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High Court Of Himachal Pradesh judgments

31,399 judgments · page 542 of 1,570

High Courts03 Jan 2019Allowed

Puneet Bakshi Vs Sunila Bakshi

High Court Of Himachal Pradesh · (2019) 01 SHI CK 0002

Code of Criminal Procedure, 1973 — Section 482Protection of Women from Domestic Violence Act, 2005 — Section 12, 18, 29Hindu Marriage Act, 1955 — Section 13B
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High Courts02 Jan 2019

Raman Jain Vs Raj Kumar Mehra And Another

High Court Of Himachal Pradesh · (2019) 1 RCR(Rent) 136

Delhi Rent Control Act, 1958 — Section 38(3)Himachal Pradesh Urban Rend Control Act, 1987 — Section 2, 2(l), 2(j), 2(1)(ii), 13, 14, 24, 24(2), 24(5), 24(2)(b)Code Of Civil Procedure, 1908 — Section 151, Order 41 Rule 5
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High Courts31 Dec 2018Dismissed

Kamal Kumar Vs Kalpana Kumari

High Court Of Himachal Pradesh · (2019) 2 DMC 138

Code of Criminal Procedure, 1973 — Section 482Protection Of Women from Domestic Violence Act, 2005 — Section 12, 29Hindu Marriage Act, 1955 — Section 13(B)
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High Courts31 Dec 2018Disposed Off

Nikku Ram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 195 AIC 570

Code of Criminal Procedure, 1973 — Section 154, 164, 439Indian Penal Code, 1860 — Section 354(A), 376, 452Protection Of Children from Sexual Offences Act, 2012 — Section 4
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High Courts31 Dec 2018Dismissed

Sayyam Khurana Vs State Of Himachal Pradesh & Another

High Court Of Himachal Pradesh · (2019) 195 AIC 583

Indian Penal Code, 1860 — Section 201, 292, 354(c), 384, 506Information Technology Act, 2000 — Section 66-E, 67A, 67BProtection Of Children from Sexual Offence Act, 2012 — Section 14(1)
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High Courts27 Dec 2018Dismissed

Karam Chand Vs Satavi Om And Another

High Court Of Himachal Pradesh · (2019) 2 CivCC 622

Code Of Criminal Procedure, 1973 — Section 107, 150Code Of Civil Procedure, 1908 — Section 100, Order 6 Rule 2, Order 6 Rule 4, Order 20 Rule 5Indian Contract Act, 1872 — Section 1, 16, 16(2), 16(3)
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High Courts24 Dec 2018Disposed Off

Sunil Jishtu Vs Jagdeep Kumar

High Court Of Himachal Pradesh · (2018) 12 SHI CK 0037

Code of Criminal Procedure, 1973 — Section 397, 401Negotiable Instruments Act, 1881 — Section 138, 147
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High Courts21 Dec 2018Disposed Of

Dr. Honey Johar Vs Ramnik Singh Johar

High Court Of Himachal Pradesh · AIR 2019 HP 39 : (2019) 2 CivCC 426 : (2019) 1 DMC 687

Hindu Marriage Act, 1955 — Section 13Code Of Civil Procedure, 1908 — Section 151, Order 18 Rule 17A
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