High Courts15 Sept 2020Dismissed
Piare Lal Vs Pritam Chand And Another
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0230
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2020
2,586 judgments · page 56 of 130
High Courts15 Sept 2020Allowed
Karan Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0229
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i)Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
High Courts15 Sept 2020Allowed
Shimpu Alias Som Dutt Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0228
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3Indian Penal Code, 1860 — Section 323, 354(D), 506, 509Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
High Courts15 Sept 2020Allowed
Rakesh Kumar Sharma Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0227
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 2020Disposed Of
Mal Dutt Sharma Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0226
High Courts15 Sept 2020Allowed
Bayasa Devi Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0225
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
Bhola Nand And Another Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0224
Constitution Of India, 1950 — Article 14, 16Punjab Civil Services Rules, Volume I — Rule 3.17(ii)
High Courts15 Sept 2020Disposed Of
Bishamber Chand Vs Sita Ram Mardi
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0220
High Courts15 Sept 2020Disposed Of
Kamal Kumar Vs Sita Ram Mardi
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0219
High Courts14 Sept 2020Disposed Of
Vijay Singh Vs Amar Jeet Kumar Sharma
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0223
High Courts14 Sept 2020Disposed Of
Ramesh Chand Thakur And Others Vs Dr. Rajinder Chauhan And Another
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0222
High Courts14 Sept 2020Disposed Of
Harbhajan Singh Vs Sandeep Bhatnagar
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0221
High Courts14 Sept 2020Allowed
Anju Kumari Vs State Of HP And Ors
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0218
High Courts14 Sept 2020Allowed
Naresh Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0217
Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4
High Courts14 Sept 2020Disposed Of
Rushil Tanta Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0216
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 436, 436A, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29, 37
High Courts14 Sept 2020Disposed Of
Jitender Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0215
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 436, 436AIndian Penal Code, 1860 — Section 120B, 363, 366, 376
High Courts14 Sept 2020Dismissed
Ram Lal Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0214
High Courts14 Sept 2020Allowed
Roshan Lal Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0213
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 376DCode Of Criminal Procedure, 1973 — Section 154, 164, 437A, 446, 446A
High Courts14 Sept 2020Disposed Of
Pawan Kumar Vs HRTC And Anr
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0212
High Courts14 Sept 2020
Ami Chand Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0211
Constitution Of India, 1950 — Article 14, 15, 16, 17, 21, 22(2), 136, 226Code Of Criminal Procedure, 1973 — Section 41, 41(1), 41A, 56, 156(3), 167, 190, 437, 438, 439, 482, 496, 497, 498Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 14, 18, 18A, 18A(i)