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High Court Of Himachal Pradesh judgments

31,334 judgments · page 1,309 of 1,567

High Courts29 Nov 2004Dismissed

Dalip Singh and Others Vs Devi Dass

High Court Of Himachal Pradesh · (2005) 1 ShimLC 209

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 63, 68Succession Act, 1925 — Section 63
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High Courts19 Nov 2004Allowed

Raj Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 1 ShimLC 245

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 302
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High Courts16 Nov 2004Allowed

Jai Chand Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 1 ShimLC 233

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 25, 27, 45Penal Code, 1860 (IPC) — Section 302, 306, 34, 498A
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High Courts02 Nov 2004Dismissed

State of H.P. Vs Ram Prakash and Others

High Court Of Himachal Pradesh · (2005) 1 ShimLC 206

Criminal Procedure Code, 1973 (CrPC) — Section 313Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts01 Nov 2004Dismissed

Mast Ram and Others Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 1 ShimLC 139

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313, 374Penal Code, 1860 (IPC) — Section 302, 323, 324, 34
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High Courts01 Nov 2004Allowed

Ram Lal and Another Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 1 ShimLC 158

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
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High Courts27 Oct 2004

Lata Vs United India Insurance Co. Ltd. and Others

High Court Of Himachal Pradesh · (2005) 1 ACC 788 : (2005) ACJ 857 : (2005) 1 ShimLC 278

Arbitration Act, 1940 — Section 39, 39(1), 41 , 41(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22 , Order 41 Rule 33, Order 5 Rule 10, Order 5 Rule 11, Order 5 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 195
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High Courts21 Oct 2004Dismissed

Jauni Ram Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 1 ShimLC 54

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 35, 50, 54, 57
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High Courts19 Oct 2004Allowed

S.D. Sharma Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2005) 1 ShimLC 28

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 12, 24, 27(2)Central Civil Services (Conduct) Rules, 1964 — Rule 3Constitution of India, 1950 — Article 226
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