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High Court Of Himachal Pradesh judgments

31,334 judgments · page 1,292 of 1,567

High Courts04 Apr 2006Dismissed

Paras Ram and Others Vs Jai Ram and Others

High Court Of Himachal Pradesh · (2006) 1 ShimLC 391

Himachal Pradesh Land Revenue Act, 1954 — Section 4(9)Himachal Pradesh Restitution of Mortgaged Lands Act, 1976 — Section 3(5), 4Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104(4), 2(17)
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High Courts03 Apr 2006Dismissed

Basant Ram Vs State of H.P.

High Court Of Himachal Pradesh · (2006) CriLJ 2850 : (2006) 1 ShimLC 417

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 365Penal Code, 1860 (IPC) — Section 376
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High Courts22 Mar 2006Allowed

The Narcotics Control Bureau Vs Yuvraj Gurang and Another

High Court Of Himachal Pradesh · (2006) CriLJ 2862 : (2006) 4 RCR(Criminal) 657 : (2006) 2 ShimLC 78

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 25, 27A, 29
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High Courts16 Mar 2006

Pritam Singh Vs Rattan Chand

High Court Of Himachal Pradesh · (2006) 2 ShimLC 17

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Section 5
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High Courts28 Feb 2006Dismissed

Gopal Vs State of H.P.

High Court Of Himachal Pradesh · (2006) 2 ShimLC 97

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 100(5), 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 36B, 41, 42, 42
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