COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 2004

188 judgments · page 3 of 10

High Courts12 Oct 2004Dismissed

Haryana Telecom Ltd. Vs Himachal Futuristic Communication Ltd.

High Court Of Himachal Pradesh · (2006) 133 CompCas 351 : (2006) 65 SCL 19 : (2005) 1 ShimLC 260

Arbitration and Conciliation Act, 1996 — Section 8Companies Act, 1956 — Section 433, 434, 434(1), 439, 557

Read judgment

High Courts12 Oct 2004Allowed

Nagar Parishad Vs Bone Ram and Another

High Court Of Himachal Pradesh · (2005) 105 FLR 434 : (2005) 2 LLJ 123 : (2005) 1 ShimLC 79

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25F, 25G

Read judgment

High Courts11 Oct 2004

Brij Rani Goel Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (2004) 105 FLR 240 : (2005) 1 ShimLC 213

Central Civil Service (Pension) Rules, 1972 — Rule 42(2)(b)

Read judgment

High Courts11 Oct 2004Dismissed

Harminder Singh Vs Smt. Bishma Devi

High Court Of Himachal Pradesh · (2005) 1 ShimLC 90

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

Read judgment

High Courts08 Oct 2004Dismissed

Suman and Chanchla devi Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2005) 1 ShimLC 1

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34, 342, 363, 366A, 376

Read judgment

High Courts08 Oct 2004Allowed

Shirish Batra Vs Pal Transport Company and Others

High Court Of Himachal Pradesh · (2005) ACJ 1447 : (2005) 1 ShimLC 98

Motor Vehicles Act, 1988 — Section 166, 168, 173

Read judgment

High Courts07 Oct 2004Dismissed

Baba Sohan Giri Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 1 ShimLC 76

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 313, 315, 376, 506

Read judgment

High Courts07 Oct 2004Allowed

Wattan Singh Vs Joginder Singh and Others

High Court Of Himachal Pradesh · (2005) 2 ALT(Cri) 16 : (2005) 1 ShimLC 82

Criminal Procedure Code, 1973 (CrPC) — Section 173, 210, 210(2), 210(3)Penal Code, 1860 (IPC) — Section 285, 34, 435

Read judgment

High Courts06 Oct 2004Allowed

Madan Singh Pundir Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 1 ShimLC 41

Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1)Punjab Urban Estates (Development and Regulation) Act, 1964 — Section 10

Read judgment

High Courts05 Oct 2004Allowed

Smt. Kesari Devi and Another Vs Jagdev Singh

High Court Of Himachal Pradesh · (2005) CriLJ 1091 : (2005) 2 DMC 704 : (2005) 2 RCR(Criminal) 359 : (2005) 1 ShimLC 24

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 488

Read judgment

High Courts01 Oct 2004

Ranjit Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2005) CriLJ 972 : (2005) 2 RCR(Criminal) 735 : (2005) 1 ShimLC 22

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 376, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

Read judgment

High Courts21 Sept 2004Allowed