High Courts26 Jun 2020Disposed Of

Madan Lal Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 06 SHI CK 0162

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 363, 366, 376, 376CProtection Of Children From Sexual Offences Act, 2012 — Section 6
High Courts26 Jun 2020Allowed

Naresh KumarVs State Of H.P.

High Court Of Himachal Pradesh · (2020) 06 SHI CK 0160

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18Code Of Criminal Procedure, 1973 — Section 438
High Courts26 Jun 2020Dismissed

Gian Chand Thakur Vs State Of HP And Others

High Court Of Himachal Pradesh · (2020) 06 SHI CK 0155

General Clauses Act, 1897 — Article 21Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 10(2), 10(6), 10(7), 14All India Services (Conduct) Rules, 1968 — Rule 3(2)
High Courts25 Jun 2020Disposed Of

Bijja Ram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 06 SHI CK 0192

Constitution Of India, 1950 — Article 21Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18, 61Code Of Criminal Procedure, 1973 — Section 436, 436A
High Courts25 Jun 2020Disposed Of

Neelam Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 06 SHI CK 0190

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 61, 85
High Courts25 Jun 2020Disposed Of

Kavita Thakur Vs State Of H.P. And Others

High Court Of Himachal Pradesh · (2020) 06 SHI CK 0189

Indian Penal Code, 1860 — Section 302, 304IIHimachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968 — Section 3, 4, 6