High Courts28 Apr 2005
Samkit Lamo Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2005) 3 ShimLC 403
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2005
298 judgments · page 12 of 15
High Courts28 Apr 2005Allowed
Shri Bhaga Ram and Another Vs H.P. State Electricity Board and Another
High Court Of Himachal Pradesh · (2005) 2 ShimLC 160
Industrial Disputes Act, 1947 — Section 12(5)
High Courts28 Apr 2005Dismissed
Mast Ram Vs State Bank of Patiala and Others
High Court Of Himachal Pradesh · (2005) 2 ShimLC 200
Bank Employees Pension Regulations, 1995 — Regulation 24, 29Constitution of India, 1950 — Article 227, 266
High Courts27 Apr 2005
Zatiun Begum Vs Secretary Forests and Others
High Court Of Himachal Pradesh · (2005) 3 ACC 877
Workmens Compensation Act, 1923 — Section 30
High Courts27 Apr 2005
New Laxmi Stone Crusher and Another and Laxmi Gram Udyog Association and Others Vs Punjab National Bank and Another
High Court Of Himachal Pradesh · (2005) 127 CompCas 214 : (2005) 6 CompLJ 444 : (2006) 66 SCL 397 : (2005) 2 ShimLC 138
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 34
High Courts27 Apr 2005
Telecom (General Manager) Vs Vidya Devi and Others
High Court Of Himachal Pradesh · (2006) 2 ACC 65 : (2005) 107 FLR 686 : (2005) 2 ShimLC 129
Workmens Compensation Act, 1923 — Section 30
High Courts27 Apr 2005
Gopal Lal and Another Vs Ravi Dutt
High Court Of Himachal Pradesh · (2005) 3 ShimLC 16
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25, Order 43 Rule 1
High Courts21 Apr 2005
Hussain Khan Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2005) 107 FLR 690 : (2005) 2 ShimLC 123
High Courts20 Apr 2005Allowed
Ghanshyam Dass Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2005) 2 ShimLC 210
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 27, 9Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Apr 2005
Rajesh Thakur Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2005) 2 ShimLC 226
Constitution of India, 1950 — Article 226
High Courts18 Apr 2005
G.S. Chahal and Others Vs Punjab National Bank and Others
High Court Of Himachal Pradesh · (2005) 2 ShimLC 162
High Courts13 Apr 2005Dismissed
Narinder Singh and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2005) 2 ShimLC 142
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 376(2)
High Courts13 Apr 2005Allowed
Kishan Chand and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2005) 2 ShimLC 218
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 325, 34
High Courts12 Apr 2005Dismissed
Babu Ram Vs Hira Singh
High Court Of Himachal Pradesh · (2005) 2 ShimLC 204
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 42 Rule 1, Order 7 Rule 10, Order 9 Rule 13, 151High Court of Himachal Pradesh (Appellate Side) Rules, 1997 — Rule 1, 9High Court of Himachal Pradesh (Scrutiny, Maintenance of Judicial Records, Administrative and Executive Business) Rules, 1997 — Rule 13
High Courts12 Apr 2005Allowed
Prakash Chand Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2005) 2 ShimLC 195
Constitution of India, 1950 — Article 14, 19(1), 266, 300A
High Courts11 Apr 2005Allowed
Oriental Insurance Co. Ltd. Vs Vidya Devi and Others
High Court Of Himachal Pradesh · (2006) ACJ 723
Advocates Act, 1961 — Section 2Bar Council of India Rules, 1975 — Rule 13Civil Procedure Code, 1908 (CPC) — Section 151
High Courts08 Apr 2005Dismissed
Harjinder Singh @ Goldi Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2005) 2 DMC 478 : (2005) 1 ShimLC 471
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts07 Apr 2005Allowed
H.R.T.C. and Another Vs Pyare Lal and Another
High Court Of Himachal Pradesh · (2005) 2 ShimLC 169
Administrative Tribunals Act, 1985 — Section 14Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 226, 227
High Courts05 Apr 2005Dismissed
Bela Ram Chauhan Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2005) 2 ShimLC 320
Central Civil Services (Pension) Rules, 1972 — Rule 21Constitution of India, 1950 — Article 226, 227, 309, 311, 311(2)Himachal Pradesh Civil Services (Premature Retirement) Rules, 1976 — Rule 1, 2(3), 3, 3(1)
High Courts05 Apr 2005Allowed
Gian Chand Vs Nand Lal and Another
High Court Of Himachal Pradesh · (2005) 2 ShimLC 155
Constitution of India, 1950 — Article 227Himachal Pradesh Panchayati Raj Act, 1994 — Section 60, 60(1), 60(2), 60(3), 60(4)Limitation Act, 1963 — Section 10, 11, 12, 13, 14