High Courts06 Mar 2018Dismissed
Waryam Singh Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2018) 186 AIC 287
Code Of Criminal Procedure, 1973 — Section 154, 374(2), 379Indian Penal Code, 1860 — Section 328, 379
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2018
702 judgments · page 29 of 36
High Courts06 Mar 2018Disposed Of
Court On Its Own Motion Vs Chief Secretary To The Government Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2018) 2 ILRHP 241
Code Of Criminal Procedure, 1973 — Section 154, 156(1), 156(2), 156(3), 162, 170, 177, 178, 181(4)
High Courts06 Mar 2018Dismissed
Saleem Mohamad And Others Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2018) 186 AIC 878 : (2019) 2 CriCC 152 : (2018) 1 DC(Narcotics) 369 : (2018) 2 ILRHP 34
Code Of Criminal Procedure, 1973 — Section 313, 374Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 50, 52(3), 57
High Courts06 Mar 2018Dismissed
Kapil Chopra Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2019) 2 CriCC 138
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 21, 26, 26ADrugs and Cosmetic Rules, 1945 — Rule 65
High Courts06 Mar 2018Dismissed
Harish Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2018) 2 RCR(Cri) 464 : (2018) CrLJ 2567 : (2018) 3 CriCC 197
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 42, 50, 50(1), 57Code Of Criminal Procedure, 1973 — Section 313
High Courts01 Mar 2018Dismissed
Beli Ram Sharma And Ohers Vs High Court Of H.P
High Court Of Himachal Pradesh · (2018) 2 ILRHP 1 : (2018) LIC 1551 : (2018) 3 SCT 205 : (2018) 4 SLR 792
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(i), 3(1)(ii), 3(1)(iii)Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 11(i) 11(ii), 11(iii), 11(iv), 14, 15, 15(2), 15(4), 16
High Courts01 Mar 2018Disposed Of
P.S. Bakshi Since Deceased Through LR Neema Bakshi And Others Vs Eih Associated Hotels Ltd. And Ohers
High Court Of Himachal Pradesh · (2018) 1 RCRRent 319
Himachal Pradesh Urban Rent Control Act, 1987 — Section 24(5)
High Courts01 Mar 2018
Roshan Lal (Deceased) Through His Lrs Vs Pritam Singh & Others
High Court Of Himachal Pradesh · (2018) 2 ILRHP 7 : (2018) LatestHLJ(HP) 442
Constitution Of India, 1950 — Article 14, 15(1), 15(3), 38, 39, 46, 245, 246, 247, 249, 250, 252, 253, 254, 254(2)Hindu Succession Act, 1956 — Section 3(g), 4, 4(2), 14, 14(1), 14(2), 22, 22(1)Delhi Land Reforms Act, 1954 — Section 50
High Courts27 Feb 2018Disposed off
Amandeep Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2018) 1 DC(Narcotics) 352 : (2018) 2 SimLC 902
Narcotic Drugs and Psychotropic Substances Act, 1985, Section 20, Section 61, Section 85 - Punishment for contravention in relation to cannabis plant and cannabis - Confiscat
High Courts26 Feb 2018Disposed off
Mohd. Shahid Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2018) 02 SHI CK 0013
Code of Criminal Procedure, 1973, Section 154 - Information in cognizable casesIndian Penal Code, 1860, Section 147, Section 324,
High Courts26 Feb 2018Disposed off
Rashid Ali Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2018) 02 SHI CK 0012
Prevention of Cruelty to Animals Act, 1960, Sections 11
High Courts26 Feb 2018Disposed off
Ramesh Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2018) 1 ILR 265 (HP)
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 379 - Punishment for theft
High Courts26 Feb 2018Disposed off
Pushpender Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2018) 02 SHI CK 0007
High Courts26 Feb 2018Disposed off
Mast Ram Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2018) 02 SHI CK 0005
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 379 - Punishment for theft
High Courts26 Feb 2018Disposed off
Sanjeev Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2018) 02 SHI CK 0004
Indian Penal Code, 1860, Section 420, Section 471, Section 467, Section 419, Section 120-B - Cheating and dishonestly inducing
High Courts26 Feb 2018Disposed off
Rakesh Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2018) 02 SHI CK 0003
Indian Penal Code, 1860, Section 379 - Punishment for theftForest Act, 1927, Section 33, Section 32 - Penalties for acts in contravention of notific
High Courts26 Feb 2018Disposed off
Pinku Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2018) 02 SHI CK 0002
Code of Criminal Procedure, 1973, Section 439, Section 154, Section 154, Section 154, Section 154, Section 164
High Courts20 Feb 2018Disposed Of
Manohar Lal Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2018) 2 CurCriR 142 : (2019) 2 CriCC 29
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 24, 27A, 29, 37, 37(b), 61, 85
High Courts16 Feb 2018Disposed Of
Seema Vs State Of H.P.
High Court Of Himachal Pradesh · (2018) 2 CurCriR 230
Code Of Criminal Procedure, 1973 — Section 164, 438Indian Penal Code, 1860 — Section 363, 366A
High Courts16 Feb 2018
Sanjeev Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2018) 2 CCR 565
Code of Criminal Procedure, 1973, Section 439, Section 164 - Special powers of High Court or Court of Session regarding bail - Recording of confessions and statementsIndia