High Courts26 May 1999Dismissed
Shashi Sharma and Others Vs H.P. Nagar Vikas Pradhikaran
High Court Of Himachal Pradesh · (1999) 3 ShimLC 434
Constitution of India, 1950 — Article 14, 141, 226, 32Land Acquisition Act, 1894 — Section 18, 26, 54
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1999
207 judgments · page 8 of 11
High Courts25 May 1999Dismissed
H.P. Horticultural Produce Marketing and Processing Corporation Ltd. Vs United India Insurance Company Ltd. and Another
High Court Of Himachal Pradesh · AIR 2000 HP 11 : (1999) 3 ShimLC 257
Civil Procedure Code, 1908 (CPC) — Section 26Companies Act, 1956 — Section 2(26)Contract Act, 1872 — Section 20, 28
High Courts25 May 1999Allowed
Khanna Watches Limited Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2000) 1 LLJ 916 : (1999) 3 ShimLC 295
Industrial Disputes Act, 1947 — Section 10, 33, 33A
High Courts24 May 1999Dismissed
State of Himachal Pradesh Vs Gulshan Kumar
High Court Of Himachal Pradesh · (1999) 3 ShimLC 405
Prevention of Food Adulteration Act, 1954 — Section 16(1), 20(1)
High Courts21 May 1999Dismissed
State of H.P. Vs Ishwar Dass and Others
High Court Of Himachal Pradesh · (1999) CriLJ 3931 : (1999) 4 RCR(Criminal) 671 : (1999) 3 ShimLC 446
Criminal Procedure Code, 1973 (CrPC) — Section 354(3), 360, 361, 562Penal Code, 1860 (IPC) — Section 379, 380, 404, 420Probation of Offenders Act, 1958 — Section 3
High Courts21 May 1999
Bhajan Lal Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1999) 3 ShimLC 253
Army Rules, 1954 — Rule 13(3)
High Courts21 May 1999Dismissed
Ranjhu Ram and Another Vs Parkash Chand and Another
High Court Of Himachal Pradesh · (1999) 3 ShimLC 401
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts21 May 1999Dismissed
Hari Singh Mann and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1999) 3 ShimLC 311
Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 120B, 182, 323, 34, 341
High Courts20 May 1999Dismissed
Himachal Road Transport Corporation and Others Vs Presiding Officer and Another
High Court Of Himachal Pradesh · (2000) 1 LLJ 1151 : (1999) 3 ShimLC 291
Himachal Pradesh Transport Workers Act — Section 13, 14, 15, 19, 20Industrial Disputes Act, 1947 — Section 33C(2)
High Courts20 May 1999Dismissed
State of Himachal Pradesh Vs Meen Singh
High Court Of Himachal Pradesh · (1999) 3 ShimLC 454
Punjab Excise Act, 1914 — Section 61(1)
High Courts19 May 1999Allowed
Mst. Rattani and Others Vs Dharam Chand alias Dharman and Others
High Court Of Himachal Pradesh · (2000) 1 CivCC 238 : (1999) 3 ShimLC 443
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(2)
High Courts18 May 1999Dismissed
Jai Ram Vs Executive Engineer
High Court Of Himachal Pradesh · (1999) 3 ShimLC 316
Civil Procedure Code, 1908 (CPC) — Section 115Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 10, 5, 5(1), 5B, 5C
High Courts13 May 1999Dismissed
Rachhpal Singh Vs Chander Mohan
High Court Of Himachal Pradesh · (1999) 3 ShimLC 410
Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(2), 24(5)
High Courts12 May 1999Allowed
Mohinder Nath Sofat Vs Ms. Krishna Mohini
High Court Of Himachal Pradesh · (1999) 3 ShimLC 466
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 5(1)Conduct of Elections Rules, 1961 — Rule 10, 5Constitution of India, 1950 — Article 173, 324
High Courts11 May 1999Dismissed
Smt. Savita Thakur and Others Vs State Bank of India and Others
High Court Of Himachal Pradesh · (1999) 3 ShimLC 426
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts07 May 1999
Satinder Singh Vs Sukhdev
High Court Of Himachal Pradesh · AIR 1999 HP 72 : (1999) 3 CivCC 292 : (1999) 3 ShimLC 457
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 17AEvidence Act, 1872 — Section 165
High Courts07 May 1999Dismissed
Naresh Sharma and Others Vs Ramesh Chand and Others
High Court Of Himachal Pradesh · AIR 2000 HP 6
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36, 115Himachal Pradesh Urban Rent Control Act, 1987 — Section 2Limitation Act, 1963 — Section 5
High Courts06 May 1999
State of Himachal Pradesh Vs Bhaynsroo
High Court Of Himachal Pradesh · (1999) 3 ShimLC 417
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 10, Order 41 Rule 13, Order 41 Rule 3A, Order 41 Rule 3A(2), Order 41 Rule 9Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 30(1), 30(2), 31, 5
High Courts04 May 1999Dismissed
Kishan Chand Vs Bihari Lal and Others
High Court Of Himachal Pradesh · AIR 1999 HP 68 : (1999) 3 CivCC 242 : (2000) 1 RCR(Civil) 573 : (1999) 2 RCR(Rent) 623 : (1999) 3 ShimLC 299
Himachal Pradesh Urban Rent Control Act, 1987 — Section 13Transfer of Property Act, 1882 — Section 105, 108
High Courts04 May 1999Dismissed
Raghunath and Another Vs Shashi Pal Chaudhary and Others
High Court Of Himachal Pradesh · (1999) 3 ShimLC 319
Civil Procedure Code, 1908 (CPC) — Section 151