High Courts11 Aug 2004Allowed
Dorje Ram Vs State of H.P.
High Court Of Himachal Pradesh · (2004) CriminalCC 890
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 307, 324, 457
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2004
188 judgments · page 4 of 10
High Courts11 Aug 2004Allowed
Bimla Devi and Others Vs Raj Kumar and Others
High Court Of Himachal Pradesh · (2004) 3 ACC 415 : (2005) ACJ 2049
Motor Vehicles Act, 1988 — Section 166, 171, 173
High Courts11 Aug 2004
Shyam Lal Vs Haru Ram and Others
High Court Of Himachal Pradesh · (2006) ACJ 749
Motor Vehicles Act, 1988 — Section 10, 10(2), 149(2), 2, 3
High Courts10 Aug 2004Dismissed
United India Insurance Company Ltd. Vs Sardari Lal and Others
High Court Of Himachal Pradesh · (2006) ACJ 943 : AIR 2005 HP 9 : (2005) 1 CivCC 791
Motor Vehicles Act, 1988 — Section 165, 165(1)
High Courts09 Aug 2004Allowed
Rajiv Jassi Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2004) 2 DMC 683 : (2004) 2 ShimLC 8323
Penal Code, 1860 (IPC) — Section 120B, 302, 304B, 314, 498A
High Courts03 Aug 2004Allowed
Hari Chand and Others Vs State of H.P.
High Court Of Himachal Pradesh · (2005) 1 ShimLC 131
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts02 Aug 2004Allowed
Gountermann Peipers (India) Ltd. Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2004) 2 ShimLC 357
Companies Act, 1956 — Section 100, 101, 102, 103, 391(2)
High Courts02 Aug 2004Dismissed
Amitabh Sharma Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2004) 2 ShimLC 419
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts29 Jul 2004
Anupam Coffee House Kandaghat and Another Vs Ved Prakash Another
High Court Of Himachal Pradesh · (2004) 2 ShimLC 367
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts28 Jul 2004Dismissed
Jagar Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2004) 2 ShimLC 485
Penal Code, 1860 (IPC) — Section 302
High Courts27 Jul 2004Allowed
Claridge Moulded Fiber Ltd. Vs Mohan Fiber Products Ltd.
High Court Of Himachal Pradesh · (2004) 2 ShimLC 432
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts26 Jul 2004
National Insurance Company Ltd. Vs Promila Devi and Others
High Court Of Himachal Pradesh · (2004) 3 ACC 900
High Courts26 Jul 2004
National Insurance Co. Ltd. Vs Promila Devi and Others
High Court Of Himachal Pradesh · (2004) 3 ACC 900 : (2005) ACJ 1528 : (2004) 2 ShimLC 8343
High Courts23 Jul 2004
Tapender Singh Vs Jai Singh and Others
High Court Of Himachal Pradesh · (2004) 3 ACC 775 : (2005) ACJ 962
Railways Act, 1890 — Section 3Workmens Compensation Act, 1923 — Section 10, 2(1), 4, 4A
High Courts23 Jul 2004Allowed
Gurdev Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2004) 2 ShimLC 398
Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 201, 302, 364, 382
High Courts23 Jul 2004
H.P. State Forest Corporation Ltd. Vs Ganu Devi and Others
High Court Of Himachal Pradesh · (2005) 1 ACC 725 : (2006) ACJ 624 : (2005) 2 LLJ 827 : (2005) 1 ShimLC 110
Workmens Compensation Act, 1923 — Section 30, 4(1)
High Courts23 Jul 2004Dismissed
Rajesh Kmar Bansal Vs Countryside Builders and Others
High Court Of Himachal Pradesh · (2005) 2 ARBLR 516
Arbitration and Conciliation Act, 1996 — Section 11, 7, 7(1), 8
High Courts21 Jul 2004
Oriental Insurance Co. Ltd. Vs Man Bhadur and Another
High Court Of Himachal Pradesh · (2005) ACJ 533 : (2005) 104 FLR 741 : (2004) 2 ShimLC 8384
Workmens Compensation Act, 1923 — Section 4A(3)
High Courts21 Jul 2004Allowed
Yashwant Singh Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (2004) 2 ShimLC 492
Central Reserve Police Force Rules, 1955 — Rule 27
High Courts21 Jul 2004Allowed
Man Bahadur Vs Kamal Dev Puri and Another
High Court Of Himachal Pradesh · (2004) 3 ACC 720 : (2005) 104 FLR 733 : (2005) 2 LLJ 70 : (2004) 2 ShimLC 8382
Workmens Compensation Act, 1923 — Section 4A(3), 4A(3A)