High Courts17 Mar 2008
Excise of Taxation Commissioner Vs Dhani Ram and Sons
High Court Of Himachal Pradesh · (2009) 1 ShimLC 515
Himachal Pradesh General Sales Tax Act, 1968 — Section 15, 15(1), 5(A)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2008
341 judgments · page 16 of 18
High Courts14 Mar 2008Dismissed
State of H.P. Vs Bhagat Ram and Another
High Court Of Himachal Pradesh · (2008) CriLJ 2571
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 324, 325
High Courts14 Mar 2008Allowed
Jiwan Singh Joginder Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2008) 1 ShimLC 502
Himachal Pradesh General Sales Tax Act, 1968 — Section 5A, 7
High Courts14 Mar 2008Allowed
State of H.P. Vs Kishan Chand
High Court Of Himachal Pradesh · (2008) 3 ShimLC 406
Penal Code, 1860 (IPC) — Section 376
High Courts13 Mar 2008
Karam Singh and Another Vs State of H.P.
High Court Of Himachal Pradesh · (2008) 1 ShimLC 531
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 354, 376(g)
High Courts13 Mar 2008Dismissed
State of H.P. Vs Bhupinder Singh
High Court Of Himachal Pradesh · (2008) CriLJ 2689
Penal Code, 1860 (IPC) — Section 302
High Courts12 Mar 2008
Brij Lal Vs H.R.T.C. and Others H.R.T.C. and Others Vs Brij Lal
High Court Of Himachal Pradesh · (2008) 2 ShimLC 90
Constitution of India, 1950 — Article 226
High Courts10 Mar 2008
Purewal and Associates Vs Commissioner of Income Tax
High Court Of Himachal Pradesh · (2008) 217 CTR 570
Income Tax Act, 1961 — Section 139(10), 148(2)
High Courts07 Mar 2008Allowed
Lobha Ram alias Lobhu Vs State of H.P.
High Court Of Himachal Pradesh · (2008) CriLJ 3210
Penal Code, 1860 (IPC) — Section 376, 506
High Courts07 Mar 2008Allowed
Mahant Bal Giri and Another and Mangat Ram Vs State of H.P.
High Court Of Himachal Pradesh · (2008) CriLJ 2648 : (2008) 1 ShimLC 455
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts05 Mar 2008Dismissed
Laiq Ram Vs Bal Krishan
High Court Of Himachal Pradesh · (2008) 1 ShimLC 471
Criminal Procedure Code, 1973 (CrPC) — Section 204Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Mar 2008Dismissed
State of H.P. Vs Rajesh Kumar
High Court Of Himachal Pradesh · (2008) 3 ShimLC 397
Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts03 Mar 2008Dismissed
Parvinder Singh Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2008) 3 ShimLC 470
High Courts01 Mar 2008Dismissed
The Himachal Gram Vikas Udyog Sabha Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (2009) 2 CivCC 662 : (2008) 1 ShimLC 497
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106
High Courts29 Feb 2008Dismissed
Subhash Sahni Vs Auro Spinning Mills
High Court Of Himachal Pradesh · (2008) 1 ShimLC 521
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts28 Feb 2008Allowed
State of H.P. Vs Sunil Kumar
High Court Of Himachal Pradesh · (2008) 3 ShimLC 86
Penal Code, 1860 (IPC) — Section 354, 366
High Courts28 Feb 2008Dismissed
State of H.P. Vs Chhaju Ram and Others
High Court Of Himachal Pradesh · (2008) 2 ShimLC 45
Criminal Procedure Code, 1973 (CrPC) — Section 125, 161Penal Code, 1860 (IPC) — Section 306, 498A
High Courts28 Feb 2008Allowed
Durgavati Vs Nathpa Jhakhri Power Project Corporation and Another
High Court Of Himachal Pradesh · (2008) 1 ShimLC 472
Land Acquisition Act, 1984 — Section 23(2), 4
High Courts27 Feb 2008Dismissed
The Himachal Fruit Growers Co-operative Marketing and Processing Society Ltd. Vs The Union of India (UOI) and Another
High Court Of Himachal Pradesh · (2008) 1 ShimLC 526
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2, 80
High Courts27 Feb 2008Allowed
Ramji Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2008) 2 ShimLC 60
Civil Procedure Code, 1908 (CPC) — Section 100, 96