High Courts09 Nov 2001
J.C. Jhina Vs H.P. Housing Board
High Court Of Himachal Pradesh · (2002) 1 ShimLC 183
Arbitration Act, 1940 — Section 29, 30, 31(7), 33Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2001
238 judgments · page 3 of 12
High Courts09 Nov 2001
Joginder Pal Dhiman Vs Union of India (UOI)
High Court Of Himachal Pradesh · (2002) CriLJ 677 : (2002) 1 ShimLC 96
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts08 Nov 2001Allowed
State of Himachal Pradesh Vs Amar Nath
High Court Of Himachal Pradesh · (2002) CriLJ 495
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 279, 337
High Courts08 Nov 2001Allowed
Tata Iron and Steel Co. Vs Him Ispat Ltd.
High Court Of Himachal Pradesh · (2002) 108 CompCas 537 : (2002) 1 ShimLC 361
Companies Act, 1956 — Section 433, 434, 434(1), 439Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20, 22, 22(1)
High Courts07 Nov 2001Dismissed
Ramesh Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2002) CriLJ 1880 : (2002) 3 RCR(Criminal) 299 : (2001) 3 ShimLC 389
Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 135(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 23, 28, 41
High Courts05 Nov 2001Allowed
Suresh Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2002) CriLJ 498
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 34, 363, 366, 368
High Courts05 Nov 2001Dismissed
Mast Ram Vs Smt. Shanti Devi
High Court Of Himachal Pradesh · (2002) CriLJ 1616
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 397(2), 401, 482
High Courts02 Nov 2001Allowed
Smt. Shyampati Vs Munshi Ram and Others
High Court Of Himachal Pradesh · (2003) 1 CivCC 28 : (2003) 1 RCR(Civil) 644 : (2002) 1 ShimLC 328
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 2, Order 1 Rule 9, Order 22 Rule 4Hindu Succession Act, 1956 — Section 12Land Acquisition Act, 1894 — Section 18
High Courts02 Nov 2001Partly Allowed
Badi Ram Vs R.S. Company
High Court Of Himachal Pradesh · AIR 2002 HP 150
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Partnership Act, 1932 — Section 69
High Courts02 Nov 2001Allowed
Dilawar Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2002) CriLJ 531 : (2002) 2 RCR(Criminal) 396
Army Act, 1950 — Section 122(1), 125, 125(2), 69, 70Criminal Procedure Code, 1973 (CrPC) — Section 192, 213, 243, 244, 245Penal Code, 1860 (IPC) — Section 120B, 354, 452, 467, 471
High Courts01 Nov 2001Allowed
Smt. Soma Devi Vs Rattan Chand and Others
High Court Of Himachal Pradesh · (2001) 3 ShimLC 377
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 151Limitation Act, 1963 — Section 5
High Courts31 Oct 2001Allowed
State of Himachal Pradesh Vs Varinder Singh
High Court Of Himachal Pradesh · (2002) CriLJ 735 : (2002) 2 RCR(Criminal) 487
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313, 342, 342(3)Evidence Act, 1872 — Section 27Motor Vehicles Act, 1988 — Section 187
High Courts29 Oct 2001Allowed
Smt. Sunita Devi Vs Smt. Sangita Kumari and Others
High Court Of Himachal Pradesh · AIR 2002 HP 39 : (2001) 3 ShimLC 385
Himachal Pradesh Court Fees Act, 1968 — Section 5Suits Valuation Act, 1887 — Section 8
High Courts29 Oct 2001Allowed
Rajesh Kumar and Another Vs State of H.P.
High Court Of Himachal Pradesh · (2002) CriLJ 1610
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts29 Oct 2001Allowed
Som Dutt Vs State of H.P.
High Court Of Himachal Pradesh · (2002) CriLJ 1059
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 141, 148, 149, 201, 302
High Courts19 Oct 2001
Amar Nath and Another etc.etc Vs State of H.P. and Others etc.etc.
High Court Of Himachal Pradesh · (2002) 1 ShimLC 236
Administration of Evacuee Property Act, 1950 — Section 27Constitution of India, 1950 — Article 227Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 2, 21, 21(2), 21(3), 21(4)
High Courts19 Oct 2001
Roshan Lal Mishra Vs State of H.P.
High Court Of Himachal Pradesh · (2002) 1 ShimLC 275
Criminal Procedure Code, 1973 (CrPC) — Section 161, 438Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 419, 420, 468, 469
High Courts19 Oct 2001
Himachal Road Transport Corporation Vs Bimla Kanwar and Others
High Court Of Himachal Pradesh · (2002) 2 ACC 754 : (2002) 1 ACC 346 : (2002) ACJ 346 : (2001) 3 ShimLC 408
Motor Vehicles Act, 1988 — Section 166
High Courts19 Oct 2001Dismissed
Ansal Properties and Industries Vs Executive Engineer, HPSEB and Others
High Court Of Himachal Pradesh · (2002) 1 ACC 222 : (2002) ACJ 222 : (2002) 1 LLJ 1071 : (2002) 1 ShimLC 87
Workmens Compensation Act, 1923 — Section 12, 2, 30, 30(1)
High Courts19 Oct 2001Dismissed
Navneet Kumar Vs Meena Kumari
High Court Of Himachal Pradesh · AIR 2002 HP 16
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Hindu Marriage Act, 1955 — Section 13