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High Court Of Himachal Pradesh judgments

31,414 judgments · page 326 of 1,571

High Courts25 Mar 2021 Allowed

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

High Court Of Himachal Pradesh · (2021) 03 SHI CK 0206

Constitution Of India, 1950 — Article 141, 142, 227Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 37(2), 64Arbitration And Conciliation Act, 1996 — Section 23(4), 29(A)
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High Courts25 Mar 2021 Allowed

Kanta Devi Vs State Of H.P. & Anr

High Court Of Himachal Pradesh · (2021) 03 SHI CK 0204

Constitution Of India, 1950 — Article 141, 142, 227Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 37(2), 64Arbitration And Conciliation Act, 1996 — Section 23(4), 29(A)
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High Courts25 Mar 2021Dismissed

Roshan Lal Vs State Bank Of India

High Court Of Himachal Pradesh · (2021) 03 SHI CK 0201

Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 17, 18
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High Courts25 Mar 2021 Allowed

Pawan Vineet Vs State Of H.P. & Anr

High Court Of Himachal Pradesh · (2021) 03 SHI CK 0200

Constitution Of India, 1950 — Article 141, 142, 227Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 37(2), 64Arbitration And Conciliation Act, 1996 — Section 23(4), 29(A)
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High Courts25 Mar 2021Disposed Of

Shivam Thakur Vs State Of H.P. & Anr

High Court Of Himachal Pradesh · (2021) 03 SHI CK 0198

Constitution Of India, 1950 — Article 142, 226Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 279, 337, 406, 498A
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High Courts24 Mar 2021Disposed Of

Veer Bhadur @ Vishal Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 03 SHI CK 0174

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 154, 164, 436, 436A, 439Indian Penal Code, 1860 — Section 342, 363, 366A, 376
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High Courts23 Mar 2021Disposed Of

Jalo Devi Vs State Of H.P. And Others

High Court Of Himachal Pradesh · (2021) 03 SHI CK 0195

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 154, 154(3), 156(1), 156(3), 173(8), 190
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High Courts23 Mar 2021Disposed Of

Ashok Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 03 SHI CK 0191

Code Of Criminal Procedure, 1973 — Section 173Indian Penal Code, 1860 — Section 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3
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