High Courts06 Aug 2003
M.L. Sharda Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2003) 3 ShimLC 293
Constitution of India, 1950 — Article 14, 21, 226, 227Industrial Disputes Act, 1947 — Section 9A
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2003
222 judgments · page 6 of 12
High Courts04 Aug 2003Allowed
Mangal Nadhan Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 379
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts31 Jul 2003
Puran Chand Vs Shyam Lal and Others
High Court Of Himachal Pradesh · (2004) 3 ACC 471 : AIR 2005 HP 1 : (2003) 2 ShimLC 409
Motor Vehicles Act, 1988 — Section 149(2)
High Courts30 Jul 2003Allowed
State of H.P. and Others Vs Brij Lal
High Court Of Himachal Pradesh · (2003) 2 ShimLC 381
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401, 482Forest Act, 1927 — Section 69Himachal Pradesh Forest Produce (Regulation of Trade) Act, 1982 — Section 12, 2, 3, 4
High Courts29 Jul 2003Dismissed
Rakesh Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 3 ShimLC 162
Dangerous Drugs Act, 1930 — Section 23, 30Punjab Excise Act, 1914 — Section 10, 11, 13, 14, 3(3)
High Courts28 Jul 2003Dismissed
Shivalik Knit Polyfab Pvt. Ltd. Vs Presiding Officer
High Court Of Himachal Pradesh · (2004) 3 LLJ 514
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts28 Jul 2003
Mohan Lal Vs State of H.P.
High Court Of Himachal Pradesh · (2005) CriLJ 591 : (2003) 2 ShimLC 452
Prevention of Food Adulteration Act, 1954 — Section 12, 16, 20
High Courts25 Jul 2003Allowed
Dharam Chand Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2003) 3 ShimLC 239
Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh Land Revenue Act, 1954 — Section 14, 17Punjab Land Revenue Act, 1887 — Section 16
High Courts24 Jul 2003Allowed
Hira Giri Alias Hardev Giri Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 350
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41(1), 7
High Courts23 Jul 2003Allowed
Ishwar Dass Sood Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2003) 2 ShimLC 417
Constitution of India, 1950 — Article 14, 16
High Courts23 Jul 2003Dismissed
Man Mohan Singh @ Mota Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 3 ShimLC 153
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 377, 506
High Courts22 Jul 2003Allowed
Meena Devi Vs Rajinder Singh @ Raju
High Court Of Himachal Pradesh · (2003) 3 ShimLC 160
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts22 Jul 2003Allowed
Dr. Y.S. Parmar University Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2003) 2 ShimLC 466
Land Acquisition Act, 1894 — Section 18, 26, 28A, 28A(1), 4
High Courts21 Jul 2003Dismissed
Amar Chand Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 3 ShimLC 140
Himachal Pradesh Passengers and Goods Taxation (Amendment) Act, 1998 — Section 2Himachal Pradesh Passengers and Goods Taxation Act, 1955 — Section 12, 12A, 12A(1), 9(2)
High Courts18 Jul 2003Dismissed
Madan Lal Jagjit Kumar and Co. Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2003) 3 ShimLC 225
Constitution of India, 1950 — Article 226, 227, 26Contract Act, 1872 — Section 56Himachal Pradesh Liquor Licence Rules, 1986 — Rule 36(24), 37(4)
High Courts15 Jul 2003
Gita Bhawan Vs Balbir Singh
High Court Of Himachal Pradesh · (2003) 2 ShimLC 401
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), Order 39 Rule 2AConstitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10
High Courts11 Jul 2003Dismissed
Hirdya Ram Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (2003) 2 ShimLC 448
Sirmour Public Safety Act, 2004 — Section 19
High Courts11 Jul 2003
Reserve Bank of India Vs Himachal Grameen Sanchayaka Ltd.
High Court Of Himachal Pradesh · (2004) 122 CompCas 762 : (2003) 47 SCL 181 : (2004) 1 ShimLC 87
Companies Act, 1956 — Section 391, 391(1)Reserve Bank of India Act, 1934 — Section 45IA, 45IA(1), 45IA(4), 45IB, 45MB
High Courts09 Jul 2003Dismissed
H.K. Justa Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 3 ShimLC 72
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 342, 361, 363, 366
High Courts07 Jul 2003
Himachal Road Transport Corporation Vs Gita Devi
High Court Of Himachal Pradesh · (2004) 2 ACC 131 : (2004) ACJ 115 : (2003) 3 ShimLC 137
Motor Vehicles Act, 1988 — Section 166