High Courts12 Dec 2011Dismissed
State of Himachal Pradesh Vs Manohar Lal
High Court Of Himachal Pradesh · (2011) 12 SHI CK 0141
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 323, 34, 342, 376, 506
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2011
3,027 judgments · page 10 of 152
High Courts12 Dec 2011Dismissed
State of Himachal Pradesh Vs Vijay Kumar, Dine Ram, Dharam Chand and Tara Chand
High Court Of Himachal Pradesh · (2011) 12 SHI CK 0140
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20
High Courts12 Dec 2011Dismissed
Ramesh Chand Verma Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2011) 12 SHI CK 0136
High Courts12 Dec 2011
Sunita Devi Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2011) 12 SHI CK 0134
High Courts12 Dec 2011
Smt. Leela Devi Vs State of Himachal Pradesh and Deputy Director, Elementary Education to the Govt. of Himachal Pradesh, Mandi Kewal Ram Vs State of Himachal Pradesh and Deputy Director, Higher Education, Distt. Shimla, Himachal Pradesh
High Court Of Himachal Pradesh · (2011) 12 SHI CK 0133
High Courts12 Dec 2011
Shri. Hem Singh and Shri Naresh Kumar Vs The State of H.P.
High Court Of Himachal Pradesh · (2011) 12 SHI CK 0131
High Courts12 Dec 2011
Suresh Kumar Sharma Vs State of H.P.
High Court Of Himachal Pradesh · (2011) 12 SHI CK 0130
High Courts09 Dec 2011
Mohinder Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2011) 12 SHI CK 0391
High Courts09 Dec 2011Allowed
Ramesh Chand Vs The State of H.P. and Narinder Kumar, HPPWD 12th Circle Nahan, District Sirmaur, H.P.
High Court Of Himachal Pradesh · (2011) 12 SHI CK 0359
Constitution of India, 1950 — Article 14, 16
High Courts09 Dec 2011
Kehar Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2011) 12 SHI CK 0352
High Courts09 Dec 2011
Ashwani Kumar Vs The State of Himachal Pradesh, The Director of Primary Education, Himachal Pradesh, Shimla-1, The Deputy Director of Education, Kangra at Dharamshala, H.P. and The Block Primary Education Officer, Baijnath, District Kangra, H.P.
High Court Of Himachal Pradesh · (2011) 12 SHI CK 0351
High Courts09 Dec 2011
R.K. Kapoor Vs State of Himachal Pradesh, Director of Education, state of Himachal Pradesh, Shimla-171001, The Managing Committee Shri Vishnu Sanatan Dharam College, District Una and Shri Vishnu Sanatan Dharam College, Bhatoli, District Una
High Court Of Himachal Pradesh · (2011) 12 SHI CK 0349
High Courts09 Dec 2011
Mohinder Kumar Vs State of Himachal Pradesh and Deputy Director of Elementary Education, Sirmour, at Nahan, District Sirmaur, H.P.
High Court Of Himachal Pradesh · (2011) 12 SHI CK 0347
High Courts09 Dec 2011
Ms. Meera Devi Vs The State of HP. and The Director of Education (Secondary) Himachal Pradesh, Shimla - 171 001
High Court Of Himachal Pradesh · (2011) 12 SHI CK 0265
High Courts09 Dec 2011Allowed
Himalya International Limited Vs State of Himachal Pradesh and H.P. State Cooperative Bank Limited, Paonta Sahib Branch, Paonta Sahib, District Sirmaur
High Court Of Himachal Pradesh · (2011) 12 SHI CK 0230
Stamp (Himachal Pradesh Amendment) Act, 1988 — Section 47A, 47A(1), 47A(2)Stamp Act, 1899 — Section 47A
High Courts09 Dec 2011Allowed
Sharda Sood Vs Shri Suram Chand and Shri Jagdish Raj
High Court Of Himachal Pradesh · (2011) 12 SHI CK 0179
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 3 Rule 1 , Order 3 Rule 2, Order 6 Rule 17, 151Evidence Act, 1872 — Section 114, 118, 120, 3, 4Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 23, 23A
High Courts09 Dec 2011Dismissed
Bimla Goel, Satish Goel and Sandeep Goel Vs Satpal Sharma
High Court Of Himachal Pradesh · (2011) 12 SHI CK 0178
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 14(3)
High Courts09 Dec 2011Dismissed
Joginder Pal Vs Naveen Kumar, Prop. Chamunda Auto Workshop, Paprola, Tehsil Baijnath, District Kangra, Himachal Pradesh and Gita Devi
High Court Of Himachal Pradesh · (2011) 12 SHI CK 0162
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14(3), 151
High Courts09 Dec 2011
Surjit Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2011) 12 SHI CK 0158
Criminal Procedure Code, 1973 (CrPC) — Section 154, 439Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts09 Dec 2011
Sh. Gian Chand Vs Smt. Neela Devi and Smt. Chanchla Devi
High Court Of Himachal Pradesh · (2011) 12 SHI CK 0155
Negotiable Instruments Act, 1881 (NI) — Section 138