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High Court Of Himachal Pradesh judgments

31,399 judgments · page 359 of 1,570

High Courts06 Jan 2021Dismissed

Mehar Chand Vs State Of H. P. And Ors

High Court Of Himachal Pradesh · (2021) 01 SHI CK 0230

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 Courts06 Jan 2021Allowed

Nikhil Guleria And Ors Vs State Of H.P. And Anr

High Court Of Himachal Pradesh · (2021) 01 SHI CK 0229

Indian Penal Code, 1860 — Sections 120B, 147, 148, 149, 307, 323, 382, 420, 427, 452, 467, 468, 471, 506Code Of Criminal Procedure, 1973 — Section 173, 320, 437, 482
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High Courts06 Jan 2021Disposed Of

Sunil Kumar Vs Shobha Devi

High Court Of Himachal Pradesh · (2021) 01 SHI CK 0225

Protection Of Women From Domestic Violence Act, 2005 — Section 12, 20, 29
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High Courts06 Jan 2021Disposed Of

Pratap Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 01 SHI CK 0117

Constitution Of India, 1950 — Article 21Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18Code Of Criminal Procedure, 1973 — Section 436, 436A
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High Courts06 Jan 2021Disposed Of

Richa Verma Vs Viren Chaudhary

High Court Of Himachal Pradesh · (2021) 01 SHI CK 0112

Code Of Civil Procedure, 1908 — Section 24, 25Hindu Marriage Act, 1955 — Section 13(i)(ia)(ib)
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High Courts06 Jan 2021Disposed Of

Manish Dharmaik And Others Vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · (2021) 01 SHI CK 0111

Constitution Of India, 1950 — Article 226, 243(a), 243D, 243K, 243K(1), 243K(3), 243O, 243O(a), 243O(b), 334Himachal Pradesh Panchayati Raj (Election) Rules,1994 — Rule 3, 4(4), 4(6), 5(2), 5(4), 28, 87Himachal Pradesh Panchayati Raj (Election) Amendment Rules, 2010 — Rule 8A, 28, 87, 87(8A), 87(8)
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High Courts06 Jan 2021Disposed Of

Harvinder Chauhan And Others Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 01 SHI CK 0110

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 323, 325, 341, 451, 452, 504Code Of Criminal Procedure, 1973 — Section 154, 439Protection Of Children From Sexual Offences Act, 2012 — Section 3, 5, 7, 9, 29
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High Courts06 Jan 2021Disposed Of

Nawal Kishore Vs State Of HP

High Court Of Himachal Pradesh · (2021) 01 SHI CK 0101

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 29, 35, 54Evidence Act, 1872 — Section 30Indian Penal Code, 1860 — Section 120A, 120B
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