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High Court Of Himachal Pradesh judgments

31,399 judgments · page 761 of 1,570

High Courts16 Sept 2014Allowed

State of Himachal Pradesh Vs Gabber Singh

High Court Of Himachal Pradesh · (2014) 09 SHI CK 0128

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 91, 92Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 42(2), 57
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High Courts16 Sept 2014Disposed Off

State of Himachal Pradesh Vs Sanjay Kumar

High Court Of Himachal Pradesh · (2014) 09 SHI CK 0047

Criminal Procedure Code, 1973 (CrPC) — Section 313, 417, 418, 423Evidence Act, 1872 — Section 114, 50Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
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High Courts15 Sept 2014Allowed

Rajesh Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 09 SHI CK 0148

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313, 313(4), 342Penal Code, 1860 (IPC) — Section 201, 302, 392
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High Courts15 Sept 2014Dismissed

State of Himachal Pradesh Vs Jai Singh

High Court Of Himachal Pradesh · (2014) 09 SHI CK 0123

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3), 417, 418, 423Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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High Courts15 Sept 2014Dismissed

State of Himachal Pradesh Vs Mehboob Khan

High Court Of Himachal Pradesh · (2014) 09 SHI CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50Penal Code, 1860 (IPC) — Section 380
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High Courts12 Sept 2014Allowed

Khem Chand Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2015) 1 ShimLC 302

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(C), 35, 54
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High Courts12 Sept 2014Allowed

Biasan Devi Vs Kartar Chand

High Court Of Himachal Pradesh · (2015) 2 ShimLC 918

Constitution of India, 1950 — Article 41Motor Vehicles Act, 1988 — Section 168, 173Penal Code, 1860 (IPC) — Section 279, 304-A
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