High Courts22 Jun 2016Dismissed
Nikku Ram - Appellant @HASH State of H.P. and Other
High Court Of Himachal Pradesh · (2016) ILRHP 2118
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2016
1,593 judgments · page 38 of 80
High Courts22 Jun 2016Dismissed
Bharat Bhushan - Petitioner @HASH Himachal Pradesh University and Others
High Court Of Himachal Pradesh · (2016) ILRHP 2115
Civil Procedure Code, 1908 (CPC) - Section 114
High Courts22 Jun 2016Disposed Off
Vikas Sharma - Petitioner @HASH State of H.P. and Others
High Court Of Himachal Pradesh · (2016) ILRHP 2142
High Courts22 Jun 2016Disposed Off
Sukh Dev - Appellant @HASH Kishan Chand and Others
High Court Of Himachal Pradesh · (2016) ILRHP 2138 : (2016) LatestHLJ(HP) 906
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 34
High Courts22 Jun 2016Disposed Off
Himachal Road Transport Corporation and Others - Appellants @HASH Shri Siri Ram
High Court Of Himachal Pradesh · (2016) ILRHP 2116
High Courts22 Jun 2016Dismissed
Ramesh Kumar Vs Khushal Chand
High Court Of Himachal Pradesh · (2016) LatestHLJ(HP) 1365
Specific Relief Act, 1963 - Section 38, Section 39
High Courts21 Jun 2016Disposed Off
Narain Singh Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2016) 3 HimLR 1875
Industrial Disputes Act, 1947 - Section 25F, Section 25H
High Courts21 Jun 2016Disposed Off
Anu and another - Appellants-Applicants @HASH Santokh Singh and Others
High Court Of Himachal Pradesh · (2016) ILRHP 2078
Workmens Compensation Act, 1923 - Section 22
High Courts21 Jun 2016Disposed Off
Parmod Sood - Petitioner @HASH The Municipal Council, Solan
High Court Of Himachal Pradesh · (2016) 3 HimLR 1868 : (2016) ILRHP 2091
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 10, Section 20
High Courts21 Jun 2016Dismissed
Managing Director H.P. State Handicrafts and Handloom Corporation Ltd. - Appellant @HASH Subhash Sood and another
High Court Of Himachal Pradesh · (2016) ILRHP 2090
Constitution of India, 1950 - Article 226
High Courts21 Jun 2016Disposed Off
Ramesh Chand - Petitioner @HASH Sh. Tarun Shreedhar and Others
High Court Of Himachal Pradesh · (2016) ILRHP 2095
Contempt of Courts Act, 1971 - Section 12
High Courts21 Jun 2016Dismissed
State of H.P. - Appellant @HASH Dheeraj Kumar
High Court Of Himachal Pradesh · (2016) ILRHP 2096
Penal Code, 1860 (IPC) - Section 376, Section 506
High Courts21 Jun 2016Dismissed
State of Himachal Pradesh - Appellant @HASH Rekha Devi and another
High Court Of Himachal Pradesh · (2016) ILRHP 2106
Penal Code, 1860 (IPC) - Section 120B, Section 302
High Courts21 Jun 2016Disposed Off
State of Himachal Pradesh - Appellant @HASH Baikunth Lal and Others
High Court Of Himachal Pradesh · (2016) 4 HimLR 2110 : (2016) ILRHP 2102
Penal Code, 1860 (IPC) - Section 147, Section 149, Section 323, Section 341, Section 451, Section 506
High Courts21 Jun 2016Dismissed
State of H.P. - Appellant @HASH Surinder Singh
High Court Of Himachal Pradesh · (2016) ILRHP 2100
Penal Code, 1860 (IPC) - Section 279, Section 304A, Section 337, Section 338
High Courts21 Jun 2016Allowed
Bardu and Another - Defendants-Appellants @HASH Brij Lal and Others - Plaintiffs-Respondents
High Court Of Himachal Pradesh · (2016) ILRHP 2081
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 22 Rule 4
High Courts21 Jun 2016Disposed Off
Raghubir Singh Vs Pradeep Kumar
High Court Of Himachal Pradesh · (2016) 166 AIC 286 : (2016) LatestHLJ(HP) 908 : (2016) 3 SimLC 1185
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts20 Jun 2016Dismissed
State of Himachal Pradesh Vs Yashwant Singh
High Court Of Himachal Pradesh · (2016) 4 AICLR 602 : (2017) 1 CivilLJ 220 : (2016) CriLJ 3821 : (2016) 3 DMC 683 : (2016) ILRHP 2067
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
High Courts20 Jun 2016Allowed
Asif Beg and another - Petitioners @HASH Estate Officer/Station Commander
High Court Of Himachal Pradesh · (2016) ILRHP 2033 : (2016) LatestHLJ(HP) 833
Constitution of India, 1950 - Article 226Himachal Pradesh Tenancy and Land Reforms Act, 1972 - Section 104Public Premises (Eviction of Unauthorised Occupants) Act, 1971 - Section 4
High Courts20 Jun 2016Disposed Off
State of Himachal Pradesh and another - Appellants @HASH Dr. Ramesh Chauhan
High Court Of Himachal Pradesh · (2016) 3 HimLR 1879 : (2016) ILRHP 2061
Constitution of India, 1950 - Article 226