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High Court Of Himachal Pradesh judgments, 2020

2,586 judgments · page 103 of 130

High Courts02 Jul 2020Disposed Of

Dabe Ram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0424

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 341, 354A(i), 354A(ii), 354A(iv)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(1)(w)(i), 3(1)(w)(ii), 3(2)(va)
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High Courts02 Jul 2020Disposed Of

Hira Lal Vs State Of Himachal Pradesh And Ors

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0421

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 341, 354A(i), 354A(ii), 354A(iv)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(1)(w)(i), 3(1)(w)(ii), 3(2)(va)
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High Courts02 Jul 2020Disposed Of

Vikas Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0410

Indian Penal Code, 1860 — Section 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 9
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High Courts02 Jul 2020Disposed Of

Hem Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0408

Code Of CrimCinal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 354A(i), 354A(ii), 354A(iv)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(1)(w)(i), 3(1)(w)(ii), 3(2)(va)
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High Courts02 Jul 2020Allowed

Kushal Kumar Vs State Of H.P. & Another

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0401

Code Of Criminal Procedure, 1973 — Section 173, 320, 437, 482Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 307, 323, 354A, 354D, 420, 452, 467, 468, 471, 506
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