High Courts01 Jul 2020Disposed Of
Keshav Ram Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2020) 07 SHI CK 0427
Constitution Of India, 1950 — Article 14, 16
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2020
2,586 judgments · page 105 of 130
High Courts01 Jul 2020Dismissed
Som Nath & Others Vs Kapil Shankar
High Court Of Himachal Pradesh · (2020) 07 SHI CK 0426
Code Of Criminal Procedure, 1973 — Section 156(3), 397, 401, 401(2), 482
High Courts01 Jul 2020Disposed Of
Manoj Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 07 SHI CK 0425
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366, 376(2), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 6
High Courts30 Jun 2020Allowed
Pawan Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0121
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437A, 439, 446, 446ANarcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiia), 21, 29, 37, 61, 85
High Courts30 Jun 2020Disposed Of
Pardeep Kumar And Others Vs Sandeep Bhatnagar And Another
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0120
Administrative Tribunals Act, 1985 — Section 17
High Courts30 Jun 2020Dismissed
Radha Devi Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0119
Constitution Of India, 1950 — Article 226Himachal Pradesh Panchayati Raj (Election) Rules, 1994 — Rule 35, 36, 39, 39(2), 94Code Of Civil Procedure, 1908 — Order 6 Rule 17
High Courts30 Jun 2020Dismissed
Anoop Kumar Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0118
High Courts30 Jun 2020Disposed Of
Rattan Chand Vs Manisha Nanda And Others
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0117
Administrative Tribunals Act, 1985 — Section 17
High Courts30 Jun 2020Disposed Of
Ravinder Kumar Vs Onkar Sharma And Another
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0116
Administrative Tribunals Act, 1985 — Section 17Contempt Of Courts Act, 1971 — Section 10, 12
High Courts30 Jun 2020Disposed Of
Rajinder Kumar And Another Vs Sandeep Bhatnagar
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0115
Administrative Tribunals Act, 1985 — Section 17Contempt Of Courts Act, 1971 — Section 12
High Courts30 Jun 2020Disposed Of
Prithvi Singh Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0114
High Courts30 Jun 2020Disposed Of
Mahinder @ Babloo Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0112
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 341, 354A, 451, 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 8
High Courts30 Jun 2020Allowed
Kiran Chand Sharma Vs State Of Himachal Pradesh And Anr
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0111
Constitution Of India, 1950 — Article 14, 16, 162, 226, 309Central Civil Services (Pension) Rules, 1972 — Rule 2, 2(g), 17Punjab Civil Services Rules, Volume I — Rule 3.17(ii)
High Courts30 Jun 2020Disposed Of
Prakash Chand Vs G.S. Goraiya And Another
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0110
Himachal Pradesh Administrative Tribunal (Contempt Of Counts) Rules. 1989 — Rule 3, 7Administrative Tribunals Act, 1985 — Section 17Contempt Of Courts Act, 1971 — Section 12
High Courts30 Jun 2020Dismissed
Ramesh Chand Vs H.P. State Co-Operative Agriculture And Rural Development Bank & Anr
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0109
Negotiable Instruments Act, 1881 — Section 138
High Courts30 Jun 2020Disposed Of
Laxmi Singh Vs Union Of India & Others
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0108
High Courts30 Jun 2020Disposed Of
Diwan Chand And Another Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0107
High Courts30 Jun 2020Disposed Of
Shakuntla Khagta Vs Manmohan Sharma
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0106
High Courts30 Jun 2020Disposed Of
Garja Ram And Others Vs Sandeep Bhatnagar
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0105
High Courts30 Jun 2020Disposed Of
Suresh Thakur Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0103
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29, 37