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High Court Of Himachal Pradesh judgments

31,399 judgments · page 663 of 1,570

High Courts14 Mar 2016Disposed off

Pradeep Kumar Bhandari Vs Manohar Lal

High Court Of Himachal Pradesh · (2016) 03 SHI CK 0038

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 4Himachal Pradesh Urban Rent Control Act, 1987 - Section 14(3)(a)(i), Section 21
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High Courts14 Mar 2016Dismissed

State of H.P. Vs Sita Ram Yadav and Others

High Court Of Himachal Pradesh · (2016) ILRHP 238 : (2016) 2 SimLC 735

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 120-B, Section 409, Section 420, Section 467, Section 468, Section 471Prevention of Corruption Act, 1988 - Section 13(2)
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High Courts14 Mar 2016Dismissed

State of Himachal Pradesh Vs Anil Kumar and Others

High Court Of Himachal Pradesh · (2016) 3 CriCC 821 : (2016) CriLJ 2772 : (2016) 4 Crimes 397 : (2016) ILRHP 234 : (2016) 5 RCRCriminal 836 : (2016) 2 SimLC 664

Criminal Procedure Code, 1973 (CrPC) - Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, Section 29
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High Courts11 Mar 2016Disposed Off

M/s Hans Raj & Sons Vs Gaurav Gour

High Court Of Himachal Pradesh · (2016) ACD 1054 : (2016) 2 DCR 223 : (2016) 2 NIJ 179

Criminal Procedure Code, 1973 (CrPC) - Section 147, 397, 401, 482Negotiable Instruments Act, 1881 (NI) - Section 138
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High Courts11 Mar 2016Allowed

Harbans Lal Vs State of H.P.

High Court Of Himachal Pradesh · (2016) ILRHP 175 : (2016) LatestHLJ(HP) 476 : (2016) 2 SimLC 848

Constitution of India, 1950 - Article 136Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 161, Section 164, Section 313Evidence Act, 1872 - Section 45A, Section 65B, Section 65-B, Section 65B(2), Section 65B(4), Section 65
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High Courts11 Mar 2016Allowed

Unpa Vs State of H.P.

High Court Of Himachal Pradesh · (2016) ILRHP 204 : (2016) 2 SimLC 717

Constitution of India, 1950 - Article 136Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 161, Section 313Penal Code, 1860 (IPC) - Section 302, Section 309
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High Courts11 Mar 2016Allowed

Deepak Vs State of H.P.

High Court Of Himachal Pradesh · (2016) 2 CriCC 39 : (2017) 1 Crimes 253 : (2016) ILRHP 191 : (2016) LatestHLJ(HP) 417

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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High Courts10 Mar 2016Disposed off

Pradeep Kumar and Others Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2016) 03 SHI CK 0026

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 437, Section 437(1), Section 438, Section 438(1), Section 439, Section 439(1), Section 46Evidence Act, 1872 - Section 27
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High Courts10 Mar 2016Disposed off

Leela Ram Vs State of H.P.

High Court Of Himachal Pradesh · (2016) 2 CriCC 227 : (2016) 5 RCRCriminal 667

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 380, 454
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