COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,399 judgments · page 835 of 1,570

High Courts27 May 2013Dismissed

Sher Singh and Others Vs State of H.P. and Another

High Court Of Himachal Pradesh · (2013) 05 SHI CK 0022

Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971 — Section 15, 4Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 — Section 2, 3

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High Courts26 May 2013Disposed Off

Thakur Dass Bhardwaj and Others Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (2013) 05 SHI CK 0064

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High Courts24 May 2013

Surjit Singh Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2013) 05 SHI CK 0075

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High Courts24 May 2013Dismissed

Sh. Anil Kumar Vs Sh. Hukam Chand and Others

High Court Of Himachal Pradesh · (2013) 2 RCR(Rent) 489

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Himachal Pradesh Urban Rent Control Act, 1987 — Section 14

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High Courts24 May 2013

M/s. Lloyd Electric and Engineering Ltd. Vs State of H.P.

High Court Of Himachal Pradesh · (2013) 2 ShimLC 1009

Central Sales Tax Act, 1956 — Section 8, 8(5)(b)Constitution of India, 1950 — Article 226

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High Courts23 May 2013

M/s. Amba Metals Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2013) 05 SHI CK 0101

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High Courts23 May 2013Allowed

Surinder Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2013) CriLJ 3519 : (2014) 1 Crimes 396

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High Courts23 May 2013

State of Himachal Pradesh Vs Kuldip Singh Alias Dippu

High Court Of Himachal Pradesh · (2013) 2 ShimLC 1062

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Motor Vehicles Act, 1988 — Section 184, 185Penal Code, 1860 (IPC) — Section 279, 299, 300, 304A, 337

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High Courts22 May 2013

Rajesh Thakur Vs Central Bureau of Investigation

High Court Of Himachal Pradesh · (2013) 05 SHI CK 0104

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 420, 463, 467, 468

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High Courts22 May 2013

Mangi Ram and Others Vs Union of India and Others GMR Bajoli-Holi Hydro Power Pvt. Ltd. Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (2013) 05 SHI CK 0071

Constitution of India, 1950 — Article 14, 226Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 — Section 3, 3(1)(e), 3(1)(i), 3(2), 4(5)

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High Courts22 May 2013Dismissed