CourtKutchehry.com

COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 2020

2,586 judgments · page 48 of 130

High Courts24 Sept 2020Disposed Of

Arvind Rajta Vs Central Bureau Of Investigation

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0477

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 409, 419, 465, 466, 471Prevention Of Corruption Act, 1988, — Section 13(2), 13(1)(c), 13(1)(d), 45
Read judgment
High Courts24 Sept 2020Disposed Of

Hitesh Gandhi Vs Central Bureau Of Investigation

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0476

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 409, 419, 465, 466, 471Prevention Of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d), 13(2), 45
Read judgment
High Courts24 Sept 2020Allowed

Surat Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0422

Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 4Code Of Criminal Procedure, 1973 — Section 164, 437A, 439, 446, 446A
Read judgment
High Courts24 Sept 2020Dismissed

Sanjay Kumar Vs State Of H.P

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0421

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 20(b)(ii)(C), 50Code Of Criminal Procedure, 1973 — Section 313
Read judgment
High Courts24 Sept 2020Disposed Of

Kuldeep Vs State Of H.P

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0380

Code Of Criminal Procedure, 1973 — Section 439, 489(C)Indian Penal Code, 1860 — Section 363, 366, 376Arms Act, 1959 — Section 25, 54, 59
Read judgment