High Courts30 Nov 2018Disposed Off
Keshwanand Vs Lalman and others
High Court Of Himachal Pradesh · (2018) 11 SHI CK 0028
Code of Civil Procedure, 1908 — Section 151Constitution of India, 1950 — Article 227
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,399 judgments · page 545 of 1,570
High Courts29 Nov 2018Dismissed
State Of Himachal Pradesh Vs Abdul Latif And Another
High Court Of Himachal Pradesh · (2019) 1 RCR(Cri) 681, (2019) 1 ShimLC 142, (2019) 2 CriCC 39
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 55Code Of Criminal Procedure, 1973 — Section 161, 173, 313
High Courts29 Nov 2018Disposed Off
Lok Bahadur Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2018) 11 SHI CK 0027
Indian Penal Code, 1860 — Section 34, 302Code of Criminal Procedure, 1973 — Section 313, 498A
High Courts29 Nov 2018Disposed Off
Chanchal Kumar Vs Prem Parkash and another
High Court Of Himachal Pradesh · (2019) 1 CivCC 793, AIR 2019 (HP) 17
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rules 2, Order 43 Rule 1
High Courts27 Nov 2018Disposed Of
Kuldeep Singh Vs Himachal Gramin Bank & Anr
High Court Of Himachal Pradesh · (2019) ACD 37
Negotiable Instruments Act, 1881 — Section 138, 139, 143, 147Code Of Criminal Procedure, 1973 — Section 258, 264, 320, 357(3), 397, 401, 431, 482Indian Penal Code, 1860 — Section 64
High Courts27 Nov 2018Dismissed
Shankar Dass Vs State of Himachal Pradesh and others
High Court Of Himachal Pradesh · (2019) CriLJ 1333
Indian Penal Code, 1860 — Section 34, 307, 323, 325, 326, 341, 504, 506Code of Criminal Procedure, 1973 — Section 173, 482Himachal Pradesh Panchayati Raj Act, 1994 — Section 32
High Courts26 Nov 2018Disposed Of
Rajesh @ Raju Vs Dayawant Singh & Anr
High Court Of Himachal Pradesh · (2019) 194 AIC 310 : (2019) 2 CivCC 159 : (2019) 1 RCRRent 409 : (2019) 1 SimLC 159
Code Of Civil Procedure, 1908 — Section 151, Order 9 Rule 8, Order 9 Rule 9, Order 43 Rule 1(c), Order 43 Rule 9 (c)Limitation Act, 1963 — Section 5Himachal Pradesh Urban Rent Control Act, 1987 — Section 21, 24(1)
High Courts26 Nov 2018Disposed Off
Balbir Singh @ Rinku Vs Yashwant Pirta
High Court Of Himachal Pradesh · (2018) 11 SHI CK 0024
Negotiable Instruments Act, 1881 — Section 138Code of Criminal Procedure, 1973 — Section 82, 85, 482
High Courts26 Nov 2018Allowed
Baldev Singh Vs State of H.P
High Court Of Himachal Pradesh · (2019) 2 CriCC 338 : (2019) CriLJ 1039 : (2019) 1 SimLC 114
Indian Penal Code, 1860 — Section 90, 375, 376, 506Code of Criminal Procedure, 1973 — Section 154, 164, 161, 313
High Courts21 Nov 2018Dismissed
Kamla Mohini Vs H.P. Wakf Board Shimla & Anr
High Court Of Himachal Pradesh · AIR 2019 HP 1
Code Of Civil Procedure, 1908 — Section 115Wakf Act, 1954 — Section 4, 5Punjab Wakf Rules, 1964 — Rule 4
High Courts21 Nov 2018Dismissed
State Of Himachal Pradesh Vs Sushil Kumar Alias Shishu
High Court Of Himachal Pradesh · (2019) 1 ShimLC 76
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 52ACode Of Criminal Procedure, 1973 — Section 313
High Courts21 Nov 2018
Saleem Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2019) 193 AIC 716
Code of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 201, 302
High Courts21 Nov 2018Dismissed
Shakuntla Devi @APPELLANT@Hash State of H.P. and Ors
High Court Of Himachal Pradesh · (2018) 11 SHI CK 0021
Code of Civil Procedure, 1908 — Section 151, Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 9Constitution of India 1950 — Article 227
High Courts19 Nov 2018 Allowed
Madan Lal And Other Vs State Of Himachal Pradesh & Ors
High Court Of Himachal Pradesh · (2018) 11 SHI CK 0050
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 323, 341, 504, 506Motor Vehicles Act, 1988 — Section 181
High Courts19 Nov 2018
Bhoop Ram Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2019) ALLMRCri 217 : (2019) 2 CriCC 303 : (2019) CriLJ 1025
Code Of Criminal Procedure, 1973 — Section 362, 437, 437(3), 437(5), 439, 439(2), 446AIndian Penal Code, 1860 — Section 379Indian Forest Act, 1927 — Section 32, 33, 41, 42
High Courts19 Nov 2018Disposed Off
Sukhwinder Singh @APPELLANT@Hash State of Himachal Pradesh & others
High Court Of Himachal Pradesh · (2018) 11 SHI CK 0020
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 307
High Courts16 Nov 2018Dismissed
P.C. Patial Vs Union Of India And Other
High Court Of Himachal Pradesh · (2019) LabIC 344
Constitution Of India, 1950 — Article 226
High Courts16 Nov 2018Dismissed
Mohammad Mustafa @APPELLANT@Hash Akbar Ali and Ors
High Court Of Himachal Pradesh · (2019) 2 CivCC 229
Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 1A(3), Order 14 Rule 1, Order 14 Rule 5,Specific Relief Act, 1963 — Section 34, 37, 38Constitution of India 1950 — Article 227
High Courts15 Nov 2018Disposed Off
M/S Changer Vidut Kranti Pvt. Ltd. and another @APPELLANT@Hash State of Himachal Pradesh and others
High Court Of Himachal Pradesh · (2019) 160 FLR 284 : (2019) LabLR 266
Code of Criminal Procedure, 1973 — Section 470, 470(3), 482Factories Act, 1948 — Section 106
High Courts14 Nov 2018Disposed Off
Smt. Urmila Devi @APPELLANT@Hash State of Himachal Pradesh
High Court Of Himachal Pradesh · (2019) 193 AIC 728 : (2019) CriLJ 482
Code of Criminal Procedure, 1973 — Section 107, 108, 109, 110, 111, 112, 113, 114, 116, 116(6), 116(7), 150Constitution Of India, 1950 — Article 227