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High Court Of Himachal Pradesh judgments

31,399 judgments · page 537 of 1,570

High Courts18 Apr 2019Dismissed

Harjeet Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 04 SHI CK 0018

Indian Penal Code, 1860 — Section 376, 506Protection Of Children from Sexual Offences Act, 2012 — Section 4Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)
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High Courts17 Apr 2019Allowed

Janak Raj And Another Vs Sukhdev And Others

High Court Of Himachal Pradesh · (2019) 04 SHI CK 0020

Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 17, Order 23 Rule 1, Order 23 Rule 2, Order 23 Rule 1(1), Order 23 Rule 1(2), Order 23 Rule 1(3), Order 23 Rule 1(2)(a), Order 23 Rule 1(2)(b), Order 23 Rule 1(3)(a), Order 23 Rule 1(3)(b), Order 26 Rule 9, Order 53 Rule 1(2)Code Of Criminal Procedure, 1973 — Section 115
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High Courts09 Apr 2019Disposed Off

Mohinder Kumar Vs Mast Ram Pathak

High Court Of Himachal Pradesh · (2019) 1 DCR 763

Negotiable Instruments Act, 1881 — Section 118(A), 138, 139, 140, 141, 142Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 3, 4
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High Courts05 Apr 2019Dismissed

Rahul Malik Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 04 SHI CK 0008

Code Of Criminal Procedure, 1973 — Section 154, 439Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307Arms Act, 1959 — Section 25
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High Courts02 Apr 2019Partly Allowed

Rajinder Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 04 SHI CK 0002

Indian Penal Code, 1860 — Section 193, 376(2), 376(2)(f), 376(2)(f)(n)Protection Of Children from Sexual Offences Act, 2012 — Section 6Code Of Criminal Procedure, 1973 — Section 161, 164, 313
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