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High Court Of Himachal Pradesh judgments, 2022

956 judgments · page 5 of 48

High Courts16 Dec 2022Dismissed

Ramesh Kamal Vs State Of H.P. And Anr

High Court Of Himachal Pradesh · (2022) 12 SHI CK 0049

Constitution Of India, 1950 — Article 14, 15, 15(1), 15(3), 16, 16(2), 16(3), 16(4), 162Motor Vehicles Act, 1988 — Section 34, 67(1)Road Transport Corporation Act, 1950 — Section 34, 45
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High Courts15 Dec 2022Disposed Of

Rajinder Kumar Vs Pushpa Devi

High Court Of Himachal Pradesh · (2022) 12 SHI CK 0051

Negotiable Instruments Act, 1881 — Section 138, 147Code Of Criminal Procedure, 1973 — Section 258, 482
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High Courts15 Dec 2022Disposed Of

Seema Devi Vs Anoop Kumar And Others

High Court Of Himachal Pradesh · (2022) 12 SHI CK 0050

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Himachal Pradesh Land Revenue Act, 1953 — Section 110, 111, 112, 113, 114, 115, 116, 117, 118, 119, 120, 121, 122, 123, 124, 125, 126
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High Courts14 Dec 2022Disposed Of

Surya Prakash Vs Divisional Commissioner & Another

High Court Of Himachal Pradesh · (2022) 12 SHI CK 0039

Constitution Of India, 1950 — Article 136, 226, 227, 309, 311Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 5, 11(vi), 14, 15, 23, 23(ii), 23(3), 27Code Of Civil Procedure, 1908 — Section 151
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High Courts13 Dec 2022Dismissed

Sombir @ Sonu Vs State Of H.P

High Court Of Himachal Pradesh · (2022) 12 SHI CK 0046

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20
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High Courts13 Dec 2022Disposed Of

Shiv Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 12 SHI CK 0045

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4
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High Courts13 Dec 2022Disposed Of

Subhash Chand @ Bhashu Vs State Of H.P

High Court Of Himachal Pradesh · (2022) 12 SHI CK 0043

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 107, 151, 161, 164, 313, 374(2)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 7, 9(m), 10
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High Courts12 Dec 2022Allowed

Chuni Lal Vs Ajay Kumar

High Court Of Himachal Pradesh · (2022) 12 SHI CK 0029

Code Of Civil Procedure, 1908 — Section 96Himachal Pradesh Tenancy And Land Reforms Act, 1972 — Section 104
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High Courts09 Dec 2022Dismissed/Disposed Of

Dr. Ajay Kumar Gupta Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 12 SHI CK 0025

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 41, 41(1)(b)(ii), 154, 155, 156, 157, 158, 159, 160, 161, 162, 163, 164, 165, 166, 167, 168, 169, 170, 171, 172, 173, 173, 174, 175, 176, 438, 438(1), 439Prevention Of Corruption (Amendment) Act, 1918 — Section 7,8
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