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High Court Of Himachal Pradesh judgments

31,415 judgments · page 226 of 1,571

High Courts20 Jun 2022Dismissed

Sesh Ram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 06 SHI CK 0049

Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968 — Section 3, 4, 8, 9Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(ii)(C)Code Of Criminal Procedure, 1973 — Section 313
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High Courts20 Jun 2022Disposed Of

Suresh Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 06 SHI CK 0048

Indian Penal Code, 1860 — Section 34, 323, 341, 342, 370, 374, 376Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 75, 79Protection Of Children From Sexual Offences Act, 2012 — Section 4, 8
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High Courts20 Jun 2022Disposed Of

Renu Devi Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 06 SHI CK 0047

Code Of Criminal Procedure, 1973 — Section 154, 161, 164, 437, 439Indian Penal Code, 1860 — Section 34, 354A, 370, 376, 376R, 376W, 506, 511Protection Of Children From Sexual Offences Act, 2012 — Section 6, 10, 17, 18
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High Courts20 Jun 2022Disposed Of

Gurdhayan Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 06 SHI CK 0045

Code Of Criminal Procedure, 1973 — Section 154, 439Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 307, 323, 336, 341, 506Arms Act, 1959 — Section 25, 29B, 30
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High Courts20 Jun 2022Dismissed

Akhil Sharma Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 06 SHI CK 0042

Code Of Criminal Procedure, 1973 — Section 154, 161, 164, 169, 439Indian Penal Code, 1860 — Section 34, 109, 147, 148, 149, 201, 302, 307, 320, 323, 325, 326, 354, 354B, 440Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1)(r), 3(1)(s), 3(1)(w), 3(2)(va)
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