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High Court Of Himachal Pradesh judgments, 2020

2,586 judgments · page 92 of 130

High Courts15 Jul 2020Allowed

Jagdish Chand Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0192

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437A, 439, 446, 446ANarcotics Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 20, 37, 61, 85
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High Courts15 Jul 2020Allowed

Rajesh Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0189

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468Code Of Criminal Procedure, 1973 — Section 173, 173(2), 437A, 439, 446, 446A
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High Courts15 Jul 2020Disposed Of

Sanjeev Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0186

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 161, 164, 436, 436A, 439Indian Penal Code, 1860 — Section 34, 323, 341, 354, 354A, 376
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High Courts15 Jul 2020Disposed Of

Keshav Ram Vs State Of H.P

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0184

Code Of Criminal Procedure, 1973 — Section 154, 161, 439Indian Penal Code, 1860 — Section 306, 498A
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High Courts15 Jul 2020Disposed Of

Hira Singh And Others Vs State Of H.P

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0172

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 451, 504, 506Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s)
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