COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,399 judgments · page 638 of 1,570

High Courts22 Jun 2016Dismissed

State of H.P. - Appellant @HASH Vinod Kumar and Others

High Court Of Himachal Pradesh · (2016) ILRHP 2123

Evidence Act, 1872 - Section 91, Section 92Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20

High Courts22 Jun 2016Dismissed

State of Himachal Pradesh - Appellant @HASH Sunder Singh

High Court Of Himachal Pradesh · (2016) ILRHP 2130

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, Section 42(1), Section 42(2), Section 50, Section 51

High Courts22 Jun 2016Dismissed

Nikku Ram - Appellant @HASH State of H.P. and Other

High Court Of Himachal Pradesh · (2016) ILRHP 2118

High Courts22 Jun 2016Dismissed

Bharat Bhushan - Petitioner @HASH Himachal Pradesh University and Others

High Court Of Himachal Pradesh · (2016) ILRHP 2115

Civil Procedure Code, 1908 (CPC) - Section 114

High Courts22 Jun 2016Disposed Off

Vikas Sharma - Petitioner @HASH State of H.P. and Others

High Court Of Himachal Pradesh · (2016) ILRHP 2142

High Courts22 Jun 2016Disposed Off

Sukh Dev - Appellant @HASH Kishan Chand and Others

High Court Of Himachal Pradesh · (2016) ILRHP 2138 : (2016) LatestHLJ(HP) 906

Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 34

High Courts22 Jun 2016Disposed Off

Himachal Road Transport Corporation and Others - Appellants @HASH Shri Siri Ram

High Court Of Himachal Pradesh · (2016) ILRHP 2116

High Courts22 Jun 2016Dismissed

Ramesh Kumar Vs Khushal Chand

High Court Of Himachal Pradesh · (2016) LatestHLJ(HP) 1365

Specific Relief Act, 1963 - Section 38, Section 39

High Courts21 Jun 2016Disposed Off

Narain Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2016) 3 HimLR 1875

Industrial Disputes Act, 1947 - Section 25F, Section 25H

High Courts21 Jun 2016Disposed Off

Anu and another - Appellants-Applicants @HASH Santokh Singh and Others

High Court Of Himachal Pradesh · (2016) ILRHP 2078

Workmens Compensation Act, 1923 - Section 22

High Courts21 Jun 2016Disposed Off

Parmod Sood - Petitioner @HASH The Municipal Council, Solan

High Court Of Himachal Pradesh · (2016) 3 HimLR 1868 : (2016) ILRHP 2091

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 10, Section 20

High Courts21 Jun 2016Dismissed

Managing Director H.P. State Handicrafts and Handloom Corporation Ltd. - Appellant @HASH Subhash Sood and another

High Court Of Himachal Pradesh · (2016) ILRHP 2090

Constitution of India, 1950 - Article 226

High Courts21 Jun 2016Disposed Off

Ramesh Chand - Petitioner @HASH Sh. Tarun Shreedhar and Others

High Court Of Himachal Pradesh · (2016) ILRHP 2095

Contempt of Courts Act, 1971 - Section 12

High Courts21 Jun 2016Dismissed

State of H.P. - Appellant @HASH Dheeraj Kumar

High Court Of Himachal Pradesh · (2016) ILRHP 2096

Penal Code, 1860 (IPC) - Section 376, Section 506

High Courts21 Jun 2016Dismissed

State of Himachal Pradesh - Appellant @HASH Rekha Devi and another

High Court Of Himachal Pradesh · (2016) ILRHP 2106

Penal Code, 1860 (IPC) - Section 120B, Section 302

High Courts21 Jun 2016Disposed Off

State of Himachal Pradesh - Appellant @HASH Baikunth Lal and Others

High Court Of Himachal Pradesh · (2016) 4 HimLR 2110 : (2016) ILRHP 2102

Penal Code, 1860 (IPC) - Section 147, Section 149, Section 323, Section 341, Section 451, Section 506

High Courts21 Jun 2016Dismissed

State of H.P. - Appellant @HASH Surinder Singh

High Court Of Himachal Pradesh · (2016) ILRHP 2100

Penal Code, 1860 (IPC) - Section 279, Section 304A, Section 337, Section 338

High Courts21 Jun 2016Allowed

Bardu and Another - Defendants-Appellants @HASH Brij Lal and Others - Plaintiffs-Respondents

High Court Of Himachal Pradesh · (2016) ILRHP 2081

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 22 Rule 4

High Courts20 Jun 2016Allowed

Asif Beg and another - Petitioners @HASH Estate Officer/Station Commander

High Court Of Himachal Pradesh · (2016) ILRHP 2033 : (2016) LatestHLJ(HP) 833

Constitution of India, 1950 - Article 226Himachal Pradesh Tenancy and Land Reforms Act, 1972 - Section 104Public Premises (Eviction of Unauthorised Occupants) Act, 1971 - Section 4

High Courts20 Jun 2016Disposed Off

State of Himachal Pradesh and another - Appellants @HASH Dr. Ramesh Chauhan

High Court Of Himachal Pradesh · (2016) 3 HimLR 1879 : (2016) ILRHP 2061

Constitution of India, 1950 - Article 226