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High Court Of Himachal Pradesh judgments, 2020

2,586 judgments · page 126 of 130

High Courts29 Feb 2020Allowed

Lal Chand Vs State Of H.P.

High Court Of Himachal Pradesh · (2020) 02 SHI CK 0025

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20Code Of Criminal Procedure, 1973 — Section 161, 313
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High Courts29 Feb 2020Dismissed

Budh Ram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 02 SHI CK 0024

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 42, 42(1), 42(2), 43Evidence Act, 1872 — Section 25, 26, 27, 28Code Of Criminal Procedure, 1973 — Section 46, 46(1), 161, 293, 313
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High Courts28 Feb 2020Allowed

Shubham Bitalu And Ors Vs State Of Himachal Pradesh And Ors

High Court Of Himachal Pradesh · (2020) 02 SHI CK 0020

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiia), 20(b), 22, 29, 37, 66, 66(i), 67Code Of Criminal Procedure, 1973 — Section 173(2), 313, 439Customs Act, 1962 — Section 108
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High Courts27 Feb 2020Dismissed

Iqbal Singh Vs Kamal Dev & Another

High Court Of Himachal Pradesh · (2020) 02 SHI CK 0022

Code Of Civil Procedure, 1908 — Section 151, Order 18 Rule 3(A)Constitution Of India, 1950 — Article 227
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High Courts27 Feb 2020Allowed

Manohar Lal Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 02 SHI CK 0018

Code Of Criminal Procedure, 1973 — Section 161, 173(2), 207, 313, 314, 374(2), 437ANarcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 20(ii)(C), 20(b)(ii)(C)
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High Courts26 Feb 2020Allowed

Sonu And Ors Vs State Of H.P.

High Court Of Himachal Pradesh · (2020) 02 SHI CK 0017

Code Of Criminal Procedure, 1973 — Section 311, 392Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6
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High Courts26 Feb 2020Allowed

Diwakar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 02 SHI CK 0016

Code Of Criminal Procedure, 1973 — Section 173, 392Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 21, 35, 50, 54Evidence Act, 1872 — Section 91, 92
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High Courts24 Feb 2020Allowed

Jasbir Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 02 SHI CK 0013

Code Of Criminal Procedure, 1973 — Section 439Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s)Prevention Of Cruelty To Animals Act, 1960 — Section 11
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