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High Court Of Himachal Pradesh judgments

31,399 judgments · page 546 of 1,570

High Courts14 Nov 2018Disposed Off

Subhash Chand @APPELLANT@Hash State of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 1 RCR (Cri) 81: (2019) 1 CriCC 457

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 &madsh; Section 21, 37, 61, 85,Drugs & Cosmetic Act, 1940 — Section 18A
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High Courts13 Nov 2018Disposed Off

Himanshu Nagpal @APPELLANT@Hash Palak

High Court Of Himachal Pradesh · (2018) 11 SHI CK 0014

Hindu Marriage Act, 1955 — Section 13B, 13B(1), 13(1)(a), 13B(2), 28Family Courts Act, 1964 — Section 9Code of Civil Procedure, 1908 — Order 19 Rule 1, Order 32A Rule 3
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High Courts13 Nov 2018Dismissed

Gulabjeet Singh & Ors.@APPELLANT@Hash Ravel Singh

High Court Of Himachal Pradesh · (2019) ACD 41 : (2019) 194 AIC 305 : (2019) ALLMRCri 100 : (2019) 3 BC 480 : (2019) 2 CivCC 139

Code of Criminal Procedure, 1973 — Section 252, 258, 264, 357(3)Negotiable Instruments Act, 1881 — Section 138, 143Indian Penal Code, 1860 — Section 64
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High Courts06 Nov 2018Disposed Off

Shri Atma Ram @APPELLANT@Hash Shir Onkar Singh

High Court Of Himachal Pradesh · (2019) 193 AIC 721 : (2019) AIRCC 1232

Constitution Of India, 1950 — Article 300AHimachal Pradesh Panchayati Raj Act, 1994 — Section 193Specific Relief Act, 1963 — Section 41(1)(h)
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High Courts06 Nov 2018Disposed Off

Court on its own motion @APPELLANT@Hash State of Himachal Pradesh & Others ]

High Court Of Himachal Pradesh · (2018) 11 SHI CK 0010

Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation and Trade and Commerce, Production, Supply and Distribution) Act, 2003 — Section 2(f), 3, 3(p), 4, 5, 5(4), 5(5), 6, 7, 8, 12, 13Food Safety and Standards Act, 2006 — Section 26, 30(2), 34, 89, 92Prevention of Food Adulteration Act, 1954 — Section 7(iv)
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