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High Court Of Himachal Pradesh judgments

31,414 judgments · page 299 of 1,571

High Courts04 Jun 2021Disposed Of

Het Ram Vs State Of H.P. & Ors

High Court Of Himachal Pradesh · (2021) 06 SHI CK 0010

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20United Provinces Prisoners Release On Probation Act, 1938 — Section 2Code Of Criminal Procedure, 1898 — Section 401
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High Courts04 Jun 2021Allowed

Ajay Kumar Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 06 SHI CK 0006

Code Of Criminal Procedure, 1973 — Section 173(2), 437A, 439Indian Penal Code, 1860 — Section 120B, 342, 364A, 506
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High Courts31 May 2021Allowed

Randhir Ray Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 05 SHI CK 0192

Code Of Criminal Procedure, 1973 — Section 437A, 439, 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 37
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High Courts31 May 2021Allowed

Mithun Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 05 SHI CK 0190

Code Of Criminal Procedure, 1973 — Section 154, 161, 173(2), 437A, 446Evidence Act, 1872 — Section 27
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High Courts31 May 2021Allowed

Pawan Kumar Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 05 SHI CK 0189

Code Of Criminal Procedure, 1973 — Section 154, 161, 173(2), 437A, 446Evidence Act, 1872 — Section 27
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High Courts31 May 2021Dismissed

Archana Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 05 SHI CK 0186

Indian Penal Code, 1860 — Section 120B, 420, 465, 467, 468, 471Information Technology Act, 2000 — Section 66Evidence Act, 1872 — Section 27
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High Courts31 May 2021Dismissed

Saina Devi Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 05 SHI CK 0185

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 25, 29, 37Code Of Criminal Procedure, 1973 — Section 438, 439
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