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High Court Of Himachal Pradesh judgments, 2020

2,586 judgments · page 79 of 130

High Courts11 Aug 2020Disposed Of

Mubeen Ali And Others Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 08 SHI CK 0075

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 436, 436A, 437, 438, 439Indian Penal Code, 1860 — Section 147, 148, 149, 323, 325, 307, 341
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High Courts10 Aug 2020Allowed

Bonny Abhinav Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 08 SHI CK 0227

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437(3), 438, 438(2), 446, 446AIndian Penal Code, 1860 — Section 147, 148, 149, 326, 341, 379A, 506
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High Courts10 Aug 2020Allowed

Avtar Sharma Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 08 SHI CK 0226

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437(3), 438, 438(2), 446, 446AIndian Penal Code, 1860 — Section 147, 148, 149, 326, 341, 379A, 506
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High Courts10 Aug 2020Disposed Of

Amarjeet Alias Amru Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 08 SHI CK 0068

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 436, 436A, 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 29, 37
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High Courts10 Aug 2020Disposed Of

Munish Kumar Vs State Of H.P

High Court Of Himachal Pradesh · (2020) 08 SHI CK 0061

Indian Penal Code, 1860 — Section 34, 323, 341, 354, 354A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 8, 17Information Technology Act, 2000 — Section 67A
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