COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 2003

222 judgments · page 5 of 12

High Courts28 Aug 2003Dismissed

Smt. Shanti Devi (Dead) by L.R. Surinder Singh Vs Municipal Corporation and Another

High Court Of Himachal Pradesh · (2003) 3 ShimLC 272

Constitution of India, 1950 — Article 226, 227Himachal Pradesh Municipal Corporation Act, 1979 — Section 100, 101, 102, 103, 104Himachal Pradesh Registration of Hotels and Travel Agents Act, 1970 — Section 10, 9

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High Courts28 Aug 2003Dismissed

Secy., Market Committee Vs Lalit Kumar and Others

High Court Of Himachal Pradesh · (2003) 3 ShimLC 59

Criminal Procedure Code, 1973 (CrPC) — Section 249, 256, 378, 378(4), 401(5)Himachal Pradesh Agricultural Produce Markets Act, 1969 — Section 32(1)

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High Courts27 Aug 2003

Smt. Suman Devi and Others Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (2004) 1 ShimLC 145

Central Industrial Security Force Act, 1968 — Section 8Central Industrial Security Force Rules, 1969 — Rule 29AConstitution of India, 1950 — Article 311

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High Courts26 Aug 2003Dismissed

Beena Devi and Kesar Ram and Others Vs State of H.P. and Another

High Court Of Himachal Pradesh · (2003) 3 ShimLC 282

Himachal Pradesh Passengers and Goods Taxation Act, 1955 — Section 10, 3, 3A

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High Courts22 Aug 2003

Kuldip Kumar Sood Vs Punjab Tourism Development Corporation Ltd.

High Court Of Himachal Pradesh · (2003) 3 ShimLC 318

Arbitration and Conciliation Act, 1996 — Section 31(5), 33, 34, 34(3)Limitation Act, 1963 — Section 5

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High Courts21 Aug 2003Dismissed

Himachal Futuristic Communications Ltd. Vs Commissioner of Income Tax

High Court Of Himachal Pradesh · (2004) 186 CTR 374 : (2003) 264 ITR 629 : (2003) 3 ShimLC 217 : (2003) 133 TAXMAN 708

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Income Tax Act, 1961 — Section 260A, 260A(7)

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High Courts21 Aug 2003Dismissed

Mohinder Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2003) 3 ShimLC 26

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts21 Aug 2003Dismissed

Madho Ram Vs Sumati Sood and Others Madhu Ram Vs Chandel Pal Sood and Others

High Court Of Himachal Pradesh · (2003) 3 ShimLC 350

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High Courts19 Aug 2003Dismissed

R.K. Goel Vs State of H.P. and Another

High Court Of Himachal Pradesh · (2004) 1 ShimLC 95

Administrative Tribunals Act, 1985 — Section 20, 21, 21(1)Constitution of India, 1950 — Article 226

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High Courts19 Aug 2003Allowed

Associated Cement Cos. Ltd. and Another Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2003) 3 ShimLC 264

Income Tax Act, 1961 — Section 15C, 15C(6)

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High Courts19 Aug 2003Dismissed

Parkash Chand Vs State of H.P.

High Court Of Himachal Pradesh · (2003) 3 ShimLC 167

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 325

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High Courts18 Aug 2003

National Insurance Co. Ltd. Vs Soma Devi and Others

High Court Of Himachal Pradesh · (2004) 1 ACC 162 : (2003) ACJ 1919 : (2003) 3 ShimLC 7

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 173

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High Courts18 Aug 2003

H.R.T.C. Vs Inder Singh Saraik (since deceased) and Others Inder Singh Saraik (since deceased) and Others Vs H.R.T.C.

High Court Of Himachal Pradesh · (2003) 3 ShimLC 321

Motor Vehicles Act, 1988 — Section 166

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High Courts18 Aug 2003Allowed

Collector, Land Acquisition and Another Vs Nagesh Kumar and Another

High Court Of Himachal Pradesh · (2003) 3 ShimLC 44

Land Acquisition Act, 1894 — Section 18, 23, 28, 4, 6

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High Courts13 Aug 2003Allowed

Kamlesh Kumar and Others Vs Nand Kishore

High Court Of Himachal Pradesh · (2003) 3 ShimLC 1

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115Constitution of India, 1950 — Article 227

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High Courts13 Aug 2003Dismissed

Vir Khanna Vs Smt. Bindrawati

High Court Of Himachal Pradesh · (2003) 3 ShimLC 16

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 115East Punjab Urban Rent Restriction Act, 1949 — Section 13Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(2), 24, 24(5)

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High Courts12 Aug 2003