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High Court Of Himachal Pradesh judgments

31,415 judgments · page 180 of 1,571

High Courts16 May 2023Disposed Of

Om Prakash Vs Narcotics Control Bureau Chandigarh

High Court Of Himachal Pradesh · (2023) 05 SHI CK 0073

Code Of Criminal Procedure, 1973 — Section 436, 436A, 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Sections 8, 19, 20, 24, 25, 27, 27A, 28, 29, 37, 60, 62, 67Unlawful Activities (Prevention) Act, 1967 — Section 43D(5)
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High Courts16 May 2023Dismissed

Usha Devi And Others Vs Mohar Singh

High Court Of Himachal Pradesh · (2023) 05 SHI CK 0067

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 147, 149, 427, 434, 447, 504, 506, 506(ii)
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High Courts16 May 2023Disposed Of

Sumitra Devi Vs Kapoor Chand

High Court Of Himachal Pradesh · (2023) 05 SHI CK 0066

Negotiable Instruments Act, 1881 — Section 138, 142, 145, 145(2), 148Evidence Act, 1872 — Section 137, 138, 165Code Of Criminal Procedure, 1973 — Section 311
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High Courts15 May 2023Disposed Of

Tek Chand Bansal & Ors Vs State Of HP & Others

High Court Of Himachal Pradesh · (2023) 05 SHI CK 0064

Central Excise Rules, 1944 — Rule 173Q(2)Central Excise Act, 1944 — Section 11ESecuritisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(zc), 2(zd), 2(ze), 2(zf), 13, 35
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