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High Court Of Himachal Pradesh judgments

31,415 judgments · page 204 of 1,571

High Courts26 Dec 2022Disposed Of

Dabe Ram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 12 SHI CK 0119

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 438Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 29, 42(2), 35, 37, 52A, 54
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High Courts26 Dec 2022Allowed

Karan Thakur Vs State Of H.P

High Court Of Himachal Pradesh · (2022) 12 SHI CK 0116

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29, 37, 42(2)Indian Penal Code, 1860 — Section 279, 304, 323, 341, 506
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High Courts23 Dec 2022Dismissed

Jagtar Singh Vs State Of H.P

High Court Of Himachal Pradesh · (2022) 12 SHI CK 0070

Indian Penal Code, 1860 — Section 376, 376(2)(f), 506Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 4, 5(f), 5(j)(ii), 6Code Of Criminal Procedure, 1973 — Section 313
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High Courts22 Dec 2022Disposed Of

Jai Singh Vs Rajeev And Others

High Court Of Himachal Pradesh · (2022) 12 SHI CK 0074

Code Of Civil Procedure, 1908 — Order 43 Rule 1(r)Himachal Pradesh Land Revenue Act, 1953 — Section 123Specific Relief Act, 1963 — Section 36, 41
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High Courts20 Dec 2022Disposed Of

Chaman Lal Vs State Of H.P

High Court Of Himachal Pradesh · (2022) 12 SHI CK 0065

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 25, 29Indian Penal Code, 1860 — Section 420
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High Courts19 Dec 2022

Vinod Kumar & Others Vs State Of H.P. & Others

High Court Of Himachal Pradesh · (2022) 12 SHI CK 0063

Indian Penal Code, 1860 — Section 34, 186, 323, 332, 353, 451, 457, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)
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