High Courts22 Oct 2014
Manga Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2014) 3 ShimLC 1635
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 113A, 113B, 114APenal Code, 1860 (IPC) — Section 375, 376
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2014
1,613 judgments · page 18 of 81
High Courts22 Oct 2014
Hans Raj Vs State of H.P.
High Court Of Himachal Pradesh · (2015) 1 ShimLC 117
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts22 Oct 2014
Harpal Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2014) 3 ShimLC 1789
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 149, 34, 376, 452, 506
High Courts22 Oct 2014
Gayatri Devi Vs Bhawani Singh
High Court Of Himachal Pradesh · (2014) 10 SHI CK 0010
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 20 Rule 5, Order 41 Rule 27
High Courts21 Oct 2014
Chain Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2014) 10 SHI CK 0088
Constitution of India, 1950 — Article 226
High Courts21 Oct 2014
Ved Prakash Sharma Vs Madan Mohan Singh
High Court Of Himachal Pradesh · (2015) 1 RCR(Rent) 649 : (2014) 3 ShimLC 1651
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 14(2)(ii)(b)
High Courts21 Oct 2014
Swaran Kalra Vs State of H.P.
High Court Of Himachal Pradesh · (2014) 10 SHI CK 0073
Central Sales Tax Act, 1956 — Section 11Criminal Procedure Code, 1973 (CrPC) — Section 132, 177, 178, 179, 2(n)Customs Act, 1962 — Section 137
High Courts21 Oct 2014
Delux Enterprises Vs H.P. State Electricity Board Ltd.
High Court Of Himachal Pradesh · (2014) 10 SHI CK 0053
Constitution of India, 1950 — Article 14, 16, 226, 227, 38
High Courts20 Oct 2014
D.D. Gautam Vs Vimal Kishore
High Court Of Himachal Pradesh · (2014) 10 SHI CK 0093
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(I)(d)
High Courts20 Oct 2014
Mohinder Kumar Goel Vs Kusum Kapoor
High Court Of Himachal Pradesh · (2014) 10 SHI CK 0091
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 65
High Courts20 Oct 2014
Yash Pal Vs State of H.P.
High Court Of Himachal Pradesh · (2014) 10 SHI CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29
High Courts20 Oct 2014
State of H.P. Vs Puran Chand
High Court Of Himachal Pradesh · (2015) 1 ShimLC 162
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50
High Courts20 Oct 2014
State of Himachal Pradesh Vs Sushil Kumar
High Court Of Himachal Pradesh · (2015) 1 ShimLC 159
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 341, 354
High Courts20 Oct 2014
Shashi Pal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2014) 10 SHI CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 451
High Courts20 Oct 2014
Raj Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2014) 3 ShimLC 1627
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29
High Courts18 Oct 2014Dismissed
Sat Pal and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2014) 10 SHI CK 0132
Criminal Procedure Code, 1973 (CrPC) - Section 173, 313 — Evidence Act, 1872 - Section 91, 92 — Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20(b)(ii)(c), 29, 42
High Courts18 Oct 2014
Jawala Devi Vs Gian Chand
High Court Of Himachal Pradesh · (2014) 10 SHI CK 0090
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts18 Oct 2014
Mukesh Kumar Vs State of H.P. State of H.P. Vs Lalita Devi
High Court Of Himachal Pradesh · (2015) 2 Crimes 556 : (2014) 3 ShimLC 1721
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 91, 92Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(ii)(c)