High Courts31 Dec 2004
Ram Pal Vs Vinod Kumar and Others
High Court Of Himachal Pradesh · (2005) 2 ACC 545
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2004
188 judgments · page 1 of 10
High Courts30 Dec 2004Allowed
Rakesh Kumar Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2005) 3 ARBLR 187
Arbitration and Conciliation Act, 1996 — Section 24, 34
High Courts29 Dec 2004Allowed
Lal Singh Vs Himachal Road Transport Corporation and Another
High Court Of Himachal Pradesh · (2006) ACJ 482
High Courts29 Dec 2004Dismissed
Sohan Singh and etc. Vs State of H.P.
High Court Of Himachal Pradesh · (2005) CriLJ 973
Forest Act, 1927 — Section 41, 42, 52, 52A, 52B
High Courts24 Dec 2004Dismissed
Sunil Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2005) CriLJ 2512
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 376, 511
High Courts22 Dec 2004Allowed
Deepa Ram Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2005) 2 LLJ 1054
Defence of India Rules, 1962 — Rule 81ALimitation Act, 1963 — Article 137
High Courts21 Dec 2004Allowed
Himachal Road Transport Corporation and Others Vs Raj Kumar
High Court Of Himachal Pradesh · (2005) 2 ACC 625 : (2006) ACJ 1084
Motor Vehicles Act, 1988 — Section 173
High Courts14 Dec 2004Dismissed
State of H.P. Vs Ram Lal
High Court Of Himachal Pradesh · (2006) CriLJ 3070
Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968 — Section 4, 8, 8(2), 9Penal Code, 1860 (IPC) — Section 302
High Courts14 Dec 2004Dismissed
Bihari Lal Vs State of H.P.
High Court Of Himachal Pradesh · (2006) CriLJ 3832
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84
High Courts06 Dec 2004Allowed
H.P. State Industrial Development Corporation Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2005) 126 CompCas 1 : (2005) 105 FLR 234 : (2005) 2 LLJ 384 : (2005) 63 SCL 424 : (2005) 1 ShimLC 199
Industrial Disputes Act, 1947 — Section 18, 18(3), 19A(4A), 33C, 33C(1)State Financial Corporations Act, 1951 — Section 29, 29(4)
High Courts01 Dec 2004
Sandesh Kumari and Others Vs Oriental Insurance Co. Ltd. and Another
High Court Of Himachal Pradesh · (2005) 2 ACC 673 : (2005) ACJ 1581
Motor Vehicles Act, 1988 — Section 149(2), 170
High Courts01 Dec 2004Dismissed
M/s. Valley Iron and Steel Co. Ltd. Vs M/s. Steel Strips Ltd.
High Court Of Himachal Pradesh · (2005) 1 ShimLC 180
Arbitration and Conciliation Act, 1996 — Section 2, 36, 37, 8, 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(5), Order 21 Rule 89, 120, 16Countryside Act, 1949 — Section 114
High Courts29 Nov 2004Dismissed
Dalip Singh and Others Vs Devi Dass
High Court Of Himachal Pradesh · (2005) 1 ShimLC 209
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 63, 68Succession Act, 1925 — Section 63
High Courts22 Nov 2004Allowed
Manoj Kumar Bansal Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2005) 1 ShimLC 290
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 11, 14, 15(1A) , 15(1B)Civil Procedure Code, 1908 (CPC) — Order 11 Rule 13, Order 21 Rule 29Constitution of India, 1950 — Article 226, 32
High Courts19 Nov 2004Allowed
Raj Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2005) 1 ShimLC 245
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 302
High Courts18 Nov 2004Dismissed
Kuldeep @ Bittu and Another Vs State of H.P.
High Court Of Himachal Pradesh · (2005) 1 ShimLC 165
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313, 374Penal Code, 1860 (IPC) — Section 302, 34, 460
High Courts16 Nov 2004Allowed
Jai Chand Vs State of H.P.
High Court Of Himachal Pradesh · (2005) 1 ShimLC 233
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 25, 27, 45Penal Code, 1860 (IPC) — Section 302, 306, 34, 498A
High Courts15 Nov 2004
Chaukas Vs Duni Chand (Since Deceased) Through His L.Rs. Mehar Singh and Another
High Court Of Himachal Pradesh · (2005) 1 ShimLC 219
High Courts02 Nov 2004Dismissed
Smt. Santosh Malhotra and Others Vs H.P.S.F.C.
High Court Of Himachal Pradesh · (2005) 1 ShimLC 16
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts02 Nov 2004Dismissed
State of H.P. Vs Ram Prakash and Others
High Court Of Himachal Pradesh · (2005) 1 ShimLC 206
Criminal Procedure Code, 1973 (CrPC) — Section 313Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3