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High Court Of Himachal Pradesh judgments, 2024

689 judgments · page 17 of 35

High Courts20 May 2024Dismissed

Dharminder Singh & Another Vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0080

Constitution Of India, 1950 — Article 137Code Of Criminal Procedure, 1973 — Section 207, 362, 424, 482Code Of Criminal Procedure, 1898 — Section 369, 561A

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High Courts17 May 2024Disposed Of

Shakuntla Devi Vs State Of H.P. & Anr

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0090

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High Courts17 May 2024Disposed Of

Dayawati Vs State Of Himachal Pradesh & Others

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0089

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High Courts17 May 2024Disposed Of

Brijesh Kharbanda Vs Mukesh Sharma

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0035

Arbitration and Conciliation Act, 1996 — Section 11(6), 11(8)

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High Courts17 May 2024Allowed

Lakhan Lal Chaudhary And Others Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0034

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 420

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High Courts16 May 2024Disposed Of

Sant Ram Vs HRTC & Ors

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0051

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High Courts16 May 2024Disposed Of

Mamta Devi Vs State Of H.P. & Ors

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0050

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High Courts16 May 2024Disposed Of

Dilver Singh Vs State Of H.P. & Anr

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0049

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High Courts16 May 2024Allowed

State Of HP And Others Vs Dr. Rajeev Sandal And Another

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0037

Constitution Of India, 1950 — Article 14, 19, 19(1)(g), 21, 23, 23(iii)Specific Relief Act, 1963 — Section 14Indian Contract Act, 1972 — Section 27

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High Courts16 May 2024Disposed Of

Arvind Kumar Vs State Of H.P. & Ors

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0036

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High Courts15 May 2024Dismissed

State Of H.P. & Ors Vs Rakesh Kumar & Ors

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0048

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High Courts15 May 2024Disposed Of

Kartik Sharma Vs State Of H.P

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0047

Constitution Of India, 1950 — Article 21Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29

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High Courts15 May 2024

Shashi Kiran Angiras And Ors Vs State Of Himachal Pradesh And Anr

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0046

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High Courts15 May 2024Dismissed

Sansar Singh Dhiman Vs Additional Chief Secretary (Ayurveda) And Another

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0045

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High Courts15 May 2024

Mast Ram Vs State Of H.P & Ors

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0044

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High Courts15 May 2024Disposed Of

Keshav Ram Vs State Of H.P

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0043

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 4

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High Courts15 May 2024Disposed Of

Chet Ram Vs HPTDC And Anr

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0042

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High Courts15 May 2024Disposed Of

Goverdhan Lal Vs State Of H.P. & Ors

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0041

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High Courts15 May 2024Dismissed

Suresh Rana Vs State Of H.P. & Others

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0040

Constitution Of India, 1950 — Article 226

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High Courts15 May 2024

Vijay Sharma Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0039

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 50Code Of Criminal Procedure, 1973 — Section 313, 437A

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