High Courts28 Jun 2016Disposed Off
H.P. State Forest Corporation and another - Appellants @HASH Shri Kahan Singh (since dead), through LRs
High Court Of Himachal Pradesh · (2016) ILRHP 2221
Civil Procedure Code, 1908 (CPC) - Section 100
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2016
1,593 judgments · page 36 of 80
High Courts28 Jun 2016Dismissed
Bhupinder Singh Negi Vs Union of India
High Court Of Himachal Pradesh · (2016) LIC 3818
Constitution of India, 1950 — Article 226Himachal Pradesh Police Act, 2007 — Section 5
High Courts27 Jun 2016Dismissed
State of H.P. Vs Muni Lal
High Court Of Himachal Pradesh · (2016) 4 HimLR 2047
Penal Code, 1860 (IPC) - Section 341, Section 376
High Courts27 Jun 2016Disposed Off
Upender Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2016) 4 HimLR 2081
Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 4
High Courts27 Jun 2016Allowed
Munish Verma Vs State of H.P.
High Court Of Himachal Pradesh · (2016) 4 RCRCriminal 716
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts27 Jun 2016Disposed Off
Baldev Raj - Petitioner @HASH State of H.P.
High Court Of Himachal Pradesh · (2016) CriLJ 4910
Criminal Procedure Code, 1973 (CrPC) - Section 320, Section 482Penal Code, 1860 (IPC) - Section 323, Section 326
High Courts27 Jun 2016Allowed
State of Himachal Pradesh Vs Sunil Kumar
High Court Of Himachal Pradesh · (2016) CriLJ 3622 : (2016) ILRHP 2204 : (2017) 2 RCRCriminal 31
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts27 Jun 2016Disposed Off
Shri Tilak Raj son of Shri Balak Ram - Petitioner/Plaintiff @HASH State of H.P. through the Commissioner Una and Others - Non-Petitioners/Defendants
High Court Of Himachal Pradesh · (2016) ILRHP 2208
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2
High Courts27 Jun 2016Allowed
Vivek Kumar - Revisionist @HASH State of Himachal Pradesh
High Court Of Himachal Pradesh · (2016) ILRHP 2212
Penal Code, 1860 (IPC) - Section 279, Section 338
High Courts24 Jun 2016Dismissed
Pepsu Road Transport Corporation Vs Niraguna Balik Satsang Mandal
High Court Of Himachal Pradesh · (2016) 4 HimLR 1999
Motor Vehicles Act, 1988 - Section 166, Section 173
High Courts24 Jun 2016Disposed Off
Bhoop Ram Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2016) 4 HimLR 2069
Constitution of India, 1950 - Article 226
High Courts24 Jun 2016Disposed Off
Union of India Vs Shri Om Parkash
High Court Of Himachal Pradesh · (2016) 4 HimLR 2065
Payment of Gratuity Act, 1972 - Section 4
High Courts24 Jun 2016Allowed
Soma Devi Vs Jitender Pal
High Court Of Himachal Pradesh · (2016) 4 HimLR 2054
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts24 Jun 2016Dismissed
National Insurance Company Ltd. Vs Mohan Lal
High Court Of Himachal Pradesh · (2016) 4 HimLR 2008
Motor Vehicles Act, 1988 - Section 166, Section 173
High Courts24 Jun 2016Disposed Off
The New India Assurance Company Vs Kiran Devi
High Court Of Himachal Pradesh · (2016) 4 HimLR 2006
Motor Vehicles Act, 1988 - Section 166, Section 173
High Courts24 Jun 2016Disposed Off
Shri Raj Pal Yadav Vs Smt. Jamna Devi
High Court Of Himachal Pradesh · (2016) AAC 1923
Motor Vehicles Act, 1988 — Section 146, 173
High Courts24 Jun 2016Disposed Off
Bajaj Allianz General Insurance Company Ltd. Vs Lipo
High Court Of Himachal Pradesh · (2016) AAC 1843
Motor Vehicles Act, 1988 — Section 147, 149, 171
High Courts24 Jun 2016Allowed
Sh. Bhanga Ram Vs Sh. Gurdas
High Court Of Himachal Pradesh · (2016) AIRCC 2581 : (2016) 4 CivCC 343
Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 45
High Courts24 Jun 2016Dismissed
The National Insurance Company Ltd. Vs Smt. Balkish
High Court Of Himachal Pradesh · (2016) AAC 1841 : (2016) 4 HimLR 2085
Motor Vehicles Act, 1988 — Section 149
High Courts24 Jun 2016Allowed
Anjana Devi @ Anju - Appellant @HASH State of Himachal Pradesh
High Court Of Himachal Pradesh · (2016) 4 Crimes 358 : (2016) 3 SimLC 1454
Penal Code, 1860 (IPC) - Section 120B, Section 363, Section 365, Section 376