COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,399 judgments · page 802 of 1,570

High Courts28 Apr 2014Allowed

Paras Ram and Another Vs Karam Chand and Others

High Court Of Himachal Pradesh · (2014) 04 SHI CK 0001

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 9 Rule 13, 100Contract Act, 1872 — Section 62Evidence Act, 1872 — Section 114(g), 35

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High Courts26 Apr 2014

Naresh Panwar and Others Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2014) 04 SHI CK 0051

Constitution of India, 1950 — Article 226, 309, 32

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High Courts26 Apr 2014Allowed

Deputy Manager,Bharat Heavy Electrical Ltd. Vs State of H.P.

High Court Of Himachal Pradesh · (2014) 143 FLR 646 : (2014) LabIC 3491 : (2014) LLR 831

Companies Act, 1956 — Section 2(13), 291, 292, 293, 5Criminal Procedure Code, 1973 (CrPC) — Section 200Essential Commodities Act, 1955 — Section 10(1)

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High Courts26 Apr 2014Disposed Off

Krishanu Ram Vs Som Dutt and Others

High Court Of Himachal Pradesh · (2014) 04 SHI CK 0019

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts26 Apr 2014Allowed

Dwarku Devi Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2014) 2 ShimLC 882

Criminal Procedure Code, 1973 (CrPC) — Section 161, 437, 437(1), 438, 439Penal Code, 1860 (IPC) — Section 149, 202, 302, 34, 376

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High Courts25 Apr 2014

Maya Ram and Others Vs Central Bureau of Investigation

High Court Of Himachal Pradesh · (2014) 04 SHI CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 63, 65, 65B, 65-BPenal Code, 1860 (IPC) — Section 120-A, 120B, 120-B, 201, 409

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High Courts25 Apr 2014

State of Himachal Pradesh Vs Surinder Kumar Sikand

High Court Of Himachal Pradesh · (2014) 04 SHI CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 420, 465, 468, 471

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High Courts25 Apr 2014

Jaram Singh Vs Narad and Others

High Court Of Himachal Pradesh · (2014) 04 SHI CK 0043

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227

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High Courts25 Apr 2014

Himachal Pradesh Cricket Association Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2014) CriLJ 4294

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 151, 155(2), 156(1), 173, 173(2)Penal Code, 1860 (IPC) — Section 120B, 406, 420

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High Courts24 Apr 2014