High Courts23 Mar 2020Dismissed
Desh Raj Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2020) 03 SHI CK 0039
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,399 judgments · page 488 of 1,570
High Courts23 Mar 2020Disposed Of
Rohit Kumar Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2020) 03 SHI CK 0038
High Courts23 Mar 2020Dismissed
State Of Himachal Pradesh Vs Ravi Kumar
High Court Of Himachal Pradesh · (2020) 03 SHI CK 0036
Punjab Excise Act, 1914 — Section 61, 61(1)(a)Code Of Criminal Procedure, 1973 — Section 173(2), 313Motor Vehicles Act, 1988 — Section 130, 181, 192, 192A
High Courts23 Mar 2020Allowed
Rozy @ Seema Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 03 SHI CK 0032
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(vii)(a), 2(xxiiia), 21, 37Code Of Criminal Procedure, 1973 — Section 439
High Courts20 Mar 2020Disposed Of
Davinder Kumar & Another Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 03 SHI CK 0050
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
High Courts20 Mar 2020Disposed Of
Bitto Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2020) 03 SHI CK 0049
High Courts20 Mar 2020Disposed Of
Hans Raj Vs State Of H.P
High Court Of Himachal Pradesh · (2020) 03 SHI CK 0048
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s)Indian Penal Code, 1860 — Section 34, 342, 504, 506
High Courts20 Mar 2020Disposed Of
Manoj Kumar Vs State Of H.P
High Court Of Himachal Pradesh · (2020) 03 SHI CK 0047
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s)Indian Penal Code, 1860 — Section 34, 342, 504, 506
High Courts20 Mar 2020Allowed
Sukh Chain Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 03 SHI CK 0046
Indian Penal Code, 1860 — Section 34, 149, 307, 325Code Of Criminal Procedure, 1973 — Section 154, 438
High Courts20 Mar 2020Disposed Of
Ashok Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2020) 03 SHI CK 0045
Code Of Criminal Procedure, 1973 — Section 173(2), 207, 313, 314, 374(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 55
High Courts20 Mar 2020Dismissed
State Of H.P Vs Ram Kumar
High Court Of Himachal Pradesh · (2020) 03 SHI CK 0043
Prevention of Food Adulteration Rules, 1955 — Rule 49(24), 50Prevention Of Food Adulteration Act, 1954 — Section 13B, 16(1A), 16(1)(a)(i), 16(1) (a)(ii), 20(1)Code Of Criminal Procedure, 1973 — Section 204, 313, 374
High Courts20 Mar 2020Dismissed
Balwinder Paul Vs State Of H.P
High Court Of Himachal Pradesh · (2020) 03 SHI CK 0042
Indian Penal Code, 1860 — Section 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 6Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts20 Mar 2020Dismissed
M/S Himalaya Pack & Print And Ors Vs Punjab & Sind Bank And Ors
High Court Of Himachal Pradesh · (2020) 03 SHI CK 0041
Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 14, 17, 18
High Courts20 Mar 2020Dismissed
Balwinder Paul Vs State Of H.P.
High Court Of Himachal Pradesh · (2020) 03 SHI CK 0026
Indian Penal Code, 1860 — Section 376, 506Protection Of Children from Sexual Offences (POCSO) Act, 2012 — Section 6Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts20 Mar 2020Dismissed
Himalaya Pack & Print And Ors. Vs Punjab & Sind Bank And Ors,
High Court Of Himachal Pradesh · (2020) 03 SHI CK 0025
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(4), 14, 17, 18Constitution Of India, 1950 — Article 226
High Courts20 Mar 2020Dismissed
State Of H.P. Vs Mohammad Yaseen @ Sonu Pathan & Another
High Court Of Himachal Pradesh · (2020) 03 SHI CK 0024
Indian Penal Code, 1860 — Section 34, 323, 376, 506Code Of Criminal Procedure, 1973 — Section 164
High Courts19 Mar 2020
Satya Devi Vs State Of H.P. And Another
High Court Of Himachal Pradesh · (2020) 03 SHI CK 0027
Land Acquisition Act, 1894 — Section 4, 4(1), 11, 12, 12(2), 18(2)Right to Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 64Constitution Of India, 1950 — Article 300A
High Courts18 Mar 2020Allowed
Jiwat Ram Vs Bharti Telenet Limited And Others
High Court Of Himachal Pradesh · (2020) 03 SHI CK 0031
Code Of Civil Procedure, 1908 — Order 18 Rule 17, Order 18 Rule 17A
High Courts18 Mar 2020Disposed of
Saurav Sharma Vs State Of H.P. And Ors.
High Court Of Himachal Pradesh · (2020) 03 SHI CK 0030
Police Act, 1861 — Section 2, 46Himachal Pradesh Police Act, 2007 — Section 144(4)
High Courts18 Mar 2020
Sunita Devi Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · (2020) 03 SHI CK 0028
Constitution Of India, 1950 — Article 14, 16, 226