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High Court Of Himachal Pradesh judgments

31,328 judgments · page 1,359 of 1,567

High Courts28 Jun 1999Dismissed

Balkish Vs Talib Hussain

High Court Of Himachal Pradesh · (1999) CriLJ 4467 : (1999) 2 ShimLC 439

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 397(3)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 3(2), 3(3), 5
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High Courts28 Jun 1999Dismissed

Yosimeir and Others Vs State of H.P.

High Court Of Himachal Pradesh · (1999) CriLJ 4149

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37Penal Code, 1860 (IPC) — Section 380
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High Courts28 Jun 1999Dismissed

State of H.P. Vs Krishan Kumar

High Court Of Himachal Pradesh · (2000) CriLJ 2060 : (1999) 3 ShimLC 51

Prevention of Food Adulteration Act, 1954 — Section 10(7), 16(1), 16(1A), 2Prevention of Food Adulteration Rules, 1955 — Rule 29
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High Courts25 Jun 1999Dismissed

State of Himachal Pradesh Vs Madan Lal

High Court Of Himachal Pradesh · (1999) CriLJ 4028 : (1999) 4 RCR(Criminal) 668 : (1999) 3 ShimLC 60

Prevention of Food Adulteration Act, 1954 — Section 10, 13(2), 16, 16(1), 16(2)
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High Courts25 Jun 1999Dismissed

Narinder Kumar Vs Harnam Singh

High Court Of Himachal Pradesh · (2000) 2 CivCC 303 : (2000) CriLJ 257 : (2000) 3 RCR(Criminal) 706

Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 406, 420
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High Courts10 Jun 1999Dismissed

Nathu Ram Vs Atam Parkash and Others

High Court Of Himachal Pradesh · (1999) 2 ShimLC 431

Civil Procedure Code, 1908 (CPC) — Section 100, 100(5), 103Himachal Pradesh Land Revenue Act, 1954 — Section 45Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 2(7)
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