High Courts07 Jul 2010Allowed
State of H.P. and Others Vs Jaggi Ram and Mohammad Ali
High Court Of Himachal Pradesh · (2010) 07 SHI CK 0101
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25B, 25F
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,378 judgments · page 1,174 of 1,569
High Courts07 Jul 2010Allowed
Shamsher Singh Vs HPSEB and Others
High Court Of Himachal Pradesh · (2010) 07 SHI CK 0100
High Courts07 Jul 2010Allowed
Kushmayudh Kumar Sharma and others Vs State of Himachal Pradesh and another
High Court Of Himachal Pradesh · (2011) 1 ShimLC 269
Constitution of India, 1950 — Article 12, 309
High Courts07 Jul 2010
State of H.P. Vs Varinder Singh and Others
High Court Of Himachal Pradesh · (2010) 07 SHI CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 376, 456
High Courts06 Jul 2010
Nagender Singh Vs The Financial Commissioner (Appeals) and Others
High Court Of Himachal Pradesh · (2011) 1 ShimLC 155
Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 18(6), 20, 20(3), 211, 54Himachal Pradesh Land Revenue Act, 1954 — Section 17, 17(1), 17(3), 46
High Courts06 Jul 2010
Inderjit Kalra Vs Subhash Ahuja
High Court Of Himachal Pradesh · (2010) 07 SHI CK 0183
Constitution of India, 1950 — Article 227
High Courts06 Jul 2010Dismissed
State of H.P. Vs Tek Chand @ Mintta
High Court Of Himachal Pradesh · (2010) 07 SHI CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 378Motor Vehicles Act, 1988 — Section 196Penal Code, 1860 (IPC) — Section 201, 279, 304A
High Courts06 Jul 2010
Jai Lal Vs The Divisional Manager, Forest Working Division
High Court Of Himachal Pradesh · (2010) 07 SHI CK 0113
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227
High Courts06 Jul 2010Dismissed
State Bank of India and Others Vs Sheetal Devi
High Court Of Himachal Pradesh · (2010) 07 SHI CK 0098
High Courts06 Jul 2010
Dewan Chand Ram Saran Industries Private Limited Vs O.N.G.C. and Others
High Court Of Himachal Pradesh · (2010) 07 SHI CK 0051
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 8Constitution of India, 1950 — Article 226
High Courts06 Jul 2010
Beena Devi Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2010) 07 SHI CK 0012
Limitation Act, 1963 — Section 5
High Courts05 Jul 2010
Prateek Sharma and Others Vs State of H.P. and Another Parul Sharma, Rohit Gupta and Vishal Gupta Vs H.P. University Amita Chaudhary, Kunal Malhotra and Sumesh Sharma Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2010) 07 SHI CK 0190
High Courts05 Jul 2010
Smt. Sidi (Dead) through L.Rs. Vs Smt. Munti and Others
High Court Of Himachal Pradesh · (2010) 07 SHI CK 0166
High Courts05 Jul 2010Dismissed
New Jayanti Bus Service Vs Oriental Insurance Co. Ltd. and Others
High Court Of Himachal Pradesh · (2010) 07 SHI CK 0114
Civil Procedure Code, 1908 (CPC) — Section 114, 151
High Courts05 Jul 2010Dismissed
State of Himachal Pradesh Vs Sohan Lal (dead) through LRs.
High Court Of Himachal Pradesh · (2010) 07 SHI CK 0112
Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 3(2)(c)
High Courts05 Jul 2010Dismissed
State of H.P. Vs Keshav Thakur
High Court Of Himachal Pradesh · (2010) 07 SHI CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 161Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 55
High Courts05 Jul 2010Dismissed
State of H.P. Vs Mohan Singh and Another
High Court Of Himachal Pradesh · (2010) 07 SHI CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 304A, 337, 338Railways Act, 1989 — Section 154, 173
High Courts05 Jul 2010Dismissed
State of Himachal Pradesh Vs Raksha Devi
High Court Of Himachal Pradesh · (2010) 2 ShimLC 569
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302
High Courts05 Jul 2010Dismissed
Akash Vs Gian Singh and Others
High Court Of Himachal Pradesh · AIR 2010 HP 93
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17Evidence Act, 1872 — Section 138
High Courts05 Jul 2010Allowed
Som Nath Vs Gian Chand
High Court Of Himachal Pradesh · AIR 2011 HP 31
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3), 24(5)