High Courts28 Feb 2023Allowed
Nikhil Thakur Vs State Of H.P
High Court Of Himachal Pradesh · (2023) 02 SHI CK 0059
Indian Penal Code, 1860 — Section 147, 148, 149, 323, 325, 341, 382
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,415 judgments · page 194 of 1,571
High Courts28 Feb 2023
Man Singh Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2023) 02 SHI CK 0058
Constitution Of India, 1950 — Article 226
High Courts28 Feb 2023Disposed Of
Kewal Singh @ Chaudhary Ram Vs State Of H.P
High Court Of Himachal Pradesh · (2023) 02 SHI CK 0057
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 341, 376, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(za) a, 3(2) Va, 3(1)(s)
High Courts28 Feb 2023Disposed Of
Shanta Devi Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2023) 02 SHI CK 0056
High Courts28 Feb 2023Allowed
Sushila Rana Vs State Of HP
High Court Of Himachal Pradesh · (2023) 02 SHI CK 0055
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29
High Courts28 Feb 2023Disposed Of
Manish Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2023) 02 SHI CK 0054
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 420, 467, 468, 471
High Courts28 Feb 2023Disposed Of
Vinod Thakur & Others Vs Sandeep Bhatnagar
High Court Of Himachal Pradesh · (2023) 02 SHI CK 0053
High Courts28 Feb 2023
Mata Ram Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2023) 02 SHI CK 0052
High Courts28 Feb 2023Disposed Of
Master Videsh And Others Vs Shanta Rani & Anr
High Court Of Himachal Pradesh · (2023) 02 SHI CK 0051
High Courts28 Feb 2023Disposed Of
Gopal Singh And Others Vs State Of Himachal Pradesh And Another
High Court Of Himachal Pradesh · (2023) 02 SHI CK 0050
High Courts28 Feb 2023Disposed Of
Deepak Singh Vs State Of H.P
High Court Of Himachal Pradesh · (2023) 02 SHI CK 0049
Indian Penal Code, 1860 — Section 420, 506
High Courts27 Feb 2023Disposed Of
Kapil Dev @ Kapil Khatar And Others Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2023) 02 SHI CK 0068
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s)
High Courts27 Feb 2023Disposed Of
M/S Tenzin Construction Co. Pvt. Ltd Vs M/S OM Educational Research And Management Society, Through Ms. Samarika Singh (Chairperson)
High Court Of Himachal Pradesh · (2023) 02 SHI CK 0067
Commercial Courts Act, 2015 — Section 12A
High Courts27 Feb 2023Disposed Of
Shyam Lal Vs State Of H.P. And Another
High Court Of Himachal Pradesh · (2023) 02 SHI CK 0066
High Courts24 Feb 2023Allowed
Lal Singh Vs State Of H.P
High Court Of Himachal Pradesh · (2023) 02 SHI CK 0043
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 25, 29, 37Evidence Act, 1872 — Section 27
High Courts24 Feb 2023Disposed Of
Shakti Singh Vs State Of H.P
High Court Of Himachal Pradesh · (2023) 02 SHI CK 0042
Code Of Criminal Procedure, 1973 — Section 173, 457Himachal Pradesh Excise Act, 2011 — Section 39(1)(a)
High Courts24 Feb 2023Allowed
Sandeep Thakur Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2023) 02 SHI CK 0041
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29, 37, 42(2)
High Courts24 Feb 2023Allowed
Ajeet Singh Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2023) 02 SHI CK 0040
Indian Penal Code, 1860 — Section 302, 304, 336Arms Act, 1959 — Section 25, 54, 59Code Of Criminal Procedure, 1973 — Section 439
High Courts23 Feb 2023Allowed
Jitender Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2023) 02 SHI CK 0048
Indian Penal Code, 1860 — Section 306
High Courts23 Feb 2023Allowed
Akash Sagar @ Azad Vs State Of H.P
High Court Of Himachal Pradesh · (2023) 02 SHI CK 0047
Indian Penal Code, 1860 — Section 120B, 363, 366, 366A, 376, 376DProtection Of Children From Sexual Offences Act, 2012 — Section 4, 6Code Of Criminal Procedure, 1973 — Section 164