High Courts13 May 2003Dismissed
Maina Devi Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2003) 2 ShimLC 244
Constitution of India, 1950 — Article 14, 21, 226
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2003
222 judgments · page 9 of 12
High Courts12 May 2003Dismissed
Jagdish Chand Vs Shashi Paul
High Court Of Himachal Pradesh · (2003) 2 ShimLC 250
Himachal Pradesh Urban Rent Control Act, 1987 — Section 13(3), 14, 24(5)
High Courts09 May 2003Allowed
Nant Ram and Others Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 205
Constitution of India, 1950 — Article 226, 227Himachal Pradesh Nautor Land Rules, 1968 — Rule 12, 19, 24, 25, 30
High Courts08 May 2003
Sumit Garg Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 238
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 102(3), 3(1), 457
High Courts07 May 2003Allowed
Bharti Sharma Vs Surinder Kumar Sharma
High Court Of Himachal Pradesh · (2003) 2 DMC 319 : (2003) 2 ShimLC 255
Hindu Marriage Act, 1955 — Section 13(1), 28
High Courts07 May 2003Allowed
Om Parkash Vs Subhash Chand
High Court Of Himachal Pradesh · (2003) 2 ShimLC 217
Himachal Pradesh Urban Rent Control Act, 1987 — Section 13(2), 14, 14(2), 24(5)
High Courts05 May 2003Dismissed
Medho Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 210
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts29 Apr 2003
Arvind Sharma Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2003) 2 ShimLC 129
Constitution of India, 1950 — Article 124(3), 14, 16, 226Government of Union Territories Act, 1963 — Section 54Himachal Pradesh State Electricity Regulatory Commission Act, 1998 — Section 17, 17(1), 17(2), 17(5), 17(6)
High Courts29 Apr 2003Allowed
Mayur Engineers Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (2003) 2 ShimLC 265
Arbitration Act, 1940 — Section 14, 20, 21, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 73
High Courts23 Apr 2003Dismissed
State of H.P. Vs Punjab Trading Company
High Court Of Himachal Pradesh · (2003) 2 ShimLC 57
Prevention of Food Adulteration Act, 1954 — Section 16(1), 20, 7
High Courts22 Apr 2003
Baldev Singh Bhardwaj Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 55
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(10)
High Courts22 Apr 2003Allowed
Gafoor Khan Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 61
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 307
High Courts17 Apr 2003Allowed
Harcharan Singh Gill Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2003) 2 ShimLC 65
Stamp Act, 1899 — Section 47A, 47A(1), 47A(2), 47A(3)
High Courts08 Apr 2003Dismissed
Harish Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 72
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Motor Vehicles Act, 1988 — Section 181, 184Penal Code, 1860 (IPC) — Section 207, 279, 304A, 337
High Courts08 Apr 2003Dismissed
Shankar and Others Vs Dina Nath and Others etc. etc.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 80
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 18 Rule 17A, Order 18 Rule 2, Order 18 Rule 5, Order 41 Rule 27Hindu Marriage Act, 1955 — Section 24
High Courts07 Apr 2003
Pyar Chand Vs Himachal Pradesh Road Transport Corporation and Another
High Court Of Himachal Pradesh · (2003) ACJ 1249 : (2003) 2 ShimLC 91
High Courts07 Apr 2003Allowed
Ram Kishan and Others Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 2 ALT(Cri) 10 : (2003) 2 DMC 424 : (2003) 2 ShimLC 87
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 406, 498A
High Courts04 Apr 2003
Jagdish Raj Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 7
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 332, 34Punjab Excise Act, 1914 — Section 61(1)
High Courts04 Apr 2003
Sunil Enterprises Vs Shri Rakesh Bhasker and Another
High Court Of Himachal Pradesh · (2003) 2 ShimLC 59
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7, 115
High Courts02 Apr 2003Allowed
Hari Chand and Others Vs Banti Devi and Others
High Court Of Himachal Pradesh · (2003) 2 ShimLC 106
Transfer of Property Act, 1882 — Section 105, 106, 108, 111