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High Court Of Himachal Pradesh judgments

31,328 judgments · page 1,336 of 1,567

High Courts14 Dec 2001

Ravish Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2002) CriLJ 1760 : (2002) 3 ShimLC 361

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(1), 438(2)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
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High Courts12 Dec 2001Dismissed

Dalip Singh Vs Ram Nath and Another

High Court Of Himachal Pradesh · AIR 2002 HP 106 : (2002) 3 CivCC 499 : (2003) 1 RCR(Civil) 199

Contract Act, 1872 — Section 55Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16, 20
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High Courts11 Dec 2001Dismissed

Meena Kumari and Others Vs Tulsi Ram

High Court Of Himachal Pradesh · (2002) CriLJ 2985

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 406, 418, 420, 423
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High Courts03 Dec 2001Dismissed

Ranjana Nagpal alias Ranjana Malik Vs Devi Ram and Others

High Court Of Himachal Pradesh · AIR 2002 HP 166 : (2003) 1 CivCC 93 : (2003) 2 CivCC 127 : (2003) 1 RCR(Civil) 696 : (2002) 3 ShimLC 478

Civil Procedure Code, 1908 (CPC) — Section 100, 15, 16, 16, 17Contract Act, 1872 — Section 23, 28Evidence Act, 1872 — Section 114
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