High Courts23 Mar 2010Allowed
Sh. Vidya Prakash Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2010) 03 SHI CK 0051
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2010
3,011 judgments · page 138 of 151
High Courts23 Mar 2010Allowed
Neelam Kumari Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2010) 03 SHI CK 0035
High Courts23 Mar 2010
Satya Parkash Katiyal Vs Smt. Usha Chauhan and Others
High Court Of Himachal Pradesh · (2010) 03 SHI CK 0015
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 494
High Courts22 Mar 2010Dismissed
Bali Ram Vs Baisan Devi and Others
High Court Of Himachal Pradesh · (2011) 1 ShimLC 332
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 63, 65, 66Registration Act, 1908 — Section 40, 41
High Courts22 Mar 2010
Resham Singh Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2010) 03 SHI CK 0186
High Courts22 Mar 2010
Neha Kumari Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2010) 03 SHI CK 0142
High Courts22 Mar 2010
Rameshwari Devi Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2010) 03 SHI CK 0127
High Courts22 Mar 2010Allowed
Reeta Devi Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2010) 03 SHI CK 0117
High Courts22 Mar 2010Dismissed
The Associated Cement Companies Ltd., Gagal Cement Works Vs Smt. Arjan Kaur and Others
High Court Of Himachal Pradesh · (2011) ACJ 1043 : (2011) 6 RCR(Civil) 326 : (2010) 2 ShimLC 361 : (2011) 4 TAC 233
Penal Code, 1860 (IPC) — Section 287, 304A, 336
High Courts22 Mar 2010Dismissed
Paras Ram and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2010) 2 ShimLC 374
Punjab Village Common Lands (Regulation) Act, 1961 — Section 10, 2
High Courts22 Mar 2010
State of H.P. and Others Vs Mahant Ram
High Court Of Himachal Pradesh · (2010) 03 SHI CK 0089
High Courts22 Mar 2010Dismissed
State of H.P. Vs Kuldeep Chand
High Court Of Himachal Pradesh · (2010) 03 SHI CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 494, 498A
High Courts22 Mar 2010Dismissed
State of H.P. Vs Ajay Mahajan and Others
High Court Of Himachal Pradesh · (2010) 03 SHI CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 378Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983 — Section 22Penal Code, 1860 (IPC) — Section 120B, 420
High Courts20 Mar 2010Allowed
State of H.P. Vs Ranvir Chand
High Court Of Himachal Pradesh · (2010) 03 SHI CK 0194
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 20, 7A(2)Penal Code, 1860 (IPC) — Section 376
High Courts20 Mar 2010
Rewat Ram Vs State of H.P
High Court Of Himachal Pradesh · (2010) 03 SHI CK 0145
Penal Code, 1860 (IPC) — Section 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 10(15), 3(1)
High Courts20 Mar 2010Allowed
State of H.P Vs Mast Ram
High Court Of Himachal Pradesh · (2010) 03 SHI CK 0138
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts20 Mar 2010Dismissed
Himalaya Timber Company Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2010) 2 ShimLC 118
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 3, Order 20 Rule 5, Order 6 Rule 2, 151Partnership Act, 1932 — Section 31, 42
High Courts20 Mar 2010
Pawan Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2010) 03 SHI CK 0095
Penal Code, 1860 (IPC) — Section 354, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(10), 3(11), 3(12)
High Courts20 Mar 2010
Tilak Raj Vs State of H.P.
High Court Of Himachal Pradesh · (2010) 03 SHI CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 299Penal Code, 1860 (IPC) — Section 342, 366, 376, 506
High Courts20 Mar 2010
Hotel Sterling Holiday Resort Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (2010) 03 SHI CK 0059
Himachal Pradesh Tax on Luxuries (In Hotels and Lodging Houses) Act, 1979 — Section 2