High Courts08 Aug 2022Allowed
Atul Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2022) 08 SHI CK 0027
Indian Penal Code, 1860 — Section 35A, 376, 504, 506
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,415 judgments · page 220 of 1,571
High Courts08 Aug 2022Disposed Of
Mohnish Mohan Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2022) 08 SHI CK 0026
Drugs And Cosmetics (Second Amendment) Rules, 2020 — Rule 84(D)Code Of Criminal Procedure, 1973 — Section 160, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22, 29
High Courts08 Aug 2022Dismissed
Bala Ram Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2022) 08 SHI CK 0025
Code Of Criminal Procedure, 1973 — Section 438, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 25, 29
High Courts08 Aug 2022Allowed
Sandeep Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2022) 08 SHI CK 0024
Code Of Criminal Procedure, 1973 — Section 160, 161, 438Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471
High Courts05 Aug 2022Disposed Of
Kailash Chand Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2022) 08 SHI CK 0023
High Courts05 Aug 2022Disposed Of
Amit Sharma Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2022) 08 SHI CK 0022
High Courts05 Aug 2022Dismissed
Dalip Kumar @ Kaka Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2022) 08 SHI CK 0021
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22, 61, 85
High Courts05 Aug 2022Disposed Of
Raj Kumar Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2022) 08 SHI CK 0020
Indian Penal Code, 1860 — Section 354A
High Courts05 Aug 2022Disposed Of
Dharam Pal Singh And Others Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2022) 08 SHI CK 0019
Constitution Of India, 1950 — Article 142, 226Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 323, 341, 406, 498A, 504, 506, 509
High Courts05 Aug 2022Dismissed
Durgi Devi Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2022) 08 SHI CK 0018
Central Civil Services (Pension) Rules, 1972 — Rule 54, 54(7), 54(7)(b), 54(7)(c), 54(8), 54(8)(iii)Hindu Marriage Act, 1955 — Section 5(iv), 5(v), 5(1), 11, 16
High Courts05 Aug 2022Disposed Of
Sunita Devi Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2022) 08 SHI CK 0017
Constitution Of India, 1950 — Article 142, 226Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 504, 506
High Courts04 Aug 2022Disposed Of
Sunil Dutt And Others Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2022) 08 SHI CK 0014
Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 120B, 409
High Courts04 Aug 2022Allowed/Disposed Of
Baldev Krishan Vs H.P.S.E.B Ltd
High Court Of Himachal Pradesh · (2022) 08 SHI CK 0013
High Courts04 Aug 2022Disposed Of
Ravinder Sharma Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2022) 08 SHI CK 0012
Indian Penal Code, 1860 — Section 409, 420
High Courts04 Aug 2022Disposed Of
Gulshan Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2022) 08 SHI CK 0011
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 25, 29, 37, 67
High Courts04 Aug 2022Disposed Of
Reeta Devi And Others Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2022) 08 SHI CK 0010
Constitution Of India, 1950 — Article 226, 243(k), 243(O), 243O(b), 243Z(g)(b), 329(b), 342D(6)Himachal Pradesh Panchayati Raj (Election) Rules 1994 — Rule 28(8)Himachal Pradesh Panchayati Raj Act, 1994 — Section 2(29), 125(3)
High Courts03 Aug 2022Dismissed
M/S Malhotra Clinics Pvt. Ltd And Others Vs Deputy General Manager (Hqrs.), Punjab & Sind Bank And Others
High Court Of Himachal Pradesh · (2022) 08 SHI CK 0016
Constitution Of India, 1950 — Article 136, 226, 227Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 14, 17Indian Contract Act, 1872 — Section 62
High Courts03 Aug 2022Disposed Of
Amandeep Singh And Others Vs State Of H. P And Others
High Court Of Himachal Pradesh · (2022) 08 SHI CK 0015
Code Of Criminal Procedure, 1973 — Section 173, 320,437, 482Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 307, 323, 420, 452, 467, 468, 471, 506
High Courts02 Aug 2022Disposed Of
Akriti Sharma Vs Maharishi Markandeshwar And Others
High Court Of Himachal Pradesh · (2022) 08 SHI CK 0009
Constitution Of India, 1950 — Article 14, 15, 16
High Courts02 Aug 2022Allowed
Narinder Singh Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2022) 08 SHI CK 0005
Indian Penal Code, 1860 — Section 34, 302