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High Court Of Himachal Pradesh judgments

31,415 judgments · page 100 of 1,571

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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High Courts06 Jan 2025Allowed

Kamaljeet Kaur Sidhu Vs State Of H.P. & Ors

High Court Of Himachal Pradesh · (2025) 01 SHI CK 1691

Constitution of India, 1950 - Article 309Code of Criminal Procedure, 1973 - Section 193, 202Negotiable Instruments Act, 1881 - Section 138, 141, 142
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High Courts06 Jan 2025Allowed

Harbans Lal And Others Vs Babita Rani

High Court Of Himachal Pradesh · (2025) 01 SHI CK 1690

Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 243, 243(2), 482Negotiable Instruments Act, 1881 - Section 18, 20, 49, 86, 87, 118, 125, 138, 139
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High Courts06 Jan 2025Allowed

Vikram Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2025) 01 SHI CK 1687

Code of Criminal Procedure, 1973 - Section 313, 397Indian Penal Code, 1860 - Section 34, 201, 279, 323, 506Motor Vehicles Act, 1988 - Section 187
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