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High Court Of Himachal Pradesh judgments

31,415 judgments · page 284 of 1,571

High Courts15 Jul 2021Disposed Of

Devender Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 07 SHI CK 0171

Code Of Criminal Procedure, 1973 — Section 439Prevention Of Corruption Act, 1988 — Section 13(2)Indian Penal Code, 1860 — Section 120(B), 420, 465, 467, 468, 471
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High Courts15 Jul 2021Disposed Of

Tikka Ram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 07 SHI CK 0163

Code Of Criminal Procedure, 1973 — Section 439Prevention Of Corruption Act, 1988 — Section 13(2)Indian Penal Code, 1860 — Section 120(B), 420, 465, 467, 468, 471
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High Courts15 Jul 2021Disposed Of

Dinender Mourya Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 07 SHI CK 0159

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 436, 436A, 439Indian Penal Code, 1860 — Section 323, 354, 376, 452, 506
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High Courts15 Jul 2021Dismissed

Dila Ram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 07 SHI CK 0156

Indian Penal Code, 1860 — Section 34, 120(B), 201, 302, 341, 364Code Of Criminal Procedure, 1973 — Section 154, 161, 164, 299, 439Evidence Act, 1872 — Section 27
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High Courts15 Jul 2021Disposed Of

Kamlesh Vs State Of H.P. And Others

High Court Of Himachal Pradesh · (2021) 07 SHI CK 0154

Constitution Of India, 1950 — Article 142, 226Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 354, 363, 366A, 376, 406, 498A
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High Courts14 Jul 2021Disposed Of

Anil Tanwar Vs Hem Raj Bairwa And Anr

High Court Of Himachal Pradesh · (2021) 07 SHI CK 0151

Himachal Pradesh Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement (Social Impact Assessment And Consent) Act, 2015 — Section 4, 8(2), 11
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