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High Court Of Himachal Pradesh judgments, 2024

689 judgments · page 12 of 35

High Courts26 Jun 2024Disposed Off

Vikas Sharma Vs State of HP and Another

High Court Of Himachal Pradesh · (2024) 06 SHI CK 0044

Code of Criminal Act 1973 — Section 320, 482Indian Penal Code 1860 — Section 279, 337Motor Vehicles Act 1988 — Section 187
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High Courts25 Jun 2024Disposed Off

Maninder Singh Vs Sangita Devi

High Court Of Himachal Pradesh · (2024) 06 SHI CK 0041

Limitation Act, 1963 — Section 5Code of Criminal Act 1973 — Section 82, 125, 397, 401
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High Courts20 Jun 2024Disposed Off

Rameshwar Thakur Vs Anant Ram

High Court Of Himachal Pradesh · (2024) 06 SHI CK 0035

Code of Criminal Procedure 1973 — Section 397Negotiable Instruments Act, 1881 — Section 138, 147
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High Courts17 Jun 2024Dismissed

Narcotic Control Bureau Vs Kanwar Singh @ Kumar Singh & Anr.

High Court Of Himachal Pradesh · (2024) 06 SHI CK 0024

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20, 29, 41(2), 42(1), 42(2), 43, 50, 52A(2), 3, 4, 53, 53(A), 57, 67Evidence Act 1872 — Section 25, 45, 46, 165Code of Criminal Procedure 1973 — Section 293, 313, 378
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High Courts17 Jun 2024Disposed Off

Jiya LalVs Surat Singh

High Court Of Himachal Pradesh · (2024) 06 SHI CK 0023

Criminal Procedure Code 1973 — Section 313, 397, 401Negotiable Instruments Act 1881 — Section 138, 139
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High Courts17 Jun 2024Disposed Off

Paridutt @ Pari Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2024) 06 SHI CK 0021

Code of Criminal Procedure 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 25, 29, 37, 42, 53, 67Constitution of India — Articles 14, 20(3), 21
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High Courts17 Jun 2024Disposed Off

Akash Chaudhary Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2024) 06 SHI CK 0019

Indian Penal Code 1860 — Section 376(2)Prevention of Children from Sexual Offences Act (POCSO) 2012 — Section 6Code of Criminal Procedure 1973 — Section 164Sexual Offences Act 2003 — Section 5
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High Courts17 Jun 2024Disposed Off

Lihat Ram Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2024) 06 SHI CK 0017

Code of Criminal Act 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 29, 37, 42, 53, 67 Evidence Act, 1872 — Section 439Constitution of India — Article 14, 20(3) and 21
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