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High Court Of Himachal Pradesh judgments

31,301 judgments · page 1,443 of 1,566

High Courts24 Aug 1990

State of Himachal Pradesh Vs Hira Nand

High Court Of Himachal Pradesh · (1991) 1 ShimLC 50

Constitution of India, 1950 — Article 282(2)Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 114, 24, 25, 26
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High Courts24 Aug 1990Allowed

State of H.P. Vs Hira Nand

High Court Of Himachal Pradesh · (1990) 2 ILR HP 886

Constitution of India, 1950 — Article 282(2)Evidence Act, 1872 — Section 106, 114, 24, 25, 26Penal Code, 1860 (IPC) — Section 409, 477
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High Courts22 Aug 1990

State of H.P. Vs Raj Ram and Another

High Court Of Himachal Pradesh · (1990) 2 ILR HP 715

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Supplies (Temporary Powers) Act, 1946 — Section 2Prevention of Food Adulteration Act, 1954 — Section 16, 2, 25
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High Courts22 Aug 1990

State of H.P. Vs Raja Ram and Another

High Court Of Himachal Pradesh · (1991) 1 ShimLC 273

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Supplies (Temporary Powers) Act, 1946 — Section 2Prevention of Food Adulteration Act, 1954 — Section 16, 2, 25
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High Courts21 Aug 1990Allowed

Halku Ram Vs State of H.P.

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1136

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304
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High Courts21 Aug 1990Dismissed

State of H.P. Vs Mansha Ram

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1127

Forest Act, 1927 — Section 41, 42Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 1978 — Rule 71
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High Courts21 Aug 1990

Lipton India Limited Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1124

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 20, 7Prevention of Food Adulteration Rules, 1955 — Rule 32
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High Courts21 Aug 1990

State of H.P. Vs Kamal Chand

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1131

Criminal Procedure Code, 1973 (CrPC) — Section 251, 313Evidence Act, 1872 — Section 114Forest Act, 1927 — Section 29, 30, 31, 33
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High Courts21 Aug 1990

Surjeet Singh Vs Jagdish Kumar Sharma and Others

High Court Of Himachal Pradesh · (1990) 2 ShimLC 277

Criminal Procedure Code, 1973 (CrPC) — Section 161, 163, 197Himachal Pradesh Municipal Act, 1968 — Section 151, 156Penal Code, 1860 (IPC) — Section 109, 141, 34, 409, 427
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High Courts21 Aug 1990

Ram Chander Vs State of H.P.

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1114

Criminal Procedure Code, 1973 (CrPC) — Section 361A, 362, 367, 422, 423Motor Vehicles Act, 1988 — Section 112, 117, 3Penal Code, 1860 (IPC) — Section 337, 379
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