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High Court Of Himachal Pradesh judgments

31,414 judgments · page 323 of 1,571

High Courts31 Mar 2021Disposed Of

Kailash And Others Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 03 SHI CK 0266

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va)
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High Courts31 Mar 2021 Allowed

Vishal Sharma And Anr Vs State Of H.P. And Anr

High Court Of Himachal Pradesh · (2021) 03 SHI CK 0264

Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 307, 323, 406, 420, 452, 467, 468, 471, 498A, 506Code Of Criminal Procedure, 1973 — Section 173, 320, 437, 482
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High Courts31 Mar 2021Dismissed

Ram Lal & Ors Vs Jethu Ram & Ors

High Court Of Himachal Pradesh · (2021) 03 SHI CK 0261

Code Of Civil Procedure, 1908 — Order 22 Rule 3A, Order 22 Rule 4, Order 22 Rule 4(3), Order 22 Rule 4(4)Code Of Civil Procedure (Amendment) Act, 1976 — Section 73(i)
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High Courts30 Mar 2021 Allowed

Ajay Kumar Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 03 SHI CK 0254

Code Of Criminal Procedure, 1973 — Section 164, 437A, 438, 446Indian Penal Code, 1860 — Section 359, 361, 363, 366Protection Of Children From Sexual Offences Act, 2012 — Section 6
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High Courts30 Mar 2021 Allowed

Amar Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 03 SHI CK 0249

Code Of Criminal Procedure, 1973 — Section 437A, 439, 446, 446ANarcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 29, 37
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High Courts30 Mar 2021 Allowed

Paratha Sarthi Mitra And Others Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 03 SHI CK 0248

Prevention Of Corruption Act, 1988 — Section 8Code Of Criminal Procedure, 1973 — Section 164, 173(2), 437A, 438, 446, 446AHimachal Pradesh Tenancy And Land Reforms Act, 1972 — Section 118
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