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High Court Of Himachal Pradesh judgments

31,399 judgments · page 459 of 1,570

High Courts13 Jul 2020Allowed

Ajay Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0249

Indian Penal Code, 1860 — Section 120B, 406, 409, 468, 471Prevention of Corruption Act, 1988 — Section 13(2)Code Of Criminal Procedure, 1973 — Section 438
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High Courts13 Jul 2020Disposed Of

Jagdish Sharma Vs State Of HP

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0246

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 498, 504Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3
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High Courts13 Jul 2020Disposed Of

Rajnish Sharma Vs State Of HP

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0242

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 498, 504Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3
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High Courts13 Jul 2020Allowed

Shiv Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0241

Indian Penal Code, 1860 — Section 120B, 406, 409, 468, 471Prevention Of Corruption Act, 1988 — Section 13(2)Code Of Criminal Procedure, 1973 — Section 438
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High Courts13 Jul 2020Disposed Of

Vijay Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0240

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 6
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High Courts13 Jul 2020Allowed

Suneel Dutt Vs State Of H.P. And Others

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0239

Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Rule 10, 10(6), 10(7)Administrative Tribunals Act, 1985 — Section 19(4)
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High Courts13 Jul 2020Disposed Of

Surekha Devi Vs State Of HP

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0236

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 498, 504Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3
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