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High Court Of Himachal Pradesh judgments

31,415 judgments · page 93 of 1,571

High Courts20 May 2025Disposed Of

Adam Ram Vs State Of H.P. & Another

High Court Of Himachal Pradesh · (2025) 05 SHI CK 1045

Constitution of India, 1950 - Article 162, 226Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 30
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High Courts20 May 2025Dismissed

Rajeev Sharma Vs State Of H.P. And Others

High Court Of Himachal Pradesh · (2025) 05 SHI CK 1041

Constitution of India, 1950 - Article 21Bharatiya Nagrik Suraksha Sanhita, 2023 - Section 442Code of Criminal Procedure, 1973 - Section 2(h), 156(1), 156(3), 173(2), 173(8), 207, 207(I), 207(II), 207(III), 207(IV),227
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High Courts20 May 2025Allowed

Surender Verma Vs State Of H.P. & Others

High Court Of Himachal Pradesh · (2025) 05 SHI CK 1038

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 8 Rule 1, Order 8 Rule 10Indian Penal Code, 1860 - Section 228
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High Courts16 May 2025Dismissed

Manjana Vs State Of H.P. & Ors

High Court Of Himachal Pradesh · (2025) 05 SHI CK 1049

Code of Criminal Procedure, 1973 - Section 82, 145(4), 397, 397(1), 397(2), 397(3), 401, 482Negotiable Instruments Act, 1881 - Section 138Indian Penal Code, 1860 - Section 498A
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High Courts16 May 2025Allowed

Bhawani Dutt Attri Vs Maya Dutt & Ors

High Court Of Himachal Pradesh · (2025) 05 SHI CK 1048

Code of Criminal Procedure, 1973 - Section 161, 161(3), 164, 173, 227, 228, 238, 239, 240, 244, 244(1), 245, 245(1), 245(2)Indian Penal Code, 1860 - Section 34, 107, 114, 304B, 306
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High Courts15 May 2025Disposed Of

Sh. Moti Lal Vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · (2025) 05 SHI CK 1026

Code of Criminal Procedure, 1973 - Section 82, 421, 439, 446, 449Indian Penal Code, 1860 - Section 354A, 506Protection of Children from Sexual Offences Act, 2012 - Section 8
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