High Courts17 Aug 2020Disposed Of
Naresh Kumar Vs HRTC And Ors
High Court Of Himachal Pradesh · (2020) 08 SHI CK 0142
Himachal Pradesh (Original Side) Rules, 1997 — Rule 16(1)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,399 judgments · page 440 of 1,570
High Courts17 Aug 2020Disposed Of
Praveen Kumar Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2020) 08 SHI CK 0141
High Courts17 Aug 2020Disposed Of
Jagat Singh Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 08 SHI CK 0140
High Courts17 Aug 2020Disposed Of
Kishori Lal Vs Kumad Singh & Another
High Court Of Himachal Pradesh · (2020) 08 SHI CK 0139
High Courts17 Aug 2020Disposed Of
Ex. Hav. Balwan Singh And Others Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2020) 08 SHI CK 0138
Central Civil Service (Pension) Rules, 1972 — Rule 5(2)Fundamental Rules, Vol I — Rule 48, 48A, 56(j), 56(k), 56(l), 56(m)
High Courts17 Aug 2020Disposed Of
Sanjay Kumar Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2020) 08 SHI CK 0137
National Cadet Corps Rules, 1948 — Rule 23
High Courts17 Aug 2020Disposed Of
Sunil Kumar Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2020) 08 SHI CK 0136
High Courts17 Aug 2020Dismissed
Praveen Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 08 SHI CK 0135
Code Of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21, 22, 37Drugs And Cosmetics Act, 1940 — Section 18(C)
High Courts17 Aug 2020Allowed
Ajay Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 08 SHI CK 0134
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 17
High Courts17 Aug 2020Allowed
Radhe Shyam Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 08 SHI CK 0133
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 354Protection Of Children From Sexual Offences Act, 2012 — Section 8
High Courts17 Aug 2020Dismissed
Pawan Kumar @ Billu Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 08 SHI CK 0132
Code Of Criminal Procedure, 1973 — Section 173(2), 439Indian Penal Code, 1860 — Section 34, 307, 324, 392, 397Arms Act, 1959 — Section 25, 54, 59
High Courts17 Aug 2020Disposed Of
Basant Singh And Others Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 08 SHI CK 0131
Indian Penal Code, 1860 — Section 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s)
High Courts14 Aug 2020Dismissed
Kavi Ram Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2020) 08 SHI CK 0193
High Courts14 Aug 2020Allowed
Raj Kumar Rana Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 08 SHI CK 0190
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 437A, 439, 446, 446A
High Courts14 Aug 2020Dismissed
Fakeer Chand Vs Himachal Pradesh Public Service Commission
High Court Of Himachal Pradesh · (2020) 08 SHI CK 0179
High Courts14 Aug 2020Dismissed
Naresh Kumar Rana Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2020) 08 SHI CK 0178
High Courts14 Aug 2020Disposed Of
Rajesh Kumar Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2020) 08 SHI CK 0177
High Courts14 Aug 2020Disposed Of
Madan Lal Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2020) 08 SHI CK 0175
High Courts14 Aug 2020Disposed Of
Shobhan Choudhary Vs Himachal Pradesh Public Service Commission & Anr
High Court Of Himachal Pradesh · (2020) 08 SHI CK 0129
Constitution Of India, 1950 — Article 14, 15, 16, 39ACode Of Civil Procedure, 1908 — Section 141, Order 1 Rule 9
High Courts14 Aug 2020Disposed Of
Robin Kumar And Another Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2020) 08 SHI CK 0128
Constitution Of India, 1950 — Article 309Junior Engineer (Electrical)/Junior Engineer (IT) Class III (Nongazette) Recruitment And Promotion Rules, 2006 — Rule 7, 10Kerala State And Subordinate Services Rules, 1958 — Rule 10(a), 10(a)(i), 10 (a)(ii)