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High Court Of Himachal Pradesh judgments

31,399 judgments · page 971 of 1,570

High Courts19 Sept 2011Dismissed

Davinder Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2011) 09 SHI CK 0169

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 439Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 201
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High Courts19 Sept 2011Dismissed

State of H.P. Vs Subhash Sharma @ Bhasi

High Court Of Himachal Pradesh · (2011) 09 SHI CK 0162

Criminal Procedure Code, 1973 (CrPC) — Section 161Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20
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High Courts19 Sept 2011Dismissed

Daler Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2011) 09 SHI CK 0160

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50
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High Courts16 Sept 2011Dismissed

Ashok Madan and Another Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2011) 09 SHI CK 0171

Constitution of India, 1950 — Article 227Himachal Pradesh Tenancy and Land Reforms (Amendment) Act, 1994 — Section 118(1)Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 118, 118(1)(2)
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High Courts16 Sept 2011Dismissed

Birbal Singh Bharmoria Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2011) 09 SHI CK 0167

Constitution of India, 1950 — Article 136, 142Criminal Procedure Code, 1973 (CrPC) — Section 227, 239, 320, 321, 482Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468
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High Courts16 Sept 2011Allowed

Rasilu Ram Vs State of H.P.

High Court Of Himachal Pradesh · (2011) 09 SHI CK 0159

Penal Code, 1860 (IPC) — Section 409, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(2)
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