High Courts29 Feb 2012
Rajender Singh and Vikrant Sharma Vs State of H.P.
High Court Of Himachal Pradesh · (2012) 02 SHI CK 0033
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2012
1,698 judgments · page 72 of 85
High Courts29 Feb 2012
Swami Vivekanand Education Society Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 02 SHI CK 0032
High Courts29 Feb 2012
Arvind Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 02 SHI CK 0031
High Courts29 Feb 2012
The Secretary (PWD) to the Govt. of H.P. Shimla-2 Vs Nardeep
High Court Of Himachal Pradesh · (2012) 02 SHI CK 0014
High Courts29 Feb 2012Allowed
Shri Subhash Thakur Vs State of Himachal Pradesh and The Executive Engineer, Karsog Division, HPPWD, Karsog, District Mandi, H.P.
High Court Of Himachal Pradesh · (2012) 02 SHI CK 0013
Arbitration and Conciliation Act, 1996 — Section 9
High Courts29 Feb 2012
Ravinder Kumar Hansretta, Kalyan Singh and Davinder Singh Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2012) 02 SHI CK 0009
High Courts29 Feb 2012Dismissed
State of Himachal Pradesh Vs Kapil Dev and Others
High Court Of Himachal Pradesh · (2012) 02 SHI CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 378Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts28 Feb 2012
Narain Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2012) 02 SHI CK 0081
High Courts28 Feb 2012Dismissed
Smt. Kanta Mahajan, through General Power of Attorney Shri Satya Pal Mahajan and Shri Satya Mal Mahajan Vs Municipal Corporation, Dalhousie
High Court Of Himachal Pradesh · (2012) 02 SHI CK 0079
Municipal Act, 1994 — Section 212(1)
High Courts28 Feb 2012Dismissed
Shri Samdup Chhosfale Negi and Sh. Samdup Chhosfale Negi C/o Sh. Heer Singh Bhandari, Subzi Mohalla, behind Post office Reckong Peo, Distt. Kinnaur, H.P. Vs Union of India
High Court Of Himachal Pradesh · (2012) 02 SHI CK 0077
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 5
High Courts28 Feb 2012
Er. Naresh Katoch, Senior Executive Engineer, Electrical Division, HPSEB Ltd. Kangra, H.P Vs H.P. State Electricity Board Ltd.
High Court Of Himachal Pradesh · (2012) 02 SHI CK 0075
High Courts28 Feb 2012
Adwitiya Lakahnpal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 02 SHI CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 161, 438Penal Code, 1860 (IPC) — Section 328, 34, 342, 376, 498A
High Courts28 Feb 2012
Charna Ram Vs The State of H.P.
High Court Of Himachal Pradesh · (2012) 02 SHI CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37
High Courts28 Feb 2012Allowed
Rakesh Kumar alias Rocky Vs State of H.P.
High Court Of Himachal Pradesh · (2012) 02 SHI CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 154, 439Penal Code, 1860 (IPC) — Section 323, 325, 326, 333, 34
High Courts28 Feb 2012
Dilu alias Tilu Vs Devta Risha of Kanda, a deity through its Kardars Shri Mehar Chand and Puran Chand
High Court Of Himachal Pradesh · AIR 2012 HP 74 : (2013) 1 RCR(Civil) 497 : (2012) 2 ShimLC 1108
Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104, 37(3), 46
High Courts28 Feb 2012Dismissed
State of H.P. Vs Ashok Kumar and Surinder Kumar
High Court Of Himachal Pradesh · (2012) 02 SHI CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 61
High Courts28 Feb 2012Dismissed
State of Himachal Pradesh Vs Manjeet Singh alias Pammi and Others
High Court Of Himachal Pradesh · (2012) 02 SHI CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 147, 149, 307, 323, 506
High Courts28 Feb 2012Dismissed
State of Himachal Pradesh Vs Harish Kumar Malik
High Court Of Himachal Pradesh · (2012) 02 SHI CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20
High Courts28 Feb 2012Allowed
Labour Commissioner, Department of Labour and Employment, Himachal Pradesh, Shimla and Labour and Conciliation Officer, Shimla Zone, Shimla, H.P. Vs Shri Dharam Pal and Himachal Pradesh State Electricity Board
High Court Of Himachal Pradesh · (2012) 135 FLR 606 : (2012) 3 LLJ 743 : (2013) LLR 93
Industrial Disputes Act, 1947 — Section 10(1)
High Courts28 Feb 2012Dismissed
State of H.P. Vs Chuni Lal
High Court Of Himachal Pradesh · (2012) CriLJ 3343 : (2012) 2 ShimLC 675
Prevention of Food Adulteration Act, 1954 — Section 11, 11(1), 13(2), 13(2A), 13(2B)Prevention of Food Adulteration Rules, 1955 — Rule 23, 29, 32, 4, 4(1)