High Courts18 Jul 2011Allowed
Inderjit Bhickta Vs Mahesh Kumar
High Court Of Himachal Pradesh · (2011) 07 SHI CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,399 judgments · page 1,008 of 1,570
High Courts18 Jul 2011Dismissed
Mehar Singh and Others Vs Het Ram and Others
High Court Of Himachal Pradesh · (2011) 07 SHI CK 0005
Evidence Act, 1872 — Section 135, 35Punjab Land Revenue Act, 1887 — Section 123
High Courts14 Jul 2011
Himachal Road Transport Corporation and Another Vs Raghubir Singh
High Court Of Himachal Pradesh · (2012) 132 FLR 1045
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 25F
High Courts14 Jul 2011
Pritam Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2012) CriLJ 468
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354Probation of Offenders Act, 1958 — Section 4
High Courts13 Jul 2011Dismissed
Ashok Bansal Vs Anju Goel
High Court Of Himachal Pradesh · (2011) 3 ShimLC 52
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 63, 67, 68, 73Succession Act, 1925 — Section 15(2), 63, 63(1)
High Courts12 Jul 2011
O.P. Mukhija Vs H.P. State Cooperative Milk Producers'' Federation and another
High Court Of Himachal Pradesh · (2011) 131 FLR 532
Central Civil Services (Pension) Rules, 1972 — Rule 9Himachal Pradesh State Cooperative Milk Producers Federation Limited Employees Service Rules, 1983 — Rule 1.1, 1.4, 2.17
High Courts11 Jul 2011Allowed
Dinesh Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2012) CriLJ 228 : (2012) 3 Crimes 735
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 363, 366, 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts11 Jul 2011Dismissed
Gajender Dutt Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2011) 07 SHI CK 0158
High Courts08 Jul 2011Dismissed
Joginder Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2011) 07 SHI CK 0157
Himachal Pradesh Land Revenue Act, 1954 — Section 163, 171
High Courts08 Jul 2011
Commissioner of Income Tax Vs Kriti Resorts Pvt. Ltd.
High Court Of Himachal Pradesh · (2011) 243 CTR 341
Finance Act, 1996 — Section 32, 32(1), 32(2), 72(2), 73(3)Income Tax Act, 1961 — Section 56, 57Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17(1), 3(1)
High Courts08 Jul 2011Allowed
Alico Rubber Reclamation (Private) Limited Vs Employees Provident Fund Organisation and another
High Court Of Himachal Pradesh · (2011) 131 FLR 45
Constitution of India, 1950 — Article 37, 38, 43Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11, 11(2), 17, 17B, 2Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 118
High Courts07 Jul 2011
Ramesh Chand (Since Deceased) through his L.Rs. Kamlesh Kumari and Others Vs Vaneet Kumar and Others
High Court Of Himachal Pradesh · (2011) 07 SHI CK 0155
Civil Procedure Code, 1908 (CPC) — Section 100Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 57
High Courts07 Jul 2011Dismissed
State of H.P. Vs Sarabjeet @ Sabhi and Others
High Court Of Himachal Pradesh · (2011) 07 SHI CK 0154
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Jul 2011Allowed
Neelam Vs Rajinder Kumar and Others
High Court Of Himachal Pradesh · (2011) 07 SHI CK 0153
Criminal Procedure Code, 1973 (CrPC) — Section 311Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Jul 2011
Smt. Kalasi Devi Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (2011) 07 SHI CK 0152
Constitution of India, 1950 — Article 226
High Courts07 Jul 2011Dismissed
Dr. (Mrs.) Kusum S. Chand and Others Vs Municipal Corporation, Shimla
High Court Of Himachal Pradesh · (2011) 3 ShimLC 67
Himachal Pradesh Municipal Corporation Act, 1979 — Section 100, 102, 102(2), 89, 96Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 118Himachal Pradesh Tenancy and Land Reforms Rules, 1975 — Rule 38, 38(2)
High Courts06 Jul 2011
State of Himachal Pradesh Vs Ramesh Chand and Others
High Court Of Himachal Pradesh · (2011) 2 ShimLC 369
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 34, 341, 500Probation of Offenders Act, 1958 — Section 3
High Courts04 Jul 2011Dismissed
Jagdish Chand Sharma Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2011) 07 SHI CK 0150
Constitution of India, 1950 — Article 12
High Courts04 Jul 2011
Ram Lal Vs Municipal Corporation and Others Municipal Corporation Vs Ram Lal
High Court Of Himachal Pradesh · (2011) 07 SHI CK 0148
Himachal Pradesh Municipal Corporation Act, 1979 — Section 256, 258, 259, 260, 262Himachal Pradesh Municipal Corporation Act, 1994 — Section 243, 244, 245, 246(2), 247Himachal Pradesh Town and Country Planning Act, 1977 — Section 17, 17(4), 17(5)
High Courts04 Jul 2011Allowed
Med Ram and Others Vs Smt. Mahajanu Devi
High Court Of Himachal Pradesh · (2011) 07 SHI CK 0147
Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 113Nautor Rules, 1968 — Rule 12Transfer of Property Act, 1882 — Section 113