High Courts24 May 2022Disposed Of

Sirmour Singh Vs State Of H.P

High Court Of Himachal Pradesh · (2022) 05 SHI CK 0073

Code Of Criminal Procedure, 1973 — Section 41(A), 438Indian Penal Code, 1860 — Section 147, 148, 149, 186, 332, 341, 353, 504
High Courts24 May 2022Disposed Of

Rajni Devi Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 05 SHI CK 0069

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 25, 29Indian Penal Code, 1860 — Section 277, 337, 338, 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4
High Courts24 May 2022Disposed Of

Sushil Jariyal Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 05 SHI CK 0064

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 120B, 420
High Courts24 May 2022Disposed Of

Sanjeev Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 05 SHI CK 0062

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 120B, 420
High Courts23 May 2022Disposed Of

Jabna Chauhan Vs State Of H.P

High Court Of Himachal Pradesh · (2022) 05 SHI CK 0060

Himachal Pradesh Panchayati Raj (Finance Budget, Accounts Audit Works, Taxation And Allowances) Rules, 2002 — Rule 66(2), 69Code Of Criminal Procedure, 1973 — Section 154, 438Indian Penal Code, 1860 — Section 405, 406, 409
High Courts23 May 2022Disposed Of

Neel Chand Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 05 SHI CK 0059

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18, 20, 37Indian Penal Code, 1860 — Section 34, 323, 332, 353, 427, 451