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High Court Of Himachal Pradesh judgments

31,399 judgments · page 416 of 1,570

High Courts21 Sept 2020Disposed Of

Daljeet Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0302

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 120B, 201, 212, 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4
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High Courts18 Sept 2020Allowed

Neeraj Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0271

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5
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High Courts17 Sept 2020Disposed Of

General Manager Vs Tej Singh And Anr

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0369

Constitution Of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1)(d) , 10(2A), 10(4), 33(C)(2)
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High Courts17 Sept 2020Dismissed

Jeet Ram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0280

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 19, 20, 24, 27A, 29, 37Code Of Criminal Procedure, 1973 — Section 439
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High Courts17 Sept 2020Allowed

Ashwani Sharma @ Ashwani Gautam Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0278

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 406, 409, 418, 420, 465, 466, 467, 468, 474, 477Code Of Criminal Procedure, 1973 — Section 173, 173(2), 437(A), 439, 446, 446A
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