High Courts14 Jun 2012Dismissed
State of Himachal Pradesh Vs Kailash Chand
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0028
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,399 judgments · page 887 of 1,570
High Courts14 Jun 2012Dismissed
Man Bahadur Thapa Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 3 ShimLC 1365
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts14 Jun 2012Dismissed
Joginder Singh Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2013) 3 Crimes 160 : (2013) 2 RCR(Criminal) 60 : (2012) 3 ShimLC 1548
Criminal Procedure Code, 1973 (CrPC) — Section 156, 2(wa), 357, 357A, 372
High Courts14 Jun 2012Dismissed
State of H.P. Vs Mahender Singh and Jagdish @ Jageshwar
High Court Of Himachal Pradesh · (2012) 2 ShimLC 1172
Criminal Procedure Code, 1973 (CrPC) — Section 154, 232, 313, 378Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Jun 2012Dismissed
State of Himachal Pradesh Vs Sh. Liaq Ram and Smt. Promila Devi
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0002
Penal Code, 1860 (IPC) — Section 326, 34
High Courts13 Jun 2012
Shri Narender Kumar Sharma Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0166
High Courts13 Jun 2012
Sh. Hari Krishan Vs State of H.P., Principal Chief Conservator of forest, H.P., Shimla, H.P. and Divisional Forest Officer, Shimla forest Division, Shimla, H.P.
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0163
High Courts13 Jun 2012
Devi Ram Vs State of H.P.
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0162
High Courts13 Jun 2012
Khushal Singh Vs State of H.P. and Divisional Forest Officer, Karsog Forest Division, District Mandi, Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0156
High Courts13 Jun 2012Allowed
Keshav Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0112
Constitution of India, 1950 — Article 14, 16
High Courts13 Jun 2012
Arun Verma Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0109
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 411
High Courts13 Jun 2012Dismissed
Shri Bhagat Ram, Shri Sunder Singh, of Shri Jagat Singh and Shri Ramesh Chand and Smt. Geetan Devi, Sh. Kamal Kumar, Sh. Pawan Kumar and Smt. Neelam Kumari Vs Smt. Mansha Devi and Panchayat Samiti Hamirpur
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0107
Civil Procedure Code, 1908 (CPC) — Section 100, 35A
High Courts13 Jun 2012
The New India Assurance Company Vs Smt. Ganeshu Devi and Others
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0088
High Courts13 Jun 2012
Mohan Lal Vs State of H.P.
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0076
High Courts13 Jun 2012
Ashok Sehgal Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2013) 1 RCR(Criminal) 888
Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 306(2)(a), 307, 308Penal Code, 1860 (IPC) — Section 120B, 161, 165, 165A, 216APrevention of Corruption Act, 1988 — Section 13(1)(d), 26, 5, 5(2), 5(3)
High Courts13 Jun 2012Dismissed
Shri Bhagat Ram, Shri Sunder Singh, Shri Ramesh Chand and (Smt. Geetan Devi, Sh. Kamal Kumar, Sh. Pawan Kumar and Smt. Neelam Kumari) of late Sh. Pritam Singh Vs Smt. Mansha Devi
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0065
Civil Procedure Code, 1908 (CPC) — Section 100, 35A
High Courts13 Jun 2012Allowed
Joginder Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 438Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts13 Jun 2012
Surrender Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0056
High Courts13 Jun 2012
Sh. Rakesh Kumar Pirta, Sh. Lobzang Chhering and Sarita Chauhan Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0055
High Courts13 Jun 2012
Smt. Shashi Kala Sharma Vs State of H.P., The Director of Higher Education, Directorate of Education Himachal Pradesh at Shimla and The Deputy director of elementary Education Kangra at Dharmshala, District Kangra, Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 06 SHI CK 0051