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High Court Of Himachal Pradesh judgments, 2024

689 judgments · page 2 of 35

High Courts26 Dec 2024Disposed Of

State of H.P Vs Tej Ram

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0046

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 481Code of Criminal Procedure, 1973 — Section 313, 437AIndian Penal Code, 1860 — Section 302
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High Courts23 Dec 2024Disposed Of

Balbir Singh Pathania Vs State Of H.P. & Others

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0047

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 176Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 29
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High Courts23 Dec 2024Disposed Of

Devender Sharma & Others Vs Mahender Paul

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0045

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 420Negotiable Instruments Act, 1881 — Section 138, 141, 142
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High Courts20 Dec 2024Allowed

Tek Chand Thakur & Another Vs State Of H.P. & Others

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0058

Employees� Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7Q, 11(2), 14BHimachal Pradesh Land Revenue Act, 1954 — Section 76Himachal Pradesh General Sales Tax Act, 1968 — Section 16B
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High Courts20 Dec 2024Allowed

Harish Chauhan Vs Brajesh

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0057

Code of Criminal Procedure, 1973 — Section 313, 378Negotiable Instruments Act, 1881 — Section 118, 138, 139
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High Courts18 Dec 2024Allowed

Veer Singh Vs State Of Himachal Pradesh & Ors

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0063

Constitution of India, 1950 — Article 226Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996 — Section 14Himachal Pradesh Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2008 — Rule 277, 278
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High Courts18 Dec 2024Allowed

Bharat Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0061

Code of Criminal Procedure, 1973 — Section 9(6), 12(2), 284, 285, 286Indian Penal Code , 1860 — Section 34, 120B, 302, 392, 395, 396, 460
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