COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,415 judgments · page 170 of 1,571

High Courts26 Jun 2023Disposed Of

Yasmin Vs State Of H.P. & Anr

High Court Of Himachal Pradesh · (2023) 06 SHI CK 0069

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 6

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High Courts26 Jun 2023Disposed Of

M/S Palchan Bhang Power Pvt. Ltd Vs Harikesh Meena

High Court Of Himachal Pradesh · (2023) 06 SHI CK 0068

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High Courts26 Jun 2023Disposed Of

M/S Kulja Industries Ltd Vs HPSEB Ltd. & Others

High Court Of Himachal Pradesh · (2023) 06 SHI CK 0067

Electricity Act, 2003 — Section 126

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High Courts26 Jun 2023Disposed Of

Mohinder Singh Vs Anil Kumar Sood

High Court Of Himachal Pradesh · (2023) 06 SHI CK 0066

Code Of Civil Procedure, 1908 — Order 9 Rule 13

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High Courts26 Jun 2023

Ramdei Vs State Of H.P. & Others

High Court Of Himachal Pradesh · (2023) 06 SHI CK 0065

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High Courts26 Jun 2023Disposed Of

Seema Kaushal And Others Vs State Of H.P. And Others

High Court Of Himachal Pradesh · (2023) 06 SHI CK 0064

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High Courts26 Jun 2023Dismissed

Kuldeep Thakur Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2023) 06 SHI CK 0063

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22

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High Courts26 Jun 2023Disposed Of

Sachin Sharma Vs Land Acquisition Collector-Cum-Competent Authority & Ors

High Court Of Himachal Pradesh · (2023) 06 SHI CK 0062

Arbitration And Conciliation Act, 1996 — Section 294A(4), 29A(5)

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High Courts26 Jun 2023Disposed Of

M/S Pratap Industries Products Vs M/S Hindustan Construction Company Ltd

High Court Of Himachal Pradesh · (2023) 06 SHI CK 0061

Micro Small And Medium Enterprises Development Act, 2006 — Section 19Arbitration And Conciliation Act, 1996 — Section 34Code Of Civil Procedure, 1908 — Section 151

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High Courts26 Jun 2023Disposed Of

Prem Chand & Ors Vs NHAI & Anr

High Court Of Himachal Pradesh · (2023) 06 SHI CK 0055

Arbitration And Conciliation Act, 1996 — Section 294A(4), 29A(5)

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High Courts26 Jun 2023Disposed Of

Taruna Vs Land Acquisition Collector-Cum-Competent Authority & Ors

High Court Of Himachal Pradesh · (2023) 06 SHI CK 0054

Arbitration And Conciliation Act, 1996 — Section 294A(4), 29A(5)

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High Courts23 Jun 2023Allowed

Gagandeep Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2023) 06 SHI CK 0053

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 201, 212, 302, 323, 382

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High Courts23 Jun 2023Allowed