COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,399 judgments · page 929 of 1,570

High Courts05 Jan 2012

Himachal Pradesh Wakf Board Vs Shri Rajiv Dutta, Shri Sanjeev Dutta

High Court Of Himachal Pradesh · (2013) 2 ShimLC 622

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 97Waqf Act, 1995 — Section 14, 27, 3, 6(1), 6(4)

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High Courts05 Jan 2012Dismissed

Smt. Kaushlya Devi Vs Shri Rikhi Ram, Shri Krishan Chand, The Financial Commissioner(Appeals) Government of Himachal Pradesh, Shimla-2 and Shri Subhash Chand

High Court Of Himachal Pradesh · (2012) 01 SHI CK 0150

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High Courts05 Jan 2012Dismissed

Kuldip Krishan Sud Vs Gulmohar Tourist Complex (Holiday Home) Ltd.

High Court Of Himachal Pradesh · (2012) 01 SHI CK 0136

Arbitration and Conciliation Act, 1996 — Section 20(3), 31(2), 34

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High Courts05 Jan 2012

Shri Satya Pal Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (2012) 01 SHI CK 0102

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High Courts05 Jan 2012Allowed

Ranjit Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2012) 01 SHI CK 0098

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High Courts05 Jan 2012

Vanita, Jalam Singh and Charan Dass Vs State of H.P.

High Court Of Himachal Pradesh · (2012) 01 SHI CK 0096

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High Courts05 Jan 2012Allowed

Jagat Ram Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2012) 01 SHI CK 0089

Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 439Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts05 Jan 2012Allowed

Sh. Vijeyendra Singh, Smt. Madhunandni Kumari, Smt. Yadunandan Kumari and Smt. Rati Kumari Vs State of H.P.

High Court Of Himachal Pradesh · (2012) 01 SHI CK 0082

Arbitration and Conciliation Act, 1996 — Section 34(3), 37Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, 80

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High Courts05 Jan 2012Dismissed

State of Himachal Pradesh Vs Malka @ Jai Ram

High Court Of Himachal Pradesh · (2012) 01 SHI CK 0069

Penal Code, 1860 (IPC) — Section 341, 354, 506

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High Courts05 Jan 2012Dismissed

Devinder Nath Vs State of H.P.

High Court Of Himachal Pradesh · (2012) 01 SHI CK 0027

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High Courts05 Jan 2012

Jitender Mukhiya, Maheshwar Singh Thakur and Neelam Kumari Vs State of H.P.

High Court Of Himachal Pradesh · (2012) 01 SHI CK 0022

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High Courts04 Jan 2012Dismissed

State of H.P. Vs Jagarnath, Ashok Kumar and Sheela Devi

High Court Of Himachal Pradesh · (2012) 01 SHI CK 0228

Criminal Procedure Code, 1973 (CrPC) — Section 154, 378Penal Code, 1860 (IPC) — Section 304B, 34, 498A

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High Courts04 Jan 2012Dismissed

Jeet Ram Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2012) 01 SHI CK 0192

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 409

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High Courts04 Jan 2012Dismissed

Shri Rakesh Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2012) 01 SHI CK 0187

Criminal Procedure Code, 1973 (CrPC) — Section 438Himachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 1999 — Section 5Penal Code, 1860 (IPC) — Section 120B, 420

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High Courts04 Jan 2012Allowed

Sangat Ram Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2012) 01 SHI CK 0186

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 438Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471Prevention of Corruption Act, 1988 — Section 13

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High Courts04 Jan 2012Dismissed