COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,399 judgments · page 934 of 1,570

High Courts21 Dec 2011

Chaman Lal Vs State of H.P., Pr. Chief Conservator of Forests, HP, Shimla, H.P., Conservator of Forests, Shimla Forest Circle, Shimla, H.P. and Divisional Forest Officer, Rohru Forest Division, Rohru, Distt. Shimla, H.P.

High Court Of Himachal Pradesh · (2011) 12 SHI CK 0380

High Courts21 Dec 2011

Ajeet Singh Vs State of H.P., Director of Elementary Education, Shimla, Deputy Director of Elementary Education, Hamirpur and Principal, Govt. Senior Secondary School, Ambehra, Distt. Una

High Court Of Himachal Pradesh · (2011) 12 SHI CK 0379

High Courts21 Dec 2011

Inder Singh Sharma Vs State of Himachal Pradesh, Director Higher Education, H.P, Shimla and The Principal Govt. Senior Secondary School Sataun, P.O. Paonta Sahib, Distt Sirmour, H.P.

High Court Of Himachal Pradesh · (2011) 12 SHI CK 0376

High Courts21 Dec 2011Allowed

M/s. Pearl Enterprises and Amandeep Kansal Vs Union of India and Customs Excise and Service Tax Appellate Tribunal, Principal Bench

High Court Of Himachal Pradesh · (2011) 12 SHI CK 0363

Central Excises and Salt Act, 1944 — Section 35B, 35FCustoms, Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982 — Rule 41

High Courts21 Dec 2011Dismissed

Luxmi Dutt and Ors Vs Shri Jai Ram alias Hira and Others

High Court Of Himachal Pradesh · (2011) 12 SHI CK 0266

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

High Courts21 Dec 2011

Shri Kirpa Ram Vs Shri Roshan Lal, The Secretary, Himachal Pradesh Public Works Department, Shimla HP, The Executive Engineer, Himachal Pradesh Public Works Department, Division No.2, Chaura Maidan, Shimla-4 and Assistant Engineer, HPPWD, Sub Division Kasumpti, Shimla-9

High Court Of Himachal Pradesh · (2011) 12 SHI CK 0250

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(A), 35(A)

High Courts21 Dec 2011Dismissed

State of H.P. Vs Laxmi Raman

High Court Of Himachal Pradesh · (2011) 12 SHI CK 0243

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 323, 324, 34, 447, 506

High Courts21 Dec 2011Dismissed

State of Himachal Pradesh Vs Gopal Kaushal, Kalu Ram and Shakuntla Devi

High Court Of Himachal Pradesh · (2011) 12 SHI CK 0242

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

High Courts21 Dec 2011Dismissed

State of Himachal Pradesh Vs Saleem Mohd. and Rajia Begam

High Court Of Himachal Pradesh · (2011) 12 SHI CK 0240

Penal Code, 1860 (IPC) — Section 332, 34, 353

High Courts21 Dec 2011

Vijay Ram Vs Rudra Giri Mahadev Ashram/Shiv Mandir VPO Thuran, Tehsil Jhandutta, Distt. Bilaspur, H.P. and Others

High Court Of Himachal Pradesh · (2011) 12 SHI CK 0081

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A

High Courts21 Dec 2011Dismissed

State of H.P. Vs Shiv Ram and Others

High Court Of Himachal Pradesh · (2011) 12 SHI CK 0080

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 325

High Courts21 Dec 2011Allowed

Manju Bala Sharma Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (2011) 12 SHI CK 0060

Administrative Tribunals Act, 1985 — Section 15Constitution of India, 1950 — Article 226

High Courts21 Dec 2011

Mohinder Singh, Constable No. 61492 now 7461492 (SSB) Vs Union of India, Ministry of Home Affairs and Others

High Court Of Himachal Pradesh · (2011) 12 SHI CK 0054

Central Reserve Police Force Rules, 1955 — Rule 28, 31

High Courts21 Dec 2011

Sh. Hem Raj and Others Vs The HPSEB Limited

High Court Of Himachal Pradesh · (2011) 12 SHI CK 0045

High Courts21 Dec 2011

Neeraj Kumari Vs State of Himachal Pradesh, Director of Higher Education, Himachal Pradesh, Shimla and Principal govt. Senior Secondary School Kapahar, Distt. Bilaspur, H.P.

High Court Of Himachal Pradesh · (2011) 12 SHI CK 0041

High Courts21 Dec 2011

Mast Ram Vs State of H.P. and Executive Engineer, IPH, Jubbal, Distt. Shimla, H.P.

High Court Of Himachal Pradesh · (2011) 12 SHI CK 0040

High Courts21 Dec 2011Dismissed

M/s Amy Agro Pvt. Ltd. Vs State Bank of Patiala

High Court Of Himachal Pradesh · (2011) 12 SHI CK 0036

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 17

High Courts20 Dec 2011

R.S. Maan, Forest Ranger (Retd,) Vs The State of H.P., The Divisional Forest Officer, Kunihar Forest Division, H.P. and Senior Deputy Accountant General (A and E), Himachal Pradesh

High Court Of Himachal Pradesh · (2011) 12 SHI CK 0384

High Courts20 Dec 2011

LHC No. 286, Sh. Garja Ram and Others Vs State of H.P., Director General of Police, Himachal Pradesh, Shimla, Superintendent of Police, Bilaspur, District Bilaspur, Himachal Pradesh and Financial Commissioner-cum-Secretary (Finance) to the Government of H.P. Shimla

High Court Of Himachal Pradesh · (2011) 12 SHI CK 0375

High Courts20 Dec 2011Dismissed

State of H.P. Vs Raju Thapa

High Court Of Himachal Pradesh · (2011) 12 SHI CK 0368