High Courts18 Dec 2006
Smt. Premi Devi Vs Director of Directorate General Boarder and Others
High Court Of Himachal Pradesh · (2007) 1 ShimLC 311
Hindu Marriage Act, 1955 — Section 16
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2006
203 judgments · page 2 of 11
High Courts15 Dec 2006Allowed
Devinder Singh Kalta Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2007) 1 ShimLC 489
Himachal Pradesh Kanungo Service Rules, 1951 — Rule 12, 6
High Courts08 Dec 2006Dismissed
Ram Lok and Another Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2006) 3 ShimLC 450
Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 100, 65Limitation Act, 1963 — Article 56
High Courts30 Nov 2006Dismissed
Narinder Kumar Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2007) 1 ShimLC 274
High Courts30 Nov 2006
Sh. Dhani Ram Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2006) 3 ShimLC 473
Administrative Tribunals Act, 1985 — Section 19General Provident Fund (Central Services) Rules, 1960 — Rule 34
High Courts28 Nov 2006Allowed
Smt. Chaitru and Another Vs Kali Dass and Another
High Court Of Himachal Pradesh · (2006) 3 ShimLC 356
Succession Act, 1925 — Section 63
High Courts27 Nov 2006Allowed
Oriental Insurance Company Ltd. Vs Pushpa and Others
High Court Of Himachal Pradesh · (2007) 1 ACC 772 : (2007) ACJ 2508 : (2007) 114 FLR 293 : (2007) 1 ShimLC 143
Workmens Compensation Act, 1923 — Section 30
High Courts24 Nov 2006Allowed
Mahant Rajinder Gir Vs The Commissioner (Deputy Commissioner) and Another
High Court Of Himachal Pradesh · (2007) 1 ShimLC 134
Himachal Pradesh Hindu Public Religious Institutions and Charitable Endowments Act, 1984 — Section 6
High Courts24 Nov 2006
Kalyan Singh Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2006) 3 ShimLC 454
Central Civil Services (Pension) Rules, 1972 — Rule 13, 3, 49Constitution of India, 1950 — Article 14, 16Industrial Employment (Standing Orders) Act, 1946 — Section 2, 3
High Courts23 Nov 2006Dismissed
Ramesh Chand Vs Ravinder Singh Chandel
High Court Of Himachal Pradesh · (2007) 3 BC 634 : (2007) CriLJ 1313 : (2007) 1 ShimLC 270 : (2006) 1 ShimLC 270
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Nov 2006Allowed
Fateh Mohammed Vs Sher Khan and Others
High Court Of Himachal Pradesh · (2006) 3 ShimLC 101
Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104
High Courts20 Nov 2006
Ved Prakash Vs Bhupia and Others
High Court Of Himachal Pradesh · (2007) ACJ 1874 : AIR 2007 HP 34 : (2007) 1 ShimLC 258 : (2006) 1 ShimLC 258
High Courts17 Nov 2006Allowed
Jeevan Dass Vs Roshan Lal through L.Rs.
High Court Of Himachal Pradesh · (2006) 3 ShimLC 46
High Courts17 Nov 2006
Ram Pyara etc. Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2007) 1 ShimLC 126
Constitution of India, 1950 — Article 14
High Courts17 Nov 2006
New India Assurance Co. Vs Shri Kant
High Court Of Himachal Pradesh · (2007) 1 ACC 456 : (2007) ACJ 1058 : AIR 2007 HP 27 : (2006) 3 ShimLC 98
Motor Vehicles Act, 1988 — Section 149(2)
High Courts17 Nov 2006Dismissed
Jagtar Singh Vs The Chief Settlement Commissioner and Others
High Court Of Himachal Pradesh · (2006) 3 ShimLC 1
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33General Clauses Act, 1897 — Section 6, 6(e)
High Courts16 Nov 2006
New India Assurance Co. Ltd. Vs Satya Parkash Thakur and Others
High Court Of Himachal Pradesh · (2007) ACJ 714 : (2006) 3 ShimLC 84
Motor Vehicles Act, 1988 — Section 110B
High Courts16 Nov 2006Allowed
New India Assurance Company Vs Satya Prakash Thakur and Others Miss Kanchan Kumari Vs Yashwant Singh and Others
High Court Of Himachal Pradesh · (2007) 1 ACC 585 : (2006) 3 ShimLC 84
High Courts15 Nov 2006
Munshi Ram Vs Dr. Y.S. Parmar University and Others
High Court Of Himachal Pradesh · (2006) 3 ShimLC 36
Himachal Pradesh State Commission for Women Act, 1996 — Section 10
High Courts15 Nov 2006
Justice R.K. Mahajan (Retd.) Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2006) 3 ShimLC 7
Himachal Pradesh State Commission for Backward Classes (Salary, Allowances and other Terms and Conditions of Service of Members) Rules, 1995 — Rule 3