CourtKutchehry.com

COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,334 judgments · page 1,299 of 1,567

High Courts09 Aug 2005

State of H.P. Vs Jagar Nath

High Court Of Himachal Pradesh · (2006) FAJ 146 : (2006) 1 ShimLC 109

Criminal Procedure Code, 1973 (CrPC) — Section 204, 204(2)Prevention of Food Adulteration Act, 1954 — Section 10, 13(2), 16(1), 7
Read judgment
High Courts09 Aug 2005

State of H.P. Vs Siri Ram

High Court Of Himachal Pradesh · (2006) CriLJ 1008 : (2006) 2 RCR(Criminal) 665 : (2005) 2 ShimLC 459

Constitution of India, 1950 — Article 21Prevention of Food Adulteration Act, 1954 — Section 10(7), 13, 13(2), 16(1), 7
Read judgment
High Courts02 Aug 2005Allowed

Shiv Ram Vs Nuratta and Others

High Court Of Himachal Pradesh · AIR 2006 HP 47 : (2006) 1 ShimLC 97

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 5, Order 43 Rule 1
Read judgment
High Courts29 Jul 2005

State of H.P. Vs Tek Chand and Another

High Court Of Himachal Pradesh · (2006) CriLJ 1893 : (2005) 3 ShimLC 127

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 323, 325, 34, 341, 342
Read judgment