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High Court Of Himachal Pradesh judgments, 2022

956 judgments · page 18 of 48

High Courts31 Aug 2022Disposed Of

Prem Dutt Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 08 SHI CK 0055

Indian Penal Code, 1860 — Section 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 6Code Of Criminal Procedure, 1973 — Section 31, 164, 439
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High Courts29 Aug 2022Disposed Of

Ankush Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 08 SHI CK 0045

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 120B, 363, 366A, 376, 376DProtection Of Children From Sexual Offences Act, 2012 — Section 4, 17
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High Courts25 Aug 2022Dismissed

Parkash Chand Vs Kanta Devi

High Court Of Himachal Pradesh · (2022) 08 SHI CK 0048

Code Of Criminal Procedure, 1973 — Section 125Protection Of Women From Domestic Violence Act, 2005 — Section 2(a), 2(f), 3, 20(1)(d)
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High Courts22 Aug 2022Disposed Of

Kantu Ram Vs Beer Singh

High Court Of Himachal Pradesh · (2022) 08 SHI CK 0044

Negotiable Instruments Act, 1881 — Section 138, 147Code Of Criminal Procedure, 1973 — Section 397, 401
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High Courts22 Aug 2022Dismissed

Intzar And Others Vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · (2022) 08 SHI CK 0042

Constitution Of India, 1950 — Article 16Himachal Pradesh Forest Department Forest Guard, Class-III (Nongazetted) (Executive Section) Recruitment And Promotion Rules, 2003 — Rule 7, 11(2), 11(3), 17(v)(a)Himachal Pradesh Deputy Forest Rangers And Forest Guards Class III (Executive Section) Recruitment, Promotion And Certain Conditions Of Service Rules, 1978 — Rule 2
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