High Courts24 Feb 2010
Hem Singh alias Raju Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0023
Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2010
3,011 judgments · page 146 of 151
High Courts24 Feb 2010
Kushal Singh Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0021
High Courts24 Feb 2010Dismissed
State of H.P. Vs Prem Singh and Others
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 125, 161, 227, 228Penal Code, 1860 (IPC) — Section 120B, 365, 366, 383, 406
High Courts23 Feb 2010Dismissed
State of H.P. Vs Shyam Lal and Another
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 279, 304A
High Courts23 Feb 2010Dismissed
State of Himachal Pradesh Vs Anil Singh
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0037
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts23 Feb 2010
Satya Chauhan Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0034
High Courts23 Feb 2010
R.S. Tegta Vs H.P. Forest Corporation and Others
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0028
High Courts23 Feb 2010Dismissed
Kala Devi and Others Vs Sat Pal and Others
High Court Of Himachal Pradesh · (2010) 2 ShimLC 137
Civil Procedure Code, 1908 (CPC) — Section 100Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104
High Courts23 Feb 2010Dismissed
State of H.P. Vs Brij Lal and Another
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0014
Penal Code, 1860 (IPC) — Section 304A
High Courts23 Feb 2010
Kuldeep Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 37, 42(2)
High Courts23 Feb 2010Dismissed
Sumita Sood Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0003
Constitution of India, 1950 — Article 14, 16, 226
High Courts23 Feb 2010Dismissed
Gurdev Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0002
Arms Act, 1959 — Section 25, 54, 59Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 27
High Courts22 Feb 2010
Pankaj Kumar Vs State of HP
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 164, 439Penal Code, 1860 (IPC) — Section 302
High Courts22 Feb 2010Allowed
Ranjit Singh and Company Vs H.P. State Electricity Board
High Court Of Himachal Pradesh · (2010) 2 ShimLC 279
Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 31, 34Income Tax Act, 1961 — Section 226(3)
High Courts22 Feb 2010Dismissed
Mehar Singh Thakur Vs Jai Parkash Chauhan
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Evidence Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Feb 2010Dismissed
Bhagirath and Another Vs Lekh Ram and Others
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0004
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 57Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 115
High Courts22 Feb 2010Dismissed
Kashmir Chand Vs H.R.T.C. and Others
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0001
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
High Courts06 Feb 2010
Jagdish Chand Sharma and etc. Vs Bachan Singh and Others etc.
High Court Of Himachal Pradesh · AIR 2010 HP 49
Motor Vehicles Act, 1939 — Section 95(1)Motor Vehicles Act, 1988 — Section 11, 110A, 145, 146, 147
High Courts22 Jan 2010
Himachal Pradesh State Electricity Board and Another Vs Laxmi Devi and Another
High Court Of Himachal Pradesh · (2011) 1 LLJ 819
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 2(14), 25B, 25F
High Courts08 Jan 2010Allowed
Renu Gogar Vs State of H.P.
High Court Of Himachal Pradesh · (2010) 01 SHI CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20