High Courts17 Sept 2020Disposed Of
Gopal Singh Vs Himachal Pradesh Road Transport Corporation & Anothers
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0277
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,399 judgments · page 417 of 1,570
High Courts17 Sept 2020Allowed
Kashmir Singh Vs Himachal Pradesh Road Transport Corporation & Ors
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0276
Industrial Undertakings (Development And Regulation) Act, 1951 — Section 18A(1)(a)
High Courts17 Sept 2020Disposed Of
Archana Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0275
Constitution Of India, 1950 — Article 226
High Courts17 Sept 2020Disposed Of
Sunita Devi Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0261
Indian Penal Code, 1860 — Section 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 161
High Courts17 Sept 2020Dismissed
Vikram Singh Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0260
High Courts17 Sept 2020Disposed Of
Shashi Ram Pun Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0259
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 436, 436A, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18, 29, 37
High Courts17 Sept 2020Disposed Of
Megh Singh Thakur Vs Bharat Bhushan Katoch
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0258
High Courts17 Sept 2020Disposed Of
Sudesh Kumar And Others Vs Subhash Kumar
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0255
High Courts17 Sept 2020Allowed
Pritam Chand Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0254
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(U)Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
High Courts17 Sept 2020Allowed
Sachin Thakur Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0253
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(xii)Code Of Criminal Procedure, 1973 — Section 439, 446, 446AIndian Penal Code, 1860 — Section 120B, 342, 363, 366, 376
High Courts17 Sept 2020Allowed
Kiran Devi Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0252
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(U)Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
High Courts17 Sept 2020Allowed
Desh Raj Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0251
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(xii)Code Of Criminal Procedure, 1973 — Section 439, 446, 446AIndian Penal Code, 1860 — Section 120B, 342, 363, 366, 376
High Courts17 Sept 2020Allowed
Ramesh Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0250
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(U)Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
High Courts17 Sept 2020Allowed
Jagtar Kaur Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0249
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(U)Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
High Courts17 Sept 2020Allowed
Jaspal Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0248
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(U)Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
High Courts17 Sept 2020Allowed
Ravinder Singh Saini Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0247
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(U)Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
High Courts17 Sept 2020Allowed
Jaswant Kaur Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0246
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(U)Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
High Courts16 Sept 2020Allowed
Sery Hubert John And Others Vs State Of H.P
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0301
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 25, 29Foreigners Act, 1946 — Section 14
High Courts16 Sept 2020Disposed Of
Bikram Singh Vs State Of Himachal Pradesh & Anothers
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0300
High Courts16 Sept 2020Dismissed
Netar Singh Vs State Of Himachal Pradesh & Others
High Court Of Himachal Pradesh · (2020) 09 SHI CK 0299
Constitution Of India, 1950 — Article 14, 16, 142