High Courts29 Mar 2017
Prem Singh Vs Narotam Singh & others
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0040
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2017
709 judgments · page 27 of 36
High Courts29 Mar 2017
Vikram Singh and others. Vs Tota Ram (since deceased) through L.Rs
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0039
Code of Civil Procedure, 1908, Section 41, Section 35A - Result of execution proceedings to be certified - Compensatory costs In respect of false or vexatious claims or defences
High Courts29 Mar 2017
Smt. Manju Sharma Vs State of Himachal Pradesh and others
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0038
High Courts29 Mar 2017Dismissed
Prem Singh Chauhan Vs The State of H.P. and others
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0037
High Courts29 Mar 2017Disposed
UMESH CHAND THAKUR & OTHERS Vs LAND ACQUISITION COLLECTOR AND OTHERS
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0036
Land Acquisition Act, 1984, Section 4, Section 31, Section 30, Section 28-A
High Courts29 Mar 2017
Ashok Kumar Vs Social Mutual Benefits Company Ltd
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0035
Code of Civil Procedure, 1908, Section 51, Order 21Rule 37 - Power of Court to enforce execution
High Courts29 Mar 2017
Achhri Bibi Vs State of Himachal Pradesh and others
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0034
High Courts29 Mar 2017
Dharam Chand Vs State of H.P
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0033
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 326, Section 506 - Voluntarily causing ievous hurt by dangerous weapons or means - Punishment for criminal ,intimidationEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
High Courts29 Mar 2017Disposed
M/s. Sukhjit Starch and Chemicals Ltd. Vs The Agriculture Produce Market Committee, Una , Himachal Pradesh, through its Secretary
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0032
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCentral Sales Tax Act, 1956, Section 7(1), Section 7(2) - Registration of dealers - Registration of dealersCentral Sales Tax (Registration and Turnover) Rules, 1957, Rule 5(1) -
High Courts29 Mar 2017
Mr. Parma Nand Vs Kasturi Lal & Ors
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0031
Code of Civil Procedure, 1908, Order 21Rule 89, Order 21Rule 66, Order 21Rule 66(2), Order 5Rule 15, Order 21Rule 64, Order 21Rule 30, Order 21Rule 54 (1-A), Order 4Rule 15
High Courts28 Mar 2017Dismissed
BALIA & OTHERS Vs GANGA RAM
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0112
Code of Civil Procedure, 1908, Section 100, Section 96 - Second appeal - Appeal from original decree
High Courts28 Mar 2017
Kameshwar Sharma and others Vs State of H.P. and others
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0111
Code of Civil Procedure, 1908, Section 114, Order 47Rule 1 - Review
High Courts28 Mar 2017
Sohan Lal Vs Sushma Kumari
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0110
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts28 Mar 2017
Veer Singh Vs Central Bureau of Investigation, Shimla
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0109
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B - Punishment of criminal conspiracyPrevention of Corruption Act, 1988, Section 7 - Public servant taking gratification other than legal remuneration in respect of an official act
High Courts28 Mar 2017
Brahm Prakash Vs Central Bureau of Investigation, Shimla
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0108
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B - Punishment of criminal conspiracyPrevention of Corruption Act, 1988, Section 7 - Public servant taking gratification other than legal remuneration in respect of an official act
High Courts27 Mar 2017
Golf Link Finance and Resorts Pvt. Ltd. Vs Jagdev Singh
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0107
Code of Criminal Procedure, 1973, Section 256 - Non-appearance or death of complainant
High Courts27 Mar 2017
United India Insurance Company Limited Vs Parkash Chand and others
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0106
Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts27 Mar 2017Allowed
Bhag Singh Vs Smt. Piar Dassi and others
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0105
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts27 Mar 2017
Fanki Ram Vs State of H.P.
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0104
Code of Criminal Procedure, 1973, Section 173, Section 313 - Report of police officer on completion of Investigation - Power to examine the accusedEvidence Act, 1872, Section 91, Section 92 - Evidence of terms of contracts, grants and other dispositions of property reduced to form of document - Exclusion of evidence of oral agreementNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20B
High Courts25 Mar 2017Dismissed
STATE OF HIMACHAL PRADESH Vs HEM RAJ
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0103
Code of Criminal Procedure, 1973, Section 154 - Information in cognizable casesIndian Penal Code, 1860, Section 498A, Section 306, Section 304B, Section 309 - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of Suidde - Dowry death - Attempt to commit suicideEvidence Act, 1872, Section 113A, Section 113B - Presumption as to abetment of suicide by a married woman - Presumption as to dowry death