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High Court Of Himachal Pradesh judgments, 2020

2,586 judgments · page 24 of 130

High Courts30 Oct 2020Disposed Of

Abhay Gupta Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 10 SHI CK 0225

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 436, 436A, 438Indian Penal Code, 1860 — Section 34, 354A, 354C, 377, 406, 498A, 506
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High Courts30 Oct 2020Disposed Of

Jai Ram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 10 SHI CK 0224

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 154, 436, 436A, 439Indian Penal Code, 1860 — Section 323, 326A, 342, 354
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High Courts30 Oct 2020Dismissed

Rahul Malik Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 10 SHI CK 0223

Code Of Criminal Procedure, 1973 — Section 154, 439Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307Arms Act, 1959 — Section 25, 29
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High Courts29 Oct 2020Disposed Of

Naresh Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 10 SHI CK 0219

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 164, 436, 436A, 439Indian Penal Code, 1860 — Section 342, 363, 366, 376
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High Courts29 Oct 2020Disposed Of

Anil Wahal Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 10 SHI CK 0218

Code Of Criminal Procedure, 1973 — Section 41, 41AIndian Penal Code, 1860 — Section 420Code Of Criminal Procedure (Amendment) Act, 2008 — Section 6
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