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High Court Of Himachal Pradesh judgments, 2020

2,586 judgments · page 67 of 130

High Courts31 Aug 2020Disposed Of

Okechuku Mathew Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 08 SHI CK 0419

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29, 37, 41Code Of Criminal Procedure, 1973 — Section 165, 166, 439Evidence Act, 1872 — Section 19, 24, 27, 27A
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High Courts31 Aug 2020Disposed Of

Prittam Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 08 SHI CK 0413

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 161, 164, 436, 436A, 439Indian Penal Code, 1860 — Section 363, 366, 376
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High Courts31 Aug 2020Disposed Of

Puran Chand Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 08 SHI CK 0412

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 363, 366Code Of Criminal Procedure, 1973 — Section 436, 436A
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High Courts31 Aug 2020Disposed Of

Shokat Ali Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 08 SHI CK 0402

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21Indian Penal Code, 1860 — Section 279, 337, 338
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High Courts31 Aug 2020Disposed Of

Sunil Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 08 SHI CK 0401

Himachal Pradesh (Appellate Side) Rules, 1997 — Rule 5Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 29, 37
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High Courts31 Aug 2020Disposed Of

Radha Devi And Others Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 08 SHI CK 0399

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 120B, 323, 344, 363, 366, 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 6, 21
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