High Courts09 Aug 2012
M/s Banarsi Dass and sons Vs M/s Bhardwaj General Store
High Court Of Himachal Pradesh · (2012) 08 SHI CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138
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High Court Of Himachal Pradesh judgments
31,399 judgments · page 872 of 1,570
High Courts09 Aug 2012Allowed
Kaushlya Devi Vs Union of India and Others
High Court Of Himachal Pradesh · (2012) 08 SHI CK 0038
Constitution of India, 1950 — Article 226
High Courts09 Aug 2012Dismissed
State of H.P. Vs Shri Badri Singh Bhatia
High Court Of Himachal Pradesh · (2012) 08 SHI CK 0024
High Courts09 Aug 2012
H.P. State Electricity Board, Vidyut Bhawan, Shimla Vs M/s. Shivalik Casting Pvt. Ltd. and M/s. H.P. Rubklame Ltd.
High Court Of Himachal Pradesh · (2012) 175 CompCas 203 : (2013) 1 ShimLC 595
Companies Act, 1956 — Section 171, 179, 391, 442, 446Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 22(5)
High Courts08 Aug 2012Allowed
The Executive Officer, Municipal Council, Dalhousie, District Chamba, H.P. Vs Shri Ravi and Presiding Judge, Labour Court-cum-Industrial Tribunal, Dharamshala, District Kangra, H.P. Respondents
High Court Of Himachal Pradesh · (2012) 08 SHI CK 0086
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 106Industrial Disputes Act, 1947 — Section 25F
High Courts08 Aug 2012
Krishan Lal and Others Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 08 SHI CK 0081
High Courts08 Aug 2012Dismissed
State of Himachal Pradesh Vs Luder Chand
High Court Of Himachal Pradesh · (2012) 08 SHI CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29
High Courts08 Aug 2012Dismissed
State of Himachal Pradesh Vs Neelam Kumar
High Court Of Himachal Pradesh · (2012) 08 SHI CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts08 Aug 2012
Rajesh Kumar Sharma Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2012) 08 SHI CK 0036
Constitution of India, 1950 — Article 226
High Courts08 Aug 2012
Madan Singh Chandel Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 08 SHI CK 0034
Army Rules, 1954 — Rule 13(3)
High Courts08 Aug 2012Allowed
Sh. Amarjit Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 08 SHI CK 0031
High Courts08 Aug 2012Dismissed
Ajay Kumar Vs The Secretary Home, Govt. of H.P:. Shimla, at Shimla-1 and Others
High Court Of Himachal Pradesh · (2012) 08 SHI CK 0022
Constitution of India, 1950 — Article 226
High Courts08 Aug 2012
Jarnail Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 08 SHI CK 0021
High Courts08 Aug 2012
The Executive Officer, Municipal Council, Dalhousie, District Chamba, H.P. Vs Shri Ravi and Presiding Judge, Labour Court-cum-Industrial Tribunal, Dharamshala, District Kangra, H.P.
High Court Of Himachal Pradesh · (2012) 08 SHI CK 0014
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 106Industrial Disputes Act, 1947 — Section 25F
High Courts07 Aug 2012
M/s Numeric Power Systems Ltd. Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 08 SHI CK 0113
Himachal Pradesh Value Added Tax Act, 2005 — Section 44, 45, 45(1)(a)
High Courts07 Aug 2012
Amarjeet Vs State of H.P.
High Court Of Himachal Pradesh · (2012) 08 SHI CK 0112
Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 439Penal Code, 1860 (IPC) — Section 34, 341, 354, 376(2)(C)(G), 511
High Courts07 Aug 2012
Kishan Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 08 SHI CK 0108
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 325
High Courts07 Aug 2012
Smt. Veena Sood through her G.P.A. Sh. Ramesh Chander and Sh. Ramesh Chander Vs Sh. Ramesh Kumar Sood
High Court Of Himachal Pradesh · (2012) 3 ShimLC 1430
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500
High Courts07 Aug 2012Dismissed
Suneel Kumar Sharma Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 08 SHI CK 0099
Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Penal Code, 1860 (IPC) — Section 34, 498A, 504, 506
High Courts07 Aug 2012Dismissed
Smt. Varsha Devi Vs State of H.P.
High Court Of Himachal Pradesh · (2012) 08 SHI CK 0088