High Courts01 Jun 2012
Dr. Sonia Saroch Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0062
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2012
1,698 judgments · page 42 of 85
High Courts01 Jun 2012
M/s Garg Gas Service and Ghanshyam Garg Vs Hindustan Petroleum Corporation Ltd.
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0061
Arbitration and Conciliation Act, 1996 — Section 17, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts01 Jun 2012Allowed
Manoj Kumar, Poobhakaran Pillai and Jagan Nath Mahato Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 3 ShimLC 1201
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401, 482Punjab Excise Act, 1914 — Section 61(1)(a)
High Courts01 Jun 2012Allowed
Balwinder Singh and Others Vs M/s Him Ispat Limited
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0040
Constitution of India, 1950 — Article 227
High Courts01 Jun 2012
Des Raj and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0017
High Courts01 Jun 2012
Kamla Devi Vs State of HP
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0015
High Courts01 Jun 2012Dismissed
Harju and Premu Vs Bidhi Chand and Others
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0011
High Courts01 Jun 2012Dismissed
Ram Kumar Sharma Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0010
High Courts01 Jun 2012Dismissed
Bidhi Chand Vs State of Himachal Pradesh and Shri Manoj Kumar
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 154, 354, 439(2)Penal Code, 1860 (IPC) — Section 498A
High Courts01 Jun 2012
M/s Garg Gas Service, Kasauli, Upper Mall, Kasauli, District Solan (H.P.) and Ghanshyam Garg Vs Hindustan Petroleum Corporation Ltd.
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0004
Arbitration and Conciliation Act, 1996 — Section 17, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts01 Jun 2012Allowed
Manoj Kumar and Poobhakaran Pillai Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 3 ShimLC 1201
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401, 482Punjab Excise Act, 1914 — Section 61(1)(a)
High Courts31 May 2012Dismissed
State of Himachal Pradesh Vs Taru
High Court Of Himachal Pradesh · (2012) 05 SHI CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts31 May 2012Allowed
Satya Metals Vs Union of India
High Court Of Himachal Pradesh · (2013) 290 ELT 514
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Central Excises and Salt Act, 1944 — Section 12, 3, 5(1), 5(1A), 5AConstitution of India, 1950 — Article 226
High Courts31 May 2012Dismissed
Dr. S.K. Jain Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 05 SHI CK 0005
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Constitution of India, 1950 — Article 311(2)
High Courts31 May 2012Dismissed
Kamal Bahadur Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 2 ShimLC 1121
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 302
High Courts30 May 2012Dismissed
Dilbag Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 3 ShimLC 1253
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Penal Code, 1860 (IPC) — Section 100, 102, 105, 302, 307
High Courts29 May 2012Dismissed
State of Himachal Pradesh Vs Hari Ram
High Court Of Himachal Pradesh · (2012) 2 ShimLC 1152
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 52(A), 52A, 53
High Courts29 May 2012Dismissed
Prakash Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2013) 1 ShimLC 446
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i)
High Courts29 May 2012Dismissed
State of Himachal Pradesh Vs Saleem Khan Alias Vishal Barder and Others
High Court Of Himachal Pradesh · (2012) 2 ShimLC 1134
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 52(A), 52A, 52A(2), 53
High Courts28 May 2012Allowed
Yash Pal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 3 ShimLC 1231
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Evidence Act, 1872 — Section 113, 113A, 113BPenal Code, 1860 (IPC) — Section 120B, 304B, 498A