COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 2024

689 judgments · page 25 of 35

High Courts09 Apr 2024

Amit Pradeep Singhm And Others Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2024) 04 SHI CK 0039

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420

High Courts09 Apr 2024Dismissed

Janak Raj Vs State Of H.P. & Others

High Court Of Himachal Pradesh · (2024) 04 SHI CK 0038

Constitution Of India, 1950 — Article 226

High Courts09 Apr 2024Disposed Of

Desh Raj Vs State Of H.P And Others

High Court Of Himachal Pradesh · (2024) 04 SHI CK 0037

High Courts09 Apr 2024Disposed Of

Poonam Vs State Of H.P. & Another

High Court Of Himachal Pradesh · (2024) 04 SHI CK 0036

High Courts09 Apr 2024

Pushpa Kumari Vs State Of H.P. And Ors

High Court Of Himachal Pradesh · (2024) 04 SHI CK 0035

High Courts09 Apr 2024Disposed Of

Dayawati Vs National Highway Authority Of India & Anr

High Court Of Himachal Pradesh · (2024) 04 SHI CK 0028

National Highways Act, 1956 — Section 3GArbitration And Conciliation Act, 1996 — Section 29A(1), 29A(3), 29A(4)

High Courts09 Apr 2024Disposed Of

Joginder Singh & Anr Vs National Highway Authority Of India & Anr

High Court Of Himachal Pradesh · (2024) 04 SHI CK 0027

National Highways Act, 1956 — Section 3GArbitration And Conciliation Act, 1996 — Section 29A(1), 29A(3), 29A(4)

High Courts09 Apr 2024Disposed Of

Prem Dass Vs National Highway Authority Of India & Anr

High Court Of Himachal Pradesh · (2024) 04 SHI CK 0026

National Highways Act, 1956 — Section 3GArbitration And Conciliation Act, 1996 — Section 29A(1), 29A(3), 29A(4)

High Courts09 Apr 2024Disposed Of

Sharda Vs National Highway Authority Of India & Anr

High Court Of Himachal Pradesh · (2024) 04 SHI CK 0025

National Highways Act, 1956 — Section 3GArbitration And Conciliation Act, 1996 — Section 29A(1), 29A(3), 29A(4)

High Courts08 Apr 2024Disposed Of

Madan Manjhi Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2024) 04 SHI CK 0034

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 201, 307, 382

High Courts08 Apr 2024Allowed

Pawan Kumar Vs State Of H.P. & Anr

High Court Of Himachal Pradesh · (2024) 04 SHI CK 0033

High Courts08 Apr 2024Disposed Of

Shubham Vs State Of Himachal Pradesh & Others

High Court Of Himachal Pradesh · (2024) 04 SHI CK 0032

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 504, 506, 509Information Technology (Amendment) Act, 2008 — Section 67

High Courts08 Apr 2024Dismissed

Dhayan Singh (Deceased) Through Lrs Vs Lachhmi Devi & Anr

High Court Of Himachal Pradesh · (2024) 04 SHI CK 0031

Code Of Civil Procedure, 1908 — Section 100

High Courts08 Apr 2024Allowed

Krishan Prakash Vs State Of H. P. & Ors

High Court Of Himachal Pradesh · (2024) 04 SHI CK 0030

Himachal Pradesh Revenue Department (Mohal Class-III Non Gazetted) Recruitment And Promotion Rules, 1992 — Rule 15, 15(A), 15A(1), 15A(3), 15A(4), 15(B)

High Courts08 Apr 2024Allowed

Yash Pal Verma Vs Rotam Lal

High Court Of Himachal Pradesh · (2024) 04 SHI CK 0029

Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 362, 389

High Courts05 Apr 2024Disposed Of

M/s Oasis Enterprises Vs State Of H.P And Others

High Court Of Himachal Pradesh · (2024) 04 SHI CK 0024

Arbitration And Conciliation Act, 1996 — Section 11(6), 11(6A), 11(8)

High Courts05 Apr 2024Disposed Of

M/S Vijay Kapoor Constructions Vs State Of H.P. & Others

High Court Of Himachal Pradesh · (2024) 04 SHI CK 0023

Arbitration And Conciliation Act, 1996 — Section 11(6), 11(8)

High Courts05 Apr 2024Disposed Of

Vinod Gazta Vs State Of H.P. & Another

High Court Of Himachal Pradesh · (2024) 04 SHI CK 0022

Arbitration And Conciliation Act, 1996 — Section 11, 11(6), 11(8)

High Courts05 Apr 2024Disposed Of

Bablu Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2024) 04 SHI CK 0021

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(xi), 2(xi)(b), 22, 25, 29, 37

High Courts05 Apr 2024Disposed Of

Dr.Vijay Prashar & Ors Vs State Of H.P. And Ors

High Court Of Himachal Pradesh · (2024) 04 SHI CK 0020