High Courts20 Jul 2001Allowed
Darshan Ram Vs Gajjan Ram and Others
High Court Of Himachal Pradesh · (2002) 2 ShimLC 67
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2001
238 judgments · page 7 of 12
High Courts19 Jul 2001Allowed
Krishan Kumar Vs Hon''ble High Court and Another
High Court Of Himachal Pradesh · (2001) 3 ShimLC 41
Constitution of India, 1950 — Article 226, 227
High Courts19 Jul 2001Dismissed
Sh. Daljit Singh Vs Shri Om Parkash and Others
High Court Of Himachal Pradesh · (2002) 1 ShimLC 22
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 100Easements Act, 1882 — Section 52Himachal Pradesh Urban Rent Control Act, 1971 — Section 4
High Courts18 Jul 2001Allowed
Mohan Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2001) 3 ShimLC 81
Evidence Act, 1872 — Section 119Oaths Act, 1969 — Section 4Penal Code, 1860 (IPC) — Section 376
High Courts18 Jul 2001Dismissed
Shri D.C. Thakur Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2001) 3 ShimLC 289
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts17 Jul 2001Allowed
Bala Ram Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2002) 1 ShimLC 439
Constitution of India, 1950 — Article 20, 226Himachal Pradesh Panchayati Raj Act, 1994 — Section 122, 122(1), 122(2), 145, 145(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 342
High Courts16 Jul 2001Dismissed
Chandan Sharma Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2002) 2 ShimLC 136
Constitution of India, 1950 — Article 226
High Courts16 Jul 2001
Karam Chand and Others Vs Bakshi Ram and Others
High Court Of Himachal Pradesh · (2002) 3 RCR(Civil) 780 : (2002) 1 ShimLC 9
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9, 100Limitation Act, 1963 — Section 5
High Courts16 Jul 2001
Kashmir Singh Vs Mansa Ram and Others
High Court Of Himachal Pradesh · (2001) 3 ShimLC 21
Constitution of India, 1950 — Article 122(1), 136, 212, 212(2), 226
High Courts16 Jul 2001Dismissed
Union of India (UOI) Vs Haryana Telecom Ltd.
High Court Of Himachal Pradesh · (2001) 3 ShimLC 305
Arbitration and Conciliation Act, 1996 — Section 11(6), 34, 42Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151
High Courts16 Jul 2001Dismissed
Dharam Dass Vs Kusum Lata
High Court Of Himachal Pradesh · (2001) 3 ShimLC 1
Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh Urban Rent Control Act, 1971 — Section 21(5)Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 24(5)
High Courts13 Jul 2001Allowed
Bijainder Singh Vs Jaspal Singh
High Court Of Himachal Pradesh · (2001) 3 ShimLC 263
East Punjab Urban Rent Restriction Act, 1949 — Section 2Himachal Pradesh Urban Rent Control Act, 1987 — Section 14
High Courts09 Jul 2001Dismissed
Seema Sharma and Another Vs District and Sessions Judge and Another
High Court Of Himachal Pradesh · (2001) 3 ShimLC 285
High Courts06 Jul 2001Dismissed
Raj Kumar Vs Leela Wati
High Court Of Himachal Pradesh · (2002) 1 ShimLC 33
Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh Urban Rent Control Act, 1987 — Section 14
High Courts06 Jul 2001Dismissed
Saran Das Vs State of H.P.
High Court Of Himachal Pradesh · (2002) 1 RCR(Criminal) 175 : (2001) 3 ShimLC 332
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 307, 324, 326, 452
High Courts06 Jul 2001Allowed
Rakesh Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2001) 3 ShimLC 154
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313, 378Evidence Act, 1872 — Section 73Identification of Prisoners Act, 1920 — Section 5
High Courts04 Jul 2001Dismissed
Ram Parkash Vs State of H.P.
High Court Of Himachal Pradesh · (2002) 1 ShimLC 73
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 107, 304B, 306, 34, 498A
High Courts04 Jul 2001
Gulsher and Others Vs Santosh Singh
High Court Of Himachal Pradesh · (2001) 3 ShimLC 295
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 23 Rule 4, Order 41 Rule 23, Order 41 Rule 23A
High Courts29 Jun 2001Dismissed
Partap Chand Vs Surinder Kumar and Another
High Court Of Himachal Pradesh · (2001) 3 ShimLC 348
Civil Procedure Code, 1908 (CPC) — Section 115, 2(2)Limitation Act, 1963 — Article 136, 15Transfer of Property Act, 1882 — Section 48, 53A
High Courts29 Jun 2001Dismissed
Bachan Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2001) 3 ShimLC 118
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376