High Courts10 Jun 1999Dismissed
Gian Singh Negi and Others Vs State Bank of India and Others
High Court Of Himachal Pradesh · (2001) 3 LLJ 971 : (1999) 3 ShimLC 103
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1999
207 judgments · page 7 of 11
High Courts10 Jun 1999Dismissed
Prikshat Mehdudia Vs D.D. Bhardwaj
High Court Of Himachal Pradesh · (2000) 1 ShimLC 47
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17
High Courts09 Jun 1999Allowed
State Bank of India Vs Mandav Udyog and Others
High Court Of Himachal Pradesh · (1999) 2 ShimLC 408
Banking Regulation Act, 1949 — Section 21, 21A, 35ACivil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34Contract Act, 1872 — Section 59 , 60, 61
High Courts08 Jun 1999Dismissed
Surender Singh Deshta and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1999) 2 LLJ 1391
Constitution of India, 1950 — Article 234Himachal Pradesh Higher Judicial Service Rules, 1973 — Rule 5(3)
High Courts07 Jun 1999
H.P. Housing Board Vs Smt. Savitri Devi (dead) through L.Rs. Mrs. Devkika Lal and Others
High Court Of Himachal Pradesh · (1999) 2 ShimLC 462
Land Acquisition Act, 1894 — Section 18, 23(1), 4, 4(1), 51A
High Courts07 Jun 1999Dismissed
Om Parkash Vs Chairman, Notified Area Committee
High Court Of Himachal Pradesh · (1999) 2 ShimLC 417
Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971 — Section 15, 2, 7(1), 7(2), 9(5)
High Courts07 Jun 1999Dismissed
V.K. Thukral Vs The Central Administrative Tribunal and Others
High Court Of Himachal Pradesh · (1999) 3 ShimLC 73
Constitution of India, 1950 — Article 226
High Courts07 Jun 1999Dismissed
Ishwar Dass Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1999) 3 ShimLC 77
Constitution of India, 1950 — Article 14, 226
High Courts07 Jun 1999Dismissed
Siya Ram Vs Chairman, Notified Area Committee
High Court Of Himachal Pradesh · (1999) 2 ShimLC 393
Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971 — Section 15, 2, 7(1), 7(2), 9(5)
High Courts07 Jun 1999
Hydel Construction Ltd. Vs H.P. State Electricity Board
High Court Of Himachal Pradesh · AIR 2000 HP 19 : (1999) 3 ShimLC 10
Arbitration Act, 1940 — Section 29, 30, 37Minimum Wages Act, 1948 — Section 5(2)
High Courts03 Jun 1999Allowed
Padam Sharma Vs Vidya Devi and Prinyaka
High Court Of Himachal Pradesh · (1999) 2 ShimLC 395
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 51, 58Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 386, 421, 488(3)
High Courts03 Jun 1999
Ansal Properties and Industries Ltd. Vs Himachal Pradesh State Electricity Board
High Court Of Himachal Pradesh · AIR 1999 HP 78 : (2000) 2 RCR(Civil) 290 : (1999) 3 ShimLC 80
Arbitration Act, 1940 — Section 30
High Courts02 Jun 1999Dismissed
Ram Lal and Others Vs Shri Onkar Singh and Others
High Court Of Himachal Pradesh · (1999) 3 ShimLC 1
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 11
High Courts01 Jun 1999Dismissed
Chanana Steel Tabes Pvt. Ltd. Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2000) 2 RCR(Civil) 297 : (1999) 2 ShimLC 452
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), 149, 151
High Courts01 Jun 1999Dismissed
Domebell Investments Pvt. Ltd. Vs Thakur Enterprises and Another
High Court Of Himachal Pradesh · (1999) 2 ShimLC 457
Companies Act, 1956 — Section 19Limitation Act, 1963 — Article 1
High Courts01 Jun 1999Dismissed
State of H.P. Vs Kishori Lal
High Court Of Himachal Pradesh · (1999) 2 ShimLC 384
Penal Code, 1860 (IPC) — Section 324, 326
High Courts27 May 1999
Sohan Singh Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1999) 3 ShimLC 463
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226
High Courts26 May 1999
National Insurance Co. Ltd. Vs Pyare Lal and Others
High Court Of Himachal Pradesh · (2000) 1 ACC 466 : (2001) ACJ 680
Motor Vehicles Act, 1988 — Section 166, 95(1)(b)
High Courts26 May 1999Dismissed
Rajiv Moudgil and Others Vs H.P. Housing Board and Another
High Court Of Himachal Pradesh · AIR 2000 HP 77 : (1999) 3 ShimLC 494
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115Himachal Pradesh Housing Board Act, 1972 — Section 34, 35
High Courts26 May 1999Dismissed
State of Himachal Pradesh Vs Surinder Kumar
High Court Of Himachal Pradesh · (1999) 3 ShimLC 451
Punjab Excise Act, 1914 — Section 61(1)