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High Court Of Himachal Pradesh judgments

31,399 judgments · page 559 of 1,570

High Courts18 Jun 2018Disposed Of

Padam Singh Saini Vs Megh Singh

High Court Of Himachal Pradesh · (2018) 2 DCR 664 : (2018) 2 NIJ 59 : (2018) 2 SimLC 1199

Code of Criminal Procedure, 1973 — Section 256, 378Negotiable Instruments Act, 1881 — Section 138
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High Courts15 Jun 2018Disposed Of

Tek Chand Vs State of H.P. and others

High Court Of Himachal Pradesh · (2018) 3 ACC 628

Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code 1860 — Section 279, 337Motor Vehicles Act, 1988 — Section 187
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High Courts15 Jun 2018Disposed Of

Abdul Rehman Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2018) 06 SHI CK 0016

Code of Criminal Procedure, 1973 — Section 161, 439, 439(2)Indian Penal Code 1860 — Section 34, 120B, 186, 189, 201, 302, 309, 342, 364, 506Indian Evidence Act, 1872 — Section 27
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High Courts11 Jun 2018

Prem Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2018) 06 SHI CK 0014

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 50, 50(1)Code of Criminal Procedure 1973 — Section 313
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High Courts11 Jun 2018Disposed Of

State of H.P. Vs Kali Prashad & others

High Court Of Himachal Pradesh · (2018) 06 SHI CK 0010

Punjab Excise Act, 1914 — Section 61(i)(a), 61(i)Code of Criminal Procedure 1973 — Section 173, 313Indian Evidence Act, 1872 — Section 92
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High Courts11 Jun 2018Disposed Of

Subhash Sharma @ Chand Vs State of H.P.

High Court Of Himachal Pradesh · (2018) LatestHLJ 997 (HP)

Indian Penal Code 1860 — Section 504, 506Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts11 Jun 2018Allowed

Rajbir Singh Vs Geeta Devi

High Court Of Himachal Pradesh · (2018) 3 RCR(Cri) 534

Negotiable Instruments Act, 1881 — Section 138Code of Criminal Procedure 1973 — Section 313Indian Evidence Act, 1872 — Section 45
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High Courts01 Jun 2018Disposed Of

Prakash Chand And Others Vs State Of H.P

High Court Of Himachal Pradesh · (2018) 4 CriCC 622 : (2018) CriLJ 3746 : (2018) 2 SimLC 786

Indian Penal Code, 1860 — Section 120B, 201, 302Code Of Criminal Procedure, 1973 — Section 154, 313Evidence Act, 1872 — Section 27, 106
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High Courts01 Jun 2018Disposed Of

Suresh Kumar Vs State of H.P. and others

High Court Of Himachal Pradesh · (2018) 3 ACC 348

Code of Criminal Procedure 1973 — Section 320, 482Indian Penal Code, 1860 — Section 279, 337Motor Vehicles Act, 1988 — Section 185, 196
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