High Courts03 Aug 2021Allowed

Sushil Verma Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 08 SHI CK 0019

Code Of Criminal Procedure, 1973 — Section 482Code Of Criminal Procedure, 1898 — Section 561A
High Courts03 Aug 2021Allowed

Deepak Thakur Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 08 SHI CK 0017

Code Of Criminal Procedure, 1973 — Section 437A, 439, 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37, 42(2)
High Courts02 Aug 2021Dismissed

Talbe Ram Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 08 SHI CK 0005

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20
High Courts02 Aug 2021Disposed Of

Sahab Singh & Others Vs State Of H.P. And Another

High Court Of Himachal Pradesh · (2021) 08 SHI CK 0004

Constitution Of India, 1950 — Article 142, 226Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 341, 354, 406, 498A, 504, 506
High Courts02 Aug 2021Disposed Of

Gian Chand Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 08 SHI CK 0003

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 323, 341, 427, 451, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(2), 3(va)