CourtKutchehry.com

COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,414 judgments · page 322 of 1,571

High Courts01 Apr 2021Dismissed

Nishant Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2021) 04 SHI CK 0009

Code Of Criminal Procedure, 1973 — Section 161, 438Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22, 29
Read judgment
High Courts01 Apr 2021 Allowed

Sarika Vs State Of H.P

High Court Of Himachal Pradesh · (2021) 04 SHI CK 0007

Code Of Criminal Procedure, 1973 — Section 437A, 438, 439
Read judgment
High Courts01 Apr 2021Disposed Of

Rajat Chauhan Vs State Of H.P. & Anr

High Court Of Himachal Pradesh · (2021) 04 SHI CK 0006

Constitution Of India, 1950 — Article 142, 226Code Of Criminal Procedure, 1973 — Section 154, 320, 482Indian Penal Code, 1860 — Section 279, 337, 406, 498A
Read judgment
High Courts01 Apr 2021Disposed Of

Mangal Singh Negi Vs Central Bureau Of Investigation

High Court Of Himachal Pradesh · (2021) 04 SHI CK 0004

Constitution Of India, 1950 — Article 21, 22Code Of Criminal Procedure, 1973 — Section 41, 41(1)(b)(ii), 41(1)(ba), 154, 155, 156, 157, 158, 159, 160, 161, 162, 163, 164, 165, 166, 166, 167, 168, 169, 170, 171, 172, 173, 174, 175, 176, 438, 438(1), 439Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471
Read judgment
High Courts01 Apr 2021Dismissed

Ram Lal Vs Om Parkash & Anr

High Court Of Himachal Pradesh · (2021) 04 SHI CK 0003

Code Of Civil Procedure, 1908 — Order 41 Rule 2Specific Relief Act, 1963 — Section 9, 20Indian Contract Act, 1872 — Section 29
Read judgment
High Courts01 Apr 2021Disposed Of

Pradeep Kumar Dhameeja Vs State Of H.P. & Anr

High Court Of Himachal Pradesh · (2021) 04 SHI CK 0002

Constitution Of India, 1950 — Article 142, 226Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 279, 337, 406, 498A
Read judgment