High Courts24 Dec 2002
Pooja Saran Vs H.P. University and Another
High Court Of Himachal Pradesh · (2002) 3 ShimLC 70
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2002
225 judgments · page 1 of 12
High Courts20 Dec 2002Allowed
Krishan Dass alias Kisan Dass and etc. Vs State of H.P.
High Court Of Himachal Pradesh · (2003) CriLJ 2663 : (2003) 3 RCR(Criminal) 805 : (2003) 1 ShimLC 505
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 379
High Courts19 Dec 2002Allowed
Dr. Satish Rathore Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2002) 3 ShimLC 59
Constitution of India, 1950 — Article 226, 227, 309Himachal Pradesh Departmental Examinations Rules, 1976 — Rule 21Himachal Pradesh Health Services Rules, 1974 — Rule 11, 18A, 19, 9(2)
High Courts19 Dec 2002
H.P. Ex-Serviceman Corporation Vs Ex-Serviceman Transport Union and Others
High Court Of Himachal Pradesh · (2002) 3 ShimLC 384
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, 35AEvidence Act, 1872 — Section 61, 62, 64, 65, 91
High Courts17 Dec 2002Dismissed
Darshan Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2003) CriLJ 2914
Criminal Procedure Code, 1973 (CrPC) — Section 464Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
High Courts16 Dec 2002Dismissed
Kultar Singh Dogra and Yog Raj and Another Vs Bharti Telenet Ltd. and Others
High Court Of Himachal Pradesh · (2002) 3 ShimLC 5
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 3, 115Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 118
High Courts16 Dec 2002Dismissed
Deva Builders Vs Nathpa Jhakri Joint Venture
High Court Of Himachal Pradesh · (2002) 3 ShimLC 184
Civil Procedure Code, 1908 (CPC) — Section 16, 20Contract Act, 1872 — Section 28
High Courts13 Dec 2002
Sallo Ram and etc. Vs Kuldip Chand and etc.
High Court Of Himachal Pradesh · AIR 2003 HP 148 : (2002) 3 ShimLC 86
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 7, Order 41 Rule 27, 115
High Courts12 Dec 2002Dismissed
Nand Kishore Vs Mohd. Idrish and Another
High Court Of Himachal Pradesh · (2003) 1 ShimLC 500
Himachal Pradesh Urban Rent Control Act, 1971 — Section 21Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 21, 24, 24(1), 24(5)
High Courts10 Dec 2002Dismissed
B.N. Mehta Vs Kapoor Agencies and Another
High Court Of Himachal Pradesh · (2004) 1 BC 99 : (2003) CriLJ 2611 : (2003) 3 RCR(Criminal) 816 : (2003) 1 ShimLC 512
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Dec 2002Dismissed
Inderjit Singh Avtar Singh Vs Nathpa Jhakri Power Corporation Ltd.
High Court Of Himachal Pradesh · (2003) 2 ARBLR 453
Arbitration and Conciliation Act, 1996 — Section 33
High Courts09 Dec 2002Dismissed
Asha Devi Vs Bhagat Ram
High Court Of Himachal Pradesh · (2003) 1 ShimLC 508
Civil Procedure Code, 1908 (CPC) — Section 47Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 14(1), 14(2), 17
High Courts09 Dec 2002Allowed
Sh. Jitender Sodhi Vs Sh. V.K. Uppal
High Court Of Himachal Pradesh · (2002) 3 ShimLC 111
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6A(4)Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 7, 8, 9
High Courts06 Dec 2002Dismissed
Sawapan Kumar and Others Vs Sanjay Kumar and Another
High Court Of Himachal Pradesh · (2002) 3 ShimLC 294
Registration Act, 1908 — Section 17, 18, 73, 77
High Courts05 Dec 2002
State of Himachal Pradesh Vs Rasheed Ahmed and Others
High Court Of Himachal Pradesh · (2003) CriLJ 2591
Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983 — Section 14
High Courts04 Dec 2002Allowed
Harjinder Kaur and Others Vs Sunita and Others
High Court Of Himachal Pradesh · (2002) 3 ShimLC 1
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 115Limitation Act, 1963 — Section 14
High Courts04 Dec 2002Allowed
Mani Ram Vs Smt. Sudesh Kumari
High Court Of Himachal Pradesh · (2002) 3 ShimLC 58
Himachal Pradesh Urban Rent Control Act, 1987 — Section 10, 11, 13, 14, 24
High Courts03 Dec 2002Dismissed
Surinder Kumar Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2003) CriLJ 2900 : (2003) 4 RCR(Criminal) 182 : (2002) 3 ShimLC 153
Criminal Procedure Code, 1973 (CrPC) — Section 216Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468, 472
High Courts02 Dec 2002Dismissed
Desh Raj Sood Vs The Chief Justice and Others
High Court Of Himachal Pradesh · (2002) 3 ShimLC 370
Constitution of India, 1950 — Article 14, 16, 229Himachal Pradesh (Recruitment, Conditions of Service and Conduct) Rules, 1997 — Order 1 Rule 10, Order 1 Rule 12, Order 1 Rule 2, Order 1 Rule 7, Order 1 Rule 9
High Courts29 Nov 2002Dismissed
Jogi Ram and Company Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2003) 1 ShimLC 438
Constitution of India, 1950 — Article 12, 14, 226, 32, 41Himachal Pradesh Liquor Licence Rules, 1986 — Rule 30(2), 34