Smt. Kamni Vs Sh. Bhagat Ram and Another
.... as the health of the wife. Such aspersions of perfidiousness attributed to the wife, viewed in the context of an educated Indian wife and judged by Indian conditions and standards would amount to worst form of insult and cruelty, sufficient by itself to substantiate cruelty in law, warranting the c ...
High Court of Himachal Pradesh
H.P. Khadi and Village Industries Board Vs State of H.P. and Another
.... nt writ petition, an order conferring work charge status or regularization of his services has been passed in favour of the respondent No. 2, after obtaining relaxation from the Government. If that is so, the objection that the respondent was ineligible for conferment of work charge status or regula ...
High Court of Himachal Pradesh
United India Insurance Company Ltd. Vs Babu Ram and Others
.... ward and then have recourse to the insured owner. It was held that the High Court erred in directing the Insurance Company to satisfy the award purportedly on the basis of Swaran Singh''s case without examining whether on facts the passenger who was the Regional Manager of the Company having been pr ...
High Court of Himachal Pradesh
United India Insurance Company Ltd. Vs Priyanka and Others
.... t the High Court erred in directing the Insurance Company to satisfy the award purportedly on the basis of Swaran Singh''s case without examining whether on facts the passenger who was the Regional Manager of the Company having been provided car by the employer was a third party. 14. The decision ...
High Court of Himachal Pradesh
United India Insurance Company Ltd. Vs Ram Singh and Others
.... h Court erred in directing the Insurance Company to satisfy the award purportedly on the basis of Swaran Singh''s case without examining whether on facts the passenger who was the Regional Manager of the Company having been provided car by the employer was a third party. 14. The decision in Nati ...
High Court of Himachal Pradesh
United India Insurance Company Ltd. Vs Nirmala Devi and Others
.... s held that the High Court erred in directing the Insurance Company to satisfy the award purportedly on the basis of Swaran Singh''s case without examining whether on facts the passenger who was the Regional Manager of the Company having been provided car by the employer was a third party. 14. Th ...
High Court of Himachal Pradesh
United India Insurance Company Ltd. and Jai Chand and Another Vs Salochana Devi and Others
.... High Court erred in directing the Insurance Company to satisfy the award purportedly on the basis of Swaran Singh''s case without examining whether on facts the passenger who was the Regional Manager of the Company having been provided car by the employer was a third party. 12. The decision in N ...
High Court of Himachal Pradesh
Puran Singh Vs Satya Kumari
.... r of the respondent has stated in evidence that she was forcibly ousted from the matrimonial home and subjected to physical violence by the appellant and his family members. 10. RW-3, Kameshwar, father of the respondent, has corroborated her on the point of maltreatment meted out by the appellant ...
High Court of Himachal Pradesh
Mohan Singh and Another Vs Nand Ram and Others
.... d in the accident), in which the deceased was traveling. He was also traveling in the tempo. He corroborates the factum of the death of Het Ram in the accident and states in cross examination that there were 10-12 other people who were traveling in the tempo, some were sitting in the cabin and some ...
High Court of Himachal Pradesh
United India Insurance Company Ltd Vs Rattani Devi and Others
.... ot being a third party, the Insurance Company was not obliged u/s 149 to satisfy the award and then have recourse to the insured owner. It was held that the High Court erred in directing the Insurance Company to satisfy the award purportedly on the basis of Swaran Singh''s case without examining whe ...
High Court of Himachal Pradesh
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