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High Court Of Himachal Pradesh judgments

31,415 judgments · page 111 of 1,571

High Courts26 Sept 2024Dismissed

Kanwar Negi Vs Rajesh Kumar

High Court Of Himachal Pradesh · (2024) 09 SHI CK 0004

Code of Criminal Procedure, 1973 — Section 311, 313, 397Negotiable Instruments Act, 1881 — Section 20, 87, 118, 118(a), 138, 139, 146Evidence Act, 1872 — Section 27, 114
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High Courts26 Sept 2024Disposed Of

Het Ram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2024) 09 SHI CK 0003

Code of Criminal Procedure, 1973 — Section 313, 374, 437ANarcotic Drugs and Psychotropic Substances Act, 1985 — Section 15, 18, 20, 29, 42, 50Evidence Act, 1872 — Section 27
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High Courts24 Sept 2024Disposed Of

Hem Kumar Sharma Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2024) 09 SHI CK 0011

Code of Criminal Procedure, 1973 — Section 161, 164, 438, 439Indian Penal Code, 1860 — Section 354, 354A, 376(3), 376(2)FProtection of Children from Sexual Offences Act, 2012 — Section 6, 8, 10
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High Courts24 Sept 2024Disposed Of

Ranjeet Singh Vs State Of H.P.

High Court Of Himachal Pradesh · (2024) 09 SHI CK 0010

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 20, 21(c), 22, 27AA, 28, 29, 37
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High Courts20 Sept 2024Disposed Of

Chain Lal & Another Vs Mohinder Chand

High Court Of Himachal Pradesh · (2024) 09 SHI CK 0019

Code of Civil Procedure, 1973 — Section 100Contract Act, 1872 — Section 23Himachal Pradesh Abolition of Big Landed Estate and Tenancy Act, 1954 — Section 50
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High Courts20 Sept 2024Disposed Of

Pawan Kumar Vs State Of H.P.

High Court Of Himachal Pradesh · (2024) 09 SHI CK 0017

Code of Criminal Procedure, 1973 — Section 173, 173(5), 311, 391Evidence Act, 1872 — Section 165
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High Courts19 Sept 2024Dismissed

Tule Ram Vs Ramneek Singh

High Court Of Himachal Pradesh · (2024) 09 SHI CK 0022

Code of Criminal Procedure, 1973 — Section 125, 313, 357(1)(b), 357(3), 397, 421, 431Indian Penal Code, 1860 — Section 34, 64, 302Negotiable Instruments Act, — Section 118, 118(a), 138, 139
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High Courts10 Sept 2024Disposed Of

Rajesh Kumar @ Lachhu Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2024) 09 SHI CK 0026

Code of Criminal Procedure, 1973 — Section 164, 202, 313, 374, 437AIndian Penal Code, 1860 — Section 120B, 202, 363, 366, 366AScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(1)(xii), 3(2)(v)
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High Courts10 Sept 2024Dismissed

Zulfikar Ali Bhutto Vs State Of HP & Others

High Court Of Himachal Pradesh · (2024) 09 SHI CK 0025

Code of Criminal Procedure, 1973 — Section 227, 397, 397(1), 397(2), 397(3), 401, 482Indian Penal Code, 1860 — Section 323, 406, 415, 420, 421, 452, 498ARegistration Act, 1908 — Section 17
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