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High Court Of Himachal Pradesh judgments

31,399 judgments · page 541 of 1,570

High Courts08 Jan 2019Disposed Off

Master Abeer Singh Vs Savita Sharma & Others

High Court Of Himachal Pradesh · (2019) 01 SHI CK 0017

Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 11, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4Hindu Succession Act, 1956 — Section 6, 8, 15Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104
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High Courts08 Jan 2019Allowed

Kartik Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 01 SHI CK 0016

Code of Criminal Procedure, 1973 — Section 154, 161, 164, 436, 436A, 439Indian Penal Code, 1860 — Section 34, 302, 323, 341, 506Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 &mdash Section 3(1)(S)
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High Courts05 Jan 2019Dismissed

Balbir Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 01 SHI CK 0010

Indian Penal Code, 1860 — Section 302, 309Code of Criminal Procedure, 1973 — Section 154, 161, 173, 313Evidence Act, 1872 — Section 26
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High Courts05 Jan 2019Partly Allowed

Nikka Ram Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · 2019 Cri LJ 1834

Indian Penal Code, 1860 — Section 375, 376, 506Protection of Children from Sexual Offences Act, 2012 — Section 3, 5, 6, 7, 8Code of Criminal Procedure, 1973 — Section 164, 173, 313
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High Courts04 Jan 2019Allowed

Pooja Sharma Vs Suresh Kumar

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

Negotiable Instruments Act, 1881 — Section 138, 143Code of Criminal Procedure, 1973 — Section 256, 313, 362
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