High Courts30 Mar 2021Disposed Of
Chaman Lal Vs State Of H.P. And Another
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0246
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,414 judgments · page 324 of 1,571
High Courts30 Mar 2021Disposed Of
Dinesh Kumar Vs State Of H.P. And Another
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0245
High Courts30 Mar 2021Disposed Of/ Dismissed
Naresh Kumar Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0244
High Courts30 Mar 2021 Allowed
Ajeet Singh @ Honey Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0243
Code Of Criminal Procedure, 1973 — Section 437A, 439, 446
High Courts30 Mar 2021Disposed Of
Bimla Devi Vs State Of HP And Ors
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0240
Constitution Of India, 1950 — Article 226
High Courts30 Mar 2021Dismissed
Tek Singh Vs State Of H.P
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0239
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6
High Courts30 Mar 2021Disposed Of
Shubhangi Sharma Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0238
High Courts30 Mar 2021Disposed Of
Liyakat Ali Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0237
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 17
High Courts30 Mar 2021Disposed Of
Arjun Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0236
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 436, 436A, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29, 37, 52(A)(2), 52(A)(3)
High Courts30 Mar 2021Disposed Of
Augustine Chibucike Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0235
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 160, 436, 436A, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29, 37
High Courts26 Mar 2021Disposed Of
Babita Rajta Vs Central Bureau Of Investigation
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0278
Constitution Of India, 1950 — Article 23Indian Penal Code, 1860 — Section 120(B), 409, 419, 465, 466, 471Prevention Of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d), 13(2)
High Courts26 Mar 2021 Allowed
Shashi Kumar Vs State Of Himachal Pradesh And Another
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0241
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 341, 354A, 354D, 452
High Courts26 Mar 2021Disposed Of
Durga Dass And Others Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0234
High Courts26 Mar 2021Disposed Of
Sanjeev Kumar Thakur Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0233
Arbitration And Conciliation Act, 1996 — Section 11(6), 11(12)(b), 23, 29A
High Courts26 Mar 2021Dismissed
Archana Rana Vs State Of H.P. & Ors
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0232
Constitution Of India, 1950 — Article 136, 51A
High Courts25 Mar 2021Disposed Of
Kamini Sood Vs Sapna Puri And Another
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0231
Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 17
High Courts25 Mar 2021Disposed Of
Mayavati Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0230
High Courts25 Mar 2021Dismissed
State Of H.P. And Others Vs Roop Lal
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0229
Constitution Of India, 1950 — Article 226
High Courts25 Mar 2021 Allowed
Lakhan Pal And Anr Vs State Of H.P. And Ors
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0228
Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 279, 307, 323, 337, 338, 420, 452, 467, 468, 471, 506Motor Vehicles Act, 1988 — Section 187, 196Code Of Criminal Procedure, 1973 — Section 173, 320, 437, 482
High Courts25 Mar 2021Disposed Of
Jaswant Singh Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0227
Indian Penal Code, 1860 — Section 323, 354, 504, 509Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(Va)