High Courts14 Jul 2022Dismissed
Anoop Kumar Vs Himachal Pradesh Staff
High Court Of Himachal Pradesh · (2022) 07 SHI CK 0021
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,415 judgments · page 223 of 1,571
High Courts14 Jul 2022Dismissed
Rajat Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2022) 07 SHI CK 0020
Constitution Of India, 1950 — Article 226
High Courts14 Jul 2022Dismissed
Hari Pal Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2022) 07 SHI CK 0019
Constitution Of India, 1950 — Article 226
High Courts13 Jul 2022Disposed Of
Bhim Singh And Others Vs State Of H.P
High Court Of Himachal Pradesh · (2022) 07 SHI CK 0024
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 279, 337Motor Vehicles Act, 1988 — Section 185
High Courts13 Jul 2022Dismissed
Lalit Sain Vs Himachal Pradesh State Cooperative Bank Ltd
High Court Of Himachal Pradesh · (2022) 07 SHI CK 0023
High Courts13 Jul 2022Allowed
Aman Kumar Bhardwaj Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2022) 07 SHI CK 0018
Indian Penal Code, 1860 — Section 7, 24, 25, 415, 419, 463, 468, 471Information Technology Act, 2000 — Section 66(D)Disaster Management Act, 2005 — Section 54
High Courts12 Jul 2022Disposed Of
Parma Nand Pandey Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2022) 07 SHI CK 0017
Code Of Criminal Procedure, 1973 — Section 82, 83, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(C), 21, 22, 29
High Courts12 Jul 2022Disposed Of
Arun Kumar Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2022) 07 SHI CK 0016
Constitution Of India, 1950 — Article 226
High Courts12 Jul 2022Disposed Of
Balvir Singh Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2022) 07 SHI CK 0015
Code Of Criminal Procedure, 1973 — Section 154, 164, 439Indian Penal Code, 1860 — Section 34, 342, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4
High Courts12 Jul 2022Disposed Of
Jagdish Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2022) 07 SHI CK 0014
Code Of Criminal Procedure, 1973 — Section 82, 154, 299, 438, 439, 482Indian Penal Code, 1860 — Section 201, 307, 452, 504Arms Act, 1959 — Section 25
High Courts12 Jul 2022Disposed Of
Ram Lal Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2022) 07 SHI CK 0013
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 29
High Courts11 Jul 2022Dismissed
Yogesh Sharma Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2022) 07 SHI CK 0012
Constitution Of India, 1950 — Article 226
High Courts11 Jul 2022Dismissed
Anant Ram Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2022) 07 SHI CK 0011
Constitution Of India, 1950 — Article 226
High Courts11 Jul 2022Dismissed
Tulsa Devi Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2022) 07 SHI CK 0010
Constitution Of India, 1950 — Article 226
High Courts11 Jul 2022Dismissed
Asha Devi Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2022) 07 SHI CK 0009
Constitution Of India, 1950 — Article 226
High Courts07 Jul 2022Disposed Of
Gopal Singh Vs Himachal Road Transport Corporation And Others
High Court Of Himachal Pradesh · (2022) 07 SHI CK 0008
Constitution Of India, 1950 — Article 226
High Courts07 Jul 2022Disposed Of
Kesar Singh Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2022) 07 SHI CK 0007
High Courts06 Jul 2022Dismissed
Vikrant Thakur Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2022) 07 SHI CK 0006
Constitution Of India, 1950 — Article 226
High Courts06 Jul 2022Disposed Of
Taruna Devi Vs State Of H.P And Others
High Court Of Himachal Pradesh · (2022) 07 SHI CK 0005
Constitution Of India, 1950 — Article 226
High Courts06 Jul 2022
Tarsem Kumar Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2022) 07 SHI CK 0004
Constitution Of India, 1950 — Article 19, 20, 21Code Of Criminal Procedure, 1973 — Section 2(u), 24, 91, 161, 164, 165, 172(2), 173, 173(3), 173(5), 173(6), 199(2), 207, 208, 225, 243, 301(1), 301(2), 302, 308, 311, 321, 377, 386, 439(2)Indian Penal Code, 1860 — Section 147, 149, 332, 353, 452, 506