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High Court Of Himachal Pradesh judgments, 2020

2,586 judgments · page 28 of 130

High Courts15 Oct 2020Disposed Of

Preeti Devi Vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · (2020) 10 SHI CK 0460

Constitution Of India, 1950 — Article 226Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3Code Of Criminal Procedure, 1973 — Section 154, 154(3), 156(1), 156(3), 173(8), 190
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High Courts15 Oct 2020Disposed Of

Khushal Singh Vs State Of H.P

High Court Of Himachal Pradesh · (2020) 10 SHI CK 0148

Code Of Criminal Procedure, 1973 — Section 438Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
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High Courts15 Oct 2020Disposed Of

Manjeet Singh Vs State Of H.P

High Court Of Himachal Pradesh · (2020) 10 SHI CK 0147

Code Of Criminal Procedure, 1973 — Section 439, 482Indian Penal Code, 1860 — Section 147, 149, 307. 332, 353Arms Act, 1959 — Section 25
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High Courts15 Oct 2020Disposed Of

Kehar Singh & Others Vs State Of Himachal Pradesh & Others

High Court Of Himachal Pradesh · (2020) 10 SHI CK 0145

Constitution Of India, 1950 — Article 12, 14, 15, 16, 32, 136, 226Himachal Pradesh Co-Operative Societies Rules, 1971 — Rule 9, 9(j), 56, 56(1)Himachal Pradesh Co-Operative Societies Act, 1968 — Section 10A, 61, 65, 66, 67
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High Courts15 Oct 2020Disposed Of

Roshan Lal Vs State Of Himachal Pradesh And Other

High Court Of Himachal Pradesh · (2020) 10 SHI CK 0144

Constitution Of India, 1950 — Article 136, 227Himachal Pradesh Panchayati Raj (Finance, Budget, Accounts, Audit, Works, Taxation And Allowances) Rules, 2002 — Rule 44Himachal Pradesh Panchayati Raj Act, 1994 — Section 10, 22A, 145, 146, 146(1), 146(1A)
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High Courts15 Oct 2020Disposed Of

Karan Khimta Vs Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 10 SHI CK 0142

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 22, 29, 37Code Of Criminal Procedure, 1973 — Section 439Evidence Act, 1872 — Section 27
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High Courts15 Oct 2020Allowed

Udham Lal Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 10 SHI CK 0141

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 376DCode Of Criminal Procedure, 1973 — Section 154, 164, 437A, 446, 446A
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