High Courts22 Aug 2006
Mohar Singh Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2007) 1 ShimLC 116
Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971 — Section 2(e)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2006
203 judgments · page 5 of 11
High Courts22 Aug 2006Dismissed
Hardyal Singh Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (2007) 1 ShimLC 93
Central Reserve Police Force Rules, 1955 — Rule 43
High Courts22 Aug 2006
Dr. Chander Bhave and Dr. Rohini Rao Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2006) 3 ShimLC 15
Punjab Reorganisation Act, 1966 — Section 28
High Courts21 Aug 2006Dismissed
Bilasi Ram Vs Bhanumagi
High Court Of Himachal Pradesh · (2007) 1 ShimLC 88
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14
High Courts17 Aug 2006Dismissed
Devta Satya Narain and Another Vs Lal Chand and Others
High Court Of Himachal Pradesh · (2006) 3 ShimLC 92
Himachal Pradesh Court Fees Act, 1968 — Section 7(iv)(e)
High Courts17 Aug 2006Allowed
Susheela Verma and Others Vs Sh. Gopal Mandi Sabha
High Court Of Himachal Pradesh · (2006) 2 ShimLC 293
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 29 Rule 1Companies Act, 1956 — Section 291Constitution of India, 1950 — Article 136
High Courts14 Aug 2006Dismissed
Raj Rani and Others Vs Naresh Kumar Puri and Others
High Court Of Himachal Pradesh · (2007) 1 ShimLC 149
Transfer of Property Act, 1882 — Section 106
High Courts11 Aug 2006
The H.P. State Industrial Development Corporation Ltd. Vs Gobind Pharm Chem Pvt. Ltd. and Others
High Court Of Himachal Pradesh · AIR 2007 HP 3 : (2007) 4 JCR 424 : (2006) 2 ShimLC 300
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 14Limitation Act, 1963 — Section 15
High Courts08 Aug 2006
Sat Pal Vs Sunaina Devi
High Court Of Himachal Pradesh · (2007) 1 ShimLC 163
Himachal Pradesh Urban Rent Control Act, 1987 — Section 24(1)(a), 24(1)(b)
High Courts03 Aug 2006Allowed
Nirma Ram Vs Sita Ram and Others
High Court Of Himachal Pradesh · AIR 2007 HP 2
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts03 Aug 2006Dismissed
Bir Singh and Another Vs Kishan Chand
High Court Of Himachal Pradesh · AIR 2007 HP 24 : (2007) 1 ShimLC 146
Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104
High Courts03 Aug 2006Allowed
Milap Chand Vs Nirmal Raj and Others
High Court Of Himachal Pradesh · (2007) 1 ShimLC 98
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100(3), 100(4)
High Courts03 Aug 2006Dismissed
Dhanpat Seth and Others Vs Nil kamal Plastic Crates Ltd.
High Court Of Himachal Pradesh · (2006) 33 PTC 339
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 94Patents Act, 1970 — Section 107(1), 107(2), 113(4), 13(4), 2Trade Marks Act, 1999 — Section 28
High Courts03 Aug 2006
Sat Pal Vs Smt. Sunaina Devi
High Court Of Himachal Pradesh · (2007) 1 ShimLC 102
Himachal Pradesh Urban Rent Control Act, 1987 — Section 24, 24(1)(a), 24(1)(b)
High Courts27 Jul 2006
Baldev Singh and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2006) 3 ShimLC 135
Constitution of India, 1950 — Article 226
High Courts25 Jul 2006
Ajay Singh (Since Deceased) through his Lrs. Meenakshi Singh and Others Vs Tikka Brijendra Singh and Others Tikka Brijendra Singh Vs Land Acquisition Officer, Pong Dam Project and Others
High Court Of Himachal Pradesh · AIR 2007 HP 52 : (2006) 2 ShimLC 394
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts24 Jul 2006
Shakuntla Devi and Others Vs Tilak Raj Monkotia and Others
High Court Of Himachal Pradesh · (2007) 1 ACC 593 : (2007) ACJ 2868 : (2006) 3 ShimLC 447
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts24 Jul 2006Dismissed
Bihari Lal Vs Hem Raj and Others
High Court Of Himachal Pradesh · (2006) 3 ShimLC 126
Arbitration Act, 1940 — Section 39
High Courts21 Jul 2006Dismissed
New India Assurance Company Vs Mehta Balbir Singh and Others
High Court Of Himachal Pradesh · (2007) 2 ACC 251 : (2007) ACJ 788 : (2006) 3 ShimLC 78
Motor Vehicles Act, 1939 — Section 103A
High Courts17 Jul 2006
Kuldeep Sharma Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2006) 2 ShimLC 268
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 29Constitution of India, 1950 — Article 154, 162, 166