High Courts10 Jul 2002Allowed
State of H.P. Vs Chet Ram and Others
High Court Of Himachal Pradesh · (2003) CriLJ 236
Criminal Procedure Code, 1973 (CrPC) — Section 354Penal Code, 1860 (IPC) — Section 447, 451, 506
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2002
225 judgments · page 7 of 12
High Courts08 Jul 2002
State of H.P. Vs Sukh Ram
High Court Of Himachal Pradesh · (2003) CriLJ 219
Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 165Probation of Offenders Act, 1958 — Section 4
High Courts05 Jul 2002
Uma Shankar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2003) 1 ShimLC 162
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A
High Courts03 Jul 2002Allowed
Bishamber Nath Vs Joginder Pal Sood and Others
High Court Of Himachal Pradesh · (2003) 1 ShimLC 167
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts03 Jul 2002Allowed
State of H.P. Vs Kanti Grover
High Court Of Himachal Pradesh · (2004) CriLJ 4355
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 170, 173, 207, 439
High Courts03 Jul 2002Dismissed
Sanjay Gupta Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2003) 1 ShimLC 241
Constitution of India, 1950 — Article 12, 14, 19, 19(1), 226
High Courts02 Jul 2002Dismissed
Mahendra Pal Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (2002) 2 ShimLC 363
Constitution of India, 1950 — Article 226, 227Forest Act, 1927 — Section 2(2)Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992 — Section 11, 11(1), 4, 5
High Courts01 Jul 2002Dismissed
Ashwani Kumar and Others Vs Lachi Ram and Others
High Court Of Himachal Pradesh · AIR 2003 HP 28 : (2003) 1 ShimLC 217
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115 , 151Easements Act, 1882 — Section 15
High Courts28 Jun 2002Allowed
State of Himachal Pradesh Vs The Kangra Whole Sale Corporation Society
High Court Of Himachal Pradesh · (2003) 1 ShimLC 101
Arbitration Act, 1940 — Section 30, 33, 34, 37
High Courts27 Jun 2002Allowed
State of Himachal Pradesh Vs Kaka Ram
High Court Of Himachal Pradesh · (2003) 1 ShimLC 346
Penal Code, 1860 (IPC) — Section 304B, 304B(2), 386
High Courts27 Jun 2002Allowed
Latish Kumar Vs State Bank of India and Another
High Court Of Himachal Pradesh · (2003) 1 ShimLC 235
High Courts24 Jun 2002
H.P.S.I.D.C. Vs R.P. Verma
High Court Of Himachal Pradesh · (2003) 1 ShimLC 144
Arbitration and Conciliation Act, 1996 — Section 13, 16, 25, 31, 33
High Courts21 Jun 2002Allowed
Dr. Kiran Malhotra Vs H.P. University and Another
High Court Of Himachal Pradesh · (2003) 1 ShimLC 123
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts21 Jun 2002Allowed
Inder Pratap Singh and Others Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2002) 2 ShimLC 355
Criminal Procedure Code, 1973 (CrPC) — Section 245, 482, 561APenal Code, 1860 (IPC) — Section 120B, 156(3), 182, 200, 336
High Courts20 Jun 2002
Chanana Steel Tubes Pvt. Ltd. Vs H.P.S.I.D.C. and Others
High Court Of Himachal Pradesh · AIR 2003 HP 36 : (2002) 2 ShimLC 472
Constitution of India, 1950 — Article 12State Financial Corporations Act, 1951 — Section 29
High Courts20 Jun 2002
Shri Ishwar Dass Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2002) 3 ShimLC 309
High Courts20 Jun 2002Dismissed
Fredrick George Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2002) CriLJ 4600
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 52, 55, 57Opium Act, 1878 — Section 1, 78, 9
High Courts07 Jun 2002Dismissed
Satya Pal Sood Vs Shakuntla Sharma
High Court Of Himachal Pradesh · (2002) 2 ShimLC 372
Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 118Himachal Pradesh Town and Country Planning Act, 1977 — Section 13, 15, 16
High Courts07 Jun 2002Dismissed
Smt. Prem Sharma and Others Vs Nishi Sharma
High Court Of Himachal Pradesh · AIR 2003 HP 45
Specific Relief Act, 1963 — Section 6
High Courts07 Jun 2002Dismissed
Ashok Madan Vs Director Town and Country Planning Deptt.
High Court Of Himachal Pradesh · (2002) CriLJ 4447 : (2002) 2 ShimLC 394
Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 251, 258, 309, 311, 319Himachal Pradesh Town and Country Planning Act, 1977 — Section 15, 16, 17, 27, 31