High Courts29 Nov 2002
Tokha Vs Smt. Biru and Others
High Court Of Himachal Pradesh · AIR 2003 HP 107 : (2003) 3 CivCC 519 : (2002) 3 ShimLC 101
Transfer of Property Act, 1882 — Section 126
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2002
225 judgments · page 2 of 12
High Courts29 Nov 2002Dismissed
Hardevi and Others Vs Om Parkash and Others
High Court Of Himachal Pradesh · (2002) 3 ShimLC 147
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 40, 43Penal Code, 1860 (IPC) — Section 147, 379, 447
High Courts28 Nov 2002Dismissed
Rajeev Dutta and Others Vs Punjab Wakf Board and Another
High Court Of Himachal Pradesh · (2002) 3 ShimLC 315
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 35, Order 21 Rule 35, Order 21 Rule 97
High Courts28 Nov 2002Dismissed
State of Himachal Pradesh Vs Sondhu and Others
High Court Of Himachal Pradesh · (2002) 3 ShimLC 80
Civil Procedure Code, 1908 (CPC) — Section 100, 80Himachal Pradesh Land Revenue Act, 1954 — Section 4(1)
High Courts27 Nov 2002Allowed
Himachal Road Transport Corporation Vs Devi Singh and Another
High Court Of Himachal Pradesh · (2004) ACJ 1744 : (2003) 1 ShimLC 417
Motor Vehicles Act, 1988 — Section 174
High Courts25 Nov 2002
Nirmala Devi and etc. Vs State of H.P.
High Court Of Himachal Pradesh · (2003) CriLJ 3499
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83
High Courts21 Nov 2002Dismissed
Umar Din Vs Jamna Dass and Others
High Court Of Himachal Pradesh · (2003) 1 ShimLC 522
Evidence Act, 1872 — Section 74, 76, 77Himachal Pradesh Land Revenue Act, 1954 — Section 168
High Courts21 Nov 2002Allowed
Tom Marshall Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 1 ShimLC 433
Criminal Procedure Code, 1973 (CrPC) — Section 375Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 1(2), 41, 41(1), 7Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 20
High Courts14 Nov 2002Dismissed
Satish Kumar and Another Vs Santosh Kumar and Another
High Court Of Himachal Pradesh · (2002) 3 ShimLC 77
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 3, Order 30 Rule 6, Order 30 Rule 6(1), Order 30 Rule 6(3)Limitation Act, 1963 — Section 5
High Courts14 Nov 2002Dismissed
Ranbaxy Laboratories Ltd. Vs Jerath Electronics and Allied Industries (P.) Ltd.
High Court Of Himachal Pradesh · (2003) 114 CompCas 638 : (2003) 3 CompLJ 139 : (2003) 43 SCL 126 : (2002) 3 ShimLC 128
Companies Act, 1956 — Section 433, 434, 439, 442, 443
High Courts13 Nov 2002Dismissed
Bihari Lal Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2002) 3 ShimLC 195
Representation of the People Act, 1951 — Section 33, 33(2)
High Courts12 Nov 2002Dismissed
Geeta Devi and Others Vs Dibru Ram alias Ram Rakha
High Court Of Himachal Pradesh · AIR 2004 HP 29
Specific Relief Act, 1963 — Section 38
High Courts08 Nov 2002Allowed
H.P. State Forest Corporation Ltd. Vs Charan Singh and Company
High Court Of Himachal Pradesh · (2003) 3 ARBLR 659 : (2003) 1 ShimLC 460
Arbitration Act, 1940 — Section 14, 30, 33
High Courts07 Nov 2002Allowed
State of H.P. Vs Munshi Ram
High Court Of Himachal Pradesh · (2003) CriLJ 1946 : (2003) 3 RCR(Criminal) 314 : (2003) 1 ShimLC 420
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 37(1), 37(2), 42, 50
High Courts01 Nov 2002Dismissed
State of H.P. and Another Vs Kalawati and Others
High Court Of Himachal Pradesh · (2003) 1 ShimLC 474
Land Acquisition Act, 1894 — Section 11, 16, 17, 18, 23Registration Act, 1908 — Section 57(5)
High Courts01 Nov 2002Allowed
Union of India (UOI) Vs Punjab Communications Ltd. and Others
High Court Of Himachal Pradesh · (2003) 2 ARBLR 604 : (2003) 1 ShimLC 493
Arbitration and Conciliation Act, 1996 — Section 34, 36
High Courts01 Nov 2002Dismissed
Rajinder Alias Raju Vs State of H.P.
High Court Of Himachal Pradesh · (2002) 3 ShimLC 141
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 375, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts31 Oct 2002
Sukaram Bhardwaj and Others and Meenakshi Kumari Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2002) 3 ShimLC 231
Constitution (Forty-Second Amendment) Act, 1976 — Section 4Constitution of India, 1950 — Article 13, 14, 15, 15(1), 16Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 4(4)
High Courts28 Oct 2002Dismissed
The Bhutti Weavers Production-Cum-Sales Co-operative Industrial Society Ltd. Vs Shri Amarjeet Singh
High Court Of Himachal Pradesh · (2003) 2 ShimLC 32
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 100Himachal Pradesh Co-operative Societies Act, 1968 — Section 10, 72, 76Punjab Co-operative Societies Act, 1961 — Section 79
High Courts28 Oct 2002
Sarwan Dass Vs Salam Jeet and Others
High Court Of Himachal Pradesh · AIR 2003 HP 126
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 38