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High Court Of Himachal Pradesh judgments

31,399 judgments · page 340 of 1,570

High Courts11 Feb 2021Disposed Of

Nepolian Baral Vs State Of H.P. & Another

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0142

Protection Of Women From Domestic Violence Rules, 2006 — Rule 15Protection Of Women From Domestic Violence Act, 2005 — Section 29, 31
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High Courts11 Feb 2021Disposed Of

Sarmad Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0141

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
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High Courts10 Feb 2021Dismissed

Harbans Lal Vs State Bank Of India And Others

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0148

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 Courts10 Feb 2021Dismissed

Vijay Nahar Vs State Of H.P. & Others

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0147

Constitution Of India, 1950 — Article 226, 243, 243K, 243K(1), 243K(3), 243O, 243O(a), 243O(b), 324Himachal Pradesh Panchayati Raj (Election) Rules,1994 — Rule 12, 74, 75, 79Himachal Pradesh Panchayati Raj Act, 1952 — Section 162, 175, 175(1)
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High Courts10 Feb 2021Disposed Of

Naresh Kumar Vs State Of Himachal Pradesh And Another

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0139

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18, 20, 25, 37Indian Penal Code, 1860 — Section 34, 323, 325, 336, 341, 427, 447, 451, 504, 506Motor Vehicles Act, 1988 — Section 181, 184, 196
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High Courts10 Feb 2021Disposed Of

Sonia Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0136

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 37Code Of Criminal Procedure, 1973 — Section 439
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High Courts10 Feb 2021Disposed Of

Amit Modka Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0135

Indian Penal Code, 1860 — Section 323, 341, 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s)
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High Courts08 Feb 2021Disposed Of

Naveen Kumar Dass Vs Reena Kumari

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0126

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Sectio 23(2), Order 32¬A Rule 3Special Marriage Act, 1954 — Section 28, 28(2)
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High Courts08 Feb 2021Dismissed

Kauser Vs State Election Commission & Ors

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0125

Constitution Of India, 1950 — Article 226, 243(a), 243K, 243K(1), 243K(3), 243O, 240(b), 324Himachal Pradesh Panchayati Raj Act, 1994 — Section 162, 175, 175(1)
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