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High Court Of Himachal Pradesh judgments

31,399 judgments · page 341 of 1,570

High Courts05 Feb 2021Dismissed

Arvind Kumar And Others Vs Raj Kumar

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0050

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 8 Rule 1A(3), Order 18 Rule 17
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High Courts04 Feb 2021 Allowed

Atul Sharma Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0335

Code Of Criminal Procedure, 1973 — Section 437A, 439, 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37, 42(2)
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High Courts04 Feb 2021 Allowed

Deepanshu Gagat Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0333

Code Of Criminal Procedure, 1973 — Section 437A, 439, 446Himachal Pradesh Excise Act, 2011 — Section 39(1)(A)Indian Penal Code, 1860 — Section 34, 354, 376, 511
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High Courts04 Feb 2021 Allowed

Dev Raj Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0332

Code Of Criminal Procedure, 1973 — Section 437A, 439, 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37
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High Courts04 Feb 2021 Allowed

Som Dutt Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0331

Code Of Criminal Procedure, 1973 — Section 437A, 439, 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37
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High Courts04 Feb 2021 Allowed

Chinta Devi Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0330

Code Of Criminal Procedure, 1973 — Section 154, 437A, 446Evidence Act, 1872 — Section 27
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High Courts04 Feb 2021 Allowed

Sharishta Devi Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0329

Code Of Criminal Procedure, 1973 — Section 437A, 439, 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 29, 37Evidence Act, 1872 — Section 25, 26
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High Courts04 Feb 2021 Allowed

Ankit Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0328

Code Of Criminal Procedure, 1973 — Section 154, 437A, 438, 446Indian Penal Code, 1860 — Section147, 149, 323, 504
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High Courts04 Feb 2021 Allowed

Kajal Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0327

Code Of Criminal Procedure, 1973 — Section 437A, 439, 446, 446ANarcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 37, 61, 85
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High Courts04 Feb 2021Dismissed

Tinku Kumar Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0326

Code Of Criminal Procedure, 1973 — Section 173(2), 207, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37
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High Courts04 Feb 2021 Allowed

Bhuvesh Thakur Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0324

Code Of Criminal Procedure, 1973 — Section 154, 437A, 438, 446Indian Penal Code, 1860 — Section 147, 149, 323, 504
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High Courts04 Feb 2021 Allowed

Mohammed Ayub Khan Vs State Of H.P.& Anr

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0323

Constitution Of India, 1950 — Article 142Code Of Criminal Procedure, 1973 — Section 173, 245, 320, 482Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 323, 326, 376, 452, 506
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High Courts04 Feb 2021 Allowed

Vishal Kumar Pal Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 02 SHI CK 0322

Code Of Criminal Procedure, 1973 — Section 437A, 439, 446, 446AIndian Penal Code, 1860 — Section 420, 467, 468, 471Information Technology Act, 2000 — Section 66C, 66D
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