High Courts09 Apr 2001
Capt. Randhir Singh Salhuria and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2001) 2 ShimLC 425
Constitution of India, 1950 — Article 311
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2001
238 judgments · page 11 of 12
High Courts04 Apr 2001Dismissed
Mohinder Singh and Others Vs Kurukshetra University and Another
High Court Of Himachal Pradesh · (2001) 2 ShimLC 246
Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 24(5)
High Courts30 Mar 2001
Himachal Pradesh State Electricity Board and Another Vs Biplesh Kumar and Another
High Court Of Himachal Pradesh · (2001) 2 ACC 216 : (2001) ACJ 2017 : (2001) 2 ShimLC 164
High Courts29 Mar 2001Dismissed
Subhash Chander Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2001) 2 ShimLC 259
Army Act, 1950 — Section 124, 125, 164Army Rules, 1954 — Rule 201Constitution of India, 1950 — Article 226
High Courts28 Mar 2001Allowed
Whispering Rock Resorts Vs Commissioner, Workmen''s Compensation and Others
High Court Of Himachal Pradesh · (2001) 2 ACC 374 : (2001) ACJ 1764 : (2002) 92 FLR 844 : (2002) 2 LLJ 249
Workmens Compensation Act, 1923 — Section 4A
High Courts28 Mar 2001Dismissed
Lok Nath Attri Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2001) 2 LLJ 1084 : (2001) 2 ShimLC 118
Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts27 Mar 2001Allowed
Shri Pohu Lal Vs Smt. Kamla Devi
High Court Of Himachal Pradesh · (2001) 2 ShimLC 384
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A, 115
High Courts27 Mar 2001Dismissed
Mohinder Singh Malhi Vs The Commissioner, Municipal Corporation and Another
High Court Of Himachal Pradesh · (2001) 2 ShimLC 380
Administrative Tribunals Act, 1985 — Section 20(2), 21, 21(1)
High Courts27 Mar 2001Dismissed
Hushan Kaushal and Others Vs Bal Raj and Others
High Court Of Himachal Pradesh · AIR 2002 HP 94 : (2001) 2 ShimLC 223
Himachal Pradesh Court Fees Act, 1968 — Article 13, 7
High Courts26 Mar 2001Dismissed
Bihari Lal and Another Vs Jagar Nath Sharma and Another
High Court Of Himachal Pradesh · (2001) 2 ShimLC 154
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 7, 151
High Courts23 Mar 2001Dismissed
Prem Chand Sharma Vs Smt. Sudershana Sharma
High Court Of Himachal Pradesh · (2001) 2 ShimLC 91
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 19 Rule 1, Order 41 Rule 27Criminal Procedure Code, 1973 (CrPC) — Section 107, 125, 150Hindu Marriage Act, 1955 — Section 13, 13(1), 23(1)
High Courts21 Mar 2001Allowed
State of Himachal Pradesh Vs Kewal Kumar
High Court Of Himachal Pradesh · (2002) CriLJ 3807 : (2001) 2 DMC 349 : (2001) 2 ShimLC 219
Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 401Penal Code, 1860 (IPC) — Section 323, 498A
High Courts20 Mar 2001
Barfi Devi and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2001) 2 ShimLC 162
High Courts14 Mar 2001Allowed
The State of H.P. and Another Vs Kashmir Singh
High Court Of Himachal Pradesh · (2001) 2 ShimLC 392
Limitation Act, 1963 — Section 5
High Courts14 Mar 2001Allowed
R.S. Santoshi Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2001) 2 ShimLC 192
Himachal Pradesh Municipal Corporation Act, 1994 — Section 251Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 118
High Courts05 Mar 2001
Swaran Deepak Raina Vs Savitri devi and Others
High Court Of Himachal Pradesh · (2001) 2 ShimLC 198
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts02 Mar 2001Dismissed
Chaudhary Vs Ajudhia
High Court Of Himachal Pradesh · (2001) 2 ShimLC 147
Hindu Succession Act, 1956 — Section 14, 4
High Courts02 Mar 2001Dismissed
Jaspal Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2001) 2 ShimLC 135
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 306, 376
High Courts02 Mar 2001
Hari Dutt Sharma Vs A.K. Goswami and Another
High Court Of Himachal Pradesh · (2001) 2 ShimLC 158
Land Acquisition Act, 1894 — Section 17(4)
High Courts01 Mar 2001Allowed
Teku Ram Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · AIR 2002 HP 89 : (2001) 2 ShimLC 264
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 20 Rule 1, 11