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High Court Of Himachal Pradesh judgments

31,399 judgments · page 494 of 1,570

High Courts01 Jan 2020Dismissed

Shubham Parmar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 01 SHI CK 0008

Code Of Criminal Procedure, 1973 — Section 156(3), 164, 438, 439Indian Penal Code, 1860 — Section 120B, 292, 354, 376, 389, 420, 465, 468, 471, 498A, 506Information Technology Act, 2000 — Section 65, 66A, 66E, 67, 67A
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High Courts01 Jan 2020Allowed

Parmod Singh Parmar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 01 SHI CK 0007

Code Of Criminal Procedure, 1973 — Section 156(3), 164, 438Indian Penal Code, 1860 — Section 120B, 292, 354, 376, 389, 420, 465, 468, 471, 498A, 506Information Technology Act, 2000 — Section 65, 66A, 66E, 67, 67A
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High Courts01 Jan 2020Dismissed

Ranjeet Chauhan Vs Ravinder Singh Thakur

High Court Of Himachal Pradesh · (2020) 01 SHI CK 0005

Code Of Criminal Procedure, 1973 — Section 177, 482Negotiable Instruments Act, 1881 — Section 138, 138(b), 142, 142(1), 142(2), 142A(1)General Clauses Act, 1897 — Section 27
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High Courts01 Jan 2020Dismissed

Surinder Singh & Ors Vs State Of H.P. & Anr

High Court Of Himachal Pradesh · (2020) 01 SHI CK 0004

Code Of Criminal Procedure, 1973 — Section 156(3), 320, 482Indian Penal Code, 1860 — Section 34, 312, 406, 498A, 506Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)
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High Courts31 Dec 2019Allowed

Ashok Kumar Vs Pal Jewellers, Gagret

High Court Of Himachal Pradesh · (2019) 12 SHI CK 0118

Negotiable Instruments Act, 1881 — Section 138, 143, 143ACode Of Criminal Procedure, 1973 — Section 251, 252, 253, 254, 254(2), 254(3), 262, 265, 313
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High Courts31 Dec 2019Allowed

Sat Pal Vs Baba Dharam Shah

High Court Of Himachal Pradesh · (2019) 12 SHI CK 0115

HP Tenancy And Land Reforms Act, 1972 — Section 118Code Of Civil Procedure, 1908 — Order 6 Rule 17
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High Courts30 Dec 2019Allowed

Santosh Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 12 SHI CK 0111

Code Of Criminal Procedure, 1973 — Section 439Narcotics Drugs And Psychotropic Substances Act, 1985 — Section 21Indian Penal Code, 1860 — Section 379
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High Courts30 Dec 2019Dismissed

Kirna Devi Vs Fateh Singh And Another

High Court Of Himachal Pradesh · (2019) 12 SHI CK 0107

Code Of Civil Procedure, 1908 — Section 94, 151, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 1(a)Protection Of Women From Domestic Violence Act, 2005 — Section 22, 23Constitution Of India, 1950 — Article 227
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