COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 2003

222 judgments · page 4 of 12

High Courts16 Sept 2003Dismissed

State of Himachal Pradesh and Others Vs Naresh Kumar and Another

High Court Of Himachal Pradesh · (2004) 2 LLJ 679 : (2003) 3 ShimLC 284

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 25F

High Courts16 Sept 2003Dismissed

Superintending Engineer Vs Bhartu Ram and Others

High Court Of Himachal Pradesh · (2004) 102 FLR 68 : (2004) 2 LLJ 152 : (2003) 3 ShimLC 280

Industrial Disputes Act, 1947 — Section 10(1)

High Courts15 Sept 2003

Municipal Council, Kullu and Another Vs State of H.P. and Another

High Court Of Himachal Pradesh · (2004) 1 ShimLC 116

Constitution of India, 1950 — Article 12, 226, 227Himachal Pradesh Municipal Corporation Act, 1994 — Section 201

High Courts15 Sept 2003Dismissed

Hari Chand Jai Ram Shah Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2003) 3 ShimLC 108

Constitution of India, 1950 — Article 226, 227

High Courts15 Sept 2003

Arvind Chauhan and Another Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (2003) 3 ShimLC 327

Himachal Pradesh University Act, 1970 — Section 12C, 12C(3), 12C(4), 15, 15A

High Courts12 Sept 2003

H.P. Housing Board Vs Ram Lal and Others Ram Lal and Others Vs Land Acquisition Collector and Others

High Court Of Himachal Pradesh · (2003) 3 ShimLC 64

Land Acquisition Act, 1894 — Section 18, 23, 23(1), 24, 4

High Courts10 Sept 2003Allowed

Renu Chadha Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2004) 1 ShimLC 140

Constitution of India, 1950 — Article 226, 243P, 243U, 243ZGHimachal Pradesh Municipal Corporation Act, 1994 — Section 271, 271(1), 271(2)

High Courts10 Sept 2003

Kataria Builders Vs State of H.P.

High Court Of Himachal Pradesh · (2004) 3 ARBLR 137 : (2004) 1 ShimLC 25

Arbitration and Conciliation Act, 1996 — Section 31(7)

High Courts08 Sept 2003Dismissed

Raj Kumar and Another Vs State of H.P.

High Court Of Himachal Pradesh · (2004) 1 ShimLC 114

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 161(3), 164, 173

High Courts08 Sept 2003Allowed

Mrs. Nirja Batta Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (2003) 3 ShimLC 213

Constitution of India, 1950 — Article 14, 16

High Courts05 Sept 2003

Court On its Own Motion Vs S. Zohar Zaidi, Supdt. of Police

High Court Of Himachal Pradesh · (2004) 1 ShimLC 127

Criminal Procedure Code, 1973 (CrPC) — Section 340, 350Penal Code, 1860 (IPC) — Section 174, 279, 337

High Courts04 Sept 2003Allowed

Randhir Verma Vs National Insurance Co. Ltd. and Others

High Court Of Himachal Pradesh · (2004) 1 ACC 255 : (2004) ACJ 411 : (2004) 1 ShimLC 111

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 147Workmens Compensation Act, 1923 — Section 30, 30(1)

High Courts04 Sept 2003Allowed

State of H.P. Vs Roop Chand Malhotra and Others

High Court Of Himachal Pradesh · (2004) 1 LLJ 1008 : (2003) 2 ShimLC 441

Industrial Disputes Act, 1947 — Section 33C(2)

High Courts04 Sept 2003Dismissed

Apple Valley Resort Vs H.P. State Electricity Board and Another

High Court Of Himachal Pradesh · (2004) 118 CompCas 328 : (2003) 3 ShimLC 205

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Companies Act, 1956 — Section 291Constitution of India, 1950 — Article 226

High Courts02 Sept 2003Dismissed

Ram Krishan and Another Vs Halku and Another

High Court Of Himachal Pradesh · (2004) 1 ShimLC 325

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Transfer of Property Act, 1882 — Section 53A

High Courts02 Sept 2003Dismissed

Pyare Lal Vs Om Raj and Others

High Court Of Himachal Pradesh · (2004) 1 ShimLC 23

Himachal Pradesh Municipal Act, 1968 — Section 1(2)Himachal Pradesh Urban Rent Control Act, 1987 — Section 310

High Courts02 Sept 2003

Kailash Chander Verma Vs Board of Directors of P.N.B. and Others

High Court Of Himachal Pradesh · (2003) 2 ShimLC 435

Constitution of India, 1950 — Article 14, 51APunjab National Bank Officer Employees (Discipline and Appeal) Regulations, 1977 — Regulation 4(1), 4(2), 6, 6(3), 6(4)

High Courts30 Aug 2003Dismissed

Col. Avtar Singh Vs Union of India (UOI) and Another

High Court Of Himachal Pradesh · (2003) 3 ShimLC 220

Constitution of India, 1950 — Article 14

High Courts29 Aug 2003Allowed

Sanjiv Kumar @ Sanju Vs State of H.P.

High Court Of Himachal Pradesh · (2003) 3 ShimLC 104

Criminal Procedure Code, 1973 (CrPC) — Section 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18

High Courts29 Aug 2003Allowed

Babu Lal Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2003) 3 ShimLC 89

Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 150