High Courts06 Jun 2002Allowed
Pritam Chand Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2003) 1 ShimLC 158
Himachal Pradesh Motor Vehicles Rules, 1999 — Rule 34Motor Vehicles Act, 1988 — Section 40, 41(6), 42, 43, 57
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2002
225 judgments · page 8 of 12
High Courts06 Jun 2002Allowed
Omkar Sharma and etc. Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2003) CriLJ 1024 : (2003) 2 RCR(Criminal) 512
Criminal Procedure Code, 1973 (CrPC) — Section 197Prevention of Corruption Act, 1988 — Section 19
High Courts06 Jun 2002Allowed
Ramesh Chand alias Rodu Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2003) 1 ShimLC 58
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313, 374, 378Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 307
High Courts05 Jun 2002Dismissed
Khushi Ram and Others Vs Smt. Findhi and Others
High Court Of Himachal Pradesh · AIR 2003 HP 23 : (2003) 1 ShimLC 29
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Evidence Act, 1872 — Section 67Registration Act, 1908 — Section 60(2)
High Courts04 Jun 2002Dismissed
Prakash Chand and Another Vs Satpal Sood and Others
High Court Of Himachal Pradesh · (2003) 1 ShimLC 228
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 24(5)
High Courts04 Jun 2002Dismissed
State of H.P. Vs Amar Singh and Others
High Court Of Himachal Pradesh · (2002) CriminalCC 159
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 173(1), 190(1)(c)Penal Code, 1860 (IPC) — Section 147, 148, 323, 325, 447
High Courts04 Jun 2002Dismissed
Asha Sharma and Others Vs Amar Nath and Others
High Court Of Himachal Pradesh · (2002) 3 ShimLC 341
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 9 Rule 8, Order 9 Rule 9Evidence Act, 1872 — Section 65
High Courts31 May 2002Dismissed
Charan Das Vs Gorakh Nath and Another
High Court Of Himachal Pradesh · (2002) 3 ShimLC 346
Succession Act, 1925 — Section 63, 68
High Courts27 May 2002Allowed
Ravi Tiku Vs Himalyan Pipe Industries and Another
High Court Of Himachal Pradesh · (2002) 2 ShimLC 188
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 May 2002Allowed
Ramesh Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2002) CriLJ 3949 : (2003) 1 ShimLC 50
Criminal Procedure Code, 1973 (CrPC) — Section 145, 154, 272, 273, 274Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307
High Courts24 May 2002Allowed
Sarif Mohammad Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2003) 1 ShimLC 195
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 26, 27
High Courts24 May 2002
Techno Electric and Engineering Company Ltd. and Others Vs Nathpa Jhakri Power Corporation Ltd. and Others
High Court Of Himachal Pradesh · (2003) 1 ShimLC 170
Constitution of India, 1950 — Article 12, 14, 19G, 226, 298
High Courts24 May 2002Allowed
Mohammad Laddu Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2003) 1 ALT(Cri) 5 : (2002) CriLJ 4178 : (2002) 2 ShimLC 463
Criminal Procedure Code, 1973 (CrPC) — Section 313, 321Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 109, 34, 363, 366, 376
High Courts23 May 2002
Shri Kripa Ram and Others Vs Smt. Maina
High Court Of Himachal Pradesh · (2003) 1 CivCC 711 : (2002) 2 ShimLC 213
Evidence Act, 1872 — Section 115Registration Act, 1908 — Section 59, 60, 60(2), 62
High Courts21 May 2002
Gian Chand Khatana and Others Vs Inderjit Chohdha
High Court Of Himachal Pradesh · AIR 2003 HP 49 : (2002) 2 ShimLC 324
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9, Order 41 Rule 23, Order 41 Rule 23A
High Courts16 May 2002Dismissed
Seema Trading Company Vs Punjab National Bank and Others
High Court Of Himachal Pradesh · (2004) 3 BC 563 : (2002) 2 ShimLC 252
Civil Procedure Code, 1908 (CPC) — Section 47, 60Himachal Pradesh Debt Reduction (Amendment) Act — Section 2, 21
High Courts10 May 2002Dismissed
Pawan Kumar Sood and Another Vs Inder Krushna Mehta
High Court Of Himachal Pradesh · (2003) 1 RCR(Civil) 35 : (2002) 2 ShimLC 241
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 17A, Order 26 Rule 9, 115, 151
High Courts10 May 2002
State of Himachal Pradesh Vs Surat Ram and Others
High Court Of Himachal Pradesh · (2002) 2 ShimLC 246
Limitation Act, 1963 — Section 5
High Courts09 May 2002Allowed
MS. Shriki Ravit Vs State of H.P.
High Court Of Himachal Pradesh · (2002) 2 ShimLC 276
Criminal Procedure Code, 1973 (CrPC) — Section 279, 279(1), 313, 361(1), 465Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 42(2)Punjab Excise Act, 1914 — Section 61
High Courts06 May 2002Dismissed
Punjab and Sind Bank Vs Himachal Lithographers and Others
High Court Of Himachal Pradesh · (2003) 3 BC 521 : (2002) 2 ShimLC 200
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 90, Order 6 Rule 4, Order 7 Rule 6Limitation Act, 1963 — Article 127, 17, 5