High Courts27 Apr 2011
Himachal Pradesh Ayurvedic Midwife Mahasangh Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2011) 04 SHI CK 0112
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2011
3,027 judgments · page 107 of 152
High Courts27 Apr 2011
Saresth Kumar Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2011) 04 SHI CK 0104
Probation of Offenders Act, 1958 — Section 12
High Courts27 Apr 2011
Ashok Rana Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2011) 04 SHI CK 0103
Probation of Offenders Act, 1958 — Section 12
High Courts27 Apr 2011
Ashish Kumar Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2011) 04 SHI CK 0102
Probation of Offenders Act, 1958 — Section 12
High Courts27 Apr 2011
Bhupesh Janartha Vs The Secretary (Health) and Another
High Court Of Himachal Pradesh · (2011) 04 SHI CK 0094
High Courts27 Apr 2011
Tek Chand Vs State of Himachal Pradesh and others
High Court Of Himachal Pradesh · (2011) 2 ShimLC 251
Constitution of India, 1950 — Article 16(4)
High Courts27 Apr 2011Dismissed
Jaswant Singh Negi Vs Rajinder Kumar and another
High Court Of Himachal Pradesh · (2011) 2 ShimLC 413
High Courts26 Apr 2011Dismissed
Chaudhary Sarwan Kumar Himachal Pradesh Krishi Vishvavidyalaya, Palampur Vs Nag
High Court Of Himachal Pradesh · (2012) 133 FLR 1032 : (2011) 3 ShimLC 365
Payment of Gratuity Act, 1972 — Section 14, 2, 2A, 4, 5
High Courts26 Apr 2011Allowed
Shri Nalin Bhandari and Another Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2011) 3 ShimLC 151
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 20APrevention of Food Adulteration Rules, 1955 — Rule 12, 12B, 32, 42(ZZZ)
High Courts26 Apr 2011Dismissed
Champa Devi Vs Kuldeep Singh and Others
High Court Of Himachal Pradesh · (2011) 04 SHI CK 0366
High Courts26 Apr 2011Dismissed
State of Himachal Pradesh Vs Faqir Chand
High Court Of Himachal Pradesh · (2012) 1 Crimes 536
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 420, 465, 467, 468, 471
High Courts26 Apr 2011Dismissed
State of H.P. Vs Ajay Kumar
High Court Of Himachal Pradesh · (2011) 04 SHI CK 0363
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(2)
High Courts26 Apr 2011
Shakuntla Devi Vs Ram Singh Rana and Others
High Court Of Himachal Pradesh · (2011) 04 SHI CK 0359
High Courts26 Apr 2011
Ripu Daman Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2011) 04 SHI CK 0356
High Courts26 Apr 2011
Nathi Lal Negi Vs Usha Kumari and Others
High Court Of Himachal Pradesh · (2011) 04 SHI CK 0352
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
High Courts26 Apr 2011Allowed
Dr. Inder Singh Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (2011) 04 SHI CK 0341
High Courts26 Apr 2011
Tarsem Lal Vs HRTC and Another
High Court Of Himachal Pradesh · (2011) 04 SHI CK 0298
High Courts26 Apr 2011
Rajinder Kumar Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2011) 04 SHI CK 0297
High Courts26 Apr 2011Allowed
Om Parkash Vs State of H.P and Others
High Court Of Himachal Pradesh · (2011) 04 SHI CK 0270
High Courts26 Apr 2011
Bhikham Ram and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2011) 04 SHI CK 0267