COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 2012

1,698 judgments · page 35 of 85

High Courts26 Jun 2012Dismissed

Naresh Kumar @ Lucky Vs State of Himachal Pradesh State of H.P. Vs Naresh Kumar @ Lucky

High Court Of Himachal Pradesh · (2012) 06 SHI CK 0146

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20

High Courts26 Jun 2012

Vishal Dogra @ Kaku Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2013) 1 ShimLC 163

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 218, 302

High Courts26 Jun 2012Dismissed

State of Himachal Pradesh Vs Kanti Grover and Others

High Court Of Himachal Pradesh · (2012) 3 ShimLC 1503

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 34, 392, 394

High Courts26 Jun 2012

Desh Raj Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2012) 3 ShimLC 1390

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428

High Courts26 Jun 2012

Adam Ram Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2013) 1 ShimLC 172

Criminal Procedure Code, 1973 (CrPC) — Section 154, 428Penal Code, 1860 (IPC) — Section 302, 304

High Courts25 Jun 2012

Sarvind Kumar Chauhan and Others Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2012) 06 SHI CK 0147

High Courts25 Jun 2012

Bunni Lal Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2012) 3 ShimLC 1399

Criminal Procedure Code, 1973 (CrPC) — Section 138, 161, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20

High Courts22 Jun 2012

Shri Jeet Ram Vs Shri Tek Singh through his Lrs. and Others

High Court Of Himachal Pradesh · (2012) 06 SHI CK 0148

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Limitation Act, 1963 — Section 5

High Courts22 Jun 2012Dismissed

State of Himachal Pradesh Vs Govind Ram

High Court Of Himachal Pradesh · (2012) 3 ShimLC 1346

Penal Code, 1860 (IPC) — Section 302, 379

High Courts21 Jun 2012

Sushil Kumar Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (2012) 06 SHI CK 0150

High Courts21 Jun 2012

Manmohan Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2012) 06 SHI CK 0149

High Courts21 Jun 2012Dismissed

State of Himachal Pradesh Vs Smt. Manju Rani and Others

High Court Of Himachal Pradesh · (2013) CriLJ 101 : (2013) 1 DMC 642 : (2012) 3 ShimLC 1370

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Evidence Act, 1872 — Section 113B, 114, 4Penal Code, 1860 (IPC) — Section 304B, 34, 498A

High Courts20 Jun 2012Dismissed

Hira Lal Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2012) 3 ShimLC 1328

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 376

High Courts19 Jun 2012Dismissed

State of Himachal Pradesh Vs Narender Singh and Others

High Court Of Himachal Pradesh · (2013) 2 RCR(Criminal) 31 : (2012) 3 ShimLC 1469

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 27

High Courts19 Jun 2012

JSW Energy Limited and Perveen Kumari Puri Vs State of Himachal Pradesh M/s GMR Bajoli Holi Hydropower Pvt. Ltd. Vs State of Himachal Pradesh and Directorate of Energy, Government of Himachal Pradesh, Thakur Vatika, Khalini, Shimla-171002 (H.P.)

High Court Of Himachal Pradesh · (2012) 06 SHI CK 0143

Constitution of India, 1950 — Article 14, 216Electricity (Supply) Act, 1948 — Section 78AElectricity Act, 2003 — Section 10(2), 3, 5, 62, 63

High Courts18 Jun 2012Allowed

Jagat Ram Vs State of H.P.

High Court Of Himachal Pradesh · (2012) 06 SHI CK 0142

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 306, 34, 498A

High Courts18 Jun 2012Allowed

Sakshi Sharma, Rajesh Sharma, Blind and Disabled Husband of Sakshi through Sakshi Sharma and Hanu Sharma, minor, through Sakshi Sharma Vs The State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (2012) 06 SHI CK 0083

Constitution of India, 1950 — Article 142, 20(3), 21, 22, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 167, 173, 176Evidence Act, 1872 — Section 106

High Courts18 Jun 2012Dismissed

Anita Devi Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (2012) 06 SHI CK 0045

High Courts18 Jun 2012Dismissed

CIT Vs Ruchira Papers Ltd.

High Court Of Himachal Pradesh · (2012) 06 SHI CK 0019

Income Tax Act, 1961 — Section 143, 147, 147, 148, 148

High Courts16 Jun 2012

Sh. Kahan Chand Vs State of Himachal Pradesh, The Director elementary Education, H.P. Shimla and The Deputy Director Elementary Education Chamba, District Chamba, H.P.

High Court Of Himachal Pradesh · (2012) 06 SHI CK 0158