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High Court Of Himachal Pradesh judgments

31,328 judgments · page 1,338 of 1,567

High Courts02 Nov 2001Allowed

Smt. Shyampati Vs Munshi Ram and Others

High Court Of Himachal Pradesh · (2003) 1 CivCC 28 : (2003) 1 RCR(Civil) 644 : (2002) 1 ShimLC 328

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 2, Order 1 Rule 9, Order 22 Rule 4Hindu Succession Act, 1956 — Section 12Land Acquisition Act, 1894 — Section 18
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High Courts02 Nov 2001Partly Allowed

Badi Ram Vs R.S. Company

High Court Of Himachal Pradesh · AIR 2002 HP 150

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Partnership Act, 1932 — Section 69
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High Courts02 Nov 2001Allowed

Dilawar Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2002) CriLJ 531 : (2002) 2 RCR(Criminal) 396

Army Act, 1950 — Section 122(1), 125, 125(2), 69, 70Criminal Procedure Code, 1973 (CrPC) — Section 192, 213, 243, 244, 245Penal Code, 1860 (IPC) — Section 120B, 354, 452, 467, 471
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High Courts31 Oct 2001Allowed

State of Himachal Pradesh Vs Varinder Singh

High Court Of Himachal Pradesh · (2002) CriLJ 735 : (2002) 2 RCR(Criminal) 487

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313, 342, 342(3)Evidence Act, 1872 — Section 27Motor Vehicles Act, 1988 — Section 187
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High Courts29 Oct 2001Allowed

Som Dutt Vs State of H.P.

High Court Of Himachal Pradesh · (2002) CriLJ 1059

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 141, 148, 149, 201, 302
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High Courts19 Oct 2001

Roshan Lal Mishra Vs State of H.P.

High Court Of Himachal Pradesh · (2002) 1 ShimLC 275

Criminal Procedure Code, 1973 (CrPC) — Section 161, 438Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 419, 420, 468, 469
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High Courts17 Oct 2001Dismissed

Ramesh Dutt Vs State of H.P.

High Court Of Himachal Pradesh · (2002) 1 ShimLC 293

Criminal Procedure Code, 1973 (CrPC) — Section 162, 211, 212(1), 215, 219Evidence Act, 1872 — Section 34, 73Penal Code, 1860 (IPC) — Section 405, 409, 467, 471
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High Courts17 Oct 2001Dismissed

Shri Binni Vs State of H.P.

High Court Of Himachal Pradesh · (2002) 1 ShimLC 124

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 20 Rule 6A, 33Himachal Pradesh Land Revenue Act, 1954 — Section 163, 163(1), 163(3), 163(4), 163(5)
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High Courts12 Oct 2001Allowed

Mohinder Dutt Sharma Vs Bhagat Ram and Another

High Court Of Himachal Pradesh · (2002) 2 CivCC 280 : (2002) CriLJ 529 : (2002) 2 RCR(Criminal) 433

Criminal Procedure Code, 1973 (CrPC) — Section 401, 403, 482Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts11 Oct 2001Allowed

H.R. Bashal Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2002) 1 ShimLC 253

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 120B, 23Prevention of Corruption Act, 1988 — Section 13(1), 5(1)
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High Courts11 Oct 2001Dismissed

Tulsi Vs Besar

High Court Of Himachal Pradesh · AIR 2002 HP 12 : (2002) 1 ShimLC 354

Evidence Act, 1872 — Section 81Himachal Pradesh Land Revenue Act, 1954 — Section 38Specific Relief Act, 1963 — Section 38
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