CourtKutchehry.com

COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,399 judgments · page 420 of 1,570

High Courts15 Sept 2020Allowed

Narender Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0237

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1), 3(7), 3(19)Indian Penal Code, 1860 — Section 34, 447, 504, 506Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
Read judgment
High Courts15 Sept 2020Allowed

Ami Chand Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0233

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3Indian Penal Code, 1860 — Section 323, 354(D), 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 12
Read judgment
High Courts15 Sept 2020Allowed

Arbind Kumar Sharma Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0232

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3Indian Penal Code, 1860 — Section 34, 323, 341Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
Read judgment
High Courts15 Sept 2020Allowed

Parkash Chand Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0231

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1), 3(7), 3(19)Indian Penal Code, 1860 — Section 34, 447, 504, 506Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
Read judgment
High Courts15 Sept 2020Allowed

Karan Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0229

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i)Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
Read judgment
High Courts15 Sept 2020Allowed

Shimpu Alias Som Dutt Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0228

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3Indian Penal Code, 1860 — Section 323, 354(D), 506, 509Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
Read judgment
High Courts15 Sept 2020Allowed

Rakesh Kumar Sharma Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0227

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3Indian Penal Code, 1860 — Section 34, 323, 341Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
Read judgment
High Courts15 Sept 2020Allowed

Bayasa Devi Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2020) 09 SHI CK 0225

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1), 3(7), 3(19)Indian Penal Code, 1860 — Section 34, 447, 504, 506Code Of Criminal Procedure, 1973 — Section 439, 446, 446A
Read judgment