CourtKutchehry.com

COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 2011

3,027 judgments · page 131 of 152

High Courts15 Mar 2011Dismissed

State of H.P. Vs Khushal Chand and Others

High Court Of Himachal Pradesh · (2011) 03 SHI CK 0260

Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 313Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 1978 — Rule 18, 20Himachal Pradesh Taxation (On Certain Goods Carried by Road) Act, 1976 — Section 11
Read judgment
High Courts15 Mar 2011Dismissed

State of Himachal Pradesh Vs Dhian Singh

High Court Of Himachal Pradesh · (2011) 03 SHI CK 0252

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 2, 21, 50
Read judgment
High Courts15 Mar 2011Dismissed

State of H.P. Vs Hukam Chand

High Court Of Himachal Pradesh · (2011) 03 SHI CK 0246

Criminal Procedure Code, 1973 (CrPC) — Section 313Motor Vehicles Act, 1988 — Section 187Penal Code, 1860 (IPC) — Section 279, 337
Read judgment
High Courts15 Mar 2011Dismissed

State of H.P. Vs Sarla Devi and Others

High Court Of Himachal Pradesh · (2011) CriLJ 2505 : (2011) 5 RCR(Criminal) 288

Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 323, 324, 34
Read judgment
High Courts15 Mar 2011Dismissed

Soma Ram Vs State of H.P.

High Court Of Himachal Pradesh · (2011) 03 SHI CK 0174

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 155(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(B)
Read judgment
High Courts14 Mar 2011

Ram Swaroop and Others Vs Ramesh Kumar

High Court Of Himachal Pradesh · (2011) 03 SHI CK 0343

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 151Constitution of India, 1950 — Article 227
Read judgment