High Courts12 Mar 2012Dismissed
State of Himachal Pradesh Vs Chaman Lal
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0497
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(2), 50, 50(1)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2012
1,698 judgments · page 60 of 85
High Courts12 Mar 2012
Dinesh, through his mother Smt. Promila Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0418
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts12 Mar 2012Dismissed
State of Himachal Pradesh Vs Madan Lal, Maninder Singh and Pawan Kumar
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0404
Criminal Procedure Code, 1973 (CrPC) — Section 161, 378Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Mar 2012Dismissed
State of Himachal Pradesh Vs Kuldip Chand
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0397
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts12 Mar 2012Dismissed
State of Himachal Pradesh Vs Dharam Dass alias Jhagrhu
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0267
Criminal Procedure Code, 1973 (CrPC) — Section 154, 378Penal Code, 1860 (IPC) — Section 323, 326, 506
High Courts12 Mar 2012Dismissed
State of Himachal Pradesh Vs Arjun Alias Anna and Others
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0262
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 120B, 176, 201, 302, 34
High Courts12 Mar 2012Dismissed
State of Himachal Pradesh Vs Harish Chander Adharmi
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0259
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 109, 223, 224, 380
High Courts12 Mar 2012Dismissed
Shri Pawan Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0244
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468
High Courts12 Mar 2012
Sanjeev Kumar, through his brother and Power of Attorney Ashok Kumar Vs State of Himachal Pradesh and Union of India
High Court Of Himachal Pradesh · (2012) 2 ShimLC 833
High Courts12 Mar 2012
Smt. Kamlesh Lata, Master Ashok alias Surinder Kumar and Kumari Lajwanti (minor appellants No. 2 and 3 through their mother and natural guardian Smt. Kamlesh Lata) Vs Smt. Prem Lata alias Lata Devi, Kumari Sangeeta, Kumari Suneeta and Gram Panchayat Bishladhar
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0221
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts12 Mar 2012
Deepika Kundi @ Kanta Vs Smt Suman Dhiman
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0191
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Guardians and Wards Act, 1890 — Section 7, 8, 9
High Courts12 Mar 2012
Ms Mamta Devi Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0184
High Courts12 Mar 2012
Sh. Jagdish Chand Vs Himachal Pradesh State Electricity Board, Chief Engineer Operation South, HPSEB, Shimla-4 and Sr. Executive Engineer Electrical Division HPSEB, Nalagarh, Shimla-1 Smt. Sunita Devi Vs Himachal Pradesh State Electricity Board
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0050
High Courts12 Mar 2012
Sh. Bhola Singh, Assistant Engineer Retd. Vs Himachal Pradesh State Electricity Board Ltd. and Executive Engineer Electric Division HPSEB Ltd. Solan, H.P.
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0007
High Courts09 Mar 2012
Smt. Sharda Devi Vs The State of H.P.
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0549
High Courts09 Mar 2012
Ram Lal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0526
High Courts09 Mar 2012Dismissed
State of Himachal Pradesh Vs Gulsher Ali and Others
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0492
Criminal Procedure Code, 1973 (CrPC) — Section 146Penal Code, 1860 (IPC) — Section 148, 149, 323, 325, 427
High Courts09 Mar 2012
State of H.P. Vs Shri Pawan Dev and Others
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0482
High Courts09 Mar 2012Allowed
Shri Ram Singh, Smt. Dolma Devi, Sh. Rajesh and Sh. Rakesh alias Rajeev Vs Sh. Sanjay Mukherjee and Sh. Teja Singh
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0478
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, Order 32 Rule 12, Order 32 Rule 13, 151Limitation Act, 1963 — Section 7
High Courts09 Mar 2012
Bhoop Lal Vs Union of India, Ministry of Finance and HP State cooperative Agriculture and Rural Development Bank Limited
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0470