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High Court Of Himachal Pradesh judgments

31,399 judgments · page 405 of 1,570

High Courts06 Oct 2020Allowed

Kesar Singh Vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · (2020) 10 SHI CK 0286

Demobilized Armed Forces Personnel (Reservation Of Vacancies In Himachal State Non Technical Services) Rules, 1972 — Rule 1, 5(1)Central Civil Services (Pension) Rules, 1972 — Rule 19, 19(3)
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High Courts06 Oct 2020Dismissed

Prem Lal Vs Nand Lal

High Court Of Himachal Pradesh · (2020) 10 SHI CK 0285

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Specific Relief Act, 1963 — Section 34, 36, 37
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High Courts06 Oct 2020Allowed

Girdhari Lal Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 10 SHI CK 0284

Code Of Criminal Procedure, 1973 — Section 438, 446, 446ANarcotic Drugs And Psychotropic Substances Act, 1985 — Section 3(ii), 18, 29, 37
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High Courts06 Oct 2020Disposed Of

Parveen Bhatt Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 10 SHI CK 0043

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 376, 417, 506Himachal Pradesh Freedom Of Religion Act, 2006 — Section 5
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High Courts06 Oct 2020Allowed

Karam Dass Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 10 SHI CK 0041

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(c)(g)(s)Indian Penal Code, 1860 — Section 34, 341Code Of Criminal Procedure, 1973 — Section 438, 439, 446, 446A
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High Courts05 Oct 2020Allowed

Vinod Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 10 SHI CK 0277

Code Of Criminal Procedure, 1973 — Section 438, 446, 446AIndian Penal Code, 1860 — Section 34, 201, 409Indian Forest Act, 1927 — Section 41, 42
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