High Courts04 Apr 2000Allowed
Ram Chander Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2001) 1 LLJ 961 : (2000) 3 ShimLC 25
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2000
176 judgments · page 8 of 9
High Courts03 Apr 2000Allowed
Satish Kumar Vs B.S. Komal and Others
High Court Of Himachal Pradesh · AIR 2000 HP 121
Arbitration Act, 1940 — Section 28(1), 37Limitation Act, 1963 — Article 137
High Courts31 Mar 2000Allowed
H.P. Financial Corporation Vs Puneet Printers and Another
High Court Of Himachal Pradesh · AIR 2001 HP 13
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4
High Courts31 Mar 2000Dismissed
State of Himachal Pradesh Vs R.K. Singha and Others
High Court Of Himachal Pradesh · (2000) CriLJ 4102 : (2000) 3 ShimLC 11
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 62, 64Penal Code, 1860 (IPC) — Section 120B, 409, 420
High Courts30 Mar 2000Dismissed
Harjinder Kaur Alias Kamal Preet Vs K.R. Aggarwal and Another
High Court Of Himachal Pradesh · (2000) 2 ShimLC 185
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 35Himachal Pradesh Urban Rent Control Act, 1987 — Section 14
High Courts29 Mar 2000Allowed
State of Himachal Pradesh Vs Om Parkash alias Som Parkash
High Court Of Himachal Pradesh · (2000) 3 ShimLC 47
Prevention of Food Adulteration Act, 1954 — Section 12, 14, 14A, 16(1), 2
High Courts28 Mar 2000Dismissed
Sardar Mohinder Singh Vs Rattan Singh and Another
High Court Of Himachal Pradesh · (2000) 2 ShimLC 513
Specific Relief Act, 1963 — Section 19
High Courts28 Mar 2000Allowed
Bhupinder Singh Vs Smt. Kanchan Rani
High Court Of Himachal Pradesh · AIR 2001 HP 16 : (2000) 2 DMC 365 : (2001) 1 ShimLC 111
Guardians and Wards Act, 1890 — Section 25
High Courts28 Mar 2000Allowed
Mahant Madho Ram Vs Giri Ram and Others
High Court Of Himachal Pradesh · (2000) 3 ShimLC 289
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 151
High Courts27 Mar 2000Dismissed
Shiv Lal and Etc. Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2001) CriLJ 3205 : (2000) 3 ShimLC 342
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 147, 149, 323, 366
High Courts24 Mar 2000Allowed
Shri Dile Ram Vs Shri Tek Chand
High Court Of Himachal Pradesh · (2000) 2 ShimLC 125
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 5Central Civil Services (Pension) Rules, 1972 — Rule 18A(1), 48A, 48A(2)
High Courts24 Mar 2000
Pyare Lal Vs Sham Lal
High Court Of Himachal Pradesh · (2000) 2 ShimLC 324
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 151Contempt of Courts (Himachal Pradesh) Rules, 1996 — Rule 2, 6 , 9Contempt of Courts Act, 1971 — Section 12(3), 20
High Courts23 Mar 2000
Karam Chand Vs Punjab National Bank and Others
High Court Of Himachal Pradesh · (2000) 03 SHI CK 0006
Civil Procedure Code, 1908 (CPC) — Section 2(12)
High Courts23 Mar 2000Dismissed
Devinder Kumar alias Pinku Vs State of H.P.
High Court Of Himachal Pradesh · (2000) 3 ShimLC 166
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 506, 71
High Courts20 Mar 2000Dismissed
M/s. Mohan Meakin Ltd. Vs M/s. Surjit Beverages Pvt. Ltd.
High Court Of Himachal Pradesh · (2000) 2 ShimLC 335
Limitation Act, 1963 — Article 1
High Courts03 Mar 2000Dismissed
H.P. State Council for Child Welfare Vs The Unique Mixers and Furnaces Pvt. Ltd.
High Court Of Himachal Pradesh · AIR 2001 HP 22
Arbitration and Conciliation Act, 1996 — Section 85
High Courts03 Mar 2000Dismissed
H.P. State Council for Child Welfare Vs Unique Mixers and Furnaces Private Limited
High Court Of Himachal Pradesh · AIR 2001 HP 22
High Courts02 Mar 2000
Naranjan Chauhan Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2000) 2 ShimLC 310
Partnership Act, 1932 — Section 69, 69(2)
High Courts01 Mar 2000Allowed
Ram Rakha and Others Vs Brahma Nand and Others
High Court Of Himachal Pradesh · (2000) 2 ShimLC 225
Civil Procedure Code, 1908 (CPC) — Section 100Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 54
High Courts01 Mar 2000
Fateh Deen Vs Bashir Ahmad
High Court Of Himachal Pradesh · (2000) 2 ShimLC 182
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 29, 357(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138