COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 2004

188 judgments · page 10 of 10

High Courts06 Jan 2004Dismissed

Devi Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2004) 1 ShimLC 197

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 368, 376

High Courts06 Jan 2004Dismissed

High Court Of Himachal Pradesh · (2004) ACJ 1551

Motor Vehicles Act, 1988 — Section 147(1)

High Courts05 Jan 2004Dismissed

High Court Of Himachal Pradesh · (2004) 1 ShimLC 279

Arbitration and Conciliation Act, 1996 — Section 31(7), 34, 4

High Courts05 Jan 2004

High Court Of Himachal Pradesh · (2004) 3 BC 92 : (2004) 1 ShimLC 202

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts02 Jan 2004

High Court Of Himachal Pradesh · (2004) ACJ 1169

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 147, 149(2), 163A

High Courts01 Jan 2004Allowed

High Court Of Himachal Pradesh · (2004) 1 ShimLC 176

Cinematograph Act, 1952 — Section 5A, 5A(2)Constitution of India, 1950 — Article 19, 19(1), 19(2), 226, 227

High Courts01 Jan 2004Allowed

High Court Of Himachal Pradesh · (2004) 1 ShimLC 273

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 342, 376, 511

High Courts01 Jan 2004Dismissed

High Court Of Himachal Pradesh · (2004) 1 ShimLC 183

Motor Vehicles Act, 1988 — Section 149(2), 170