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High Court Of Himachal Pradesh judgments

31,302 judgments · page 1,416 of 1,566

High Courts12 Jan 1994Allowed

UCO Bank Rajgarh Vs Parma Nand

High Court Of Himachal Pradesh · (1994) 2 ShimLC 41

Banking Regulation Act, 1949 — Section 10, 10(1)Constitution of India, 1950 — Article 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 12, 360, 360(3)
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High Courts07 Jan 1994Allowed

Raj Traders Vs State of H.P.

High Court Of Himachal Pradesh · (1995) CriLJ 1990 : (1995) 2 ShimLC 115

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1)(A)
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High Courts29 Dec 1993

Puran Chand Vs Hari Singh and Others

High Court Of Himachal Pradesh · (1994) 1 ShimLC 438

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104
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High Courts24 Dec 1993Dismissed

State of H.P. Vs Suresh Kumar

High Court Of Himachal Pradesh · (1995) 1 ShimLC 440

Prevention of Food Adulteration Act, 1954 — Section 12, 16(1), 7(1), 7(5)Prevention of Food Adulteration Rules, 1955 — Rule 17, 7(3)
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High Courts07 Dec 1993Dismissed

Devo Vs The State

High Court Of Himachal Pradesh · (1994) CriLJ 2971

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376, 90
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