High Courts03 May 1999Dismissed
Manwar Danial Vs The Church of Scotland and Others
High Court Of Himachal Pradesh · (1999) 3 ShimLC 307
Himachal Pradesh Court Fees Act, 1968 — Article 13, 17, 7
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1999
207 judgments · page 9 of 11
High Courts29 Apr 1999Dismissed
Roshan Lal and Others Vs Nand Deva Temple and Others
High Court Of Himachal Pradesh · (1999) 3 ShimLC 358
Civil Procedure Code, 1908 (CPC) — Section 47, 92Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104
High Courts28 Apr 1999
Oriental Insurance Company Vs Om Prakash and Others
High Court Of Himachal Pradesh · (2000) 1 LLJ 888 : (1999) 3 ShimLC 328
Workmens Compensation Act, 1923 — Section 2, 2(1), 22, 8, 9Workmens Compensation Rules, 1924 — Rule 20
High Courts26 Apr 1999
Krishan Banon Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1999 HP 87 : (1999) 3 ShimLC 382
Constitution of India, 1950 — Article 162, 226
High Courts26 Apr 1999Allowed
Sansar Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1999) CriLJ 3538 : (1999) 3 ShimLC 374
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 397, 498A
High Courts22 Apr 1999Dismissed
Puni Chand Vs Gian Nath
High Court Of Himachal Pradesh · (1999) 3 ShimLC 346
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(2A)
High Courts19 Apr 1999
New India Assurance Co. Ltd. Vs Ram Piari and Others
High Court Of Himachal Pradesh · (2000) ACJ 739
Motor Vehicles Act, 1939 — Section 95(2)
High Courts19 Apr 1999Allowed
Sanyat Misra Vs Dr. Y.S. Parmar University and Another
High Court Of Himachal Pradesh · AIR 1999 HP 75 : (1999) 3 ShimLC 516
Constitution of India, 1950 — Article 226
High Courts16 Apr 1999Allowed
The Executive Engineer, Tower Line Survey Construction Division Vs Smt. Vidya Devi and Others
High Court Of Himachal Pradesh · (1999) 3 ShimLC 349
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 29, 42
High Courts13 Apr 1999Allowed
R.K. Sood Vs Dr. Y.S. Parmar University of Horticulture and Forestry
High Court Of Himachal Pradesh · (2000) 1 ShimLC 127
Arbitration Act, 1940 — Section 29, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34
High Courts13 Apr 1999Allowed
Purewal and Associates Ltd. Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2000) 1 LLJ 1154 : (1999) 3 ShimLC 324
Constitution of India, 1950 — Article 226
High Courts13 Apr 1999Allowed
Dila Ram Verma Vs Purewal Associates Limited and Others
High Court Of Himachal Pradesh · (1999) 3 ShimLC 320
High Courts12 Apr 1999Dismissed
Young Women''s Christian Association Vs Kishori Lal
High Court Of Himachal Pradesh · (2000) 1 ShimLC 122
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(2), 14(3), 2
High Courts09 Apr 1999Dismissed
R.D. Dhiman Vs Tilak Raj Batra and Another
High Court Of Himachal Pradesh · (1999) 3 ShimLC 342
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 193, 465
High Courts09 Apr 1999Dismissed
Gokal Chand (now deceased) through his L.Rs. Yamuna Devi and Others Vs Inder Singh and Others
High Court Of Himachal Pradesh · (1999) 3 ShimLC 335
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts08 Apr 1999Allowed
Prem Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2000) CriLJ 951
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 376, 506
High Courts08 Apr 1999
Smt. Ved Kaur Chandel Vs State of H.P. and Others
High Court Of Himachal Pradesh · AIR 1999 HP 59 : (1999) 2 ShimLC 304
Constitution of India, 1950 — Article 226
High Courts06 Apr 1999
Dr. Vinita Kumari Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1999) 3 ShimLC 366
Constitution of India, 1950 — Article 226
High Courts01 Apr 1999Allowed
Smt. Kimtu Vs Smt. Lachhi Devi and Om Prakash
High Court Of Himachal Pradesh · (1999) 2 ShimLC 277
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2Contract Act, 1872 — Section 12Hindu Minority and Guardianship Act, 1956 — Section 8
High Courts31 Mar 1999Allowed
Oriental Insurance Co. Ltd. Vs Hari Singh and Others
High Court Of Himachal Pradesh · (1999) 1 ACC 690 : (2000) ACJ 1531 : (1999) 2 ShimLC 331
Motor Vehicles Act, 1988 — Section 95(1)