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High Court Of Himachal Pradesh judgments

31,399 judgments · page 461 of 1,570

High Courts10 Jul 2020Disposed Of

Sahab Deen Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0265

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 436, 436ANarcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 29, 37
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High Courts10 Jul 2020Disposed Of

Devi Singh And Others Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0263

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 438, 436, 436ANarcotic Drugs And Psychotropic Substances Act, 1985 — Section 20
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High Courts10 Jul 2020Disposed Of

Ram Charan Vs Sandeep Bhatnagar

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0259

Constitution Of India, 1950 — Article 215Contempt Of Court (Himachal Pradesh) Rules, 1996 — Rule 10, 12
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High Courts10 Jul 2020Disposed Of

Uttam Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0258

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 376, 506
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High Courts10 Jul 2020Dismissed

Om Parkash Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0255

Constitution Of India, 1950 — Article 21Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 19, 19(2), 20, 24, 24(3), 27A, 27A(4), 29, 37, 37(1)(b), 37(1)(b)(ii), 67Code Of Criminal Procedure, 1973 — Section 173(2), 438, 439
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High Courts10 Jul 2020Dismissed

Neelam Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0254

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20Indian Penal Code, 1860 — Section 34, 498A, 504
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High Courts09 Jul 2020Allowed

Rajesh Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0308

Indian Penal Code, 1860 — Section 34, 323, 341, 354(A), 506Protection Of Children From Sexual Offences Act, 2012 — Section 8Code Of Criminal Procedure, 1973 — Section 154, 164, 438
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High Courts09 Jul 2020Disposed Of

Aditi Bramta Vs State Of H.P. And Ors

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0303

Sexual Harassment Of Women At Workplace (Prevention Prohibition And Redressal) Act, 2013 — Section 2(n)(ii), 2(n)(iii), 3(2)(iv), 10, 10(2), 11, 13, 15Indian Penal Code, 1860 — Section 506
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High Courts09 Jul 2020Disposed Of

Surjeet Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0301

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 436, 436A, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 37, 61, 85
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