High Courts20 Jun 2000Dismissed
Gopal Dass Verma Vs State of H.P.
High Court Of Himachal Pradesh · (2001) 1 ShimLC 89
Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2000
176 judgments · page 6 of 9
High Courts06 Jun 2000Allowed
M/s. Sudesh Enterprises Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2000) 2 ShimLC 409
Constitution of India, 1950 — Article 12, 14, 226, 32State Financial Corporations Act, 1951 — Section 3
High Courts02 Jun 2000Dismissed
Shankar Dass Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2000) 2 ShimLC 306
Criminal Procedure Code, 1973 (CrPC) — Section 164, 397, 401, 482Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts02 Jun 2000Allowed
Bishan Singh and Others Vs Ved Parkash and Another
High Court Of Himachal Pradesh · (2001) 1 ShimLC 92
Transfer of Property Act, 1882 — Section 122, 123
High Courts01 Jun 2000Allowed
Bhaga Ram Vs Parveen Kumar and Others
High Court Of Himachal Pradesh · (2001) 1 ShimLC 106
High Courts30 May 2000Dismissed
Harswarup Vs Ram Lok Sharma
High Court Of Himachal Pradesh · (2000) 3 ShimLC 160
Himachal Pradesh Road Side Land Control Act, 1968 — Section 5Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3), 24(5)
High Courts25 May 2000Dismissed
State of Himachal Pradesh Vs Shri Gian Chand
High Court Of Himachal Pradesh · (2000) 2 ShimLC 430
Himachal Pradesh Land Revenue Act, 1954 — Section 163Himachal Pradesh Panchayati Raj Act, 1968 — Section 40, 7Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 10, 12, 13, 3, 3(1)
High Courts25 May 2000Allowed
Shri Bhau Ram Vs Smt. Kamla Devi alias Gopi and Others
High Court Of Himachal Pradesh · (2001) 1 ShimLC 72
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11Limitation Act, 1963 — Article 64, 65
High Courts24 May 2000Dismissed
Samtel Workers Union (BMS) Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2001) 1 LLJ 632 : (2001) 1 ShimLC 15
Industrial Disputes Act, 1947 — Section 10, 13AIndustrial Employment (Standing Orders) Act, 1946 — Section 10, 6
High Courts23 May 2000Allowed
Anil Kumar Vs Smt. Shakuntla Devi and Others
High Court Of Himachal Pradesh · (2000) 2 ShimLC 353
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 6
High Courts23 May 2000Dismissed
Reeta Roy Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2000) CriLJ 3740 : (2001) 1 RCR(Criminal) 17
Criminal Procedure Code, 1973 (CrPC) — Section 307, 386, 389, 390, 391Penal Code, 1860 (IPC) — Section 323, 324, 341, 447, 448
High Courts23 May 2000
M/s. Vallabh Aloys (P) LTD. Vs Himachal Pradesh Financial Corporation
High Court Of Himachal Pradesh · (2000) 2 ShimLC 499
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 34Companies Act, 1956 — Section 456, 456(1), 456(2)State Financial Corporations Act, 1951 — Section 29, 29(1), 29(5)
High Courts19 May 2000Dismissed
State of Himachal Pradesh Vs Amar Chand
High Court Of Himachal Pradesh · (2001) 1 ShimLC 55
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16(1), 2, 2(1)
High Courts12 May 2000Dismissed
State of Himachal Pradesh Vs Arjun Singh
High Court Of Himachal Pradesh · (2000) 2 ShimLC 468
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 353, 506
High Courts12 May 2000Dismissed
State of H.P. Vs Madan Lal
High Court Of Himachal Pradesh · (2000) CriLJ 4200 : (2000) 2 ShimLC 438
Prevention of Food Adulteration Act, 1954 — Section 12, 13(2), 14, 14A, 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 9A
High Courts12 May 2000Allowed
Nagesh Kumar Vs Kewal Krishan
High Court Of Himachal Pradesh · AIR 2000 HP 116
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts12 May 2000Allowed
H.P. State Co-operative Marketing and Consumer Federation Ltd. Vs Bhagmal and Others
High Court Of Himachal Pradesh · AIR 2001 HP 33 : (2001) 1 ShimLC 31
Limitation Act, 1963 — Section 5
High Courts12 May 2000Dismissed
Rajinder Kumar and Others Vs Soma Devi and Others
High Court Of Himachal Pradesh · (2001) ACJ 307 : (2001) 1 ShimLC 48
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151
High Courts11 May 2000Allowed
Suresh Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2000) 2 ShimLC 275
Criminal Procedure Code, 1973 (CrPC) — Section 102, 154, 172, 172(3), 313Evidence Act, 1872 — Section 145, 161, 25, 27, 8Penal Code, 1860 (IPC) — Section 120B, 201, 212, 302, 34
High Courts10 May 2000Dismissed
Durga Singh Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2000) 2 ShimLC 446
Civil Procedure Code, 1908 (CPC) — Section 100, 80Evidence Act, 1872 — Section 3, 50Himachal Pradesh Nautor Land Rules, 1968 — Rule 28, 30, 7, 8