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High Court Of Himachal Pradesh judgments

31,399 judgments · page 769 of 1,570

High Courts19 Aug 2014Dismissed

Anil Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 08 SHI CK 0011

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 35, 52
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High Courts14 Aug 2014Dismissed

Prem Lal Vs Bhagdei

High Court Of Himachal Pradesh · (2014) 08 SHI CK 0022

Limitation Act, 1963 — Section 17Transfer of Property Act, 1882 — Section 53A
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High Courts14 Aug 2014

Jolly Bansal Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2014) 08 SHI CK 0014

Criminal Procedure Code, 1973 (CrPC) — Section 438, 82Indecent Representation of Women (Prohibition) Act, 1986 — Section 6Information Technology Act, 2000 — Section 66A, 66E, 67A
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High Courts13 Aug 2014

Avinash Kumar Vs R.K. Mathur

High Court Of Himachal Pradesh · (2014) 08 SHI CK 0121

Contempt of Courts Act, 1971 — Section 11, 12Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(2), 13(i)
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High Courts13 Aug 2014Dismissed

State of H.P Vs HHC Kashmir Singh

High Court Of Himachal Pradesh · (2014) 08 SHI CK 0016

Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 173, 313, 378Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 201, 307, 323, 341
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High Courts12 Aug 2014Allowed

Dhani Ram Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 08 SHI CK 0122

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 50, 57, 61
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High Courts12 Aug 2014

State of Himachal Pradesh Vs Jagdish Chand

High Court Of Himachal Pradesh · (2014) CriLJ 4752 : (2015) 1 Crimes 521

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 52A, 53
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High Courts12 Aug 2014Dismissed

Dayal Singh Vs Bhinder Kaur

High Court Of Himachal Pradesh · (2014) 08 SHI CK 0015

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 97(2), Order 21 Rule 98, Order 21 Rule 99, 151Transfer of Property Act, 1882 — Section 52
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High Courts11 Aug 2014Dismissed

Vidya Devi Vs Ram Lal

High Court Of Himachal Pradesh · (2014) 08 SHI CK 0119

Civil Procedure Code, 1908 (CPC) — Section 100, 101, 109, 151, 96Constitution of India, 1950 — Article 133(1) (a)
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High Courts11 Aug 2014Allowed

Lal Kishore Vs State of H.P.

High Court Of Himachal Pradesh · (2014) CriLJ 4590 : (2015) 3 RCR(Criminal) 773

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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High Courts08 Aug 2014Allowed

Pushpa Devi Vs Kesri Ram

High Court Of Himachal Pradesh · (2014) 08 SHI CK 0054

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 14, Order 41 Rule 25, Order 8 Rule 3, Order 8 Rule 4Evidence Act, 1872 — Section 58
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