High Courts03 Dec 1999Dismissed
Smt. Mathura Devi and Others Vs Sukhdev Singh and Others
High Court Of Himachal Pradesh · (2000) 2 ShimLC 31
Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104, 112, 115
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1999
207 judgments · page 2 of 11
High Courts30 Nov 1999Dismissed
State of H.P. Vs Satpal Soga
High Court Of Himachal Pradesh · (2000) CriLJ 3274
Prevention of Food Adulteration Act, 1954 — Section 11(1), 13(2), 13A, 16, 2Prevention of Food Adulteration Rules, 1955 — Rule 4, 4(2)
High Courts30 Nov 1999Dismissed
Narain Singh Vs Hanuman Prashad and Others
High Court Of Himachal Pradesh · (2000) 2 CivCC 241 : (2000) 1 ShimLC 205
High Courts03 Nov 1999
Associated Cement Cos. Ltd. and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2000) 120 STC 97
High Courts02 Nov 1999Dismissed
Shri Amarjeet Singh Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2000) 1 ShimLC 154
Constitution of India, 1950 — Article 226Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971 — Section 14, 2, 3, 3(1), 3(2)Transfer of Property Act, 1882 — Section 106
High Courts02 Nov 1999Dismissed
State of H.P. Vs Vipan Kumar
High Court Of Himachal Pradesh · (2000) 1 ShimLC 169
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16(1)
High Courts01 Nov 1999Dismissed
State of H.P. Vs Prem Singh
High Court Of Himachal Pradesh · (2000) CriLJ 1249
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 14(A), 16(1A)Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9A
High Courts29 Oct 1999Dismissed
Anuj alias Anu and Another etc. Vs State of H.P.
High Court Of Himachal Pradesh · (2000) CriLJ 1103 : (2000) 1 ShimLC 280
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 Oct 1999
H.H. Maharani Padmani Devi Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (2000) 1 ShimLC 216
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 160, 258
High Courts27 Oct 1999Dismissed
State of H.P. Vs Krishan Chand and Others
High Court Of Himachal Pradesh · (2000) CriLJ 2143
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts26 Oct 1999Dismissed
Jodh Singh Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (2000) CriLJ 2393 : (2000) 1 ShimLC 141
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 97Probation of Offenders Act, 1958 — Section 3, 4
High Courts15 Oct 1999
Girja Devi alias Gita Devi Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2000) CriLJ 1528 : (2000) 1 ShimLC 174
Criminal Procedure Code, 1973 (CrPC) — Section 313, 54Penal Code, 1860 (IPC) — Section 201, 300, 302, 304, 34
High Courts15 Oct 1999Allowed
State of Himachal Pradesh Vs Kamal Kishore
High Court Of Himachal Pradesh · (2000) CriLJ 2661 : (2000) 1 ShimLC 346
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Penal Code, 1860 (IPC) — Section 376
High Courts14 Oct 1999
Waryam Singh and Others Vs Income Tax Officer and Others
High Court Of Himachal Pradesh · (2000) 243 ITR 665 : (2000) 1 ShimLC 365
Civil Procedure Code, 1908 (CPC) — Section 60Constitution of India, 1950 — Article 226Himachal Pradesh Debt Reduction Act, 1976 — Section 21
High Courts14 Oct 1999
WARYAM SINGH Vs INCOME TAX OFFICER
High Court Of Himachal Pradesh · (2000) 108 TAXMAN 405
Civil Procedure Code, 1908 (CPC) — Section 60Himachal Pradesh Debt Reduction Act, 1976 — Section 21Income Tax Act, 1961 — Section 220(2)
High Courts13 Oct 1999Dismissed
Tara Chand etc. Vs State of H.P.
High Court Of Himachal Pradesh · (2000) CriLJ 3764
Criminal Procedure Code, 1973 (CrPC) — Section 154, 438Penal Code, 1860 (IPC) — Section 328, 34, 376
High Courts13 Oct 1999Dismissed
Deep Ram and Others Vs Sh. Laxmi Nand and Others
High Court Of Himachal Pradesh · (2000) 1 ShimLC 240
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts13 Oct 1999Partly Allowed
Prem Singh and Another Vs Padam Singh and Others
High Court Of Himachal Pradesh · AIR 2000 HP 103 : (2001) 1 CivCC 688 : (2001) 4 RCR(Civil) 543
Specific Relief Act, 1963 — Section 38
High Courts11 Oct 1999Dismissed
Nand Lal Vs State of H.P.
High Court Of Himachal Pradesh · (2000) CriLJ 3106 : (2000) 4 RCR(Criminal) 219
Criminal Procedure Code, 1973 (CrPC) — Section 299, 313Penal Code, 1860 (IPC) — Section 376, 511
High Courts11 Oct 1999Dismissed
The National Insurance Co. Ltd. Vs Mulkh Raj and Others
High Court Of Himachal Pradesh · (2000) 1 ShimLC 372
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 166, 173