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High Court Of Himachal Pradesh judgments, 2022

956 judgments · page 20 of 48

High Courts04 Aug 2022Disposed Of

Reeta Devi And Others Vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · (2022) 08 SHI CK 0010

Constitution Of India, 1950 — Article 226, 243(k), 243(O), 243O(b), 243Z(g)(b), 329(b), 342D(6)Himachal Pradesh Panchayati Raj (Election) Rules 1994 — Rule 28(8)Himachal Pradesh Panchayati Raj Act, 1994 — Section 2(29), 125(3)
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High Courts01 Aug 2022Disposed Of

Jhallo Ram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 08 SHI CK 0008

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 20(b)(ii)(A), 27, 52A, 52A(2), 53, 57Code Of Criminal Procedure, 1973 — Section 313, 437
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High Courts01 Aug 2022Dismissed/Disposed Of

Hem Kumar Sharma Vs State Of H. P

High Court Of Himachal Pradesh · (2022) 08 SHI CK 0007

Constitution Of India, 1950 — Article 21, 22Code Of Criminal Procedure, 1973 — Section 41, 41(1)(b)(ii), 41(1)(ba), 154, 155, 156, 157, 158, 159, 160, 161, 162, 163, 164, 165, 166, 167, 168, 169, 170, 171, 172, 173, 174, 175, 176, 376, 437, 438, 438(1), 438(2), 439Indian Penal Code, 1860 — Section 34, 149, 354, 354A, 376, 376(2)F, 376(3)
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High Courts01 Aug 2022Disposed Of

Bakshish Singh And Others Vs Ajay Vir Singh And Others

High Court Of Himachal Pradesh · (2022) 08 SHI CK 0006

Limitation Act, 1963 — Article 58, 62Code Of Civil Procedure, 1908 — Order 7 Rule 10, Order 7 Rule 11, Order 7 Rule 11(b), Order 7 Rule 11(d)Transfer Of Property Act, 1882 — Section 58(a), 58(b), 66, 67, 68, 68(1), 68(1)(a)
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High Courts01 Aug 2022Disposed Of

Kapil Dev Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 08 SHI CK 0001

Code Of Criminal Procedure, 1973 — Section 154, 439Indian Penal Code, 1860 — Section 147, 148, 149, 302, 304, 323, 325, 504
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