High Courts24 Jun 2020Disposed Of
Ranjeet Singh Vs Himanshu Shekhar Chaudhari
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0213
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,399 judgments · page 474 of 1,570
High Courts24 Jun 2020Disposed Of
Noor Jamal Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0212
Code Of Criminal Procedure, 1973 — Section 164, 436, 436A, 439Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4
High Courts24 Jun 2020Disposed Of
Prem Chand And Another Vs Nek Ram And Others
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0211
Code Of Civil Procedure, 1908 — Section 151, Order 23, Rule 3
High Courts24 Jun 2020Disposed Of
Rajeev Bragta Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0210
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 161, 164, 436, 436A, 439Indian Penal Code, 1860 — Section 363, 366, 376
High Courts24 Jun 2020Disposed Of
Savita Bhardwaj Vs Sanjay Gupta
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0209
High Courts24 Jun 2020Disposed Of
Ashwani Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0208
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302
High Courts24 Jun 2020Disposed Of
Badri Vs Arun Kumar Kohli
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0207
High Courts24 Jun 2020Disposed Of
Moti Lal Vs State Of H.P. And Another
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0206
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 341, 506
High Courts24 Jun 2020Dismissed
Indra Devi Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0205
Orissa General Financial Rules, Volume II — Rule 65Madhya Pradesh Financial Code, Volume I — Rule 84Himachal Pradesh Financial Rules, 1971 — Rule 56
High Courts24 Jun 2020Disposed Of
Sanjeev Kumar Vs P.C. Dhiman And Another
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0204
Administrative Tribunals Act, 1985 — Section 17
High Courts24 Jun 2020Disposed Of
Noor Jamal Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0203
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 164, 436, 436A, 439Indian Penal Code, 1860 — Section 363, 376
High Courts24 Jun 2020Disposed Of
Shobha Ram Vs R.P.Verma
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0202
High Courts24 Jun 2020Disposed Of
Anil Sharma Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0201
High Courts24 Jun 2020Disposed Of
Kishori Lal Sharma And Others Vs A.J.V. Prashad And Others
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0200
Constitution Of India, 1950 — Article 215Contempt Of Courts Act, 1971 — Section 2, 12
High Courts24 Jun 2020Disposed Of
Mahantu Ram Vs Rakesh Gupta
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0199
Administrative Tribunals Act, 1985 — Section 17Contempt Of Courts Act, 1971 — Section 12
High Courts24 Jun 2020Disposed Of
Naresh Dutt Sharma Vs State Of H.P
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0198
Code Of Criminal Procedure, 1973 — Section 154, 439Indian Penal Code, 1860 — Section 34, 188, 307, 452Arms Act, 1959 — Section 25, 27
High Courts24 Jun 2020Allowed
Theophilus Ndubulsi Nwosu Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0197
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 2(a), 173(2), 437A, 439, 446, 446ANarcotic Drugs And Psychotropic Substances Act, 1985 — Section 2 (viia), 2 (xxiiia), 21, 29, 37
High Courts24 Jun 2020
Preeti Sharma Vs State Of H.P
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0185
Indian Penal Code, 1860 — Section 323, 451, 506Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(i)(r)(s), 18, 18ACode Of Criminal Procedure, 1973 — Section 438, 439
High Courts24 Jun 2020
Ravinder Singh Vs State Of H.P
High Court Of Himachal Pradesh · (2020) 06 SHI CK 0183
Indian Penal Code, 1860 — Section 323, 451, 506Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(i)(r)(s), 18, 18ACode Of Criminal Procedure, 1973 — Section 438, 439