High Courts18 Jan 2021Dismissed
Amit And Others Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2021) 01 SHI CK 0256
Himachal Pradesh Panchayati Raj (Election) Rules, 1994 — Rule 19(3), 24
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,399 judgments · page 353 of 1,570
High Courts15 Jan 2021Disposed Of
Tushar Walia Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 01 SHI CK 0273
High Courts15 Jan 2021Dismissed
Shyam Lal Thakur Vs Santosh Kumar
High Court Of Himachal Pradesh · (2021) 01 SHI CK 0242
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
High Courts15 Jan 2021Allowed
O.P. Chauhan Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 01 SHI CK 0241
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 143, 188
High Courts15 Jan 2021Disposed Of
Arjun Singh And Another Vs State Of Himachal Pradesh And Another
High Court Of Himachal Pradesh · (2021) 01 SHI CK 0240
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 498A
High Courts15 Jan 2021Disposed Of
Dole Ram Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 01 SHI CK 0239
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18
High Courts14 Jan 2021Dismissed
Deepak Kumar Vs Himachal Pradesh Staff Selection Commission & Another
High Court Of Himachal Pradesh · (2021) 01 SHI CK 0238
High Courts13 Jan 2021Disposed Of
Gaurav And Another Vs State Of Himachal Pradesh And Another
High Court Of Himachal Pradesh · (2021) 01 SHI CK 0207
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 188, 269Disaster Management Act, 2005 — Section 51
High Courts13 Jan 2021Disposed Of
Isar Mohammad Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 01 SHI CK 0206
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4
High Courts13 Jan 2021Disposed Of
Sunil Kumar Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2021) 01 SHI CK 0205
High Courts12 Jan 2021Disposed Of
Tara Devi Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2021) 01 SHI CK 0184
High Courts12 Jan 2021Allowed
Poonam Kumari & Another Vs State Of H.P
High Court Of Himachal Pradesh · (2021) 01 SHI CK 0183
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 376
High Courts12 Jan 2021Disposed Of
Ashok Kumar Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2021) 01 SHI CK 0182
High Courts11 Jan 2021Disposed Of
Hanumati Raina Vs Himachal Pradesh State Electricity Board, Ltd
High Court Of Himachal Pradesh · (2021) 01 SHI CK 0162
High Courts08 Jan 2021Disposed Of
Parmesh Kumar And Others Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2021) 01 SHI CK 0161
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 154, 164, 436, 436A, 439Indian Penal Code, 1860 — Section 342, 376, 506
High Courts08 Jan 2021Disposed Of
Krishna Kumar Vs State Of H. P. & Ors
High Court Of Himachal Pradesh · (2021) 01 SHI CK 0160
Himachal Pradesh Panchayati Raj Act, 1994 — Section 122
High Courts08 Jan 2021Dismissed
Ranjana Raitka Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2021) 01 SHI CK 0159
High Courts08 Jan 2021Allowed
Sunil Kumar Vs State Of H.P. And Anr
High Court Of Himachal Pradesh · (2021) 01 SHI CK 0158
Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 307, 323, 354D, 420, 452, 467, 468, 471, 506Code Of Criminal Procedure, 1973 — Section 173, 320, 437, 482
High Courts08 Jan 2021Dismissed
Yuva Sangathan Seobagh And Another Vs State Of H.P. & Ors
High Court Of Himachal Pradesh · (2021) 01 SHI CK 0157
Himachal Pradesh Panchayati Raj Act, 1994 — Section 3, 4, 10, 35, 120(1), 140
High Courts08 Jan 2021Disposed Of
Diwakar Dev Sharma Vs State Of Himachal Pradesh & Anr
High Court Of Himachal Pradesh · (2021) 01 SHI CK 0156
Railways Act, 1989 — Section 153