High Courts20 Sept 2005
Cement Corporation of India Vs Commissioner Under Workmen Compensation
High Court Of Himachal Pradesh · (2007) 3 ShimLC 173 : (2006) 3 ShimLC 173
Workmens Compensation Act, 1923 — Section 12, 30
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2005
298 judgments · page 4 of 15
High Courts19 Sept 2005Dismissed
Desh Raj and Another Vs Khushi Ram and Others
High Court Of Himachal Pradesh · (2006) ACJ 1926
Motor Vehicles Act, 1988 — Section 166, 173, 2(14), 2(44), 2(46)
High Courts19 Sept 2005Dismissed
Prem Chand and etc. Vs Jagar Nathu and etc.
High Court Of Himachal Pradesh · AIR 2006 HP 78 : (2006) 3 ShimLC 177
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Sept 2005Dismissed
Oriental Insurance Co. Ltd. Vs Sunder Singh and Others
High Court Of Himachal Pradesh · (2006) 3 ACC 584 : (2007) ACJ 1297
Motor Vehicles Act, 1988 — Section 173
High Courts14 Sept 2005Allowed
Kushal Kumar Vs Smt. Parveen Kumari and Another
High Court Of Himachal Pradesh · (2006) 2 ShimLC 126
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 3, 151, 24Evidence Act, 1872 — Section 112Hindu Marriage (Amendment) Act, 1956 — Section 13, 28
High Courts13 Sept 2005Dismissed
New India Assurance Co. Ltd. Vs Veena Devi and Others
High Court Of Himachal Pradesh · (2006) 3 ACC 217 : (2007) ACJ 460
Motor Vehicles Act, 1988 — Section 147
High Courts13 Sept 2005Allowed
New India Assurance Co. Ltd. Vs Sheela Devi and Another
High Court Of Himachal Pradesh · (2007) ACJ 484
Motor Vehicles Act, 1988 — Section 166
High Courts13 Sept 2005Allowed
Rakesh Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2005) 2 ShimLC 332
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts09 Sept 2005
New India Assurance Co. Ltd. Vs Lachhmi Devi and Another
High Court Of Himachal Pradesh · (2006) ACJ 2080
Motor Vehicles Act, 1988 — Section 147, 149
High Courts08 Sept 2005
New India Assurance Company Vs Smt. Kanku and Others
High Court Of Himachal Pradesh · (2006) 3 ACC 340
Motor Vehicles Act, 1988 — Section 166
High Courts07 Sept 2005Dismissed
Smt. Shakuntala Devi and Others Vs H.P.S.E.B.
High Court Of Himachal Pradesh · (2007) 3 ShimLC 210 : (2006) 3 ShimLC 210
Workmens Compensation Act, 1923 — Section 30
High Courts07 Sept 2005Dismissed
Smt. Bhagwati Rampal and Another Vs State Bank of India
High Court Of Himachal Pradesh · AIR 2006 HP 57
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 151Constitution of India, 1950 — Article 226 , 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17(1), 18, 19, 19, 19(22)
High Courts07 Sept 2005
Sona Spicy Foods Tech. Ltd. Vs Special Spices Industries and Another
High Court Of Himachal Pradesh · AIR 2006 HP 42 : (2005) 31 PTC 529 : (2005) 3 ShimLC 363
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2
High Courts06 Sept 2005
Sunita Pawar Vs Sandeep Kumar and Others
High Court Of Himachal Pradesh · (2007) ACJ 335
Motor Vehicles Act, 1988 — Section 2(47)
High Courts06 Sept 2005
Akash Bhawra Vs Secretary, Technical Education and Others
High Court Of Himachal Pradesh · (2005) 2 ShimLC 477
Constitution of India, 1950 — Article 226
High Courts06 Sept 2005Dismissed
State of Himachal Pradesh Vs Inder Mohan
High Court Of Himachal Pradesh · (2006) CriLJ 1720 : (2006) 3 RCR(Criminal) 409 : (2006) 1 ShimLC 109
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 2, 5, 5(1)
High Courts05 Sept 2005Allowed
Jaswant Singh and Others etc. Vs State of H.P. and etc.
High Court Of Himachal Pradesh · (2006) CriLJ 1609 : (2006) 1 ShimLC 154
Criminal Procedure Code, 1973 (CrPC) — Section 209Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts01 Sept 2005
Geeta Devi and Another Vs Sanjeev Chauhan and Another
High Court Of Himachal Pradesh · (2006) 3 ACC 709 : (2006) ACJ 2010
Motor Vehicles Act, 1988 — Section 15, 7, 9
High Courts30 Aug 2005Allowed
New India Assurance Co. Ltd. Vs Phulma and Others
High Court Of Himachal Pradesh · (2006) 2 ACC 686 : (2006) ACJ 2537
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 110A, 110AA, 30Motor Vehicles Act, 1988 — Section 167
High Courts29 Aug 2005Dismissed
Smt. Lal Devi and Others Vs Smt. Vaneeta Jain and Others
High Court Of Himachal Pradesh · (2006) 3 ShimLC 477
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 1(2), Order 41 Rule 16, Order 43 Rule 1, Order 8 Rule 10, Order 9 Rule 13Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 118Himachal Pradesh Tenancy and Land Reforms Rules, 1975 — Rule 38A(1)