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High Court Of Himachal Pradesh judgments, 2022

956 judgments · page 32 of 48

High Courts04 May 2022Disposed Of

Janak Raj Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 05 SHI CK 0016

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4
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High Courts04 May 2022Disposed Of

Jagdish Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 05 SHI CK 0015

Code Of Criminal Procedure, 1973 — Section 82, 83, 154, 299, 437, 438, 482Indian Penal Code, 1860 — Section 307, 451, 506Arms Act, 1959 — Section 25
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High Courts02 May 2022Dismissed

Kamal Kumar Vs Vimla And Others

High Court Of Himachal Pradesh · (2022) 05 SHI CK 0010

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 7 Rule 14(3)
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High Courts29 Apr 2022Disposed Of

Mohar Singh Vs Narcotics Control Bureau

High Court Of Himachal Pradesh · (2022) 04 SHI CK 0059

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29, 36A(i)(d), 42, 50, 50(1), 50(6), 53, 67Code Of Criminal Procedure, 1973 — Section 173(2), 173(8), 190, 223, 223(a) 223(b), 223(d), 226, 227, 228, 397, 401, 482Evidence Act, 1872 — Section 25
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