High Courts24 Jun 2020Disposed Of
Ashwani Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0208
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2020
2,586 judgments · page 110 of 130
High Courts24 Jun 2020Disposed Of
Badri Vs Arun Kumar Kohli
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0207
High Courts24 Jun 2020Disposed Of
Moti Lal Vs State Of H.P. And Another
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0206
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 341, 506
High Courts24 Jun 2020Dismissed
Indra Devi Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0205
Orissa General Financial Rules, Volume II — Rule 65Madhya Pradesh Financial Code, Volume I — Rule 84Himachal Pradesh Financial Rules, 1971 — Rule 56
High Courts24 Jun 2020Disposed Of
Sanjeev Kumar Vs P.C. Dhiman And Another
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0204
Administrative Tribunals Act, 1985 — Section 17
High Courts24 Jun 2020Disposed Of
Noor Jamal Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0203
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 164, 436, 436A, 439Indian Penal Code, 1860 — Section 363, 376
High Courts24 Jun 2020Disposed Of
Shobha Ram Vs R.P.Verma
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0202
High Courts24 Jun 2020Disposed Of
Anil Sharma Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0201
High Courts24 Jun 2020Disposed Of
Kishori Lal Sharma And Others Vs A.J.V. Prashad And Others
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0200
Constitution Of India, 1950 — Article 215Contempt Of Courts Act, 1971 — Section 2, 12
High Courts24 Jun 2020Disposed Of
Mahantu Ram Vs Rakesh Gupta
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0199
Administrative Tribunals Act, 1985 — Section 17Contempt Of Courts Act, 1971 — Section 12
High Courts24 Jun 2020Disposed Of
Naresh Dutt Sharma Vs State Of H.P
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0198
Code Of Criminal Procedure, 1973 — Section 154, 439Indian Penal Code, 1860 — Section 34, 188, 307, 452Arms Act, 1959 — Section 25, 27
High Courts24 Jun 2020Allowed
Theophilus Ndubulsi Nwosu Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0197
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 2(a), 173(2), 437A, 439, 446, 446ANarcotic Drugs And Psychotropic Substances Act, 1985 — Section 2 (viia), 2 (xxiiia), 21, 29, 37
High Courts24 Jun 2020
Preeti Sharma Vs State Of H.P
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0185
Indian Penal Code, 1860 — Section 323, 451, 506Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(i)(r)(s), 18, 18ACode Of Criminal Procedure, 1973 — Section 438, 439
High Courts24 Jun 2020
Ravinder Singh Vs State Of H.P
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0183
Indian Penal Code, 1860 — Section 323, 451, 506Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(i)(r)(s), 18, 18ACode Of Criminal Procedure, 1973 — Section 438, 439
High Courts24 Jun 2020
Ashwani Kumar Vs State Of H.P
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0168
Indian Penal Code, 1860 — Section 323, 451, 506Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(i)(r)(s), 18, 18ACode Of Criminal Procedure, 1973 — Section 438, 439
High Courts24 Jun 2020
Seema Devi Vs State Of H.P
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0167
Indian Penal Code, 1860 — Section 323, 451, 506Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(i)(r)(s), 18, 18ACode Of Criminal Procedure, 1973 — Section 438, 439
High Courts23 Jun 2020Disposed Of
Pitamber Roop Vs R.D. Dhiman
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0235
Contempt Of Courts Act, 1971 — Section 12
High Courts23 Jun 2020Disposed Of
Naveen Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0234
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 154, 164, 436, 436A, 439Indian Penal Code, 1860 — Section 342, 376, 506
High Courts23 Jun 2020Disposed Of
Sanjeev Kumar Alias Sunny And Others Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0233
Indian Penal Code, 1860 — Section 34, 279, 380, 411, 457Code Of Criminal Procedure, 1973 — Section 439(2)