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High Court Of Himachal Pradesh judgments

31,399 judgments · page 572 of 1,570

High Courts16 Jan 2018Allowed

Jumman And Ors Vs State Of Himachal Pradesh And Anr

High Court Of Himachal Pradesh · (2018) 185 AIC 786 : (2018) 3 CriCC 411 : (2018) CriLJ 2539 : (2018) 1 ILRHP 240

Code Of Criminal Procedure, 1973 — Section 173, 320, 437, 482Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 15(e)Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 307, 323, 341, 451, 382, 504, 506
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High Courts16 Jan 2018Dismissed

Jumman and Ors Vs State Of Himachal Pradesh and Anr

High Court Of Himachal Pradesh · (2018) CrLJ 2539 : (2018) 3 CriCC 411

Code Of Criminal Procedure, 1973 — Section 173, 320, 437, 482Juvenile Justice (Care and Protection Of Children) Act, 2015 — Section 15(e)Indian Penal Code, 1860 — Section 120B, 147, 149, 307, 323, 341, 382, 420, 451, 467, 468, 471, 504, 506
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High Courts12 Jan 2018Disposed off

Shri Hira Singh Vs Shri Devinder Sharma & another

High Court Of Himachal Pradesh · (2018) 01 SHI CK 0023

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionNegotiable Instruments Act,
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High Courts12 Jan 2018Disposed off

Sh.Ramesh Ranta Vs Sh.Dinesh Kumar Nanda & another

High Court Of Himachal Pradesh · (2018) 01 SHI CK 0022

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionNegotiable Instruments Act,
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High Courts12 Jan 2018Dismissed

Arjan Singh Vs Dr. S.R. Bawa and others

High Court Of Himachal Pradesh · AIR 2018 HP 37 : (2018) 2 CivCC 779 : (2018) LatestHLJ 308 (HP)

Specific Relief Act, 1963, Section 15(2) - Who may obtain specific performanceBenami Transactions (Prohibition) Act, 1988, Section 3(3) - Prohibition of benami transactio
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