COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 2001

238 judgments · page 6 of 12

High Courts02 Aug 2001

Jai Pal Vs State of H.P.

High Court Of Himachal Pradesh · (2001) 2 ShimLC 312

Criminal Procedure Code, 1973 (CrPC) — Section 4Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 2, 4, 6(2)Penal Code, 1860 (IPC) — Section 363, 366A, 376

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High Courts02 Aug 2001Allowed

R.C. Verma Vs Smt. Pushpa Rani and Another

High Court Of Himachal Pradesh · (2001) 3 ShimLC 224

East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3), 24(5), 4(3)

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High Courts02 Aug 2001Dismissed

Daulat Ram and Others Vs Surinder Singh

High Court Of Himachal Pradesh · (2001) 3 ShimLC 231

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Industrial Disputes Act, 1947 — Section 16Legal Services Authorities Act, 1987 — Section 10(2), 19(5), 20, 20(3), 20(4)

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High Courts02 Aug 2001Dismissed

State of H.P. Vs Ram Krishan

High Court Of Himachal Pradesh · (2001) 3 ShimLC 275

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 173, 313Prevention of Corruption Act, 1947 — Section 5Prevention of Corruption Act, 1988 — Section 13(2), 7

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High Courts02 Aug 2001Allowed

M/s. Era Construction (India) Limited and Others Vs M/s. Johri Lal Bansi Dhar

High Court Of Himachal Pradesh · (2002) 2 ShimLC 158

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High Courts31 Jul 2001Allowed

Mata Shanker Ram Samujh Tiwari Vs The State of H.R and Others

High Court Of Himachal Pradesh · (2001) 3 ShimLC 245

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts30 Jul 2001Dismissed

State of Himachal Pradesh Vs Shri Fred Robinson

High Court Of Himachal Pradesh · (2002) 2 ShimLC 100

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Evidence Act, 1872 — Section 114Foreigners Act, 1946 — Section 14

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High Courts30 Jul 2001

New India Assurance Co. Ltd. Vs Satbir alias Sukhbir and Others

High Court Of Himachal Pradesh · (2002) 1 ACC 684 : (2002) ACJ 684

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151

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High Courts30 Jul 2001Allowed

Hari man Vs The High Court of H.P. and Another

High Court Of Himachal Pradesh · (2001) 3 ShimLC 174

Constitution of India, 1950 — Article 226

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High Courts30 Jul 2001Allowed

Kiran Aggarwal Vs The Chief Secretary to the Government of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (2001) 3 ShimLC 184

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 11, 14Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 14, 142, 21, 226, 227

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High Courts28 Jul 2001Dismissed