High Courts23 Sept 2021Dismissed
State Of Himachal Pradesh Vs Kalsang Son
High Court Of Himachal Pradesh · (2021) 09 SHI CK 0083
Indian Forest Act, 1927 — Section 41, 42
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,415 judgments · page 265 of 1,571
High Courts23 Sept 2021Disposed Of
Kavita Kapoor And Others Vs State Of H.P
High Court Of Himachal Pradesh · (2021) 09 SHI CK 0082
High Courts23 Sept 2021Allowed
Roshan Lal Sharma Vs Dinesh Ashotra
High Court Of Himachal Pradesh · (2021) 09 SHI CK 0081
High Courts23 Sept 2021Dismissed
M/S Mahindra And Mehindra Financial Services Limited Vs Chavinder Kainth
High Court Of Himachal Pradesh · (2021) 09 SHI CK 0080
Negotiable Instruments Act, 1881 — Section 138, 139
High Courts22 Sept 2021Allowed
Shashi Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 09 SHI CK 0065
Code Of Criminal Procedure, 1973 — Section 437A, 446
High Courts22 Sept 2021Allowed
Chaman Singh Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 09 SHI CK 0064
Code Of Criminal Procedure, 1973 — Section 437A, 446, 446A
High Courts22 Sept 2021Allowed
Sandeep Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 09 SHI CK 0063
Code Of Criminal Procedure, 1973 — Section 437A, 446
High Courts22 Sept 2021Allowed
Sunny Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 09 SHI CK 0062
Code Of Criminal Procedure, 1973 — Section 437A, 446
High Courts22 Sept 2021Allowed
Shankar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 09 SHI CK 0061
Code Of Criminal Procedure, 1973 — Section 437A, 446
High Courts22 Sept 2021Dismissed
Sunil Kumar Vs Reena Devi
High Court Of Himachal Pradesh · (2021) 09 SHI CK 0060
Code Of Criminal Procedure, 1973 — Section 125, 127, 482, 498A
High Courts21 Sept 2021Allowed
Vikas Guleria Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2021) 09 SHI CK 0059
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 279, 307
High Courts21 Sept 2021Allowed
Ajay Kumar Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2021) 09 SHI CK 0058
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 279, 307
High Courts21 Sept 2021Disposed Of
Krishna Devi Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 09 SHI CK 0057
Indian Penal Code, 1860 — Section 120B, 323, 342, 364A, 388, 506
High Courts21 Sept 2021Dismissed
Gaurav Mangla Vs State Of HP
High Court Of Himachal Pradesh · (2021) 09 SHI CK 0056
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37
High Courts21 Sept 2021Dismissed
Pradeep Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 09 SHI CK 0055
Code Of Criminal Procedure, 1973 — Section 439
High Courts21 Sept 2021Allowed
Sadh Ram Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 09 SHI CK 0054
Code Of Criminal Procedure, 1973 — Section 437A, 438Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 37
High Courts21 Sept 2021
Sandeep Kumar Vs Rajinder Kumar And Others
High Court Of Himachal Pradesh · (2021) 09 SHI CK 0053
Code Of Criminal Procedure, 1973 — Section 482
High Courts21 Sept 2021Allowed
Manoj Kumar Maurya And Others Vs State Of HP And Others
High Court Of Himachal Pradesh · (2021) 09 SHI CK 0052
Code Of Criminal Procedure, 1973 — Section 245, 173, 320, 482Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 326, 452, 506Indian Penal Code, 1860 — Section 498A
High Courts21 Sept 2021Allowed
Rohit Chauhan Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2021) 09 SHI CK 0051
Code Of Criminal Procedure, 1973 — Section 245, 320, 482
High Courts20 Sept 2021Dismissed
Subhash Chand Vs Krishani Devi
High Court Of Himachal Pradesh · (2021) 09 SHI CK 0050
Constitution Of India, 1950 — Article 15(3), 39Code Of Criminal Procedure, 1973 — Section 125, 125(1)(a), 127, 482, 488Hindu Adoptions And Maintenance Act, 1956 — Section 18(2), 125, 125(1)(a)