High Courts16 Feb 2021Disposed Of
Sunil Kumar Vs State Of HP And Another
High Court Of Himachal Pradesh · (2021) 02 SHI CK 0204
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,399 judgments · page 339 of 1,570
High Courts16 Feb 2021Disposed Of
Santosh Kumar Vs State Of HP
High Court Of Himachal Pradesh · (2021) 02 SHI CK 0203
High Courts16 Feb 2021Disposed Of
Paramjeet Patyal Vs State Of HP & Others
High Court Of Himachal Pradesh · (2021) 02 SHI CK 0202
High Courts16 Feb 2021
Rimple Dogra Vs State Of Himachal Pradesh And Another
High Court Of Himachal Pradesh · (2021) 02 SHI CK 0201
High Courts16 Feb 2021Disposed Of
Jyoti Prakash Suman Vs State Of HP & Others
High Court Of Himachal Pradesh · (2021) 02 SHI CK 0200
High Courts12 Feb 2021Disposed Of
Tushar Walia Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 02 SHI CK 0163
Indian Penal Code, 1860 — Section 376Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3
High Courts12 Feb 2021Disposed Of
Vipin Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 02 SHI CK 0162
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29
High Courts12 Feb 2021Disposed Of
Raja Nand Sharma Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2021) 02 SHI CK 0161
Himachal Pradesh Panchayati Raj Act, 1994 — Section 160(E)
High Courts12 Feb 2021Disposed Of
Sanjeev Kumar Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2021) 02 SHI CK 0160
High Courts12 Feb 2021Disposed Of
Bali Ram Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2021) 02 SHI CK 0159
High Courts12 Feb 2021Disposed Of
Ajay Singh Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 02 SHI CK 0158
Indian Penal Code, 1860 — Section 376
High Courts12 Feb 2021Dismissed
Ramesh Dutt Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2021) 02 SHI CK 0157
Constitution Of India, 1950 — Article 226, 243(a), 243K, 243K(1), 243K(3), 243O, 243O(a), 243O(b)Himachal Pradesh Panchayati Raj Act, 1994 — Section 162, 175, 175(1)
High Courts12 Feb 2021Dismissed
Malika Devi Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2021) 02 SHI CK 0156
High Courts12 Feb 2021Disposed Of
Yashoda Vs State Of Himachal Pradesh & Ors
High Court Of Himachal Pradesh · (2021) 02 SHI CK 0155
High Courts12 Feb 2021 Allowed
Dr. Subhash Thakur And Other Vs State Of H.P. And Another
High Court Of Himachal Pradesh · (2021) 02 SHI CK 0154
Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 279, 304A, 307, 323, 420, 452, 467, 468, 471, 506Code Of Criminal Procedure, 1973 — Section 173, 320, 437, 482
High Courts12 Feb 2021Disposed Of
Manish Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 02 SHI CK 0153
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29
High Courts12 Feb 2021Disposed Of
Satya Devi Vs State Of Himachal Pradesh & Ors
High Court Of Himachal Pradesh · (2021) 02 SHI CK 0152
High Courts11 Feb 2021
Rajesh Kumar Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2021) 02 SHI CK 0146
High Courts11 Feb 2021Disposed Of
Aman Vs Manisha Kumari And Others
High Court Of Himachal Pradesh · (2021) 02 SHI CK 0145
Indian Penal Code, 1860 — Section 323, 376Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(1)(w)(ii)
High Courts11 Feb 2021Disposed Of
Harshit Sharma Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2021) 02 SHI CK 0144