High Courts15 Sept 2020Disposed Of
Suman Devi Vs State Of Himachal Pradesh & Others
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0325
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2020
2,586 judgments · page 55 of 130
High Courts15 Sept 2020Disposed Of
Ram Roop Vs State Of H.P. And Ors
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0324
High Courts15 Sept 2020Allowed
Binod Kumar Singh Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0323
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437(3), 438, 438(2), 446., 446AIndian Penal Code, 1860 — Section 420
High Courts15 Sept 2020Disposed Of
HDFC Bank Ltd. & Others Vs Dimple Sharma
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0321
High Courts15 Sept 2020Disposed Of
Surjit Chand Vs Himachal Road Transport Corporation & Others
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0320
High Courts15 Sept 2020Dismissed
State Of Himachal Pradesh Vs Kuldeep Singh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0319
Indian Penal Code, 1860 — Section 420, 468, 471Code Of Criminal Procedure, 1973 — Section 397, 401
High Courts15 Sept 2020Disposed Of
Deepak Chauhan Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0318
Code Of Criminal Procedure, 1973 — Section 313, 439Indian Penal Code, 1860 — Section 376
High Courts15 Sept 2020Disposed Of
Basant Kumar & Others Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0317
High Courts15 Sept 2020Disposed Of
Gurbachan Singh Vs Resident Commissioner & Others
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0316
High Courts15 Sept 2020Dismissed
Sidharthy Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0315
High Courts15 Sept 2020Dismissed
Duni Chand Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0314
Constitution Of India, 1950 — Article 309
High Courts15 Sept 2020Dismissed
Kishori Lal And Ors Vs Lajwanti And Ors
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0257
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 8 Rule 1, Order 8 Rule 10, Order 9 Rule 7
High Courts15 Sept 2020Allowed
Vivek Sharma Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0238
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3Indian Penal Code, 1860 — Section 34, 323, 341Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
High Courts15 Sept 2020Allowed
Narender Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0237
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1), 3(7), 3(19)Indian Penal Code, 1860 — Section 34, 447, 504, 506Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
High Courts15 Sept 2020Allowed
Pawan Sharma Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0236
Indian Penal Code, 1860 — Section 354A, 35D, 506Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
High Courts15 Sept 2020
Arvind Kapoor Vs Deepak Kumar And Others
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0235
Code Of Civil Procedure, 1908 — Section 151, Order 1 Rule 10, Order 6 Rule 17, Order 23 Rule 1(3)
High Courts15 Sept 2020Disposed Of
Sanjay Kumar And Others Vs Union Of India And Others
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0234
High Courts15 Sept 2020Allowed
Ami Chand Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0233
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3Indian Penal Code, 1860 — Section 323, 354(D), 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 12
High Courts15 Sept 2020Allowed
Arbind Kumar Sharma Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0232
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3Indian Penal Code, 1860 — Section 34, 323, 341Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
High Courts15 Sept 2020Allowed
Parkash Chand Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0231
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1), 3(7), 3(19)Indian Penal Code, 1860 — Section 34, 447, 504, 506Code Of Criminal Procedure, 1973 — Section 439, 446, 446A