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High Court Of Himachal Pradesh judgments

31,399 judgments · page 768 of 1,570

High Courts21 Aug 2014Dismissed

State of Himachal Pradesh Vs Hari Ram

High Court Of Himachal Pradesh · (2014) 08 SHI CK 0028

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313, 378, 417, 418Evidence Act, 1872 — Section 24, 25, 26, 3, 30Penal Code, 1860 (IPC) — Section 201, 302, 34, 452
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High Courts21 Aug 2014

Ajmer Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 08 SHI CK 0009

Constitution of India, 1950 — Article 226, 227, 38, 39(a), 43Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 54
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High Courts21 Aug 2014Dismissed

State of Himachal Pradesh Vs Sanjeev Kumar

High Court Of Himachal Pradesh · (2014) 08 SHI CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306, 34, 498(A), 498A
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High Courts20 Aug 2014Partly Allowed

Jitender Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 08 SHI CK 0105

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
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High Courts20 Aug 2014Dismissed

Sat Pal Vs Ram Prakash

High Court Of Himachal Pradesh · (2014) 08 SHI CK 0095

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 9 Rule 9, 12
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High Courts20 Aug 2014Allowed

Om Parkash Vs State of H.P.

High Court Of Himachal Pradesh · (2015) 1 ShimLC 290

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Penal Code, 1860 (IPC) — Section 302, 323, 380, 454
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High Courts20 Aug 2014Dismissed

State of H.P. Vs Harnam Singh

High Court Of Himachal Pradesh · (2014) 08 SHI CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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High Courts19 Aug 2014Allowed

Moti Ram Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 08 SHI CK 0106

Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 313Penal Code, 1860 (IPC) — Section 302, 34
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High Courts19 Aug 2014

Meena Kumari Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2014) 08 SHI CK 0103

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 498-A, 506
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High Courts19 Aug 2014Dismissed

Kuldip Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 08 SHI CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 323, 354, 376, 376(f)
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High Courts19 Aug 2014Allowed

Manjeet Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 08 SHI CK 0024

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 65-BPenal Code, 1860 (IPC) — Section 201, 302, 34
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High Courts19 Aug 2014Allowed

Raj Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 3 ShimLC 1749

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 201, 302, 34
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