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High Court Of Himachal Pradesh judgments

31,415 judgments · page 272 of 1,571

High Courts18 Aug 2021Disposed Of

Sanjeev Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 08 SHI CK 0177

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 436, 436A, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29, 37
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High Courts17 Aug 2021Disposed Of

Hardeep Thakur Vs Hoshiyar Singh

High Court Of Himachal Pradesh · (2021) 08 SHI CK 0175

Negotiable Instruments Act, 1881 — Section 138, 147Code Of Criminal Procedure, 1973 — Section 397, 401, 482
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High Courts16 Aug 2021Allowed

Naushand Alam Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 08 SHI CK 0169

Code Of Criminal Procedure, 1973 — Section 439Prevention Of Corruption Act, 1988 — Section 13(2)Indian Penal Code, 1860 — Section 120B, 420, 465, 467, 471
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High Courts16 Aug 2021Disposed Of

Sanjeev Kumar Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 08 SHI CK 0168

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 29, 37
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High Courts16 Aug 2021Disposed Of

Rajneesh Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 08 SHI CK 0167

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 29, 37
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High Courts16 Aug 2021Disposed Of

Agya Chand Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 08 SHI CK 0165

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20Code Of Criminal Procedure, 1973 — Section 173(2), 313, 437A
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High Courts16 Aug 2021Disposed Of

Raju Verma Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 08 SHI CK 0163

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 341, 427, 506(II)Arms Act, 1959 — Section 25
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High Courts16 Aug 2021Disposed Of

Surma Devi Vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · (2021) 08 SHI CK 0159

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18, 20, 25, 29, 61, 85United Provinces Prisoners Release On Probation Act, 1938 — Section 2Code Of Criminal Procedure, 1898 — Section 401
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High Courts16 Aug 2021Allowed

Ram Transport Finance Company Ltd Vs Rajesh Kashyap

High Court Of Himachal Pradesh · (2021) 08 SHI CK 0158

Code Of Criminal Procedure, 1973 — Section 200, 256, 378(4)Negotiable Instruments Act, 1881 — Section 138Legal Services Authority Act, 1987 — Section 19(5)(i), 20, 20(4), 20(5), 21, 22
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