High Courts17 Sept 2020Disposed Of
Sudesh Kumar And Others Vs Subhash Kumar
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0255
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2020
2,586 judgments · page 53 of 130
High Courts17 Sept 2020Allowed
Pritam Chand Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0254
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(U)Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
High Courts17 Sept 2020Allowed
Sachin Thakur Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0253
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(xii)Code Of Criminal Procedure, 1973 — Section 439, 446, 446AIndian Penal Code, 1860 — Section 120B, 342, 363, 366, 376
High Courts17 Sept 2020Allowed
Kiran Devi Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0252
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(U)Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
High Courts17 Sept 2020Allowed
Desh Raj Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0251
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(xii)Code Of Criminal Procedure, 1973 — Section 439, 446, 446AIndian Penal Code, 1860 — Section 120B, 342, 363, 366, 376
High Courts17 Sept 2020Allowed
Ramesh Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0250
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(U)Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
High Courts17 Sept 2020Allowed
Jagtar Kaur Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0249
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(U)Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
High Courts17 Sept 2020Allowed
Jaspal Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0248
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(U)Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
High Courts17 Sept 2020Allowed
Ravinder Singh Saini Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0247
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(U)Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
High Courts17 Sept 2020Allowed
Jaswant Kaur Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0246
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(U)Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
High Courts16 Sept 2020Allowed
Sery Hubert John And Others Vs State Of H.P
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0301
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 25, 29Foreigners Act, 1946 — Section 14
High Courts16 Sept 2020Disposed Of
Bikram Singh Vs State Of Himachal Pradesh & Anothers
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0300
High Courts16 Sept 2020Dismissed
Netar Singh Vs State Of Himachal Pradesh & Others
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0299
Constitution Of India, 1950 — Article 14, 16, 142
High Courts16 Sept 2020Disposed Of
Krishan Lal And Others Vs State Of Himachal Pradesh And Another
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0298
Code Of Criminal Procedure, 1973 — Section 173, 320, 437, 482Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 307, 323, 364, 382, 420, 451, 452, 467, 468, 471, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)
High Courts16 Sept 2020Disposed Of
Theophilus Ndubulsi Nwosu Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0297
Code Of Criminal Procedure, 1973 — Section 439
High Courts16 Sept 2020Allowed
Vinod Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0296
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437(3), 438, 438(2), 446, 446AIndian Penal Code, 1860 — Section 376, 452, 506
High Courts16 Sept 2020Disposed Of
Kapil Sharma Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0295
High Courts16 Sept 2020Dismissed
Rajwanti Devi Vs Union Of India And Others
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0294
Constitution Of India, 1950 — Article 14, 16General Reserve Engineering Force, Record Office Instructions, 1998 — Rule 47, 47(a), 47(c)
High Courts16 Sept 2020Disposed Of
Ram Swaroop Vs Himachal Road Transport Corporation & Another
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0292
High Courts16 Sept 2020Disposed Of
Giteshwar Singh Kuthaleria Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0290