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High Court Of Himachal Pradesh judgments

31,415 judgments · page 102 of 1,571

High Courts01 Jan 2025Disposed Of

Chandravati Vs State Of H.P. And Others

High Court Of Himachal Pradesh · (2025) 01 SHI CK 1666

Constitution of India, 1950 - Article 226, 329Securitisation and Reconstruction Assets of Financial and Enforcement of Security Interest Act, 2002 - Section 2(1)(m)(iv), 13, 13(2), 13(4), 14, 17Companies Act, 1956 - Section 4A
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High Courts31 Dec 2024Dismissed

�X� Vs State Of Himachal Pradesh & Anr

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0071

Constitution of India, 1950 — Article 15, 39(f)Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 354A, 363, 506
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High Courts31 Dec 2024Dismissed

Ganesh Vs State Of Himachal Pradesh & Ors

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0070

Constitution of India, 1950 — Article 15, 39(f)Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 376
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High Courts31 Dec 2024Allowed

Gopal Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0067

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 35(3), 180, 183, 483Bharatiya Nyaya Sanhita, 2023 — Section 64(2)(m), 115(2), 127(2), 351(2), 352
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High Courts30 Dec 2024Disposed Of

Yogesh Kumar Vs State Of H.P.

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0036

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Narcotic Drugs and Psychotropic Substance Act, 1985 — Section 21, 29, 37, 42(2)
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High Courts30 Dec 2024Allowed

Ram Naresh Rana Vs State Of H.P.

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0034

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Code of Criminal Procedure, 1973 — Section 154Indian Penal Code, 1860 — Section 307, 325
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High Courts30 Dec 2024Dismissed

Umed Ram Vs Baldev Thakur

High Court Of Himachal Pradesh · (2024) 12 SHI CK 0028

Code of Criminal Procedure, 1973 — Section 313, 397, 401Negotiable Instruments Act, 1881 — Section 118, 118(a), 138, 139
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