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High Court Of Himachal Pradesh judgments, 2020

2,586 judgments · page 90 of 130

High Courts20 Jul 2020Disposed Of

Ashif Khan Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0112

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 436, 436A, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 37
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High Courts20 Jul 2020Disposed Of

Satya Devi Vs Jagir Singh And Others

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0109

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 17, Order 26 Rule 9
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High Courts20 Jul 2020Disposed Of

Prem Roka Vs State Of H.P

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0106

Constitution Of India, 1950 — Article 21Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 37Code Of Criminal Procedure, 1973 — Section 2(d), 161
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High Courts20 Jul 2020Dismissed

Pooja Kapil Vs Rishi Kapil And Others

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0105

Constitution Of India, 1950 — Article 227Protection Of Women From Domestic Violence Act, 2005 — Section 2(s), 17(1), 19(1)(f), 23
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High Courts17 Jul 2020Allowed

Dr. Ramesh Kumar Kataria Vs CSK HPKV And Another

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0138

Constitution Of India, 1950 — Article 21Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 14, 14(4)(b), 14((5)(a), 14((5)(b), 14(7), 14(24)(a)Central Civil Services (Conduct) Rules, 1964 — Rule 3
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