High Courts16 May 2012Allowed
Gurdeep Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 3 ShimLC 1211
Penal Code, 1860 (IPC) — Section 306, 498A
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,399 judgments · page 892 of 1,570
High Courts15 May 2012Dismissed
Udit Kanoi Vs Himachal Pradesh State Industrial Development Corporation Ltd. and Others
High Court Of Himachal Pradesh · (2013) 1 ShimLC 152
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(2), 151
High Courts15 May 2012Dismissed
State of Himachal Pradesh Vs Manoj Kumar and Shashi Kumar
High Court Of Himachal Pradesh · (2012) 05 SHI CK 0029
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
High Courts15 May 2012Dismissed
M/s Garg Gas Service, Kasauli and Ghanshyam Garg Vs Hindustan Petroleum Corporation Ltd.
High Court Of Himachal Pradesh · (2012) 05 SHI CK 0024
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts15 May 2012
Jagdish Singh, Ranbeer Singh and Pawan Kumar Vs Balbir Singh, Sita Ram, Smt. Usha and Bharat Singh
High Court Of Himachal Pradesh · (2012) 05 SHI CK 0008
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A, 151Constitution of India, 1950 — Article 227Himachal Pradesh Land Revenue Act, 1954 — Section 171
High Courts14 May 2012Dismissed
State of Himachal Pradesh Vs Devinder Kumar and Others
High Court Of Himachal Pradesh · (2012) 2 ShimLC 1193
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 161, 323, 34, 341, 392
High Courts14 May 2012Dismissed
State of H.P. Vs Harpal Singh @ Mangi
High Court Of Himachal Pradesh · (2012) 05 SHI CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 2, 21
High Courts14 May 2012Allowed
Deep Ram Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 2 ShimLC 1168
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 20(B), 50
High Courts11 May 2012Allowed
Mam Chand Vs Kesho Ram and Another
High Court Of Himachal Pradesh · (2012) 3 ShimLC 1413
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 258, 473, 482Penal Code, 1860 (IPC) — Section 500
High Courts10 May 2012Dismissed
M.K. Miglani, Government Contractor Vs Himuda, Nigam Vihar, Shimla
High Court Of Himachal Pradesh · (2012) 3 ShimLC 1300
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts10 May 2012
State of Himachal Pradesh Vs Rajinder Kumar Alias Kaki
High Court Of Himachal Pradesh · (2012) 2 ShimLC 1144
Penal Code, 1860 (IPC) — Section 307, 324, 326, 84
High Courts08 May 2012
Sukh Raj Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 3 ShimLC 1204
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 428Penal Code, 1860 (IPC) — Section 376, 511
High Courts07 May 2012
Maulana Mumtaz Ahmed Quasmi Vs M/s CNN - IBN 7, Global Broadcast News Ltd. and others
High Court Of Himachal Pradesh · (2012) 2 ShimLC 1166
Penal Code, 1860 (IPC) — Section 120B, 34, 500
High Courts07 May 2012
Hima Devi (Smt.) Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2012) 3 ShimLC 1298
High Courts07 May 2012Dismissed
Dhani Ram Vs Financial Commissioner (Appeals) to the Government of Himachal Pradesh and Another
High Court Of Himachal Pradesh · AIR 2012 HP 76 : (2013) 1 RCR(Civil) 320
High Courts04 May 2012Dismissed
Pramod Kumar Vs Ishwari Devi Justa
High Court Of Himachal Pradesh · (2013) 1 RCR(Rent) 625
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17Himachal Pradesh Urban Rent Control Act, 1987 — Section 11(1)(c), 13(3)(a)(ii), 13(3)(a)(iii), 14(3)(a)(i), 24(2)
High Courts04 May 2012Allowed
Happy Awasthi Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 2012 HP 90
Motor Vehicles Act, 1988 — Section 86
High Courts04 May 2012
Him Privesh Environment Protection Society and Sh. Ajit Singh Vs State of Himachal Pradesh and Others Court on its own motion Residents of Gram Panchayats Karsoli Gholawal, Kashmirpura, Kheda, Baruna, Mastanpura, Joghon Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2012) 05 SHI CK 0012
Constitution of India, 1950 — Article 14, 19, 21, 299, 31AEstates Abolition Act — Section 3Himachal Pradesh Lease Rules, 1993 — Rule 2
High Courts03 May 2012Dismissed
State of Himachal Pradesh Vs Gulshan Kumar, Vinod Kumar and Rakesh Kumar
High Court Of Himachal Pradesh · (2012) 05 SHI CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34