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High Court Of Himachal Pradesh judgments, 2022

956 judgments · page 33 of 48

High Courts27 Apr 2022Disposed Of

M/S Century Heatreats (P) Ltd And Others Vs Punjab National Bank

High Court Of Himachal Pradesh · (2022) 04 SHI CK 0055

Code Of Civil Procedure, 1908 — Section 24, 47, 151, Order 22 Rule 10, Order 21 Rule 26, Order 21 Rule 29, Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 59(b), Order 21 Rule 66Indian Contract Act, 1872 — Section 128, 140
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High Courts23 Apr 2022Allowed

Yuvraj Mohan Azad Vs Goverdhan Singh

High Court Of Himachal Pradesh · (2022) 04 SHI CK 0050

Constitution Of India, 1950 — Article 1761, 1762Code Of Civil Procedure, 1908 — Section 96, 100, 151, Order 11, Order 11 Rule 31, Order 20 Rule 3, Order 41, Order 41 Rule 23, Order 41 Rule 31
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High Courts22 Apr 2022Disposed Of

Abdul Rehman And Others Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 04 SHI CK 0046

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 201, 376, 419, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(s)
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High Courts21 Apr 2022Disposed Of

Nikhil S. Nayak Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 04 SHI CK 0044

Contract Labour (Regulation And Abolition) Rules, 1978 — Rule 17(1), 18(i), 73, 75, 78(1), 78(2), 78(2)(a), 72(2)(d), 72(2)(e), 80(4), 82(1)Indian Penal Code, 1860 — Section 175, 176Contract Labour (Regulation And Abolition) Act, 1970 — Section 2(1)(c), 2(1)(e), 2(1)g), 7, 28(3), 29(1), 35(2)(n)
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High Courts20 Apr 2022Dismissed

Vicky Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 04 SHI CK 0040

Code Of Criminal Procedure, 1973 — Section 169, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 25, 27A, 29Evidence Act, 1872 — Section 27, 37
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High Courts19 Apr 2022Dismissed

Tanuj Kumar Vs State Of H.P

High Court Of Himachal Pradesh · (2022) 04 SHI CK 0042

Constitution Of India, 1950 — Article 21Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 25, 29, 41(2), 56
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