High Courts05 Apr 2012Allowed
Abhishek Dohroo Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2012) 2 ShimLC 761
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,399 judgments · page 895 of 1,570
High Courts05 Apr 2012
Ranbaxy Laboratories Ltd. Vs Commissioner of Central Excise, Chandigarh
High Court Of Himachal Pradesh · (2012) 279 ELT 194 : (2012) 35 STT 484
High Courts04 Apr 2012
Satbir Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) CriLJ 3950
Criminal Procedure Code, 1973 (CrPC) — Section 161, 2(xvii), 2(xviii)Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 15
High Courts03 Apr 2012
J.P. Thakur Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2012) 134 FLR 1027
Himachal Pradesh Co-operative Societies Act, 1968 — Section 72, 93
High Courts03 Apr 2012Dismissed
Pawan Kumar Vs The Palampur Rotary Eye Foundation, Rotary Eye Hospital, Palampur, Kangra
High Court Of Himachal Pradesh · (2012) 2 ShimLC 1130
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts03 Apr 2012Allowed
The Union of India, Ministry of Defence and Others Vs Dilwar Ram Thakur
High Court Of Himachal Pradesh · (2012) 2 ShimLC 815
Pension Regulations for Army, 1961 — Regulation 173, 173A
High Courts03 Apr 2012Dismissed
Devi Singh Jishtu Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2012) 2 ShimLC 609
Himachal Pradesh Co-operative Societies Act, 1968 — Section 67, 68
High Courts03 Apr 2012
National Insurance Co. Ltd. Vs Reena Devi and Others
High Court Of Himachal Pradesh · (2013) ACJ 1046
Constitution of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 2(14), 2(44), 2(46)
High Courts03 Apr 2012Dismissed
Ashok Kumar Patial Vs State of H.P.
High Court Of Himachal Pradesh · (2013) 2 SCT 277
Constitution of India, 1950 — Article 309
High Courts30 Mar 2012
Raghu Ram Vs State of Himachal Pradesh, Kirpi Devi and Mast Ram
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0529
High Courts30 Mar 2012Allowed
Jagat Singh Negi Vs Secretary, H.P. Vidhan Sabah, Shimla and Others
High Court Of Himachal Pradesh · AIR 2012 HP 93
Himachal Pradesh State Legislature Officers, Ministers And Members (Medical Facilities) Act, 1971 — Section 2(2)
High Courts30 Mar 2012
Ajay Chandel Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0253
Criminal Procedure Code, 1973 (CrPC) — Section 457Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 60
High Courts30 Mar 2012Dismissed
Duglu Ram Vs Makar
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0222
High Courts30 Mar 2012
Sh. Rup Lal, Sh. Hari Ram, Sh. Chandu Ram and Shri Muni Lal Vs State of H.P.
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0001
High Courts29 Mar 2012Dismissed
Sh. Ramkrishan Vs Smt. Bhupeshwari Devi, Master Prem and Miss Punu The respondents No. 2 and 3 through their mother i.e. Respondent No. 1 as their natural guardian
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0527
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 193, 340, 482
High Courts29 Mar 2012
Smt. Radhika Negi Vs Shri T.G. Negi
High Court Of Himachal Pradesh · (2012) 2 ShimLC 844
Hindu Marriage Act, 1955 — Section 11, 13, 24
High Courts29 Mar 2012Allowed
B.S. Thakur Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 2012 HP 95 : (2012) 2 ShimLC 880
Constitution of India, 1950 — Article 14, 21Himachal Pradesh Panchayati Raj Act, 1994 — Section 133, 138, 145, 146, 146(1)(a)
High Courts29 Mar 2012Dismissed
Aarti Devi (Smt.) Vs Virender Katoch
High Court Of Himachal Pradesh · (2012) 2 ShimLC 861
Hindu Marriage Act, 1955 — Section 13(1)(ia)
High Courts29 Mar 2012Dismissed
State of Himachal Pradesh Vs Thakur Singh
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0504
Penal Code, 1860 (IPC) — Section 302, 379
High Courts29 Mar 2012
Amar Nath Vs Sh. Yashwant Singh, Sub-Registrar, Sub Tehsil, Bharari, Tehsil Ghumarwin, Distt. Bilaspur, H.P., Sh. Ranjeet Singh, Registration Clerk, o/o Sub- Registrar, Sub Tehsil Bharari, Tehsil Ghumarwin, Distt. Bilaspur, H.P. and Sh. Mansha Ram
High Court Of Himachal Pradesh · (2012) 03 SHI CK 0417
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202Penal Code, 1860 (IPC) — Section 217, 219, 420, 477