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High Court Of Himachal Pradesh judgments

31,302 judgments · page 1,414 of 1,566

High Courts11 Apr 1994Dismissed

Mauji Ram Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1994) CriLJ 3662 : (1995) 1 RCR(Criminal) 470

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 162, 162(1)Evidence Act, 1872 — Section 145, 27, 32, 32(1)Penal Code, 1860 (IPC) — Section 302
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High Courts07 Apr 1994Dismissed

Tulsa Singh Vs Agya Ram and Others

High Court Of Himachal Pradesh · AIR 1994 HP 167 : (1994) 2 ShimLC 434

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104
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High Courts30 Mar 1994Dismissed

Gumat Ram Vs Smt. Rukmani Devi

High Court Of Himachal Pradesh · (1994) 03 SHI CK 0012

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136Succession Act, 1925 — Section 63
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High Courts24 Mar 1994Dismissed

Rajinder Chand Abrol Vs State of Him. Pra. and Another

High Court Of Himachal Pradesh · (1995) CriLJ 800 : (1994) 2 ShimLC 292

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 157, 173, 173(8)Penal Code, 1860 (IPC) — Section 120B, 34, 395, 405, 406
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