High Courts12 Jan 2012
Manju Sood Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2012) 01 SHI CK 0025
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2012
1,698 judgments · page 78 of 85
High Courts12 Jan 2012
Vivek Kumar Vs The State of H.P.
High Court Of Himachal Pradesh · (2012) 01 SHI CK 0005
High Courts11 Jan 2012Allowed
Court on its own motion Vs The Government of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2012) 01 SHI CK 0208
Constitution of India, 1950 — Article 142(1), 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(2), 173(8)
High Courts11 Jan 2012Dismissed
Yadopati Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2012) 01 SHI CK 0116
Constitution of India, 1950 — Article 14, 16, 309
High Courts11 Jan 2012Dismissed
Gurjan Singh Grewal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 01 SHI CK 0112
Criminal Procedure Code, 1973 (CrPC) — Section 438Himachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 1999 — Section 5Penal Code, 1860 (IPC) — Section 120B, 420
High Courts11 Jan 2012
Kaushalya Rathour Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 01 SHI CK 0097
High Courts11 Jan 2012Dismissed
Dr. Jyoti Verma Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2012) 01 SHI CK 0051
High Courts10 Jan 2012
Chet Ram and Others Vs M/s. Jai Parkash Associates Ltd. and District Bilaspur Land Losers
High Court Of Himachal Pradesh · (2012) 01 SHI CK 0155
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Constitution of India, 1950 — Article 226, 227Himachal Pradesh Co-operative Societies Act, 1968 — Section 76
High Courts10 Jan 2012
Laxmi Dass Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 01 SHI CK 0144
Constitution of India, 1950 — Article 226
High Courts10 Jan 2012Dismissed
Inder Dev Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2012) 01 SHI CK 0117
High Courts10 Jan 2012Dismissed
State of Himachal Pradesh Vs Ranjeet Singh, Raj Kumar, Rajesh Kumar Sharma and Suresh Kumar
High Court Of Himachal Pradesh · (2012) 01 SHI CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 332, 333, 34, 341
High Courts10 Jan 2012Allowed
Shri Prakash Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 01 SHI CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 397, 401, 483Penal Code, 1860 (IPC) — Section 354, 376
High Courts10 Jan 2012
Shri Gumat Ram Vs Shri Mani Devi
High Court Of Himachal Pradesh · (2012) 01 SHI CK 0020
Constitution of India, 1950 — Article 227
High Courts10 Jan 2012
The Executive Engineer, H.P.P.W.D. B and R Division, Nalagarh, District Solan, H.P. and The Assistant Engineer, H.P.P.W.D. B and R Sub Division, Ramshehar Division Nalagarh, District Solan, H.P. Vs Shri Premu
High Court Of Himachal Pradesh · (2012) 133 FLR 319 : (2012) 3 LLJ 453
Workmens Compensation Act, 1923 — Section 30, 4A
High Courts09 Jan 2012Dismissed
Smt. Beasan Devi and Others Vs Raj Lal
High Court Of Himachal Pradesh · (2012) 01 SHI CK 0227
Motor Vehicles (Amendment) Act, 1994 — Section 10(2)
High Courts09 Jan 2012Dismissed
Smt. Hari Devi and Kumari Sita Devi Vs Smt. Kaushalya Devi and Smt. Nirmala Devi
High Court Of Himachal Pradesh · (2012) 01 SHI CK 0224
Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104, 104(3)
High Courts09 Jan 2012Allowed
M/s Puri Brothers Vs C.I.T., Railway Board Building, Income Tax Office, Shimla (H.P).
High Court Of Himachal Pradesh · (2012) 252 CTR 316
Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 10, 139, 142(1), 143, 143(1)
High Courts09 Jan 2012
Jagat Ram Vs State of H.P., Chief Executive Officer-cum-Secretary H.P. Housing and Urban Development Authority, Nigam Vihar, Shimla-171002 and Er. Som Nath Mahant, Executive Engineer (Civil) HIMUDA Division Dharamshala, District Kangra, H.P. Desh Raj Gandhi Vs The Himachal Pradesh Housing and Urban Development Authority
High Court Of Himachal Pradesh · (2012) 01 SHI CK 0204
Constitution of India, 1950 — Article 12
High Courts09 Jan 2012
Sh. Budhishwar Gaur Vs State of Himachal Pradesh and Others Court on its own motion Vs Sh. O.P. Sharma, Assistant Town Planner Divisional Town, Dharamshala, District Kangra, H.P., Mr. Mohinder Singh Thakur, Executive Officer, Municipal Council, Kullu, District Kullu, H.P. and Mr. Abhishek Dullar, Superintendent of Police, Kullu, District Kullu, H.P.
High Court Of Himachal Pradesh · (2012) 01 SHI CK 0203
Himachal Pradesh Municipal Corporation Act, 1994 — Section 203, 211Himachal Pradesh Town and Country Planning Act, 1977 — Section 10, 12, 12(2), 15A(2), 16Himachal Pradesh Town and Country Planning Rules, 1978 — Rule 19B
High Courts09 Jan 2012
Hari Krishan Verma Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2012) 01 SHI CK 0201
Constitution of India, 1950 — Article 173, 191, 192, 193, 226Himachal Pradesh Co-operative Societies Act, 1968 — Section 165, 2, 32, 34, 37Himachal Pradesh Co-operative Societies Rules, 1971 — Rule 14, 15, 2, 25, 37