High Courts13 Apr 2016Disposed Off
Sanjeev Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2016) ILRHP 1106
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 120B, 201, 302
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2016
1,593 judgments · page 58 of 80
High Courts13 Apr 2016Disposed Off
State of Himachal Pradesh Vs Hakim Singh
High Court Of Himachal Pradesh · (2016) ILRHP 1132
Penal Code, 1860 (IPC) — Section 302
High Courts13 Apr 2016Dismissed
State of H.P. Vs Karam Chand
High Court Of Himachal Pradesh · (2016) ILRHP 1183
Industrial Disputes Act, 1947 — Section 25
High Courts13 Apr 2016Disposed Off
National Insurance Co. Ltd. Vs Nisha Verma
High Court Of Himachal Pradesh · (2016) ILRHP 1095
Motor Vehicles Act, 1988 — Section 169
High Courts13 Apr 2016Disposed off
Rajeshwar Sabarwal Vs State of H.P.
High Court Of Himachal Pradesh · (2016) 2 CriCC 403 : (2017) CriLJ 1222 : (2016) 4 Crimes 231 : (2016) 2 DCR 51 : (2016) ILRHP 1100 : (2016) LatestHLJ(HP) 460 : (2017) 3 RCRCivil 24 : (2017) 2 RCRCriminal 647
Constitution of India, 1950 - Article 20(2)Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 161, Section 173, Section 239, Section 397, Section 401Evidence Act, 1872 - Section 45
High Courts13 Apr 2016Dismissed
Banshi Ram son of Shri Dittu Ram Vs Ram Chand son of Sh. Puran Chand
High Court Of Himachal Pradesh · (2016) ACD 504 : (2016) 2 AICLR 908 : (2016) 4 BC 478 : (2016) 2 CivCC 331 : (2016) 2 CriCC 461 : (2016) 2 DCR 72 : (2016) ILRHP 1085 : (2016) LatestHLJ(HP) 444 : (2016) 2 NIJ 201
Negotiable Instruments Act, 1881 (NI) — Section 138, 146
High Courts13 Apr 2016Dismissed
Tara Pati son of Sh. Gadhari Lal Vs Smt. Mamta Malhotra
High Court Of Himachal Pradesh · (2016) 2 CriCC 331
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482
High Courts13 Apr 2016Disposed Off
Pooja Devi wife of Shri Sanjay Sharma Vs State of H.P.
High Court Of Himachal Pradesh · (2016) 3 CriCC 450 : (2016) CriLJ 2560 : (2016) 2 DMC 731 : (2016) ILRHP 1097
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 302, 307, 34, 498A
High Courts13 Apr 2016Dismissed
The State of H.P. and another Vs Karnail Singh
High Court Of Himachal Pradesh · (2016) 2 CLR 487 : (2016) 150 FLR 471 : (2016) LabLR 1004
Industrial Disputes Act, 1947 — Section 10(1)
High Courts12 Apr 2016Dismissed
State of H.P. Vs Des Raj
High Court Of Himachal Pradesh · (2016) ILRHP 1070
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 50
High Courts12 Apr 2016Dismissed
Rahul Bhardwaj Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2016) ILRHP 1062
Constitution of India, 1950 — Article 226
High Courts12 Apr 2016Dismissed
Smt. Raj Kumari Vs M/s Shakun Infrastructure Development Private Limited
High Court Of Himachal Pradesh · (2016) ILRHP 1066 : (2016) LatestHLJ(HP) 514
Civil Procedure Code, 1908 (CPC) - Order 39(1), 39(2)
High Courts12 Apr 2016Dismissed
Deepti Gupta Vs Karam Singh
High Court Of Himachal Pradesh · (2016) AIRCC 2032 : (2016) ILRHP 1051
High Courts12 Apr 2016Dismissed
Rahul Bhardwaj and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2016) 04 SHI CK 0027
High Courts12 Apr 2016Dismissed
Deepti Gupta and Others Vs Karam Singh
High Court Of Himachal Pradesh · (2016) 04 SHI CK 0010
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 8, Order 7 Rule 11, Section 149, Section 151Court Fees Act, 1870 - Section 6Himachal Pradesh Court Fees Act, 1968 - Section 7, Section 7 (iv), Section 7 (iv) (c), Section 7 (iv) (c) (v)
High Courts11 Apr 2016Dismissed
State of H.P. Vs Pradeep Kumar
High Court Of Himachal Pradesh · (2016) ILRHP 1047
Penal Code, 1860 (IPC) — Section 366, 376, 417
High Courts11 Apr 2016Disposed Off
M/s Tube Expansion and Equipments Pvt. Ltd. Vs District Magistrate, District Solan
High Court Of Himachal Pradesh · (2016) ILRHP 1027
Constitution of India, 1950 — Article 226
High Courts11 Apr 2016Allowed
M/S Him Cylinder Private Limited Vs Janak Raj
High Court Of Himachal Pradesh · (2016) ILRHP 1037 : (2016) LatestHLJ(HP) 496
Industrial Disputes Act, 1947 - Section 36(4)
High Courts11 Apr 2016Disposed off
Tube Expansion and Equipments Pvt. Ltd. Vs District Magistrate, District Solan and Others
High Court Of Himachal Pradesh · (2016) 04 SHI CK 0029
Constitution of India, 1950 - Article 226, Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 20Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 200
High Courts08 Apr 2016Dismissed
The New India Assurance Company Limited Vs Chura Mani
High Court Of Himachal Pradesh · (2016) AAC 2249 : (2016) ILRHP 1021
Motor Vehicles Act, 1988 — Section 149