COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 2002

225 judgments · page 3 of 12

High Courts25 Oct 2002Dismissed

Life Insurance Corporation of India Limited and Another Vs Smt. Kiran Bala

High Court Of Himachal Pradesh · (2003) ACJ 865 : AIR 2002 HP 164 : (2002) 3 ShimLC 22

Civil Procedure Code, 1908 (CPC) — Section 100, 34Insurance Act, 1938 — Section 45

High Courts24 Oct 2002Dismissed

Inder Singh and etc. Vs State of H.P.

High Court Of Himachal Pradesh · (2003) CriLJ 1482 : (2003) 1 ShimLC 485

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300

High Courts24 Oct 2002

Ajay Sharma and State of H.P. Vs State of H.P. and Bhagat Ram

High Court Of Himachal Pradesh · (2002) 3 ShimLC 329

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 293, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 302, 452, 506

High Courts23 Oct 2002Allowed

United Commercial Bank Vs Mani Ram and Others

High Court Of Himachal Pradesh · AIR 2003 HP 63 : (2003) 3 CivCC 498 : (2003) 1 ShimLC 419

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, 148 , 151

High Courts10 Oct 2002Allowed

Sanjeev Chandel Vs State of H.P. and Another

High Court Of Himachal Pradesh · (2003) CriLJ 935

Criminal Procedure Code, 1973 (CrPC) — Section 438

High Courts08 Oct 2002Dismissed

Mohan Meakin Vs Himalaya Enterprises and Co.

High Court Of Himachal Pradesh · (2003) 2 ShimLC 50

Civil Procedure Code, 1908 (CPC) — Section 115, 20

High Courts08 Oct 2002Dismissed

Smt. Nathan and Another Vs Nokhu Ram

High Court Of Himachal Pradesh · AIR 2004 HP 20

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 19, 20

High Courts07 Oct 2002Dismissed

Union of India (UOI) and Another Vs Madan Lal and Others

High Court Of Himachal Pradesh · (2003) 2 ShimLC 40

Administration of Evacuee Property Act, 1950 — Section 2, 2(2), 24, 27, 28Civil Procedure Code, 1908 (CPC) — Section 80, 9Constitution of India, 1950 — Article 226

High Courts07 Oct 2002

Vijay Kumar Sethi Vs Kanwar Bhupinder Singh

High Court Of Himachal Pradesh · (2003) 2 BC 321 : (2003) CriLJ 2124 : (2003) 3 RCR(Criminal) 538 : (2002) 3 ShimLC 30

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(2)Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts03 Oct 2002Dismissed

Sardar Mohinder Singh Vs Rattan Singh and Another

High Court Of Himachal Pradesh · (2003) 1 ShimLC 520

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 47 Rule 1, Order 47 Rule 1(1), 151

High Courts03 Oct 2002Partly Allowed

Punjab National Bank Vs Narain Dass and Others

High Court Of Himachal Pradesh · AIR 2003 HP 69 : (2003) 3 BC 549 : (2002) 3 ShimLC 214

Banking Regulation Act, 1949 — Section 21A

High Courts01 Oct 2002Allowed

Smt. Usha Sood, Shri Ashok Sood and Smt. Divya Sood Vs State of H.P. and Another

High Court Of Himachal Pradesh · (2002) 3 ShimLC 205

Himachal Pradesh Land Preservation Act, 1978 — Section 7

High Courts30 Sept 2002

Brijender Singh Vs Sate of H.P. and Another

High Court Of Himachal Pradesh · (2002) 3 ShimLC 27

Arbitration and Conciliation Act, 1996 — Section 29(2), 29(3), 33, 34Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5

High Courts25 Sept 2002Allowed

Smt. Sapna Vs Parkash Chand

High Court Of Himachal Pradesh · (2002) 3 ShimLC 338

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23AHimachal Pradesh Urban Rent Control Act, 1971 — Section 21(3)Himachal Pradesh Urban Rent Control Act, 1987 — Section 24

High Courts25 Sept 2002

Narotam Ram and etc. Vs Land Acquisition Collector and Others

High Court Of Himachal Pradesh · AIR 2003 HP 55 : (2002) 3 ShimLC 45

Land Acquisition Act, 1894 — Section 16, 17, 17(4), 23(1A), 28

High Courts25 Sept 2002Allowed

Shri Rakeshwar Lal Sood Vs State of H.P.

High Court Of Himachal Pradesh · (2002) 3 ShimLC 163

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 279

High Courts24 Sept 2002Allowed

Jeet Ram and Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2003) 2 ALD(Cri) 17 : (2003) CriLJ 736 : (2002) 3 ShimLC 349

Criminal Procedure Code, 1973 (CrPC) — Section 437

High Courts24 Sept 2002Allowed

Rakesh Kumar and Another Vs Bhim Bahadur and Another

High Court Of Himachal Pradesh · (2002) 3 ShimLC 302

Cantonments Act, 1924 — Section 13(3), 140Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 24(5)

High Courts24 Sept 2002Dismissed

Himachal Road Transport Corporation Vs Sukh Ram

High Court Of Himachal Pradesh · (2003) 2 ACC 22 : (2003) ACJ 929 : (2003) 1 ShimLC 338

Motor Vehicles Act, 1988 — Section 173

High Courts23 Sept 2002

Mohan Meakin Ltd. Vs Internations Trade and Another

High Court Of Himachal Pradesh · AIR 2004 HP 11 : (2005) 2 BC 105 : (2002) 3 ShimLC 39

Civil Procedure Code, 1908 (CPC) — Section 6