Kanta Devi Vs State Of HP & Others
.... the petitioner, till her regularization, stands acceded to and redressed by the Department as it was opined by the Finance Department that during the tenure of daily waged service of petitioner, Dearness Allowance and Interim Relief was payable on the family pension but not after the regular ap ...
High Court Of Himachal Pradesh
Ranjeet Singh Vs State Of H.P.
.... 47 : (2010) 3 SCC (Cri) 1469] , State of T.N. v. John David [State of T.N. v. John David, (2011) 5 SCC 509 : (2011) 2 SCC (Cri) 647] , Krishan Kumar Malik v. State of Haryana [Krishan Kumar Malik v. State of Haryana, (2011) 7 SCC 130 : (2011) 3 SCC (Cri) 61] , Surendra Koli v. State of U.P. ...
High Court Of Himachal Pradesh
M/s Kundlas Loh Udyog Vs Union Of India and others
.... s on entry of goods) Rules, 1996 and the CC account therein had been attached. Relying upon the judgment of the Madras High Court in K.M. Adam’s case (supra) and also the decision of the learned Single Judge of the Karnataka High Court in Karnataka Bank Limited vs. Commissioner of Commercial ...
High Court Of Himachal Pradesh
Nitasha Kumari Vs State Of H.P. & Ors
.... petitioner, (Annexure P-7), reveals that the subjects passed by the petitioner at graduation level were DNA Technology, Plant Tissue Culture, Animal Tissue Culture, Bio Process Engineering, Physical Organic and Inorganic Chemistry, Bio physical and Biochemical Techniques. Nomenclature of the de ...
High Court Of Himachal Pradesh
Jagdev Singh & Ors Vs State Of H.P. And Ors
.... ld that appointment of Voluntary Teachers, ad-hoc Teachers, Vidya Upasaks, Contract Teachers, PARA Teachers, PAT, PTA and SMC Teacher are temporary appointments, irrespective of their nomenclature. 4. In the aforesaid judgment, it has further been held that when an employee appointed on co ...
High Court Of Himachal Pradesh
Rajiv Vs State of H.P. & Another
.... 5 of 1908) to be specified therein. (5) An appeal from the decree of the Revenue Officer made under sub-section (4) shall lie to the District Judge as if that decree were a decree of a Subordinate Judge in an original suit. (6) A further appeal from the appellate decree of a District J ...
High Court Of Himachal Pradesh
State of H.P. Vs Satish Kumar & Anr
.... anything to the Doctor about the incident. She had not informed the police on 27.09.2007 and 28.09.2007. She volunteered to say that her Police Station was located at Sarahan. 15. It is apparent from her cross-examination that the explanation provided by her that her husband was ill and h ...
High Court Of Himachal Pradesh
Vijender Pal And Ors Vs Krishan Dass @ Krishan Dayal & Anr
.... nforcement of fundamental rights and any other purpose to any person or authority, including in appropriate cases any Government, within its territorial jurisdiction. Under Article 227 it has jurisdiction over all courts and tribunals throughout the territories in relation to which it exercises ...
High Court Of Himachal Pradesh
Kamal Singh And Ors Vs State Of H.P.
.... wire fence to protect his land. He denied that Satish had not sustained any injury. Tarsem, Kashmir Singh etc. had reached the spot. His statement was recorded by the police in the police station. He and Somnath belonged to the different castes. 35. There is nothing in his cross-examinati ...
High Court Of Himachal Pradesh
Kanwar Negi Vs Rajesh Kumar
.... Balan v. K. Bhaskaran, Criminal Appeal No. 234 of 1995, order dated 23-10-1998 (Ker)] by the High Court. It is not now open to the accused to contend differently on that aspect.” 15. The learned counsel for the respondent has however referred to the decision of this Court in Basalingappa v ...
High Court Of Himachal Pradesh
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
