High Courts07 Nov 2019Disposed Of

Sushil Kumar Sharma Vs State Of H.P.

High Court Of Himachal Pradesh · (2019) 11 SHI CK 0085

Scheduled Castes And Scheduled Tribes Prevention Of Atrocities Act, 1989 — Section 3(i)(s), 3(i)(r)(s), 3(2)(va)Indian Penal Code, 1860 — Section 34, 323, 341, 353, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Rules, 1995 — Rule 7(2)
High Courts07 Nov 2019Dismissed

Kalag Ram Vs Kamla Devi

High Court Of Himachal Pradesh · (2019) 11 SHI CK 0084

Code Of Civil Procedure, 1908 — Order 41 Rule 23, Order 41 Rule 23¬A, Order 41 Rule 25
High Courts07 Nov 2019Dismissed

Union Of India Vs Madan Singh Pundir And Another

High Court Of Himachal Pradesh · (2019) 11 SHI CK 0023

Code Of Civil Procedure, 1908 — Section 80, 100, Order 41 Rule 27Himachal Pradesh Tenancy And Land Reforms Act, 1972 — Section 104(9)Constitution Of India, 1950 — Article 295
High Courts07 Nov 2019Allowed

Ajay Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2019) 11 SHI CK 0014

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4
High Courts06 Nov 2019Disposed Of

Dhani Ram Vs Khem Chand

High Court Of Himachal Pradesh · (2019) 11 SHI CK 0082

Evidence Act, 1872 — Section 64, 65, 65B(4), 116Code Of Civil Procedure, 1908 — Order 13 Rule 4
High Courts06 Nov 2019Dismissed

Jaishi Ram Vs Hanshu & Others

High Court Of Himachal Pradesh · (2019) 11 SHI CK 0079

Code Of Civil Procedure, 1908 — Section 151, Order 7 Rule 14Constitution Of India, 1950 — Article 227
High Courts06 Nov 2019Allowed

Manisha Kashyap Vs State Of H.P

High Court Of Himachal Pradesh · (2019) 11 SHI CK 0078

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 406, 498AConstitution Of India, 1950 — Article 142, 226
High Courts06 Nov 2019Dismissed

Pinku Ram & Others Vs Manmohan

High Court Of Himachal Pradesh · (2019) 11 SHI CK 0077

Code Of Civil Procedure, 1908 — Order 6 Rule 17Constitution Of India, 1950 — Article 227
High Courts06 Nov 2019Disposed Of

Bhau Ram Vs Kamla Devi And Others

High Court Of Himachal Pradesh · (2019) 11 SHI CK 0016

Code Of Civil Procedure, 1908 — Section 10, 151, Order 7 Rule 11, Order 37 Rule 2, Order 37 Rule 7Constitution Of India, 1950 — Article 227