High Courts02 Jul 2015Dismissed
Jangli Ram Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2015) 07 SHI CK 0015
Criminal Procedure Code, 1973 (CrPC) - Section 161, 313Penal Code, 1860 (IPC) - Section 376
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,399 judgments · page 707 of 1,570
High Courts01 Jul 2015Dismissed
Nain Singh and Others Vs Jalam Singh
High Court Of Himachal Pradesh · (2015) 2 ShimLC 962
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts01 Jul 2015Dismissed
Land Acquisition Collector and Others Vs Kibja Devi
High Court Of Himachal Pradesh · (2015) 2 ShimLC 956
Land Acquisition Act, 1894 - Section 18
High Courts01 Jul 2015
Jagdish Chand and Others Vs Amar Singh and Others
High Court Of Himachal Pradesh · (2015) 2 ShimLC 976
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 9, 131Punjab Land Revenue Act, 1887 - Section 31, 41, 42, 44Punjab Village Common Lands (Regulation) Act, 1953 - Section 2(g)(5)
High Courts01 Jul 2015Disposed off
State of Himachal Pradesh Vs Diwan Chand
High Court Of Himachal Pradesh · (2015) 2 ShimLC 957
Criminal Procedure Code, 1973 (CrPC) - Section 313, 417, 418, 423Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20
High Courts01 Jul 2015Disposed off
Jagir Singh and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2015) 2 ShimLC 948
Criminal Procedure Code, 1973 (CrPC) - Section 161, 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 15
High Courts01 Jul 2015Dismissed
Kamla and Others Vs Geeta Devi and Others
High Court Of Himachal Pradesh · (2015) 07 SHI CK 0006
Civil Procedure Code, 1908 (CPC) - Section 11, 27, 3
High Courts30 Jun 2015
Lachhmi Chand and Others Vs Rajinder Dutt and Others
High Court Of Himachal Pradesh · (2015) 06 SHI CK 0113
High Courts30 Jun 2015Allowed
Shakuntla Devi and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2015) 3 ShimLC 1255
Himachal Pradesh Panchayati Raj Act, 1994 - Section 34, 67Penal Code, 1860 (IPC) - Section 323, 34, 447, 506, 506(II)
High Courts30 Jun 2015Dismissed
Lalit Kumar Vaidya Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2015) 2 ShimLC 1111
Criminal Procedure Code, 1973 (CrPC) - Section 107, 150, 167(2), 439(1), 439(2)
High Courts29 Jun 2015Dismissed
Hoshiar Singh and Others Vs Rakesh Singh Sandhu and Others
High Court Of Himachal Pradesh · (2015) 06 SHI CK 0089
High Courts29 Jun 2015Dismissed
Ved Parkash Vs Hari Parkash and Others
High Court Of Himachal Pradesh · (2015) 06 SHI CK 0087
Evidence Act, 1872 - Section 65, 65(a), 66
High Courts29 Jun 2015Allowed
Krishna Devi Vs The Deputy Commissioner, Una and Others
High Court Of Himachal Pradesh · (2015) 06 SHI CK 0084
Himachal Pradesh Panchayati Raj Act, 1994 - Section 163
High Courts29 Jun 2015Dismissed
Bimla Devi Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2015) 06 SHI CK 0079
High Courts29 Jun 2015Allowed
Prahalad Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2015) 06 SHI CK 0029
Criminal Procedure Code, 1973 (CrPC) - Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, 42
High Courts29 Jun 2015Partly Allowed
Amar Bahadur Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2015) 06 SHI CK 0006
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 304
High Courts29 Jun 2015Disposed off
Birbal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2015) 06 SHI CK 0005
Criminal Procedure Code, 1973 (CrPC) - Section 154, 313Penal Code, 1860 (IPC) - Section 201, 302, 364
High Courts29 Jun 2015Dismissed
Sesh Ram Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2015) 2 ShimLC 1104
Criminal Procedure Code, 1973 (CrPC) - Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 18, 20, 20(b)(ii)(C), 35, 42
High Courts29 Jun 2015Dismissed
Dila Ram Vs Rajinder Singh and Others
High Court Of Himachal Pradesh · (2015) 06 SHI CK 0002
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 14Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 65
High Courts26 Jun 2015Dismissed
Urmila Devi Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2015) 2 ShimLC 1151