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High Court Of Himachal Pradesh judgments, 2024

689 judgments · page 3 of 35

High Courts13 Dec 2024Disposed Of

Hari Bahadur Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0018

Code of Criminal Procedure, 1973 — Section 313Customs Act, 1962 — Section 110(1B)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 20(b)(ii)(A), 42, 50, 52A, 52A(2), 52A(3), 52A(4), 53
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High Courts13 Dec 2024Dismissed

Vinod Smalta Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0017

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 320(2), 320(9), 482Indian Penal Code, 1860 — Section 34, 120B, 304B, 307 323, 395, 406, 409, 420, 468, 471, 498A, 506I
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High Courts13 Dec 2024Dismissed

State Of H.P Vs Vidya Devi and Ors

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0016

Code of Criminal Procedure, 1973 — Section 311A, 313, 437A, 482Indian Penal Code, 1860 — Section 120B, 415, 416, 420, 460(4), 463, 464, 465, 467, 468, 471, 477APrevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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High Courts12 Dec 2024Disposed Of

Baldev Vs State Of H.P. & Others

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0019

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 174Indian Penal Code, 1860 — Section 306
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High Courts10 Dec 2024Allowed

Jitender Chaudhary Vs State Of H.P.

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0022

Code of Criminal Procedure, 1973 — Section 313, 437ANarcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 42, 43, 50 52A, 52A(1), 52A(2), 52A(3), 52A(4)
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High Courts10 Dec 2024Dismissed

State Of H.P Vs Raj Kumar @ Raju

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0021

Code of Criminal Procedure, 1973 — Section 100, 313Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 42, 43, 50, 50(1), 50(2)
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High Courts06 Dec 2024Disposed Of

�V� Vs State Of H.P.

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0015

Code of Criminal Procedure, 1973 — Section 161(3), 164, 313, 437AIndian Penal Code, 1860 — Section 201, 376, 506Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 94, 94(2), 94(2)(i), 94(2)(iii)
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High Courts06 Dec 2024Disposed Of

Bhag Singh alias Bagga Vs State Of H.P.

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0001

Code of Criminal Procedure, 1973 — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 —; Section 2(xvii), 15, 42, 52A(2), 52A(3), 53Evidence Act, 1872 —; Section 27
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High Courts04 Dec 2024Dismissed

Neelam Rana Vs Ashok Chopra

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0009

Code of Civil Procedure, 1908 — Order 17 Rule 1Limitation Act, 1963 — Section 5
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