Criminal Procedure Code, 1973 (CrPC) — Section 375Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 1(2), 41, 41(1), 7Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 20

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High Courts14 Nov 2002Dismissed

Satish Kumar and Another Vs Santosh Kumar and Another

High Court Of Himachal Pradesh · (2002) 3 ShimLC 77

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 3, Order 30 Rule 6, Order 30 Rule 6(1), Order 30 Rule 6(3)Limitation Act, 1963 — Section 5

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High Courts14 Nov 2002Dismissed

Ranbaxy Laboratories Ltd. Vs Jerath Electronics and Allied Industries (P.) Ltd.

High Court Of Himachal Pradesh · (2003) 114 CompCas 638 : (2003) 3 CompLJ 139 : (2003) 43 SCL 126 : (2002) 3 ShimLC 128

Companies Act, 1956 — Section 433, 434, 439, 442, 443

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High Courts13 Nov 2002Dismissed

Bihari Lal Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2002) 3 ShimLC 195

Representation of the People Act, 1951 — Section 33, 33(2)

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High Courts12 Nov 2002Dismissed

Geeta Devi and Others Vs Dibru Ram alias Ram Rakha

High Court Of Himachal Pradesh · AIR 2004 HP 29

Specific Relief Act, 1963 — Section 38

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High Courts08 Nov 2002Allowed

H.P. State Forest Corporation Ltd. Vs Charan Singh and Company

High Court Of Himachal Pradesh · (2003) 3 ARBLR 659 : (2003) 1 ShimLC 460

Arbitration Act, 1940 — Section 14, 30, 33

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High Courts07 Nov 2002Allowed

State of H.P. Vs Munshi Ram

High Court Of Himachal Pradesh · (2003) CriLJ 1946 : (2003) 3 RCR(Criminal) 314 : (2003) 1 ShimLC 420

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 37(1), 37(2), 42, 50

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High Courts01 Nov 2002Dismissed

State of H.P. and Another Vs Kalawati and Others

High Court Of Himachal Pradesh · (2003) 1 ShimLC 474

Land Acquisition Act, 1894 — Section 11, 16, 17, 18, 23Registration Act, 1908 — Section 57(5)

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High Courts01 Nov 2002Dismissed

Rajinder Alias Raju Vs State of H.P.

High Court Of Himachal Pradesh · (2002) 3 ShimLC 141

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 375, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts31 Oct 2002

Sukaram Bhardwaj and Others and Meenakshi Kumari Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2002) 3 ShimLC 231

Constitution (Forty-Second Amendment) Act, 1976 — Section 4Constitution of India, 1950 — Article 13, 14, 15, 15(1), 16Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 4(4)

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High Courts28 Oct 2002Dismissed

The Bhutti Weavers Production-Cum-Sales Co-operative Industrial Society Ltd. Vs Shri Amarjeet Singh

High Court Of Himachal Pradesh · (2003) 2 ShimLC 32

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 100Himachal Pradesh Co-operative Societies Act, 1968 — Section 10, 72, 76Punjab Co-operative Societies Act, 1961 — Section 79

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High Courts28 Oct 2002

Sarwan Dass Vs Salam Jeet and Others

High Court Of Himachal Pradesh · AIR 2003 HP 126

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 38

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High Courts25 Oct 2002Dismissed

Life Insurance Corporation of India Limited and Another Vs Smt. Kiran Bala

High Court Of Himachal Pradesh · (2003) ACJ 865 : AIR 2002 HP 164 : (2002) 3 ShimLC 22

Civil Procedure Code, 1908 (CPC) — Section 100, 34Insurance Act, 1938 — Section 45

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High Courts24 Oct 2002Dismissed

Inder Singh and etc. Vs State of H.P.

High Court Of Himachal Pradesh · (2003) CriLJ 1482 : (2003) 1 ShimLC 485

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300

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High Courts24 Oct 2002

Ajay Sharma and State of H.P. Vs State of H.P. and Bhagat Ram

High Court Of Himachal Pradesh · (2002) 3 ShimLC 329

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 293, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 302, 452, 506

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