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High Court Of Himachal Pradesh judgments

31,399 judgments · page 489 of 1,570

High Courts13 Mar 2020Dismissed

Raj Mohhamad @ Razzii Vs State Of H.P. & Anr

High Court Of Himachal Pradesh · (2020) 03 SHI CK 0023

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 380, 406, 457, 498AConstitution Of India, 1950 — Article 142, 226
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High Courts11 Mar 2020

State Of H.P. Vs Kulbhushan

High Court Of Himachal Pradesh · (2020) 03 SHI CK 0022

Indian Penal Code, 1860 — Section 279, 304A, 337, 338Motor Vehicles Act, 1988 — Section 187
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High Courts11 Mar 2020

State Of Himachal Pradesh & Ors Vs Bhag Singh & Others

High Court Of Himachal Pradesh · (2020) 03 SHI CK 0016

Water (Prevention And Control Of Pollution) Act, 1974 — Section 18, 28, 33B, 33B(a)National Green Tribunal Act, 2010 — Section 14, 15, 16, 16(a), 16(f), 29Air (Prevention And Control Of Pollution) Act, 1981 — Section 31, 31B
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High Courts03 Mar 2020Dismissed

Namit Kanwar And Anr Vs State Of H.P. & Anr

High Court Of Himachal Pradesh · (2020) 03 SHI CK 0008

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 323, 406, 427, 452, 498A, 504, 506Constitution Of India, 1950 — Article 142, 226
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High Courts03 Mar 2020Allowed

Diwan Chand Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 03 SHI CK 0007

Code Of Criminal Procedure, 1973 — Section 154, 439Indian Penal Code, 1860 — Section 120B, 363, 366, 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 6
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High Courts03 Mar 2020Dismissed

Ajmer Singh Vs State Of H.P. & Ors

High Court Of Himachal Pradesh · (2020) 03 SHI CK 0006

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 307, 406, 498AArms Act, 1959 — Section 24, 25, 54, 59
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High Courts03 Mar 2020Dismissed

Sanjiv Kumar Vs State Of H.P. & Anr

High Court Of Himachal Pradesh · (2020) 03 SHI CK 0005

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 354, 406, 498A, 504Constitution Of India, 1950 — Article 142, 226
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