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High Court Of Himachal Pradesh judgments

31,414 judgments · page 308 of 1,571

High Courts04 May 2021Disposed Of

Mohd. Asad Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 05 SHI CK 0015

Code Of Criminal Procedure, 1973 — Section 439Drugs And Cosmetics Act, 1940 — Section 18A, 18(c), 27(b)(ii), 28, 36AC, 36AC(1)(b), 36AC(1)(b)(i), 36AC(1)(b)(ii)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37
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High Courts04 May 2021Disposed Of

Leela Devi Vs H.P. State Electricity Board Ltd. & Others

High Court Of Himachal Pradesh · (2021) 05 SHI CK 0014

Constitution Of India, 1950 — Article 21, 226Works Of Licensees Rules, 2006 — Rule 3(1), 3(4)Himachal Pradesh Electricity Regulatory Commission (Licensee’s Duty For Supply Of Electricity On Request) Regulation, 2004 — Regulation 2, 3
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High Courts03 May 2021Allowed

Rajinder Thakur Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 05 SHI CK 0011

Code Of Criminal Procedure, 1973 — Section 437A, 439, 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37, 42
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High Courts03 May 2021Dismissed

Ram Lal @ Raju Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 05 SHI CK 0008

Code Of Criminal Procedure, 1973 — Section 82, 164, 173, 173(2), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 29, 37
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High Courts03 May 2021Disposed Of

Davinder Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 05 SHI CK 0007

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 Courts03 May 2021Dismissed

Ravinder Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 05 SHI CK 0002

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 363, 366, 370, 376Protection Of Children From Sexual Offences Act, 2012 — Section 6
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