High Courts11 Dec 2012
State of Himachal Pradesh Vs Shri Haresh Kumar Gautam and Others
High Court Of Himachal Pradesh · (2012) 12 SHI CK 0074
Penal Code, 1860 (IPC) — Section 304B, 34, 378, 406, 498A
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2012
1,698 judgments · page 3 of 85
High Courts11 Dec 2012
Smt. Darshan Kaur Vs Shri Parminder Singh
High Court Of Himachal Pradesh · (2013) 2 ShimLC 1132
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
High Courts11 Dec 2012
Shri Ajit Singh Vs State of Himachal Pradesh, The Director Elementary Education, Himachal Pradesh, Shimla-171001, H.P. and Deputy Director of Elementary Education, Una, District Una, H.P.
High Court Of Himachal Pradesh · (2012) 12 SHI CK 0058
High Courts11 Dec 2012Dismissed
Shri Kishan Chand, Promod Kumar and Dalip Kumar Vs Shri Sita Ram and Others
High Court Of Himachal Pradesh · (2013) 2 ShimLC 636
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(3)(b), Order 23 Rule 3, Order 6 Rule 17
High Courts11 Dec 2012Allowed
Smt. Manju Kumari Vs State of Himachal Pradesh, Principal Secretary (Education), Govt. of Himachal Pradesh, Shimla-2, H.P. and Secretary, H.P. Subordinate Service Selection Board, Hamirpur, District Hamirpur, H.P.
High Court Of Himachal Pradesh · (2012) 12 SHI CK 0054
Constitution of India, 1950 — Article 142
High Courts11 Dec 2012
Jai Chand Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2013) LabIC 1711
Constitution of India, 1950 — Article 14, 16
High Courts11 Dec 2012Allowed
The Narcotics Control Bureau Vs Shri Jeet Ram
High Court Of Himachal Pradesh · (2013) 1 RCR(Criminal) 717
Criminal Procedure Code, 1973 (CrPC) — Section 100, 313Evidence Act, 1872 — Section 24Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50, 67
High Courts11 Dec 2012Allowed
Sh. Nar Singh Dass Vs Union of India, The Power Grid Corporation of India Limited, The Manager Power and Grid Corporation of India, Limited Theog, Post Office Theog, District Shimla, H.P. and The State of Himachal Pradesh
High Court Of Himachal Pradesh · (2013) 2 ShimLC 879 : (2013) 1 ShimLC 590
Electricity Act, 1910 — Section 51Land Acquisition Act, 1894 — Section 18Telegraph Act, 1885 — Section 10, 10(d), 16, 16(3)
High Courts11 Dec 2012Dismissed
Smt. Sarswati Devi and Shri Radhey Shyam Vs Shri Shyam Lal
High Court Of Himachal Pradesh · (2012) 12 SHI CK 0035
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts11 Dec 2012
Beena Devi Vs Himachal Pradesh State Electricity Board Limited and Executive Engineer, HPSEBL
High Court Of Himachal Pradesh · (2012) 12 SHI CK 0034
High Courts10 Dec 2012
Rita Sood Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2012) 12 SHI CK 0078
High Courts10 Dec 2012
Sh. Prithi Singh and Others Vs Himachal Pradesh Road Transport Corporation and Regional Manager, Himachal Pradesh Transport Corporation Jassur, Tehsil Nurpur, District Kangra, H.P.
High Court Of Himachal Pradesh · (2012) 12 SHI CK 0059
High Courts10 Dec 2012Allowed
M/s. Agro Impex (I) Pvt. Ltd. Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2012) 12 SHI CK 0055
Constitution of India, 1950 — Article 14, 226Motor Vehicles Act, 1988 — Section 109, 109(3), 2, 39, 41
High Courts10 Dec 2012Dismissed
Surjeet Singh, Ravi Kumar and Mohan Lala @ Mohnu Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 12 SHI CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 357, 374Penal Code, 1860 (IPC) — Section 363, 366, 376, 376(2)(g)
High Courts10 Dec 2012
Smt. Laxmi Devi Vs The Mimachal Pradesh Horticultural Produce Marketing and Processing Corporation Ltd.
High Court Of Himachal Pradesh · (2012) 12 SHI CK 0031
High Courts07 Dec 2012Allowed
Narender Pal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2013) 1 ShimLC 481
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 113A, 113B, 114A, 3Penal Code, 1860 (IPC) — Section 375, 376, 452
High Courts07 Dec 2012
Seema Rani Vs State of Himachal Pradesh, Director of Higher Education, Himachal Pradesh, Shimla and Principal, Government Girls Senior Secondary School Nahan, Distt. Sirmour, H.P.
High Court Of Himachal Pradesh · (2012) 12 SHI CK 0061
High Courts07 Dec 2012Allowed
Munish Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2012) 12 SHI CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 354Scheduled Castes And Scheduled Tribes Orders (Amendment) Act, 2002 — Section 3(1)(X)
High Courts07 Dec 2012
Sh. Hukam Chand and Sh. Pyare Lal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 12 SHI CK 0030
High Courts06 Dec 2012
Sh. Jawahar Lal Nanda, Sh. Deepak Nanda, Smt. Sarita Nada and Smt. Samita Nanda Vs State of H.P. and Smt. Niddhi Nanda
High Court Of Himachal Pradesh · (2012) 12 SHI CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 109, 323, 34, 498A, 506