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High Court Of Himachal Pradesh judgments

31,399 judgments · page 467 of 1,570

High Courts03 Jul 2020Disposed Of

Daya Nand Sharma Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0371

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 4
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High Courts03 Jul 2020Disposed Of

Prem Chand Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0367

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 323, 344, 363, 366, 368, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 6, 17
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High Courts02 Jul 2020Disposed Of

Dabe Ram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0424

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 341, 354A(i), 354A(ii), 354A(iv)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(1)(w)(i), 3(1)(w)(ii), 3(2)(va)
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High Courts02 Jul 2020Disposed Of

Hira Lal Vs State Of Himachal Pradesh And Ors

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0421

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 341, 354A(i), 354A(ii), 354A(iv)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(1)(w)(i), 3(1)(w)(ii), 3(2)(va)
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High Courts02 Jul 2020Disposed Of

Vikas Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0410

Indian Penal Code, 1860 — Section 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 9
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High Courts02 Jul 2020Disposed Of

Hem Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 07 SHI CK 0408

Code Of CrimCinal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 354A(i), 354A(ii), 354A(iv)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(1)(w)(i), 3(1)(w)(ii), 3(2)(va)
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