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High Court Of Himachal Pradesh judgments

31,399 judgments · page 805 of 1,570

High Courts07 Apr 2014

Managing Director Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2014) CriLJ 3898 : (2015) 2 Crimes 1

Companies Act, 1956 — Section 2(13), 291, 292, 293, 5Criminal Procedure Code, 1973 (CrPC) — Section 200, 82Essential Commodities Act, 1955 — Section 10(1)
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High Courts04 Apr 2014Allowed

Mansa Ram Vs Rajinder Kumar

High Court Of Himachal Pradesh · (2014) 04 SHI CK 0100

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, 100, 102, 11 — General Clauses Act, 1897 - Section 5, 6
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High Courts04 Apr 2014Dismissed

Oriental Insurance Company Vs Sudesh Kumari

High Court Of Himachal Pradesh · (2015) 1 ACC 564 : (2015) ACJ 1586 : (2016) 1 AnWR 141 : (2014) 2 ShimLC 918 : (2014) 2 ShimLC 581

Motor Vehicles Act, 1988 — Section 149, 149(2), 149(2)(a)(ii), 173, 2(21)
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High Courts04 Apr 2014Allowed

Kaushalya Devi Vs Sito Devi

High Court Of Himachal Pradesh · (2014) 2 ShimLC 796

Civil Procedure Code, 1908 (CPC) — Section 100Punjab Land Revenue Act, 1967 — Section 44Punjab Tenancy Act, 1887 — Section 58-A, 59
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High Courts02 Apr 2014Dismissed

Shailendra H. Jani Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2014) 04 SHI CK 0102

Constitution of India, 1950 - Article 226, 227 — Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1), 156(3), 161, 173(2) — Penal Code, 1860 (IPC) - Section 120B, 120-B, 34, 418, 420 — Prevention of Corruption Act, 1988 - Section 5(1)(d), 5(2)
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High Courts02 Apr 2014Dismissed

Kashetar Pal Singh Vs Harpal Singh

High Court Of Himachal Pradesh · (2014) 04 SHI CK 0098

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17 — Constitution of India, 1950 - Article 131, 14 — Madhya Pradesh Re-organisation Act, 2000 - Section 58(3), 58(4)
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High Courts02 Apr 2014Dismissed

Malti Negi Vs Rakesh Sehgal and Others

High Court Of Himachal Pradesh · (2014) 04 SHI CK 0080

Constitution of India, 1950 - Article 136 — Himachal Pradesh Urban Rent Control Act, 1987 - Section 10, 10(2)(v), 13(1)(c), 14, 19
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High Courts01 Apr 2014Dismissed

State of Himachal Pradesh Vs Satpal Notiyal and Others

High Court Of Himachal Pradesh · (2014) 04 SHI CK 0101

Criminal Procedure Code, 1973 (CrPC) - Section 313 — Penal Code, 1860 (IPC) - Section 34, 451, 506 — Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
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High Courts01 Apr 2014Allowed

Diwan Chand Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2014) 04 SHI CK 0097

Forest Act, 1927 - Section 41, 42 — Motor Vehicles Act, 1988 - Section 11, 27, 41, 45 — Penal Code, 1860 (IPC) - Section 34, 379
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High Courts31 Mar 2014Dismissed

State of Himachal Pradesh Vs Som Nath

High Court Of Himachal Pradesh · (2014) 2 ShimLC 693

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Forest Act, 1927 — Section 41, 41, 42, 42Motor Vehicles Act, 1988 — Section 181
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