High Courts28 Mar 2011
Dinesh Kumar Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2011) 03 SHI CK 0195
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,399 judgments · page 1,056 of 1,570
High Courts28 Mar 2011
Amar Singh Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2011) 03 SHI CK 0142
High Courts28 Mar 2011Dismissed
State of H.P. Vs Rajinder Singh and Others
High Court Of Himachal Pradesh · (2011) 03 SHI CK 0134
Forest Act, 1927 — Section 41, 42Penal Code, 1860 (IPC) — Section 12B, 379, 420, 467, 468Prevention of Corruption Act, 1988 — Section 5(2)
High Courts28 Mar 2011
Balbir Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2011) 03 SHI CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts28 Mar 2011Dismissed
State of Himachal Pradesh Vs Sanjeev Kumar
High Court Of Himachal Pradesh · (2011) 3 ShimLC 1
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 42(2), 50
High Courts25 Mar 2011Dismissed
Sher Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2011) CriLJ 4440 : (2011) 3 ShimLC 136
Criminal Procedure Code, 1973 (CrPC) — Section 173Himachal Pradesh Land Revenue Act, 1954 — Section 163Penal Code, 1860 (IPC) — Section 420
High Courts25 Mar 2011
Jai Singh and Others Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2011) 03 SHI CK 0140
Forest Act, 1927 — Section 41, 42Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 1978 — Rule 11
High Courts25 Mar 2011
Mehar Singh Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (2011) 2 ShimLC 272
Central Civil Services (Pension) Rules, 1972 — Rule 38Constitution of India, 1950 — Article 14, 16Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts24 Mar 2011Allowed
Sobha Sood Vs State of Himachal Pradesh and others
High Court Of Himachal Pradesh · (2011) 2 ShimLC 99
Central Civil Services (Conduct) Rules, 1964 — Rule 16, 6
High Courts23 Mar 2011
Varinder Lal Sood and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2011) 3 ShimLC 593
Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 313Forest Act, 1927 — Section 41, 42Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 1978 — Rule 11, 18, 20
High Courts23 Mar 2011
Ramesh Kumar and others Vs State of Himachal Pradesh and others
High Court Of Himachal Pradesh · (2011) 2 ShimLC 26
Punjab Police (Himachal Pradesh Amendment) Rules, 2007 — Rule 3(1)
High Courts23 Mar 2011
Nahan Ferro Alloys and Chemicals Pvt. Ltd. Vs Bhopal Singh and Another
High Court Of Himachal Pradesh · (2011) 2 ShimLC 209
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts23 Mar 2011
Dr. (Mrs.) Madhuri Dadwal Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2011) 2 ShimLC 171
Constitution of India, 1950 — Article 309
High Courts23 Mar 2011Dismissed
Balak Ram Dhirta Vs State of Himachal Pradesh and others
High Court Of Himachal Pradesh · (2011) 2 ShimLC 200
Constitution of India, 1950 — Article 226
High Courts23 Mar 2011Dismissed
State of Himachal Pradesh Vs G.S. Verma and Another
High Court Of Himachal Pradesh · (2011) 2 ShimLC 164
Criminal Procedure Code, 1973 (CrPC) — Section 207Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1988 — Section 13(2)
High Courts23 Mar 2011Allowed
Kewal Krishan Vs State of H.P.
High Court Of Himachal Pradesh · (2011) 3 Crimes 659
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 243(2), 313, 397, 401Prevention of Food Adulteration Act, 1954 — Section 12, 13(2), 16(1), 16(1A), 20
High Courts22 Mar 2011Allowed
Pratibha Sharma Vs State of Himachal Pradesh and others
High Court Of Himachal Pradesh · (2011) 2 ShimLC 242
High Courts22 Mar 2011Allowed
Dwarku Devi and Others Vs Union of India and Others
High Court Of Himachal Pradesh · (2012) 3 TAC 479
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 3, Order 16 Rule 16, Order 16 Rule 2, Order 16 Rule 21Criminal Procedure Code, 1973 (CrPC) — Section 195Workmens Compensation Act, 1923 — Section 19, 23, 3, 30, 4
High Courts21 Mar 2011Allowed
K.D. Sharma and Others Vs The H.P. State Co-Operative Bank Ltd. and Another
High Court Of Himachal Pradesh · AIR 2011 HP 60 : (2011) 6 RCR(Civil) 209 : (2011) 2 ShimLC 223
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34(1), Order 9 Rule 9(1), 115Limitation Act, 1963 — Article 122, 123, 12, 14, 16
High Courts21 Mar 2011
Dr. Man Mohini Sharma Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2011) 03 SHI CK 0182
Central Civil Services (Pension) Rules, 1972 — Rule 14