High Courts22 Mar 2017Dismissed
MOTI RAM Vs SES RAM AND OTHERS
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0089
Code of Civil Procedure, 1908, Order 41Rule 27, Order 26Rule 9
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,399 judgments · page 605 of 1,570
High Courts21 Mar 2017
Salig Ram Vs Ved Parkash
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0088
Code of Civil Procedure, 1908, Section 96 - Appeal from original decree
High Courts21 Mar 2017
Bhagat Ram Vs Bal Krishan
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0087
High Courts21 Mar 2017
Dalip Kumar Vs H.P. Public Service Commission
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0086
High Courts21 Mar 2017
Smt. Gita Devi Vs Shri Subhash Chand
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0085
Code of Civil Procedure, 1908, Section 100, Order 23Rule 1, Order 9Rule 9, Order 23Rule 4 - Second appeal
High Courts20 Mar 2017
Suchita Bhaik Vs Rajesh Kumar Bhaik
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0084
Hindu Marriage Act, 1955, Section 13, Section 13(1)(III) - Divorce - Divorce
High Courts20 Mar 2017Dismissed
STATE OF H P Vs RAMESH CHAND
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0083
Code of Criminal Procedure, 1973, Section 173, Section 313 - Report of police officer on completion of Investigation - Power to examine the accusedScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3, Section 3(x) - Punishments for offences of atrocities - Punishments for offences of atrocities
High Courts20 Mar 2017Dismissed
STATE OF HIMACHAL PRADESH Vs DESH RAJ AND ANOTHER
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0082
Code of Criminal Procedure, 1973, Section 161, Section 154, Section 164 - Examination of witnesses by police - Information in cognizable cases - Recording of confessions and statementsIndian Penal Code, 1860, Section 302, Section 201, Section 34 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Acts done by several persons in furtherance of common intentionEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
High Courts20 Mar 2017Disposed
Smt. Bala Devi Vs Ved Prakash
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0081
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents
High Courts20 Mar 2017Allowed
Surjeet Kaur Vs State of Himachal Pradesh & others
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0080
Constitution of India, Article 21, Article 21A, Article 226, Article 12 - Amendment of the Schedule - Right to education. - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous districts and autonomous regions in the State of AssamRight Of Children To Free And Compulsory Education Act, 2009, Section 2, Section 23, Section 38, Section 23(2) -Right of Children to Free and Compulsory Education, Himachal Pradesh Rules, 2011, Rule 14
High Courts20 Mar 2017
STATE OF HIMACHAL PRADESH Vs MANOHAR LAL
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0079
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 201, Section 279, Section 304A, Section 338, Section 337 - Causing disappearance of evidence of offence or giving false information to screen offender - Rash driving or riding on a public way - Causing death by negligence - Causing grievous hurt by act endangering life or personal safety of others - Causing hurt by act endangering life or personal safety of others
High Courts18 Mar 2017
State of Himachal Pradesh Vs Ranjeet Singh & Others
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0078
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 324, Section 323, Section 148, Section 149, Section 341 - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment for wrongful restraintEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
High Courts18 Mar 2017Dismissed
JAGDISH Vs PINKY DEVI AND OTHERS
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0077
Workmens Compensation Act, 1923, Section 3(1) - Employers liability for compensation
High Courts17 Mar 2017
Ashok Thakur and another Vs M.C. Shimla and others
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0076
Constitution of India, Article 226, Article 12 - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous districts and autonomous regions in the State of AssamHimachal Pradesh Municipal Corporation Act, 1994, Section 45, Section 46, Section 50, Section 254, Section 246, Section 2(5), Section 254(1)
High Courts17 Mar 2017Dismissed
CHAIN SINGH Vs KAVITA
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0075
Code of Criminal Procedure, 1973, Section 125, Section 127 - Order for maintenance of wives, children and parents - Alteration In allowance
High Courts17 Mar 2017Disposed
Srijan Sharma Vs Union of India and Ors
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0074
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions
High Courts16 Mar 2017Allowed
Tulsi Ram Vs State of H.P. & others
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0073
Code of Civil Procedure, 1908, Order 7Rule 14(3)
High Courts16 Mar 2017
Satish Kumar and Another. Vs State of Himachal Pradesh and others.
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0072
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 406 - Punishment for Criminal breach of trust
High Courts16 Mar 2017
Girdhari Lal & Anr. Vs Amin Chand
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0071
Code of Civil Procedure, 1908, Section 96 - Appeal from original decree
High Courts16 Mar 2017
PUSHAP RAJ AND ANOTHER Vs STATE OF HIMACHAL PRADESH
High Court Of Himachal Pradesh · (2017) 03 SHI CK 0070
Code of Criminal Procedure, 1973, Section 378, Section 378(1)(a), Section 378(1)(b) - Appeal in case of acquittal - Appeal in case of acquittal - Appeal in case of acquittalIndian Penal Code, 1860, Section 120B - Punishment of criminal conspiracyForest Act, 1927, Section 41, Section 42 -