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High Court Of Himachal Pradesh judgments, 2022

956 judgments · page 15 of 48

High Courts21 Sept 2022Disposed Of

Roshni Devi Vs Dolima Devi And Others

High Court Of Himachal Pradesh · (2022) 09 SHI CK 0060

Code Of Civil Procedure, 1908 — Section 35A, Order 7 rule1Hindu Adoption And Maintenance Act, 1956 — Section 19Transfer Of Property Act, 1882 — Section 6
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High Courts20 Sept 2022Disposed Of

Anil Chauhan Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 09 SHI CK 0053

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 376AB, 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 8
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High Courts16 Sept 2022Disposed Of

Pappudeen Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 09 SHI CK 0047

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 20(b)(ii)(A), 27, 52A, 52A(1), 52A(2), 52A(3), 52A(4), 52A(i), 52A(2)(c), 53Code Of Criminal Procedure, 1973 — Section 313
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High Courts15 Sept 2022Disposed Of

Jeevan Khanna Vs Arun Kumar And Others

High Court Of Himachal Pradesh · (2022) 09 SHI CK 0049

Code Of Civil Procedure, 1908 — Section 47, 151, Order 41 Rule 5Himachal Pradesh Urban Rent Control Act, 1987 — Section 2, 2(j), 2(1)(ii), 13, 14Delhi Rent Control Act, 1958 — Section 38(3)
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High Courts15 Sept 2022Allowed

Dev Raj And Others Vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · (2022) 09 SHI CK 0045

Constitution Of India, 1950 — Article 226Bihar Development Of Ayurvedic And Unani System Of Medicine Act, 1961 — Section 17Bihar Development Of Ayurvedic And Unani System Of Medicine Act, 1951 — Section 2(c), 3, 3(1)(a), 3(1)(b), 3(1)(c), 3(1)(d), 3(1)(e), 3(1)(f), 3(1)(g), 3(1)(h), 3(1)(i), 3(1)(j), 3(1)(k), 3(1)(l), 3(1)(m), 3(1)(n), 17, 17(1), 17(2)
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High Courts13 Sept 2022Disposed Of

Piyar Deen Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 09 SHI CK 0034

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 20(b)(ii)(A), 20(b)(ii)(C), 52ACode Of Criminal Procedure, 1973 — Section 313, 437
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