High Courts18 May 2010Dismissed
Chanan Singh and Others Vs Smt. Charno Devi and Others
High Court Of Himachal Pradesh · (2010) 2 ShimLC 223
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,378 judgments · page 1,190 of 1,569
High Courts18 May 2010Dismissed
The State of H.P. Vs Darshan Singh and Another
High Court Of Himachal Pradesh · (2010) 05 SHI CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 109, 306, 342, 366, 368
High Courts18 May 2010
Dr. Y.D. Bansal Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2010) 05 SHI CK 0065
High Courts18 May 2010
Onkar Sharma Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2010) 05 SHI CK 0057
High Courts18 May 2010Dismissed
C and V Unemployed Trained Teachers Assn. Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2010) 05 SHI CK 0034
High Courts18 May 2010Dismissed
State of H.P. Vs Kanwar Singh
High Court Of Himachal Pradesh · (2010) 05 SHI CK 0006
Penal Code, 1860 (IPC) — Section 376, 420
High Courts17 May 2010Dismissed
State of H.P. Vs Binda and Others
High Court Of Himachal Pradesh · (2010) 05 SHI CK 0293
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 307, 332, 333
High Courts17 May 2010
Harmesh alias Meshi Vs State of H.P.
High Court Of Himachal Pradesh · (2010) 05 SHI CK 0288
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 382, 392, 395, 397
High Courts17 May 2010Allowed
Shri Jia Lal and Others Vs Smt. Savitri Devi and Others Shri Swaran Deepak Raina Vs Smt. Savitri Devi and Others
High Court Of Himachal Pradesh · (2010) 05 SHI CK 0266
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 7 Rule 13(1), Order 7 Rule 14
High Courts17 May 2010
Sandip Mishra Vs State of H.P.
High Court Of Himachal Pradesh · (2010) 05 SHI CK 0254
Motor Vehicles Act, 1988 — Section 185Penal Code, 1860 (IPC) — Section 201, 279, 337
High Courts17 May 2010
Raksha Davi and Others Vs State of H.P. and Others etc.etc.
High Court Of Himachal Pradesh · (2010) 05 SHI CK 0175
Limitation Act, 1963 — Section 5
High Courts17 May 2010Dismissed
State of H.P. Vs Balbir Singh and Others
High Court Of Himachal Pradesh · (2010) 05 SHI CK 0148
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 363, 366A, 376
High Courts17 May 2010
State of Himachal Pradesh Vs Amrik Singh
High Court Of Himachal Pradesh · (2010) 05 SHI CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 363, 366
High Courts17 May 2010Dismissed
State of H.P. Vs Prithvi Singh
High Court Of Himachal Pradesh · (2010) 05 SHI CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 378Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts17 May 2010Dismissed
Sanjeev Kumar and Others Vs State of H.P.
High Court Of Himachal Pradesh · (2010) 05 SHI CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 313Forest Act, 1927 — Section 41, 42Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 1978 — Rule 11, 20
High Courts17 May 2010Dismissed
State of H.P Vs Mahender Singh
High Court Of Himachal Pradesh · (2010) 05 SHI CK 0039
Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts17 May 2010Dismissed
State of Himachal Pradesh Vs Naranjan Singh
High Court Of Himachal Pradesh · (2010) 05 SHI CK 0029
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50
High Courts17 May 2010Dismissed
The State of H.P. Vs Ram Lal and Others
High Court Of Himachal Pradesh · (2010) 05 SHI CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts15 May 2010Allowed
Dev Raj and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2011) 5 RCR(Criminal) 553
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts15 May 2010Dismissed
State of H.P. Vs Ramesh Chand
High Court Of Himachal Pradesh · (2010) 05 SHI CK 0071
Penal Code, 1860 (IPC) — Section 177Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 22, 22B, 9A