High Courts03 Nov 2003
H.R.T.C. and Another Vs Subhdra Devi and Others
High Court Of Himachal Pradesh · (2004) 1 ACC 309
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2003
222 judgments · page 3 of 12
High Courts03 Nov 2003
Himachal Road Transport Corporation and Another Vs Subhdra Devi and Others
High Court Of Himachal Pradesh · (2004) 1 ACC 309 : (2004) ACJ 1973
Motor Vehicles Act, 1988 — Section 166, 168(1)
High Courts31 Oct 2003Dismissed
Kartar Chand and Others Vs Mathura Dass and Others
High Court Of Himachal Pradesh · (2004) 1 ShimLC 36
High Courts31 Oct 2003
Himachal Pradesh State Industrial Development Corporation Vs Ogli Papers (P) Ltd. and Others
High Court Of Himachal Pradesh · (2003) 3 ShimLC 394
Companies Act, 1956 — Section 4Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2State Financial Corporations Act, 1951 — Section 29
High Courts29 Oct 2003Dismissed
Gopal Chand Vs State of H.P.
High Court Of Himachal Pradesh · (2004) 1 ShimLC 58
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304, 326
High Courts21 Oct 2003Allowed
Sushma Devi and Others Vs State of H.P.
High Court Of Himachal Pradesh · (2004) 1 ShimLC 68
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 109, 307, 323, 34, 379
High Courts20 Oct 2003Allowed
Shabir Hussain Vs Mohammad Ismail and Others
High Court Of Himachal Pradesh · (2004) 1 ShimLC 71
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 3 Rule 1, 115Contract Act, 1872 — Section 13, 14, 15, 16, 17
High Courts16 Oct 2003Dismissed
Jagat Ram Vs Dina Nath
High Court Of Himachal Pradesh · (2004) 1 ShimLC 19
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 504, 506Protection of Civil Rights Act, 1955 — Section 7
High Courts15 Oct 2003Allowed
Geeta Kumari and Another Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2004) 1 ShimLC 28
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 109, 112, 139, 145Penal Code, 1860 (IPC) — Section 427, 447, 506
High Courts09 Oct 2003
Smt. Badamo Devi Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (2004) 1 ShimLC 53
High Courts09 Oct 2003Allowed
Yogesh Verma and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2004) 1 ShimLC 16
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts08 Oct 2003Dismissed
P.S. Chhatwal and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2004) 1 ShimLC 11
Criminal Procedure Code, 1973 (CrPC) — Section 204, 397, 401Drugs and Cosmetics Act, 1940 — Section 16, 18, 27
High Courts23 Sept 2003Allowed
Raj Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2004) 1 ShimLC 99
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 18, 32Penal Code, 1860 (IPC) — Section 302, 304, 506
High Courts23 Sept 2003
Hem Chand Vs State of H.P.
High Court Of Himachal Pradesh · (2004) 1 ShimLC 82
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 42, 50
High Courts19 Sept 2003
Narender Kumar @ Neeraj and Others Vs State of H.P. State of H.P. Vs Ajay Kumar @ Ajoo
High Court Of Himachal Pradesh · (2003) 3 ShimLC 352
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 313Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 120B, 34, 341, 342, 375
High Courts19 Sept 2003Allowed
Vijay Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2003) 3 ShimLC 384
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 120B, 147, 149, 302
High Courts17 Sept 2003Allowed
Smt. Santosh Malhotra Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2003) 3 ShimLC 342
Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 118, 118(1), 121AHimachal Pradesh Tenancy and Land Reforms Rules, 1975 — Rule 38BHimachal Pradesh Town and Country Planning Act, 1977 — Section 13, 16, 31, 39, 39(6)
High Courts17 Sept 2003
Rajbir Singh Hooda Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2003) 3 ShimLC 186
Penal Code, 1860 (IPC) — Section 120B, 153A, 295A, 429, 505(2)Prevention of Cruelty to Animals Act, 1960 — Section 11
High Courts16 Sept 2003
State of H.P. and Another Vs M/s. Inderjeet Singh Avtar Singh
High Court Of Himachal Pradesh · (2004) 1 ShimLC 105
Arbitration Act, 1940 — Section 3Arbitration and Conciliation Act, 1996 — Section 10, 10(1), 11, 11(3), 16
High Courts16 Sept 2003Dismissed
State of H.P. and Others Vs Presiding Judge and Others
High Court Of Himachal Pradesh · (2004) 2 LLJ 702 : (2003) 3 ShimLC 291
Industrial Disputes Act, 1947 — Section 25F