High Courts11 Jul 2005
Machinder Pal Vs Bhagwati and Others
High Court Of Himachal Pradesh · AIR 2006 HP 70 : (2005) 3 ShimLC 342
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2005
298 judgments · page 8 of 15
High Courts08 Jul 2005
New India Assurance Co. Ltd. Vs Maya Devi and Others
High Court Of Himachal Pradesh · (2005) 4 ACC 566 : (2006) ACJ 2580
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7Workmens Compensation Act, 1923 — Section 22, 30, 4A, 4A(3)
High Courts08 Jul 2005Dismissed
Prem Mohini Gupta Vs Kailash Chander Gupta and Others
High Court Of Himachal Pradesh · (2005) 3 ShimLC 416
Succession Act, 1925 — Section 276
High Courts08 Jul 2005Dismissed
New India Assurance Co. Ltd. Vs Sher Singh and Others
High Court Of Himachal Pradesh · (2005) 4 ACC 720 : (2007) ACJ 1276 : (2006) 2 RCR(Civil) 106 : (2005) 3 ShimLC 216
Motor Vehicles Act, 1988 — Section 149(2)(a)(ii)
High Courts08 Jul 2005Allowed
Ramesh Chander and Others Vs Mohan Singh and Others
High Court Of Himachal Pradesh · (2005) 3 ShimLC 87
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104, 104(4), 107, 109(2), 112
High Courts08 Jul 2005Allowed
New India Assurance Co. Ltd. Vs Smt. Savitri Devi and Others
High Court Of Himachal Pradesh · (2005) 3 ShimLC 224
Motor Vehicles Act, 1988 — Section 147
High Courts08 Jul 2005Allowed
Balbir Singh Vs Nika Ram and Others
High Court Of Himachal Pradesh · (2006) 2 LLJ 310
Constitution of India, 1950 — Article 226Himachal Pradesh Industrial Disputes Rules, 1974 — Rule 66Industrial Disputes Act, 1947 — Section 33C(2)
High Courts07 Jul 2005Allowed
Naresh Kumar Alias Pappu Vs State of H.P.
High Court Of Himachal Pradesh · (2005) 2 ShimLC 420
Penal Code, 1860 (IPC) — Section 114, 302
High Courts07 Jul 2005Dismissed
Himachal Pradesh State Electricity Board Vs Dayal Singh
High Court Of Himachal Pradesh · (2006) 3 LLJ 94 : (2005) 3 ShimLC 233
Constitution of India, 1950 — Article 226, 227
High Courts06 Jul 2005
State of Himachal Pradesh and Another Vs Brij Lal and Others
High Court Of Himachal Pradesh · (2005) 4 ACC 383 : (2007) ACJ 392 : (2005) 3 ShimLC 38
Workmens Compensation Act, 1923 — Section 4(1)
High Courts04 Jul 2005Allowed
Suneel Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2006) CriLJ 1471 : (2005) 2 ShimLC 134
Criminal Procedure Code, 1973 (CrPC) — Section 107, 151Evidence Act, 1872 — Section 103Penal Code, 1860 (IPC) — Section 201, 376
High Courts01 Jul 2005
Jasvinder Singh Vs Jai Inder Pal Singh
High Court Of Himachal Pradesh · (2005) 2 ShimLC 387
Arbitration and Conciliation Act, 1996 — Section 9Partnership Act, 1932 — Section 53
High Courts01 Jul 2005
Oriental Insurance Co. Ltd. Vs Smt. Lalita Sharma and Others
High Court Of Himachal Pradesh · (2006) 2 ACC 125 : (2006) 2 RCR(Civil) 100 : (2005) 2 ShimLC 358
Motor Vehicles Act, 1998 — Section 173
High Courts30 Jun 2005Dismissed
Bihari Lal and Another Vs State of H.P.
High Court Of Himachal Pradesh · (2005) 3 ShimLC 319
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 320(9), 326Penal Code, 1860 (IPC) — Section 326, 34
High Courts30 Jun 2005
Geeta Ram Vs State of H.P.
High Court Of Himachal Pradesh · (2005) 3 ShimLC 211
Criminal Procedure Code, 1973 (CrPC) — Section 438(1B)
High Courts29 Jun 2005Dismissed
Smt. Nirmala Devi Vs Maharaj Mal and Another
High Court Of Himachal Pradesh · (2005) 3 ShimLC 414
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts28 Jun 2005
In Re: Himachal Advanced Circuits Limited
High Court Of Himachal Pradesh · (2005) 128 CompCas 901
Constitution of India, 1950 — Article 14, 19, 21Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 20(1), 20(2), 22
High Courts28 Jun 2005Allowed
Paramjit Kaur Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2005) 3 ShimLC 301
Constitution of India, 1950 — Article 300APension Regulations for Army, 1961 — Regulation 213, 215, 216, 219
High Courts28 Jun 2005Dismissed
Harbans Lal Vs H.P. State Administrative Tribunal and Others
High Court Of Himachal Pradesh · (2005) 3 ShimLC 73
Administrative Tribunals Act, 1985 — Section 20Constitution of India, 1950 — Article 226, 227
High Courts27 Jun 2005Dismissed
Baldev Raj Vs Bimla Sharma
High Court Of Himachal Pradesh · AIR 2006 HP 33 : (2006) 1 DMC 92
Hindu Marriage Act, 1955 — Section 13, 23(1), 28, 9