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High Court Of Himachal Pradesh judgments

31,415 judgments · page 171 of 1,571

High Courts19 Jun 2023Dismissed/Disposed Of

Ram Pal @ Ramu Vs State Of H.P

High Court Of Himachal Pradesh · (2023) 06 SHI CK 0042

Code Of Criminal Procedure, 1973 — Section 154, 439Indian Penal Code, 1860 — Section 34, 201, 302Evidence Act, 1872 — Section 27
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High Courts19 Jun 2023Disposed Of

Dinesh Chander Sharma Vs Karanjit Singh & Anr

High Court Of Himachal Pradesh · (2023) 06 SHI CK 0040

Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 200, 378, 378(4), 397Indian Penal Code, 1860 — Section 34, 323, 352
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High Courts19 Jun 2023Dismissed

Noor Mohammed @ Lali Vs State Of H.P

High Court Of Himachal Pradesh · (2023) 06 SHI CK 0037

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 37Indian Penal Code, 1860 — Section 379, 380, 457
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High Courts19 Jun 2023Disposed Of

Banto Devi Vs State Of HP

High Court Of Himachal Pradesh · (2023) 06 SHI CK 0035

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Himachal Pradesh Land Revenue Act, 1954 — Section 37, 38
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High Courts15 Jun 2023Dismissed

Dalbir Singh Vs Raj Kumar & Anr

High Court Of Himachal Pradesh · (2023) 06 SHI CK 0028

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2
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High Courts15 Jun 2023Disposed Of

Ajeet Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2023) 06 SHI CK 0027

Constitution Of India, 1950 — Article 21Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 19, 24, 21, 27A, 29, 37Code Of Criminal Procedure, 1973 — Section 436A, 439
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