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High Court Of Himachal Pradesh judgments

31,415 judgments · page 230 of 1,571

High Courts24 May 2022Disposed Of

Sushil Jariyal Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 05 SHI CK 0064

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 120B, 420
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High Courts24 May 2022Disposed Of

Sanjeev Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 05 SHI CK 0062

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 120B, 420
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High Courts23 May 2022Disposed Of

Jabna Chauhan Vs State Of H.P

High Court Of Himachal Pradesh · (2022) 05 SHI CK 0060

Himachal Pradesh Panchayati Raj (Finance Budget, Accounts Audit Works, Taxation And Allowances) Rules, 2002 — Rule 66(2), 69Code Of Criminal Procedure, 1973 — Section 154, 438Indian Penal Code, 1860 — Section 405, 406, 409
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High Courts23 May 2022Disposed Of

Neel Chand Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 05 SHI CK 0059

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18, 20, 37Indian Penal Code, 1860 — Section 34, 323, 332, 353, 427, 451
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High Courts18 May 2022Disposed Of

Nirmala Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 05 SHI CK 0054

Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 29, 37
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High Courts18 May 2022Disposed Of

Mhabeni Envy Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 05 SHI CK 0052

Code Of Criminal Procedure, 1973 — Section 437, 438, 439Indian Penal Code, 1860 — Section 120B, 201, 420Foreigners Act, 1946 — Section 14
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High Courts17 May 2022Disposed Of

Vajid Ali Vs State Of H.P

High Court Of Himachal Pradesh · (2022) 05 SHI CK 0050

Indian Penal Code, 1860 — Section 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 6
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High Courts17 May 2022Dismissed

Ramesh Chand And Others Vs Om Raj And Others

High Court Of Himachal Pradesh · (2022) 05 SHI CK 0049

Constitution Of India, 1950 — Article 227, 374(4)Code Of Civil Procedure, 1908 — Section 2(2), 2(9), 11, 96, 100, 115, Order 2 Rule 2, Order 8, Order 8 Rule 1(A), Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6A(2), 8 Rule 6A(3), Order 8 Rule 6A(4), Order 8 Rule 6B, Order 8 Rule 6C, Order 8 Rule 6D, Order 8 Rule 6E, Order 8 Rule 6F, Order 8 Rule 6G, Order 8 Rule 8, Order 8 Rule 9, Order 20 Rule 5, Order 20 Rule 6, Order 20 Rule 6A, Order 20 Rule 6A(1), Order 20 Rule 6B, Order 20 Rule 19, Order 20 Rule 19(1), Order 20 Rule 19(2), Order 21 Rule 1, Order 41 Rule 1, Order 41 Rule 22, Order 41 Rule 22(1)Limitation Act, 1963 — Section 3(2)(b), 5
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