High Courts19 Sept 2002Allowed
Tara Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2003) 1 ShimLC 294
Criminal Procedure Code, 1973 (CrPC) — Section 313, 326, 326(1), 326(2), 409Penal Code, 1860 (IPC) — Section 306
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2002
225 judgments · page 4 of 12
High Courts18 Sept 2002Dismissed
United India Insurance Co. Ltd. Vs Gulab Singh Chauhan and Others
High Court Of Himachal Pradesh · (2004) ACJ 1851 : AIR 2003 HP 102 : (2002) 3 ShimLC 262
High Courts17 Sept 2002Dismissed
Smt. Phool Kumari (since deceased) through L. Rs. and Others etc. Vs Nandu Ram etc.
High Court Of Himachal Pradesh · AIR 2003 HP 75 : (2003) 1 ShimLC 284
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 20 Rule 8, Order 41 Rule 31
High Courts16 Sept 2002Allowed
Jayant Kumar Roy Vs Sham Kumar
High Court Of Himachal Pradesh · (2002) 3 ShimLC 227
Civil Procedure Code, 1908 (CPC) — Section 115, 47Himachal Pradesh Urban Rent Control Act, 1971 — Section 13(1), 14, 14(1), 2Punjab Urban Rent Restriction Act, 1941 — Section 13, 2(5)
High Courts16 Sept 2002
General Sales Ltd. and Another Vs Jagdish Rana
High Court Of Himachal Pradesh · AIR 2003 HP 90 : (2003) 1 ShimLC 349
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, 34Evidence Act, 1872 — Section 61Specific Relief Act, 1963 — Section 16, 20
High Courts13 Sept 2002Dismissed
State of H.P. Vs Vinod Kumar
High Court Of Himachal Pradesh · (2002) 3 ShimLC 137
Criminal Procedure Code, 1973 (CrPC) — Section 313Punjab Excise Act, 1914 — Section 61(1)
High Courts13 Sept 2002
Geeta Devi Vs Devinder Nath Bhardwaj and Others
High Court Of Himachal Pradesh · (2003) 1 ShimLC 309
Civil Procedure Code, 1908 (CPC) — Section 15Himachal Pradesh Court Fees Act, 1968 — Article 13, 17, 7Himachal Pradesh Courts Act, 1976 — Section 21
High Courts13 Sept 2002
Jaswanti Devi and Others Vs Sunil Mehra
High Court Of Himachal Pradesh · AIR 2004 HP 15 : (2003) 1 ShimLC 314
Himachal Pradesh Registration of Money Lenders Act, 1976 — Section 10, 2(13), 2(8), 2(9), 3
High Courts12 Sept 2002Dismissed
Bhakhra Beas Management Board and Others Vs Mahant Ram
High Court Of Himachal Pradesh · (2002) 3 ShimLC 122
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts11 Sept 2002
Narain Singh Bramta Vs State of H.P. and Others
High Court Of Himachal Pradesh · AIR 2003 HP 81 : (2002) 3 ShimLC 273
Civil Procedure Code, 1908 (CPC) — Section 80, 9Himachal Pradesh Town and Country Planning Act, 1977 — Section 15, 16, 31(5), 32, 33
High Courts09 Sept 2002
State of Himachal Pradesh Vs Surat Singh and etc. etc.
High Court Of Himachal Pradesh · (2003) CriLJ 386 : (2003) 1 RCR(Criminal) 529
Criminal Procedure Code, 1973 (CrPC) — Section 353, 465
High Courts07 Sept 2002Dismissed
Justice P.N. Nag (Retd.) Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2003) 1 ShimLC 82
Administrative Tribunals Act, 1985 — Section 10, 6Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 16, 16(2), 2
High Courts06 Sept 2002Dismissed
Munshi Ram and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2003) 1 ShimLC 330
Civil Procedure Code, 1908 (CPC) — Section 154Medical Termination of Pregnancy Act, 1971 — Section 3Penal Code, 1860 (IPC) — Section 304, 314, 34
High Courts05 Sept 2002Dismissed
H.S. Goolery and Another Vs Ashok Kumar Soni and Another
High Court Of Himachal Pradesh · (2003) 1 ShimLC 303
Constitution of India, 1950 — Article 14Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14(2)
High Courts03 Sept 2002Dismissed
Satya Chaudhary Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (2003) 1 ShimLC 326
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 452, 482Penal Code, 1860 (IPC) — Section 379
High Courts02 Sept 2002
H.R.T.C. and Another Vs Madan Lal
High Court Of Himachal Pradesh · (2003) 1 ShimLC 322
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15
High Courts02 Sept 2002Dismissed
Surjit Verma Vs Bawa Jung Bahadur
High Court Of Himachal Pradesh · (2003) 1 RCR(Civil) 628 : (2003) 1 RCR(Rent) 301 : (2002) 3 ShimLC 298
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 24(5)Succession Act, 1925 — Section 2, 220, 222, 273
High Courts02 Sept 2002
Steel Strips Ltd. Vs Him Teknoforge Ltd.
High Court Of Himachal Pradesh · (2003) 42 SCL 177
Companies Act, 1956 — Section 433, 434
High Courts02 Sept 2002Dismissed
Secretary, Punjab State Electricity Board and Another Vs O.P. Chawla
High Court Of Himachal Pradesh · (2003) 2 LLJ 1136 : (2002) 3 ShimLC 312
Civil Procedure Code, 1908 (CPC) — Section 100Electricity (Supply) Act, 1948 — Section 79
High Courts29 Aug 2002Dismissed
Ramesh Chand, Shakti Singh and Rakesh Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2002) 3 ShimLC 320
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 325