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High Court Of Himachal Pradesh judgments

31,399 judgments · page 540 of 1,570

High Courts28 Feb 2019Disposed Off

Surjit Singh Vs Janak Raj

High Court Of Himachal Pradesh · (2019) 02 SHI CK 0013

Code Of Civil Procedure, 1908 — Section 75, 94, 148A, 151, Order 39 Rules 1, Order 39 Rules 2, Order 39 Rules 3, Order 39 Rules 4, Order 39 Rule 7Constitution Of India, 1950 — Article 227
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High Courts27 Feb 2019Allowed

Jai Lal Vs Soma Devi

High Court Of Himachal Pradesh · (2019) 02 SHI CK 0011

Code Of Criminal Procedure, 1973 — Section 482Protection Of Women from Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 22, 27
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High Courts27 Feb 2019Dismissed

Mohinder Singh Dudharta Vs Bal Krishan Rawat

High Court Of Himachal Pradesh · (2019) 02 SHI CK 0010

Negotiable Instruments Act, 1881 — Section 138Code Of Civil Procedure, 1908 — Section 151, Order 7 Rule 14(3), Order 7 Rule 4Code Of Criminal Procedure, 1973 — Section 311
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High Courts08 Feb 2019Allowed

Vijay Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 02 SHI CK 0008

Code Of Criminal Procedure, 1973 — Section 154, 439Indian Penal Code, 1860 — Section 279, 304A, 304AA, 337, 338Motor Vehicles Act, 1988 — Section 181, 187
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High Courts08 Feb 2019Allowed

Harnam Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 02 SHI CK 0007

Code Of Criminal Procedure, 1973 — Section 154, 439Indian Penal Code, 1860 — Section 147, 148, 149, 323, 325, 506Scheduled Castes And the Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(2)(b)(va)
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High Courts08 Feb 2019Allowed

Karam Chand Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 02 SHI CK 0006

Indian Penal Code, 1860 — Section 120B, 201, 409, 420, 468, 471Prevention Of Corruption Act, 1988 — Section 13(2)Code Of Criminal Procedure, 1973 — Section 438
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High Courts08 Feb 2019Allowed

Sajid Ali Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 02 SHI CK 0005

Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children from Sexual Offences Act, 2012 — Section 4Code Of Criminal Procedure, 1973 — Section 164, 439
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High Courts06 Feb 2019Allowed

Ritesh Bhikta Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 02 SHI CK 0003

Scheduled Castes And the Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)Code Of Civil Procedure, 1908 — Section 439Indian Penal Code, 1860 — Section 34, 302, 341, 323, 506
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High Courts01 Feb 2019Disposed Off

Rahul Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 02 SHI CK 0002

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 377, 506Protection Of Children from Sexual Offences Act, 2012 — Section 4
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High Courts01 Feb 2019Disposed Off

Akhil Sood Vs State Of H.P

High Court Of Himachal Pradesh · (2019) 02 SHI CK 0001

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 34, 201, 306, 498A
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High Courts11 Jan 2019Dismissed

Dilbar Singh Vs State Of H.P

High Court Of Himachal Pradesh · (2019) 01 SHI CK 0026

Narcotic Drugs And Psychotropic Substance Act, 1985 — Section 2(iii), 2(xi), 2(xvi)(d), 20, 29, 35, 37, 54
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High Courts11 Jan 2019Dismissed

Sandeep Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 01 SHI CK 0025

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(iii), 2(xi), 2(xvi)(d), 20, 29, 37, 37(1)(b), 42(2), 50
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High Courts10 Jan 2019Dismissed

Prem Chand & Others Vs Inder Mohan

High Court Of Himachal Pradesh · (2019) 01 SHI CK 0022

Specific Relief Act, 1963 — Section 38, 39Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Constitution of India, 1950 — Section 227
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