High Courts28 May 2004
Lalita Tamang Vs State of H.P.
High Court Of Himachal Pradesh · (2004) 2 ShimLC 188
Immoral Traffic (Prevention) Act, 1956 — Section 13, 5, 6Penal Code, 1860 (IPC) — Section 109, 34, 365, 368, 376
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2004
188 judgments · page 7 of 10
High Courts27 May 2004Dismissed
Vinod Kumar Walia Vs Presiding Judge, Labour Court and Another
High Court Of Himachal Pradesh · (2005) 104 FLR 1162 : (2005) 1 LLJ 536 : (2004) 2 ShimLC 8262
Industrial Disputes Act, 1947 — Section 10
High Courts25 May 2004
Prem Lata and Others Vs Himachal Road Transport Corporation and Others
High Court Of Himachal Pradesh · (2005) 2 ACC 555 : (2005) ACJ 557 : (2004) 2 ShimLC 8267
Motor Vehicles Act, 1988 — Section 166
High Courts25 May 2004Allowed
Kali Dass Batish Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2005) 1 ShimLC 452
Administrative Tribunals Act, 1985 — Section 6(7), 8Constitution of India, 1950 — Article 14, 16, 21, 226Evidence Act, 1872 — Section 124
High Courts24 May 2004Allowed
Punam Verma Vs Rajpal Verma
High Court Of Himachal Pradesh · (2004) 2 ShimLC 120
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 482
High Courts22 May 2004Allowed
Suresh Chand Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2004) 2 ShimLC 144
High Courts21 May 2004Allowed
Brij Lal Vs Amar Nath Kaushal
High Court Of Himachal Pradesh · (2004) 2 ShimLC 112
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 May 2004Allowed
Bihari Lal Vs National Insurance Co. Ltd. and Others
High Court Of Himachal Pradesh · (2006) ACJ 619 : (2004) 2 ShimLC 8186
High Courts20 May 2004
Shobh Ram Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (2004) 2 ShimLC 298
Constitution of India, 1950 — Article 226, 227
High Courts18 May 2004Dismissed
Rajesh Basniyat Vs State of H.P.
High Court Of Himachal Pradesh · (2004) 2 ShimLC 301
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts17 May 2004Dismissed
Ashok Girdhar Vs State of H.P.
High Court Of Himachal Pradesh · (2004) 2 ShimLC 292
Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts17 May 2004Dismissed
Prem Chand Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2004) 2 ShimLC 182
Constitution of India, 1950 — Article 226, 227
High Courts14 May 2004
Naresh Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2004) 2 ShimLC 309
Penal Code, 1860 (IPC) — Section 201, 302, 498A
High Courts13 May 2004
National Insurance Co. Ltd. Vs Geeta Devi and Others
High Court Of Himachal Pradesh · (2006) ACJ 603
Motor Vehicles Act, 1988 — Section 147(1), 149, 149(2)Workmens Compensation Act, 1923 — Section 4A, 4A(3)
High Courts11 May 2004Allowed
Chamel Singh Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2004) 2 ShimLC 149
Constitution of India, 1950 — Article 300A
High Courts06 May 2004Dismissed
Bhag Chand and Others Vs Narcotics Control Bureau
High Court Of Himachal Pradesh · (2004) 2 ShimLC 157
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 57, 67
High Courts06 May 2004Allowed
Subhadra Chauhan Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2004) 2 ShimLC 20
Civil Procedure Code, 1908 (CPC) — Section 24Himachal Pradesh Land Revenue (Amendment) Act, 1989 — Section 163(6)Himachal Pradesh Land Revenue Act, 1954 — Section 163, 163(3), 163(4)
High Courts05 May 2004
State of Himachal Pradesh and Others Vs Satya Pal and Others
High Court Of Himachal Pradesh · (2004) 2 ShimLC 26
Land Acquisition Act, 1894 — Section 23(1
High Courts03 May 2004Dismissed
National Insurance Co. Ltd. Vs Rattani Devi and Others
High Court Of Himachal Pradesh · (2006) ACJ 717
Motor Vehicles Act, 1939 — Section 96, 96(2)Motor Vehicles Act, 1988 — Section 149, 149(1), 149(2), 149(7), 170
High Courts29 Apr 2004Dismissed
Sardar Jasvinder Singh and Others Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (2004) 2 ShimLC 14
Himachal Pradesh Municipal Corporation Act, 1994 — Section 4(3)