High Courts01 May 2024Disposed Of
Prem Singh Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2024) 05 SHI CK 0001
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2024
689 judgments · page 21 of 35
High Courts30 Apr 2024Disposed Of
Surender Nath Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2024) 04 SHI CK 0119
High Courts30 Apr 2024Allowed
Satish Vs State Of H.P
High Court Of Himachal Pradesh · (2024) 04 SHI CK 0118
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 154, 164, 439Indian Penal Code, 1860 — Section 376, 506
High Courts30 Apr 2024
Ina Gupta Vs State Of H.P. & Ors
High Court Of Himachal Pradesh · (2024) 04 SHI CK 0117
High Courts30 Apr 2024Disposed Of
Shankar Singh Thakur Vs State Of Himachal Pradesh & Others
High Court Of Himachal Pradesh · (2024) 04 SHI CK 0116
High Courts30 Apr 2024Dismissed
Rajat Thakur And Another Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2024) 04 SHI CK 0115
Constitution Of India, 1950 — Article 226
High Courts30 Apr 2024Dismissed
Ritu Bhagat Vs State Of Himachal Pradesh & Ors
High Court Of Himachal Pradesh · (2024) 04 SHI CK 0114
Constitution Of India, 1950 — Article 19(1)(g), 21, 32, 226, 227Code Of Civil Procedure, 1908 — Section, Order 23 Rule 1Indian Penal Code, 1860 — Section 34, 120b, 354, 387, 395, 405, 506
High Courts29 Apr 2024Disposed Of
Pankaj Vs State Of H.P
High Court Of Himachal Pradesh · (2024) 04 SHI CK 0113
Constitution Of India, 1950 — Article 11, 14(2), 20, 21Code Of Criminal Procedure, 1973 — Section 389, 437, 438, 439, 515(1), 515(2), 515(3)Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471, 497, 498
High Courts29 Apr 2024Allowed
M/S Synergy Technologies, Sector 2, Parwanoo Vs M/S Alvium Life Sciences & Ors
High Court Of Himachal Pradesh · (2024) 04 SHI CK 0112
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 104(1)(i), Order 7 Rule 11, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 3A, Order 43 Rule 1, Order 43 Rule 1(r)
High Courts29 Apr 2024
Satinder Kumar Vs Registrar CSK, H.P. Krishi Vishav Vidayalaya
High Court Of Himachal Pradesh · (2024) 04 SHI CK 0111
High Courts29 Apr 2024Disposed Of
New India Assurance Co. Ltd Vs Neelmani (Deceased) Through His Lrs
High Court Of Himachal Pradesh · (2024) 04 SHI CK 0110
Motor Vehicles Act, 1988 — Section 4, 4(3), 163A
High Courts26 Apr 2024Disposed Of
Shashi Kanta Vs HRTC And Ors
High Court Of Himachal Pradesh · (2024) 04 SHI CK 0109
High Courts26 Apr 2024Disposed Of
Surender Pal Vs State Of H.P. & Another
High Court Of Himachal Pradesh · (2024) 04 SHI CK 0108
High Courts26 Apr 2024Dismissed
Bhartendu Gupta Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2024) 04 SHI CK 0107
Indian Penal Code, 1860 — Section 420, 465, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 91, 438
High Courts26 Apr 2024Disposed Of
Saiurja Hydel Projects Pvt. Ltd Vs M/S Brua Hydrowatt Pvt. Ltd
High Court Of Himachal Pradesh · (2024) 04 SHI CK 0106
Arbitration and Conciliation Act, 1996 — Section 6(A), 11, 11(6), 11(8)
High Courts25 Apr 2024Disposed Of
Het Ram Vs H.P. State Co-Operative Agriculture And Rural Development Bank, Nerwa
High Court Of Himachal Pradesh · (2024) 04 SHI CK 0105
Negotiable Instruments Act, 1881 — Section 138, 147
High Courts25 Apr 2024Disposed Of
Krishan Dass @ Kishan Dass Vs Himachal Pradesh Tourism Development Corporation, Shimla & Ors
High Court Of Himachal Pradesh · (2024) 04 SHI CK 0104
High Courts25 Apr 2024Disposed Of
Ajit Kumar Vs Managing Director, Himachal Pradesh Road Transport Corporation And Others
High Court Of Himachal Pradesh · (2024) 04 SHI CK 0103
High Courts25 Apr 2024Disposed Of
Lekh Chand Vs HPTDC & Ors
High Court Of Himachal Pradesh · (2024) 04 SHI CK 0102
Central Civil Services (Pension) Rules, 1972 — Rule 50(1)(b)
High Courts25 Apr 2024Allowed
Anil Kumar Vs Sunita Devi & Anr
High Court Of Himachal Pradesh · (2024) 04 SHI CK 0101
Constitution Of India, 1950 — Article 226High Court Of Himachal Pradesh (Appellate Side) Rules, 1997 — Rule 2(d)Companies (Court) Rules, 1959 — Section 139