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High Court Of Himachal Pradesh judgments, 2025

611 judgments · page 29 of 31

High Courts01 Mar 2025Dismissed

Narinder Singh Vs State Of H.P. & Ors

High Court Of Himachal Pradesh · (2025) 03 SHI CK 1162

Constitution of India, 1950 - Article 142Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Civil Procedure Act, 1908 - Section 151
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High Courts01 Mar 2025Dismissed

Murari Lal Vs State Of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (2025) 03 SHI CK 1161

Code of Criminal Procedure Act, 1973 - Section 161, 164, 313, 437AIndian Penal Code, 1860 - Section 201, 354, 506Protection of Children from Sexual Offences Act, 2012 - Section 8, 9, 10, 12
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High Courts16 Jan 2025Dismissed

Rodha Devi Vs State Of HP & Ors

High Court Of Himachal Pradesh · (2025) 01 SHI CK 1708

Code of Criminal Procedure Act, 1973 - Section 164, 313Indian Penal Code, 1860 - Section 363, 366, 376Protection of Children from Sexual Offences Act, 2012 - Section 4, 6
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High Courts10 Jan 2025Dismissed

Vikram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2025) 01 SHI CK 1700

Constitution of India, 1950 - Article 227Code of Civil Procedure Act, 1908 - Section 96, Order 22 Rule 4, Order 22 Rule 4(2)
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High Courts10 Jan 2025Allowed

Mohammad Faique @ Aayan Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2025) 01 SHI CK 1704

Constitution of India, 1950 - Article 14, 142Consumer Protection Act 2019 - Section 47, 47(2)State Commission and District Commission] Rules, 2020 - Rule 3(2)(b), 4(2)(c), 6(1), 6(9), 10(2)
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High Courts09 Jan 2025Allowed

Chander Mani Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2025) 01 SHI CK 1693

Constitution of India, 1950 - Article 22(1)Code of Criminal Procedure, 1973 - Section 340, 397Drugs and Cosmetics Act, 1940 - Section 18A, 18(c)
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