High Courts04 May 2011
Anita Devi Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2011) 05 SHI CK 0252
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,399 judgments · page 1,029 of 1,570
High Courts04 May 2011
Nek Ram Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2011) 05 SHI CK 0251
High Courts04 May 2011
Hira Lal Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2011) 05 SHI CK 0238
High Courts04 May 2011Dismissed
State of H.P. Vs Harish Kumar and Another
High Court Of Himachal Pradesh · (2011) 05 SHI CK 0228
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 307, 323, 34, 341
High Courts04 May 2011
Ajay Kumar Sood Vs Bhandari Katha Udyog
High Court Of Himachal Pradesh · (2011) 05 SHI CK 0222
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 243, 243(2)Negotiable Instruments Act, 1881 (NI) — Section 118, 139, 20
High Courts04 May 2011Dismissed
Krishan Dev Kaushal Vs Ram Pal Sharma
High Court Of Himachal Pradesh · (2011) 2 ShimLC 295
Himachal Pradesh Urban Rent Control Act, 1987 — Section 24(5)Registration Act, 1908 — Section 17, 49
High Courts04 May 2011
Rajesh Kumar Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2011) 05 SHI CK 0200
Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5)
High Courts04 May 2011
Chander Mohan Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2011) 05 SHI CK 0195
High Courts04 May 2011
Kewal Krishan Indoria Vs State of H.P.
High Court Of Himachal Pradesh · (2011) 05 SHI CK 0194
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437, 438, 438(1)Penal Code, 1860 (IPC) — Section 120B, 149, 34
High Courts04 May 2011Dismissed
Ram Shankar Tripathi Vs State of H.P.
High Court Of Himachal Pradesh · (2011) 05 SHI CK 0193
High Courts04 May 2011
Geeta Devi Vs Lekh Ram and Others
High Court Of Himachal Pradesh · AIR 2011 HP 72
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 39 Rule 1 , Order 39 Rule 2, 151, 2(15)Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts04 May 2011Dismissed
State of H.P. Vs Sabda Devi
High Court Of Himachal Pradesh · (2011) 05 SHI CK 0155
Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 313Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts04 May 2011
Shri Tulsi Ram Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (2011) 05 SHI CK 0153
Constitution of India, 1950 — Article 14, 16
High Courts04 May 2011
Dalel Singh Vs Dharam Singh
High Court Of Himachal Pradesh · (2011) 05 SHI CK 0151
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 5Constitution of India, 1950 — Article 227
High Courts04 May 2011
Naresh Kumari Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2011) 05 SHI CK 0148
High Courts04 May 2011
Manmohan Singh Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2011) 05 SHI CK 0147
Industrial Disputes Act, 1947 — Section 25F
High Courts04 May 2011Dismissed
State of H.P. Vs Jitender Kumar Sharma
High Court Of Himachal Pradesh · (2011) 05 SHI CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 207Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts04 May 2011
Shri Rajinder Paul Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (2011) 05 SHI CK 0108
High Courts04 May 2011Dismissed
Kusum Dod and Others Vs Balveer Singh and Others Balveer Singh Vs Kusum Dod and Others
High Court Of Himachal Pradesh · (2011) ACJ 2188
Constitution of India, 1950 — Article 142, 227Motor Vehicles Act, 1988 — Section 149, 149(2), 149(3), 149(4), 149(5)
High Courts04 May 2011
New India Assurance Company Limited Vs Akshay Kumar and Others
High Court Of Himachal Pradesh · (2011) 05 SHI CK 0099
Constitution of India, 1950 — Article 142