High Courts17 Mar 2005Allowed
Avtar Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2005) 2 ShimLC 37
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2005
298 judgments · page 14 of 15
High Courts17 Mar 2005Dismissed
Gurchet Singh Rajput and Others Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2005) 3 ShimLC 252
Constitution of India, 1950 — Article 226, 227, 309
High Courts16 Mar 2005Allowed
Chetan Vs Himachal Road Transport Corporation and Others
High Court Of Himachal Pradesh · (2005) 3 ACC 386 : (2006) ACJ 1326
High Courts16 Mar 2005
Master Chetan Vs H.R.T.C. and Others
High Court Of Himachal Pradesh · (2005) 3 ACC 386 : (2005) 3 ShimLC 138
High Courts16 Mar 2005Allowed
Satish Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2005) CriLJ 3240
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 102, 302
High Courts15 Mar 2005Dismissed
Ishwar Dass and Another Vs Mansha Ram and Others
High Court Of Himachal Pradesh · AIR 2005 HP 44 : (2005) 2 ShimLC 53
Himachal Pradesh Land Revenue Act, 1954 — Section 171, 21
High Courts15 Mar 2005Dismissed
Budhi Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2005) CriLJ 3340 : (2005) 1 ShimLC 481
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 27
High Courts11 Mar 2005Allowed
Himachal Road Transport Corporation and Others Vs Krishna Devi and Others
High Court Of Himachal Pradesh · (2005) 3 ACC 277 : (2006) ACJ 1248 : (2005) 2 ShimLC 92
Motor Vehicles Act, 1988 — Section 173
High Courts11 Mar 2005Dismissed
Sanjay Arora Vs Pritam Singh and Another
High Court Of Himachal Pradesh · (2005) 3 ACC 131 : (2006) ACJ 1163 : (2005) 2 ShimLC 80
Motor Vehicles Act, 1988 — Section 128, 128(1), 173, 185Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts10 Mar 2005Dismissed
State of Himachal Pradesh and Others Vs Suresh Chand and Others and Uma Devi and Others
High Court Of Himachal Pradesh · (2005) 2 ShimLC 49
Land Acquisition Act, 1894 — Section 11, 18, 18(2)Limitation Act, 1963 — Section 5
High Courts10 Mar 2005Dismissed
Sanat Kumar Vs King Park Resort Pvt. Ltd. and Others
High Court Of Himachal Pradesh · (2005) 3 ShimLC 76
Arbitration and Conciliation Act, 1996 — Section 11Contract Act, 1872 — Section 23, 28
High Courts07 Mar 2005
Shobit Construction and Another etc. Vs T.K. International Ltd.
High Court Of Himachal Pradesh · AIR 2006 HP 4 : (2006) 1 ARBLR 510 : (2006) 3 RCR(Civil) 568 : (2005) 2 ShimLC 1
Arbitration and Conciliation Act, 1996 — Section 8, 8(1), 8(2)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 9, Order 8 Rule 1, 129Constitution of India, 1950 — Article 225, 225
High Courts04 Mar 2005
State of Himachal Pradesh Vs R.D. Joshi State of Himachal Pradesh and Another Vs R.C. Katoch
High Court Of Himachal Pradesh · (2005) 2 ShimLC 56
Central Civil Services (Pension) Rules, 1972 — Rule 37, 37AConstitution of India, 1950 — Article 14, 16, 32
High Courts04 Mar 2005Dismissed
Anil Gopal Vs State of H.P.
High Court Of Himachal Pradesh · (2005) 2 ShimLC 71
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 302
High Courts03 Mar 2005Allowed
Mansa Devi and Another Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (2005) 3 ACC 200 : (2006) ACJ 1135 : (2006) 1 RCR(Civil) 319
Motor Vehicles Act, 1988 — Section 173
High Courts01 Mar 2005Dismissed
Vijay Singh Vs Akshay Deogar and Others
High Court Of Himachal Pradesh · (2005) 2 ShimLC 47
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 8 Rule 1, 151
High Courts25 Feb 2005
The Himachal Pradesh State Industrial Development Corporation Ltd. Vs Continental Spinners Ltd. and Others
High Court Of Himachal Pradesh · AIR 2005 HP 39 : (2005) 2 ShimLC 23
State Financial Corporations Act, 1951 — Section 29
High Courts21 Feb 2005Allowed
Hukam Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2005) 1 ShimLC 342
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 376, 506, 511
High Courts21 Feb 2005
Sanjay Sood Vs Roshan Lal Bharadwaj
High Court Of Himachal Pradesh · (2005) 1 ShimLC 408
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 115, 2(14)Constitution of India, 1950 — Article 136, 227Specific Relief Act, 1963 — Section 6, 6(3)
High Courts17 Feb 2005Dismissed
State of H.P. Vs Ishwar Dass and Others
High Court Of Himachal Pradesh · (2006) CriLJ 46
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164, 313Evidence Act, 1872 — Section 30Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983 — Section 10, 5, 6