High Courts29 Mar 2016Allowed
Jagdish Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2016) 3 HimLR 1344 : (2016) ILRHP 581
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, Section 50, Section 50(1)
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High Court Of Himachal Pradesh judgments
31,399 judgments · page 659 of 1,570
High Courts29 Mar 2016Dismissed
Rustam Garg and Others Vs Himachal Pradesh Public Service Commission and Others
High Court Of Himachal Pradesh · (2016) 3 HimLR 1305 : (2016) ILRHP 591
High Courts28 Mar 2016Disposed Off
Kamlesh Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2016) ILRHP 577
Constitution of India, 1950 — Article 226
High Courts28 Mar 2016Disposed Off
Khayali Ram Vs State of H.P.
High Court Of Himachal Pradesh · (2016) ILRHP 578
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts28 Mar 2016Dismissed
Gramin Janta Kalyan Samiti, Kuthera Vs State of H.P. and others
High Court Of Himachal Pradesh · (2016) 3 HimLR 1301 : (2016) ILRHP 574 : (2016) LatestHLJ(HP) 522
Constitution of India, 1950 - Article 226
High Courts28 Mar 2016Partly Allowed
Oriental Insurance Company Limited Vs Nirmla and Others
High Court Of Himachal Pradesh · (2016) 3 ACC 671 : (2016) 3 HimLR 1309
High Courts23 Mar 2016Disposed Off
Budhi Singh Vs Smt. Meena Devi
High Court Of Himachal Pradesh · (2016) ILRHP 508
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts23 Mar 2016Disposed Off
Aiyesha daughter of Shri Anil Khan Vs State of H.P.
High Court Of Himachal Pradesh · (2016) ILRHP 505
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts23 Mar 2016Dismissed
Kali Dass Vs Minki Devi
High Court Of Himachal Pradesh · (2016) ILRHP 532
Civil Procedure Code, 1908 (CPC) — Section 100Succession Act, 1925 — Section 63
High Courts23 Mar 2016Partly Allowed
Chittra @ Najia Vs State of H.P.
High Court Of Himachal Pradesh · (2016) ILRHP 512
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts23 Mar 2016Allowed
Shankari Vs State of H.P. & Anr.
High Court Of Himachal Pradesh · (2016) AIRCC 1948 : (2016) ILRHP 551
Land Acquisition Act, 1894 - Section 23
High Courts23 Mar 2016Disposed Off
Saif Ali Khan Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2016) 03 SHI CK 0070
Land Acquisition Act, 1894 - Section 18, Section 23, Section 23(1), Section 24, Section 4, Section 4(1), Section 5-A(2), Section 6, Section 9 (1)
High Courts23 Mar 2016Disposed Off
Pyari Devi and Others Vs Bagga Ram and Others
High Court Of Himachal Pradesh · (2016) 03 SHI CK 0057
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 17, Order 22 Rule 10-A, Order 22 Rule 4, Section 151Evidence Act, 1872 - Section 137
High Courts23 Mar 2016Disposed off
Budhi Singh Vs Meena Devi and Others
High Court Of Himachal Pradesh · (2016) 03 SHI CK 0054
Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 482Penal Code, 1860 (IPC) - Section 323, Section 34, Section 498-A, Section 506
High Courts23 Mar 2016Disposed off
Cecil Instant Power Company Vs Punjab National Bank and Others
High Court Of Himachal Pradesh · (2016) 03 SHI CK 0053
Constitution of India, 1950 - Article 226, Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 20, Section 34(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security In
High Courts22 Mar 2016Disposed Off
Nidhi Sharma Vs Himachal Pradesh Public Service Commission
High Court Of Himachal Pradesh · (2016) ILRHP 483
Constitution of India, 1950 — Article 226
High Courts22 Mar 2016Disposed Off
H.P. State Electricity Board Vs Mitter Dev Sharma
High Court Of Himachal Pradesh · (2016) ILRHP 632
Central Civil Services (Pension) Rules, 1972 — Rule 49, 88Constitution of India, 1950 — Article 226
High Courts22 Mar 2016Dismissed
Kultar Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2016) ILRHP 469
Constitution of India, 1950 — Article 226
High Courts22 Mar 2016Disposed Off
State of H.P. Vs Sri Ram son of Roop Lal
High Court Of Himachal Pradesh · (2016) ILRHP 854
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 341, 342, 376, 506
High Courts22 Mar 2016Allowed
Baldev Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2016) ILRHP 460 : (2016) 2 SimLC 691
Prevention of Corruption Act, 1988 - Section 13(2), 7