High Courts16 Mar 2016Disposed off

Ali Mohammed Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2016) 03 SHI CK 0041

Constitution of India, 1950 - Article 21, Article 25, Article 26, Article 32Waqf Act, 1995 - Section 14, Section 14(1), Section 3 (r), Section 99
High Courts16 Mar 2016Disposed Off

State of H.P. Vs Devi Ram and Others

High Court Of Himachal Pradesh · (2016) ILRHP 317 : (2016) 2 SimLC 703

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 27Forest Act, 1927 - Section 41, Section 42
High Courts16 Mar 2016Disposed off

Subhash Sharma Vs Anil Kumar

High Court Of Himachal Pradesh · (2016) AIRCC 1459 : (2016) 3 CivCC 307 : (2016) ILRHP 331 : (2016) LatestHLJ(HP) 1071 : (2016) 2 RCRRent 342 : (2016) 2 RentLR 70

Civil Procedure Code, 1908 (CPC) - Order 14 Rule XIV, Order 21 Rule XXI, Section 151, Section 47Himachal Pradesh Urban Rent Control Act, 1987 - Section 15, Section 24, Section 26, Section 31
High Courts16 Mar 2016Allowed

Sadiq Mohd. Vs State of H.P.

High Court Of Himachal Pradesh · (2016) 03 SHI CK 0035

Criminal Procedure Code, 1973 (CrPC) - Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 21