High Courts23 Feb 2010Dismissed
Kala Devi and Others Vs Sat Pal and Others
High Court Of Himachal Pradesh · (2010) 2 ShimLC 137
Civil Procedure Code, 1908 (CPC) — Section 100Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,347 judgments · page 1,218 of 1,568
High Courts23 Feb 2010Dismissed
State of H.P. Vs Brij Lal and Another
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0014
Penal Code, 1860 (IPC) — Section 304A
High Courts23 Feb 2010
Kuldeep Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 37, 42(2)
High Courts23 Feb 2010Dismissed
Sumita Sood Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0003
Constitution of India, 1950 — Article 14, 16, 226
High Courts23 Feb 2010Dismissed
Gurdev Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0002
Arms Act, 1959 — Section 25, 54, 59Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 27
High Courts22 Feb 2010
Pankaj Kumar Vs State of HP
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 164, 439Penal Code, 1860 (IPC) — Section 302
High Courts22 Feb 2010Allowed
Ranjit Singh and Company Vs H.P. State Electricity Board
High Court Of Himachal Pradesh · (2010) 2 ShimLC 279
Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 31, 34Income Tax Act, 1961 — Section 226(3)
High Courts22 Feb 2010Dismissed
Mehar Singh Thakur Vs Jai Parkash Chauhan
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Evidence Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Feb 2010Dismissed
Bhagirath and Another Vs Lekh Ram and Others
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0004
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 57Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 115
High Courts22 Feb 2010Dismissed
Kashmir Chand Vs H.R.T.C. and Others
High Court Of Himachal Pradesh · (2010) 02 SHI CK 0001
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
High Courts06 Feb 2010
Jagdish Chand Sharma and etc. Vs Bachan Singh and Others etc.
High Court Of Himachal Pradesh · AIR 2010 HP 49
Motor Vehicles Act, 1939 — Section 95(1)Motor Vehicles Act, 1988 — Section 11, 110A, 145, 146, 147
High Courts22 Jan 2010
Himachal Pradesh State Electricity Board and Another Vs Laxmi Devi and Another
High Court Of Himachal Pradesh · (2011) 1 LLJ 819
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 2(14), 25B, 25F
High Courts08 Jan 2010Allowed
Renu Gogar Vs State of H.P.
High Court Of Himachal Pradesh · (2010) 01 SHI CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20
High Courts08 Jan 2010
Solar Explosives Ltd. Vs N.H.P.C. and Another
High Court Of Himachal Pradesh · (2010) 01 SHI CK 0066
High Courts08 Jan 2010
Anokhi Ram Verma Vs Arun Kumar and Others Raj Kumar and Others Vs HPSEB and Others HPSEB Vs Lal Chand Thakur and Others Om Parkash Thakur and Others Vs HPSEB and Another
High Court Of Himachal Pradesh · (2010) 01 SHI CK 0042
Constitution of India, 1950 — Article 14
High Courts08 Jan 2010Dismissed
Collector, Land Acquisition, HPPWD Vs Ses Ram and Others
High Court Of Himachal Pradesh · (2010) 01 SHI CK 0041
Land Acquisition Act, 1894 — Section 4, 4(1)
High Courts08 Jan 2010Dismissed
Commissioner of Income Tax Vs H.P. State Forest Corporation Ltd.
High Court Of Himachal Pradesh · (2010) 01 SHI CK 0040
Income Tax Act, 1961 — Section 139(1), 260, 260A, 28, 43B
High Courts08 Jan 2010
Sh. Dharam Pal Vs Sh. Sant Ram and Others
High Court Of Himachal Pradesh · (2010) 01 SHI CK 0038
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 11 Rule 15, Order 23 Rule 1 , Order 23 Rule 3, Order 39 Rule 1Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 118Specific Relief Act, 1963 — Section 19, 20, 27
High Courts08 Jan 2010Dismissed
Raj Kumar Khanna and Another Vs Gurcharan Singh Gulati and Others Gurcharan Singh Gulati Vs Raj Kumar Khanna and Another
High Court Of Himachal Pradesh · (2010) 01 SHI CK 0015
Specific Relief Act, 1963 — Section 15, 20
High Courts08 Jan 2010
S.S. Kutlehria and Others Vs State of H.P. and Others Nathu Ram Sharma Vs Bikram Singh Mehta and Others
High Court Of Himachal Pradesh · (2010) 01 SHI CK 0013
Constitution of India, 1950 — Article 14, 142