Surinder Kumar Alias Sindhi Vs State Of Himachal Pradesh And Others
.... e No. 7/1992 titled “Gian Chand etc. vs. Roshan Lal etc.”, which was remanded back by the respondent No. 2, while deciding the Appeal No. 16/2000 decided on 20.10.2000, which is pending since 2000, within a reasonable period, in accordance with law.” 3. Taking into consideration the relief ...
High Court Of Himachal Pradesh
Budhi Ram Justa Vs R.K. Soni And Another
.... udhi Ram Justa. The parties have further agreed that in view of the disbursal of the said amount, the decree shall stand fully satisfied and this Court may direct the learned Executing Court to close the execution proceedings. 5. Taking into consideration the settlement that stands arrived ...
High Court Of Himachal Pradesh
Rajesh Kumar & Anr Vs UOI & Ors
.... ion 3 of the National Highways Act, 1956. 4. Learned counsel for the parties have submitted that the issue in question is squarely covered by the judgment rendered by a coordinate Bench of this Court in Arbitration Case No. 126 of 2022 alongwith connected therewith matters, titled Sh. Ram C ...
High Court Of Himachal Pradesh
Surinder Kumar Vij Vs Nhai & Ors
.... ion 3 of the National Highways Act, 1956. 4. Learned counsel for the parties have submitted that the issue in question is squarely covered by the judgment rendered by a coordinate Bench of this Court in Arbitration Case No. 126 of 2022 alongwith connected therewith matters, titled Sh. Ram C ...
High Court Of Himachal Pradesh
Krishan Kumar & Anr Vs Nhai & Anr
.... s Act, 1956. 4. Learned counsel for the parties have submitted that the issue in question is squarely covered by the judgment rendered by a coordinate Bench of this Court in Arbitration Case No. 126 of 2022 alongwith connected therewith matters, titled Sh. Ram Chand Vs. Land Acquisition Off ...
High Court Of Himachal Pradesh
United India Insurance Company Ltd Vs Krishna Devi And Another
.... the requirements of Motor Vehicles Act, the Company shall not be liable where such death or injury arises out of and in the course of the employment of such person by the insured.” 16. The schedule provides the limitation as to use as under:- “Limitations as to use The Policy co ...
High Court Of Himachal Pradesh
Karan Sharma Vs State Of H.P
.... arkar v. Rajesh Ranjan @ Pappu Yadav (2004) 7 SCC 528 where the parameters to be taken into consideration for the grant of bail by the Courts has been explained in the following words: “11. The law in regard to grant or refusal of bail is very well settled. The court granting bail should ex ...
High Court Of Himachal Pradesh
Parveen Chauhan Vs State Of H.P
.... ffence; (ii) nature and gravity of the accusation; (iii) severity of the punishment in the event of conviction; (iv) danger of the accused absconding or fleeing, if released on bail; (v) character, behaviour, means, position and standing of the accused; (vi) likelihood ...
High Court Of Himachal Pradesh
Ghna Shyam & Ors Vs Land Acquisition Officer & Anr
.... eeding six months. Thereafter, the mandate of Arbitrator was mandatorily to terminate unless the Court either prior to or after the expiry of period specified, extended the period on the request of either of the parties. Now, in terms of the amendment which has been incorporated under Section 29 ...
High Court Of Himachal Pradesh
Chanchala Devi Vs Land Acquisition Officer Cum-Competent Authority (SLAU) And Another
.... Court deem may kindly also be granted in favour of the applicant/petitioner in the larger interest of natural justice and justice be done.” 3. The Court stands informed that in similar matters, i.e. in Arbitration Case No. 126 of 2022, titled as Sh. Ram Chand vs. Land Acquisition Officer an ...
High Court Of Himachal Pradesh
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