High Courts28 Feb 2001Allowed
Mehandi Hassan and Others Vs Rafiquan and Others
High Court Of Himachal Pradesh · (2001) 2 ShimLC 231
Evidence Act, 1872 — Section 67, 68Succession Act, 1925 — Section 191, 57, 58, 59, 60
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2001
238 judgments · page 12 of 12
High Courts14 Jan 2001
Balwant Singh and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2001) 1 ShimLC 446
Criminal Procedure Code, 1973 (CrPC) — Section 13, 154, 173, 313Penal Code, 1860 (IPC) — Section 107, 304B, 306, 498A
High Courts12 Jan 2001Allowed
Shankru and Others Vs Suharu Devi and Others
High Court Of Himachal Pradesh · (2001) 1 ShimLC 502
Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 34, 35, 36
High Courts12 Jan 2001
New India Assurance Company Vs H.P. Nagar Vikas Pradhikaran
High Court Of Himachal Pradesh · (2001) 1 ShimLC 497
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts12 Jan 2001
Balwant Singh and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2001) 1 DMC 751
Penal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts12 Jan 2001Dismissed
Vijay Vishal Vs Inder Singh Kaundal and Another
High Court Of Himachal Pradesh · (2002) CriLJ 1177 : (2001) 1 ShimLC 491
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457, 482Motor Vehicles Act, 1988 — Section 2(30)
High Courts12 Jan 2001
Hari Singh Vs Kishan Singh
High Court Of Himachal Pradesh · (2001) 2 ShimLC 56
Hindu Succession Act, 1956 — Section 4, 8, 9Specific Relief Act, 1963 — Section 10, 20
High Courts12 Jan 2001Dismissed
Baldev Singh Rana Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 2002 HP 41 : (2001) 1 ShimLC 473
Constitution of India, 1950 — Article 226, 309Evidence Act, 1872 — Section 115
High Courts12 Jan 2001
Rattan Chand and Another Vs State of H.P.
High Court Of Himachal Pradesh · (2002) CriLJ 1598
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302, 304(II), 325
High Courts11 Jan 2001
Raj Mohammed alias Raju Vs State of H.P.
High Court Of Himachal Pradesh · (2002) CriLJ 2091 : (2001) 2 ShimLC 81
Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 313, 360, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 17, 18, 26, 27Probation of Offenders Act, 1958 — Section 3, 4, 4(1), 6, 6(1)
High Courts11 Jan 2001Allowed
Rakesh Kumar and Others Vs National Hydro Electric Power Corporation and Another
High Court Of Himachal Pradesh · AIR 2002 HP 70
Constitution of India, 1950 — Article 14, 19(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 6
High Courts05 Jan 2001Allowed
Budhi Singh and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2001) 1 ShimLC 428
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 162(1), 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A
High Courts05 Jan 2001Allowed
New India Assurance Co. Ltd. Vs Prem Lata and Others
High Court Of Himachal Pradesh · (2001) ACJ 1111 : (2001) 1 ShimLC 484
Motor Vehicles Act, 1988 — Section 10, 11
High Courts05 Jan 2001Allowed
New India Assurance Co. Ltd. Vs Roshan Lal and Others
High Court Of Himachal Pradesh · (2003) ACJ 1073
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151
High Courts05 Jan 2001Dismissed
Pratap Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2001) 1 ShimLC 460
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 307, 323, 353, 506
High Courts04 Jan 2001
I.I.T.T. College of Engineering Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2001) 1 ShimLC 510
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(2), Order 23 Rule 1(3), Order 23 Rule 1(4)Constitution of India, 1950 — Article 226
High Courts02 Jan 2001Dismissed
Bhupinder Chand and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2001) 2 ShimLC 71
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts01 Jan 2001Dismissed
Chanchala and Others Vs Megh Singh and Another
High Court Of Himachal Pradesh · (2003) CriLJ 2480
Criminal Procedure Code, 1973 (CrPC) — Section 203, 205, 482