High Courts03 Apr 2017
Bablu Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0010
Himachal Pradesh Excise Act, 2011, Section 39(1)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,399 judgments · page 602 of 1,570
High Courts01 Apr 2017
Neelam Sharma Vs Baba Balak Nath Temple Trust & Others
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0009
High Courts01 Apr 2017
Rekha Vs H.P. State Electricity Board & anr
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0008
Constitution of India, Article 21, Article 226 - Amendment of the Schedule - Power of High Courts to Issue certain writs
High Courts01 Apr 2017
Naresh Sharma Vs Shiv Ram Sharma
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0007
Code of Civil Procedure, 1908, Order 2Rule 2, Section 151, Order 6Rule 17, Order 8Rule 6A - Saving of Inherent powers of Court
High Courts01 Apr 2017Dismissed
KAMAL KISHORE Vs STATE OF H P & OTHERS
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0006
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts01 Apr 2017
Durga Dass Sharma Vs State of H.P. & Others
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0005
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court
High Courts01 Apr 2017Dismissed
Amit Jha Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0004
Indian Penal Code, 1860, Section 120B, Section 420, Section 342, Section 364A - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Punishment for wrongful confinement - Kidnapping for ransom, etcInformation Technology Act, 2000, Section 66D
High Courts01 Apr 2017
Pradeep Chand Sharma and others Vs Budhi Devi and others
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0003
Code of Criminal Procedure, 1973, Section 21, Section 21(2) - Special Executive Magistrates - Special Executive Magistrates
High Courts01 Apr 2017Disposed
Smt. Ruma Devi Vs State of H.P.& others
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0002
High Courts01 Apr 2017
Nigam Vihar Vs Smt. Krishna Sharma & anr.
High Court Of Himachal Pradesh · (2017) 04 SHI CK 0001
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts31 Mar 2017
State of Himachal Pradesh Vs Mahesh Verma
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0124
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 419 - Punishment for cheating by personationNarcotic Drugs and Psychotropic Substances Act, 1985, Section 35, Section 20, Section 54 - Presumption of culpable mental state - Punishment for contravention in relation to cannabis plant and cannabis - Presumption from possession of illicit articles
High Courts31 Mar 2017Dismissed
STATE OF HIMACHAL PRADESH Vs BIMLA DEVI
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0123
Code of Criminal Procedure, 1973, Section 161, Section 154, Section 313 - Examination of witnesses by police - Information in cognizable cases - Power to examine the accusedIndian Penal Code, 1860, Section 498A, Section 107, Section 306 - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of a thing - Abetment of SuiddeEvidence Act, 1872, Section 113A - Presumption as to abetment of suicide by a married woman
High Courts31 Mar 2017
Smt. Veena Devi Vs State of Himachal Pradesh and others
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0122
Himachal Pradesh Panchayati Raj Act, 1994, Section 161, Section 165, Section 181, Section 163, Section 175(1)
High Courts31 Mar 2017Dismissed
PREM CHAND Vs STATE OF HIMACHAL PRADESH
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0121
Code of Criminal Procedure, 1973, Section 154, Section 313 - Information in cognizable cases - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 338, Section 337 - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safety of others - Causing hurt by act endangering life or personal safety of othersMotor Vehicles Act, 1988, Section 181, Section 181, Section 187, Section 187 - Driving vehicles in contravention of section 3 or section 4 - Punishment for offences relating to accident
High Courts31 Mar 2017
State of Himachal Pradesh Vs Mohar Singh & Ors.
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0120
Code of Criminal Procedure, 1973, Section 154, Section 313 - Information in cognizable cases - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 107, Section 306, Section 498-A, Section 304-B - Acts done by several persons in furtherance of common intention - Abetment of a thing - Abetment of SuiddeEvidence Act, 1872, Section 113-A, Section 113-B
High Courts30 Mar 2017Dismissed
STATE OF H P Vs MADAN LAL & ORS
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0119
Code of Criminal Procedure, 1973, Section 154 - Information in cognizable casesIndian Penal Code, 1860, Section 34, Section 498A, Section 107, Section 306 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of a thing - Abetment of Suidde
High Courts30 Mar 2017Dismissed
Karam Singh Vs Piara Singh and others
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0118
Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtTransfer of Property Act, 1882, Section 60, Section 62, Section 58 - Right of mortgagor to redeem - Right of usufructuary mortgagor to recover possession - "Mortgage", "mortgagor", "mortgagee", "mortgage-money", and "mortgage- deed" definedLimitation Act, 1963, Article 61
High Courts30 Mar 2017
Achhar Singh Vs Kapoor Singh and others
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0117
Code of Criminal Procedure, 1973, Section 311 - Power to summon material witness, or examine person presentIndian Penal Code, 1860, Section 34, Section 147, Section 148, Section 506, Section 149, Section 427, Section 504, Section 455 - Acts done by several persons in furtherance of common intention - Punishment for rioting - Rioting, armed with deadly weapon - Punishment for criminal ,intimidation - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Mischief causing damage to the amount of fifty rupees - Intentional insult with intent to provoke breach of the peace - Lurking house-trespass or house-breaking after preparation for hurt, assault or wrongful restraint
High Courts30 Mar 2017Allowed
Rajesh Kumar Vs The Additional Superintending Engineer
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0116
Industrial Disputes Act, 1947, Section 25F, Section 25G, Section 25B, Section 25H - Conditions precedent to retrenchment of workmen - Procedure for retrenchment - Definition of continuous service - Re-employment of retrenched workmen
High Courts30 Mar 2017Dismissed
STATE OF H P Vs BHIM SINGH
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0115
Code of Criminal Procedure, 1973, Section 173, Section 313 - Report of police officer on completion of Investigation - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 338, Section 337 - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safety of others - Causing hurt by act endangering life or personal safety of others