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High Court Of Himachal Pradesh judgments

31,399 judgments · page 418 of 1,570

High Courts16 Sept 2020Disposed Of

Krishan Lal And Others Vs State Of Himachal Pradesh And Another

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0298

Code Of Criminal Procedure, 1973 — Section 173, 320, 437, 482Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 307, 323, 364, 382, 420, 451, 452, 467, 468, 471, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)
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High Courts16 Sept 2020Allowed

Vinod Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0296

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437(3), 438, 438(2), 446, 446AIndian Penal Code, 1860 — Section 376, 452, 506
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High Courts16 Sept 2020Dismissed

Rajwanti Devi Vs Union Of India And Others

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0294

Constitution Of India, 1950 — Article 14, 16General Reserve Engineering Force, Record Office Instructions, 1998 — Rule 47, 47(a), 47(c)
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High Courts16 Sept 2020Disposed Of

Bal Krishan Rawat Vs Gian Lal

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0239

Negotiable Instruments Act, 1881 — Section 113, 6, 118, 138, 139Himachal Pradesh Registration Of Money Lenders Act, 1976 — Section 2(8), 2(8)(a), 2(8)(b), 2(8)(c), 2(8)(d), 2(8)(e), 2(8)(f), 2(8)(g), 2(9), 3, 10Code Of Civil Procedure, 1908 — Section 151
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High Courts15 Sept 2020Allowed

Ram Pal Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0334

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437(3), 438, 438(2), 446, 446AIndian Penal Code, 1860 — Section 409, 420, 467, 488
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