High Courts11 Mar 2003Dismissed
National Insurance Co. Ltd. Vs Dulari Sharma and Others
High Court Of Himachal Pradesh · (2004) 1 ACC 673 : (2003) ACJ 1606
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2003
222 judgments · page 11 of 12
High Courts10 Mar 2003Dismissed
Dalip Singh Vs Ram Nath and Another
High Court Of Himachal Pradesh · (2003) CriLJ 2984 : (2003) 4 RCR(Criminal) 179 : (2003) 2 ShimLC 115
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AContempt of Courts Act, 1971 — Section 10
High Courts07 Mar 2003Dismissed
Pratap Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2003) CriLJ 2874 : (2003) 4 RCR(Criminal) 294 : (2003) 2 ShimLC 277
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 323, 324Probation of Offenders Act, 1958 — Section 9
High Courts07 Mar 2003Dismissed
Anil Kumar Dobhal Vs State Bank of India and Others
High Court Of Himachal Pradesh · (2003) 2 ShimLC 148
Constitution of India, 1950 — Article 14, 16, 226, 227, 32State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 32(4), 42(2), 49, 51
High Courts05 Mar 2003Allowed
Mehar Singh Vs Bilwa Mangal
High Court Of Himachal Pradesh · (2003) 2 ShimLC 286
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts04 Mar 2003
Vijay Kumar Gupta Vs Registrar of Companies
High Court Of Himachal Pradesh · (2004) 50 SCL 171 : (2003) 3 ShimLC 149
Companies Act, 1956 — Section 146(4), 5, 628
High Courts04 Mar 2003
Vijay Kumar Gupta and Others Vs Registrar of Companies and Others
High Court Of Himachal Pradesh · (2004) 118 CompCas 604
Companies Act, 1956 — Section 146, 5, 628
High Courts04 Mar 2003Dismissed
Shankri alias Shanti Vs Bimla Devi and Others
High Court Of Himachal Pradesh · (2003) 2 ShimLC 275
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts28 Feb 2003Dismissed
Rakesh Kumar alias Kukka Vs State of H.P.
High Court Of Himachal Pradesh · (2003) CriLJ 3503 : (2003) 4 RCR(Criminal) 679
Criminal Procedure Code, 1973 (CrPC) — Section 438Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A(3), 37
High Courts28 Feb 2003Allowed
State of Himachal Pradesh Vs Amar Nath and Sons
High Court Of Himachal Pradesh · (2003) 2 ShimLC 99
Arbitration and Conciliation Act, 1996 — Section 2, 34, 34(2), 34(3), 36
High Courts27 Feb 2003Dismissed
Amin Chand and Others Vs Bhagtu and Others
High Court Of Himachal Pradesh · AIR 2003 HP 161
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 100Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 3, 90, 91Specific Relief Act, 1963 — Section 34 , 38
High Courts10 Jan 2003Dismissed
State of Himachal Pradesh Vs Dev Prakash and Another
High Court Of Himachal Pradesh · (2003) CriLJ 2882
Penal Code, 1860 (IPC) — Section 381
High Courts10 Jan 2003Dismissed
Raj Pal Vs State of H.P.
High Court Of Himachal Pradesh · (2004) CriLJ 695
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 43, 50, 51
High Courts10 Jan 2003Dismissed
State of H.P. Vs Surinder Mohan and Others
High Court Of Himachal Pradesh · (2003) CriLJ 4223
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 300
High Courts10 Jan 2003Dismissed
Dr. Manohar Pal Sharma Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 2003 HP 168
Indian Medicine Central Council Act, 1970 — Section 3, 3(1), 4, 4(1), 4(2)
High Courts09 Jan 2003
Amrish Rana Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2003) CriLJ 2991
Constitution of India, 1950 — Article 21Prisons Act, 1894 — Section 13
High Courts08 Jan 2003Dismissed
Kumari Kanchan and Others Vs Bishan Das and Others
High Court Of Himachal Pradesh · (2003) 1 ShimLC 417
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, 115, 151
High Courts08 Jan 2003Allowed
Sushil Mittal and Another Vs R.D. Bhardwaj and Another
High Court Of Himachal Pradesh · AIR 2003 HP 170 : (2004) 1 CivCC 341
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 39 Rule 3
High Courts07 Jan 2003Allowed
Shankar Dass Sharma Vs Municipal Corporation and Others
High Court Of Himachal Pradesh · AIR 2003 HP 139
Himachal Pradesh Municipal Corporation Act, 1994 — Section 170, 2(37)
High Courts03 Jan 2003Dismissed
Anant Ram Negi Vs State of H.P. and Others
High Court Of Himachal Pradesh · AIR 2004 HP 1
Himachal Pradesh Private Forests Act, 1954 — Section 10 , 11 , 4, 52 , 53Limitation Act, 1963 — Article 80, 91