High Courts11 Aug 2011
Manjit Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) CriLJ 17
Criminal Procedure Code, 1973 (CrPC) — Section 161, 439Penal Code, 1860 (IPC) — Section 306, 34, 498A
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2011
3,027 judgments · page 57 of 152
High Courts11 Aug 2011Allowed
Het Ram Vs State of H.P.
High Court Of Himachal Pradesh · (2011) 08 SHI CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 438Mines and Minerals (Development and Regulation) Act, 1957 — Section 21Motor Vehicles Act, 1988 — Section 181
High Courts11 Aug 2011Allowed
Rajinder Prasad Vashist Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2011) 08 SHI CK 0065
High Courts11 Aug 2011Allowed
Gian Singh and Others Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (2011) 08 SHI CK 0064
High Courts11 Aug 2011Dismissed
Gilam Dei Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2011) 08 SHI CK 0048
High Courts11 Aug 2011Allowed
Smt. Arun Prabha and Others Vs Rajesh Kumar and Others
High Court Of Himachal Pradesh · (2011) 08 SHI CK 0017
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 23 Rule 1(3), 151Constitution of India, 1950 — Article 227Hindu Succession Act, 1956 — Section 15(1)
High Courts11 Aug 2011Dismissed
Ravinder Kumar Vs Smt. Asha Devi
High Court Of Himachal Pradesh · AIR 2011 HP 110
Hindu Marriage Act, 1955 — Section 13
High Courts10 Aug 2011Dismissed
Pulkit Saini Vs State of Himachal Pradesh and others
High Court Of Himachal Pradesh · (2012) 1 ShimLC 146
High Courts10 Aug 2011Allowed
State of H.P. Vs Ramesh Kumar and Another
High Court Of Himachal Pradesh · (2011) 08 SHI CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3)Penal Code, 1860 (IPC) — Section 302, 34, 376(2)
High Courts10 Aug 2011Dismissed
O.C. Doegar Vs Ganesh Dutt Sharma
High Court Of Himachal Pradesh · (2011) 08 SHI CK 0100
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Evidence Act, 1872 — Section 165Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Aug 2011
Prem Singh alias Devi Dass Vs Shiv Dayal and Others
High Court Of Himachal Pradesh · (2011) 08 SHI CK 0085
Penal Code, 1860 (IPC) — Section 307, 323, 326, 34, 447
High Courts10 Aug 2011
Saroj Kumari Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2011) 08 SHI CK 0079
High Courts10 Aug 2011
Veena Verma Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2011) 08 SHI CK 0078
High Courts10 Aug 2011
Suman Kumari Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2011) 08 SHI CK 0059
High Courts10 Aug 2011
Mrs. Dinesh Lata Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2011) 08 SHI CK 0049
High Courts10 Aug 2011
Ravinder Singh Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2012) 1 ShimLC 154
Central Civil Services (Pension) Rules, 1972 — Rule 48A, 88
High Courts09 Aug 2011
Bhim Singh and Others Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2011) 08 SHI CK 0080
High Courts09 Aug 2011Allowed
Gautam Singh Chetha Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2011) 08 SHI CK 0075
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 14, 16, 20(2)
High Courts09 Aug 2011
Hoshiar Singh Vs Labour Commissioner and Others
High Court Of Himachal Pradesh · (2011) 08 SHI CK 0073
Industrial Disputes Act, 1947 — Section 33(1)
High Courts09 Aug 2011Allowed
Sushil Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2011) 08 SHI CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)