COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 2023

1,301 judgments · page 8 of 66

High Courts10 Nov 2023Disposed Of

Parveen Chauhan Vs State Of H.P

High Court Of Himachal Pradesh · (2023) 11 SHI CK 0041

Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 6Sexual Offences Act, 2003 — Section 5

High Courts09 Nov 2023Allowed

Kishori Lal Vs State Of H.P. & Ors

High Court Of Himachal Pradesh · (2023) 11 SHI CK 0048

High Courts09 Nov 2023Disposed Of

Om Prakash Vs Land Acquisition Officer Cum-Competent Authority (SLAU) And Another

High Court Of Himachal Pradesh · (2023) 11 SHI CK 0047

High Courts09 Nov 2023Allowed/Disposed Of

Roshan Lal Vs Land Acquisition Officer & Anr

High Court Of Himachal Pradesh · (2023) 11 SHI CK 0046

National Highways Act, 1956 — Section 3, 3G(a), 29(A), 29(A)(6)

High Courts09 Nov 2023Allowed

Mukesh Kumar Vs Sohan Lal

High Court Of Himachal Pradesh · (2023) 11 SHI CK 0045

Code Of Criminal Procedure, 1973 — Section 256, 378Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1898 — Section 247

High Courts09 Nov 2023Disposed Of

Ghna Shyam & Ors Vs Land Acquisition Officer & Anr

High Court Of Himachal Pradesh · (2023) 11 SHI CK 0040

National Highways Act, 1956 — Section 3, 3G(a), 29(A), 29(A)(6)

High Courts09 Nov 2023Disposed Of

Chanchala Devi Vs Land Acquisition Officer Cum-Competent Authority (SLAU) And Another

High Court Of Himachal Pradesh · (2023) 11 SHI CK 0039

High Courts08 Nov 2023Allowed

Desh Raj And Another Vs Munshi Ram And Others

High Court Of Himachal Pradesh · (2023) 11 SHI CK 0021

Specific Relief Act, 1963 — Section 34, 42

High Courts08 Nov 2023Dismissed

Parveen Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2023) 11 SHI CK 0020

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18, 20, 29, 37, 42(2), 67Indian Penal Code, 1860 — Section 34, 325Public Gambling Act, 1867 — Section 13A

High Courts07 Nov 2023Disposed Of

Hem Raj Vs Land Acquisition Officer & Anr

High Court Of Himachal Pradesh · (2023) 11 SHI CK 0014

National Highways Act, 1956 — Section 3, 3G(a), 29, 29(A)

High Courts07 Nov 2023Disposed Of

Promila Devi Alias Premla Devi Vs Land Acquisition Officer & Anr

High Court Of Himachal Pradesh · (2023) 11 SHI CK 0013

National Highways Act, 1956 — Section 3, 3G(a), 29, 29(A)

High Courts07 Nov 2023Dismissed

Ravi Kant Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2023) 11 SHI CK 0012

High Courts07 Nov 2023Dismissed

Karamveer Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2023) 11 SHI CK 0011

Constitution Of India, 1950 — Article 21

High Courts07 Nov 2023Dismissed

Saddam Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2023) 11 SHI CK 0010

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 19, 22, 24, 27A, 29, 37, 37(1)(b)(ii), 52ACode Of Criminal Procedure, 1973 — Section 439

High Courts06 Nov 2023Disposed Of

Gopal Singh Vs State Of Himachal Pradesh & Others

High Court Of Himachal Pradesh · (2023) 11 SHI CK 0019

High Courts06 Nov 2023Dismissed

Rita Devi Vs State Of H.P. And Others

High Court Of Himachal Pradesh · (2023) 11 SHI CK 0018

High Courts06 Nov 2023Disposed Of

Mohar Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2023) 11 SHI CK 0017

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 37Code Of Criminal Procedure, 1973 — Section 439

High Courts06 Nov 2023Disposed Of

Rajeev Bharti Vs Parinita & Anr

High Court Of Himachal Pradesh · (2023) 11 SHI CK 0016

Code Of Criminal Procedure, 1973 — Section 125

High Courts06 Nov 2023Allowed

Ravi Kumar Vs State Of H.P. & Others

High Court Of Himachal Pradesh · (2023) 11 SHI CK 0015

Code Of Criminal Procedure, 1973 — Section 173(2), 482Indian Penal Code, 1860 — Section 279, 337

High Courts04 Nov 2023Dismissed/Disposed Of

Municipal Corporation, Nahan And Anr Vs Ashwani Saini And Anr

High Court Of Himachal Pradesh · (2023) 11 SHI CK 0034

Code Of Civil Procedure, 1908 — Order 7 Rule 14(3)