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High Court Of Himachal Pradesh judgments, 2020

2,586 judgments · page 102 of 130

High Courts03 Jul 2020Allowed

Ifeanyi Frank Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0386

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 2(a), 173(2), 437A, 439, 446, 446ANarcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 21, 29, 37
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High Courts03 Jul 2020Allowed

Kanta Devi Vs Hem Singh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0376

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 9 Rule 7, Order 21 Rule 34
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High Courts03 Jul 2020Allowed

Jaspal Singh Vs State Of H.P. And Ors

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0373

Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 229, 307, 323, 337, 338, 420, 452, 467, 468, 471, 506Code Of Criminal Procedure, 1973 — Section 173, 320, 437, 482
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High Courts03 Jul 2020Disposed Of

Daya Nand Sharma Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0371

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 4
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High Courts03 Jul 2020Disposed Of

Prem Chand Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0367

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 323, 344, 363, 366, 368, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 6, 17
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