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High Court Of Himachal Pradesh judgments

31,399 judgments · page 705 of 1,570

High Courts10 Jul 2015Allowed

Anil Kumar and Others Vs Nitim Kumar and Others

High Court Of Himachal Pradesh · (2015) 07 SHI CK 0008

Civil Procedure Code, 1908 (CPC) - Order 13 Rule 10, Order 13 Rule 3, Order 16 Rule 2, Order 16 Rule 21, Order 17 Rule 17Motor Vehicles Act, 1988 - Section 169, 176 (b)
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High Courts08 Jul 2015Disposed off

Lachhman Dass Vs Babu Ram and Others

High Court Of Himachal Pradesh · (2015) 07 SHI CK 0046

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 32, Order 30 Rule 2(3), Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2 AConstitution of India, 1950 - Article 226
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High Courts08 Jul 2015Allowed

Manmohan Sharma Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2015) CriLJ 4078 : (2015) 2 ShimLC 967

Criminal Procedure Code, 1973 (CrPC) - Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 21(c), 22
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High Courts08 Jul 2015

Raja Ram Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2015) 07 SHI CK 0003

Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 376, 506Protection of Children from Sexual Offences Act, 2012 - Section 4
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High Courts07 Jul 2015Disposed Off

Sarishta Devi Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2015) 3 ShimLC 1291

Criminal Procedure Code, 1973 (CrPC) - Section 438, 439Penal Code, 1860 (IPC) - Section 323, 34, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(x)(xi)
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High Courts07 Jul 2015Allowed

Reema Vs Bhupender Singh

High Court Of Himachal Pradesh · (2016) 1 ShimLC 126

Hindu Marriage Act, 1955 - Section 10, 13, 13(1)(ia), 13(1)(i-a), 28Penal Code, 1860 (IPC) - Section 34, 498-A, 506
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High Courts07 Jul 2015

Kapil Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2015) 3 ShimLC 1238

Criminal Procedure Code, 1973 (CrPC) - Section 164, 439Penal Code, 1860 (IPC) - Section 376, 506Protection of Children from Sexual Offences Act, 2012 - Section 4
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