High Courts04 Dec 2021Dismissed
M/S Nikhil Enterprises Porp Vs State Bank Of India And Others
High Court Of Himachal Pradesh · (2021) 12 SHI CK 0031
Constitution Of India, 1950 — Article 226Security Interest (Enforcement) Rules, 2002 — Rule 8(1)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,415 judgments · page 252 of 1,571
High Courts04 Dec 2021Disposed Of
Ritik Sharma And Others Vs Himachal Pradesh Board And Others
High Court Of Himachal Pradesh · (2021) 12 SHI CK 0030
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 323, 324, 341Code Of Criminal Procedure, 1973 — Section 482
High Courts04 Dec 2021Dismissed
Pawan Kumar Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2021) 12 SHI CK 0029
High Courts04 Dec 2021Disposed Of
Bishma Kumari Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2021) 12 SHI CK 0028
Constitution Of India, 1950 — Article 226
High Courts04 Dec 2021Disposed Of
Joginder Singh And Others Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 12 SHI CK 0027
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s)
High Courts04 Dec 2021Allowed
Chhering Funchok Vs State Of H.P And Others
High Court Of Himachal Pradesh · (2021) 12 SHI CK 0026
Constitution Of India, 1950 — Article 226
High Courts04 Dec 2021Disposed Of
Jeet Ram Vs Himachal Pradesh Board And Others
High Court Of Himachal Pradesh · (2021) 12 SHI CK 0024
Constitution Of India, 1950 — Article 226
High Courts04 Dec 2021Dismissed
Sadh Mohammad Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2021) 12 SHI CK 0023
Code Of Criminal Procedure, 1973 — Section 451Indian Forest Act, 1927 — Section 41, 42, 52, 52(1), 52(2), 52A, 52B, 59BIndian Penal Code, 1860 — Section 379
High Courts03 Dec 2021Disposed Of
Reeta Devi Vs Himachal Pradesh Board And Others
High Court Of Himachal Pradesh · (2021) 12 SHI CK 0017
Constitution Of India, 1950 — Article 226
High Courts03 Dec 2021Disposed Of
Swarna Devi Vs Himachal Pradesh Board And Others
High Court Of Himachal Pradesh · (2021) 12 SHI CK 0016
Constitution Of India, 1950 — Article 226
High Courts03 Dec 2021Disposed Of
Anil Kumar Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2021) 12 SHI CK 0015
Constitution Of India, 1950 — Article 226
High Courts02 Dec 2021
Bharat Sharma Vs Himachal Road Trasnport Corporation And Others
High Court Of Himachal Pradesh · (2021) 12 SHI CK 0022
High Courts02 Dec 2021Disposed Of
Abhilov Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 12 SHI CK 0021
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 323, 341, 506Prevention Of Damage To Public Property Act, 1984 — Section 3
High Courts02 Dec 2021Disposed Of
Ummer Farooque Suhali Vs M/S Dewlite Industries, Vidya Commercial Complex
High Court Of Himachal Pradesh · (2021) 12 SHI CK 0020
Code Of Criminal Procedure, 1973 — Section 397, 401Negotiable Instruments Act, 1881 — Section 138, 147
High Courts02 Dec 2021Dismissed
Rekha Devi Vs State Of H. P And Others
High Court Of Himachal Pradesh · (2021) 12 SHI CK 0019
Constitution Of India, 1950 — Article 226
High Courts02 Dec 2021
Kuldip Singh Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2021) 12 SHI CK 0018
High Courts02 Dec 2021Disposed Of
Mohammad Ali Vs State Of H. P
High Court Of Himachal Pradesh · (2021) 12 SHI CK 0007
High Courts02 Dec 2021Allowed
Harinder Singh Vs Himachal Pradesh State Electricity Board Limited Through Its
High Court Of Himachal Pradesh · (2021) 12 SHI CK 0006
High Courts02 Dec 2021Disposed Of
Renuka Ji Dam Project, HPPCL Through Its Managing Director And Others Vs Panno Devi And Others
High Court Of Himachal Pradesh · (2021) 12 SHI CK 0005
Land Acquisition Act, 1894 — Section 4, 18, 54
High Courts01 Dec 2021Disposed Of
P.N. Chauhan Vs Himachal Pradesh University Summer Hill
High Court Of Himachal Pradesh · (2021) 12 SHI CK 0014
Contract Act, 1872 — Section 23