(b)Code Of Civil Procedure, 1908 — Section 151, Order 41 Rule 5
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