High Courts25 Mar 2021Disposed Of
Pardeep Kumar Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0226
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,414 judgments · page 325 of 1,571
High Courts25 Mar 2021Disposed Of
Narender Singh Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0225
Constitution Of India, 1950 — Article 226
High Courts25 Mar 2021Disposed Of
Ronit Kumar Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0224
High Courts25 Mar 2021Dismissed
State Of H.P. And Others Vs Rumla Devi
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0223
Constitution Of India, 1950 — Article 226
High Courts25 Mar 2021Disposed Of
Raj Kumar Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0222
High Courts25 Mar 2021Disposed Of
Rekha Devi & Ors Vs Lalit Kumar
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0221
High Courts25 Mar 2021Disposed Of
Pooja Kapil Vs Rishi Kapil And Others
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0220
High Courts25 Mar 2021 Allowed
Atul Kumar Vs State Of H.P. & Anr
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0219
Constitution Of India, 1950 — Article 141, 142, 227Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 37(2), 64Arbitration And Conciliation Act, 1996 — Section 23(4), 29(A)
High Courts25 Mar 2021 Allowed
Parmod Kumar Vs State Of H.P. & Anr
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0218
Constitution Of India, 1950 — Article 141, 142, 227Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 37(2), 64Arbitration And Conciliation Act, 1996 — Section 23(4), 29(A)
High Courts25 Mar 2021 Allowed
Suraksha Devi Vs State Of H.P. & Anr
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0217
Constitution Of India, 1950 — Article 141, 142, 227Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 37(2), 64Arbitration And Conciliation Act, 1996 — Section 23(4), 29(A)
High Courts25 Mar 2021Dismissed
State Of H.P. And Others Vs Ravan Dev
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0216
Constitution Of India, 1950 — Article 226
High Courts25 Mar 2021 Allowed
Yog Raj Vs State Of Himachal Pradesh And Another
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0215
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 279, 429
High Courts25 Mar 2021Disposed Of
Som Parkash Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0214
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(H)
High Courts25 Mar 2021Dismissed
State Of H.P. And Others Vs Dina Nath
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0213
Constitution Of India, 1950 — Article 226
High Courts25 Mar 2021Dismissed
State Of H.P. And Others Vs Bhag Mal
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0212
Constitution Of India, 1950 — Article 226
High Courts25 Mar 2021Dismissed
State Of H.P. And Others Vs Mangat Ram
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0211
Constitution Of India, 1950 — Article 226
High Courts25 Mar 2021 Allowed
Anuj Kumar Vs State Of H.P. & Anr
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0210
Constitution Of India, 1950 — Article 141, 142, 227Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 37(2), 64Arbitration And Conciliation Act, 1996 — Section 23(4), 29(A)
High Courts25 Mar 2021 Allowed
Rajiv Kumar Vs State Of H.P. & Anr
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0209
Constitution Of India, 1950 — Article 141, 142, 227Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 37(2), 64Arbitration And Conciliation Act, 1996 — Section 23(4), 29(A)
High Courts25 Mar 2021 Allowed
Deepak Sharma Vs State Of H.P. & Anr
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0208
Constitution Of India, 1950 — Article 141, 142, 227Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 37(2), 64Arbitration And Conciliation Act, 1996 — Section 23(4), 29(A)
High Courts25 Mar 2021Disposed Of
Suresh Kumar Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2021) 03 SHI CK 0207