High Courts24 Jun 2016Disposed Off
Ved Prakash - Petitioner @HASH State of Himachal Pradesh
High Court Of Himachal Pradesh · (2016) ILRHP 2201
Criminal Procedure Code, 1973 (CrPC) - Section 319, Section 482
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2016
1,593 judgments · page 37 of 80
High Courts24 Jun 2016Dismissed
Sanjeev Prashar - Petitioner @HASH Executive Engineer and another
High Court Of Himachal Pradesh · (2016) ILRHP 2194
Arbitration and Conciliation Act, 1996 - Section 11
High Courts24 Jun 2016Disposed Off
Bachittar Singh - Petitioner @HASH H.P. Ex-servicemen Corporation and another
High Court Of Himachal Pradesh · (2016) ILRHP 2186
Constitution of India, 1950 - Article 226
High Courts24 Jun 2016Dismissed
Ajay Kumar - Petitioner @HASH Rita Devi
High Court Of Himachal Pradesh · (2016) ILRHP 2182
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts24 Jun 2016Dismissed
Chaman Lal - Appellant @HASH State of H.P.
High Court Of Himachal Pradesh · (2016) ILRHP 2190
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, Section 50, Section 51
High Courts24 Jun 2016Dismissed
State of Himachal Pradesh - Appellant @HASH Sh. Hemant Kumar
High Court Of Himachal Pradesh · (2016) ILRHP 2195
Criminal Procedure Code, 1973 (CrPC) - Section 154Penal Code, 1860 (IPC) - Section 363, Section 366, Section 376, Section 506
High Courts24 Jun 2016Dismissed
Oriental Insurance Co. Ltd. Vs Som Kala
High Court Of Himachal Pradesh · (2017) AAC 542 : (2016) 150 FLR 972 : (2016) 4 HimLR 2017
Workmens Compensation Act, 1923 - Section 30, 4, 4(a)
High Courts24 Jun 2016Allowed
Sh. Dhani Ram Vs Director of Health Services
High Court Of Himachal Pradesh · (2016) AAC 2069 : (2016) 166 AIC 293
Motor Vehicles Act, 1988 — Section 166
High Courts23 Jun 2016Disposed Off
Sudhir Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2016) 4 HimLR 2049
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, Section 419, Section 420, Section 465, Section 467, Section 468, Section 471
High Courts23 Jun 2016Dismissed
H.P. State Electricity Board Ltd. - Petitioner @HASH Dharam Pal Dwivedi
High Court Of Himachal Pradesh · (2016) 4 HimLR 2168 : (2016) ILRHP 2144
Civil Procedure Code, 1908 (CPC) - Section 114
High Courts23 Jun 2016Dismissed
State of H.P. - Appellant @HASH Prem Raj
High Court Of Himachal Pradesh · (2016) ILRHP 2148
Penal Code, 1860 (IPC) - Section 279, Section 337, Section 338
High Courts23 Jun 2016Dismissed
State of H.P. - Appellant @HASH Jai Chand
High Court Of Himachal Pradesh · (2016) ILRHP 2146
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(viii)
High Courts23 Jun 2016Allowed
State of Himachal Pradesh - Appellant @HASH Surjeet Kumar
High Court Of Himachal Pradesh · (2016) ILRHP 2166
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, Section 51
High Courts23 Jun 2016Dismissed
Vinod alias Dinesh - Appellant @HASH State of Himachal Pradesh
High Court Of Himachal Pradesh · (2016) ILRHP 2169
Evidence Act, 1872 - Section 105Penal Code, 1860 (IPC) - Section 376(F), Section 506, Section 84
High Courts23 Jun 2016Dismissed
State of Himachal Pradesh - Appellant @HASH Nanhe Lal and another
High Court Of Himachal Pradesh · (2016) ILRHP 2150
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts22 Jun 2016Allowed
Sweety (Eunuch) Vs General Public
High Court Of Himachal Pradesh · (2016) AIR(HP) 148 : (2016) ILRHP 2140 : (2016) LatestHLJ(HP) 1060
Hindu Succession Act, 1956 — Section 2
High Courts22 Jun 2016Dismissed
Himachal Pradesh State Electricity Board Vs Ganga
High Court Of Himachal Pradesh · (2016) 165 AIC 637
Land Acquisition Act, 1894 — Section 11, 18, 4, 6
High Courts22 Jun 2016Disposed Off
Pawan Kumar Sharma - Appellant @HASH Kiran Sharma
High Court Of Himachal Pradesh · (2016) LatestHLJ(HP) 900
Hindu Marriage Act, 1955 - Section 13(1)(i-a)(i-b)
High Courts22 Jun 2016Dismissed
State of H.P. - Appellant @HASH Vinod Kumar and Others
High Court Of Himachal Pradesh · (2016) ILRHP 2123
Evidence Act, 1872 - Section 91, Section 92Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20
High Courts22 Jun 2016Dismissed
State of Himachal Pradesh - Appellant @HASH Sunder Singh
High Court Of Himachal Pradesh · (2016) ILRHP 2130
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, Section 42(1), Section 42(2), Section 50, Section 51