High Courts27 Apr 2007
M/S. Sikand and Company Vs State of H.P. and Others Satish Kumar Vs M/S. Sikand and Company and Another
High Court Of Himachal Pradesh · (2007) 2 ShimLC 49
Industrial Disputes Act, 1947 — Section 2
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2007
355 judgments · page 14 of 18
High Courts26 Apr 2007Allowed
Shri Ishwar Dass Sood Vs H.P. Vidhan Sabha and Others
High Court Of Himachal Pradesh · (2007) 2 ShimLC 173
Constitution of India, 1950 — Article 14, 16
High Courts26 Apr 2007
Beli Ram Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2007) 2 ShimLC 227
High Courts26 Apr 2007Allowed
B.L. Negi Vs Union Bank of India
High Court Of Himachal Pradesh · (2007) 3 ShimLC 198
High Courts26 Apr 2007Allowed
Satinder Kumar and Others Vs Union of India (UOI)
High Court Of Himachal Pradesh · AIR 2007 HP 77 : (2007) 2 ShimLC 242
Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 16
High Courts25 Apr 2007
Prakash Chand Vs State of H.P.
High Court Of Himachal Pradesh · (2007) 2 ShimLC 334
Penal Code, 1860 (IPC) — Section 307
High Courts25 Apr 2007Dismissed
Chief Engineer, Pathankot Zone and Another Vs Bharat Construction and Another
High Court Of Himachal Pradesh · (2007) 3 ShimLC 510
Arbitration and Conciliation Act, 1996 — Section 34
High Courts24 Apr 2007Allowed
Tulsi Ram Vs State of H.P.
High Court Of Himachal Pradesh · (2007) CriLJ 3332 : (2007) 2 ShimLC 189
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts24 Apr 2007
All India Postmen IVth Class Employees and E.D.D.A. Association and Another Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2007) 2 ShimLC 110
Constitution of India, 1950 — Article 14, 300A
High Courts24 Apr 2007Allowed
Ram Karan Vs State of H.P.
High Court Of Himachal Pradesh · (2008) CriLJ 44 : (2007) 3 ShimLC 5
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts24 Apr 2007Allowed
Manali Resorts Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2007) 3 ShimLC 319
Himachal Pradesh Tax on Luxuries (in Hotels and Lodging Houses) Act, 1979 — Section 8, 9
High Courts24 Apr 2007Dismissed
Kasam Deen Vs State of H.P.
High Court Of Himachal Pradesh · (2007) CriLJ 3974 : (2007) 2 ShimLC 221
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts23 Apr 2007Dismissed
State of H.P. and Another Vs Sita Ram and Others
High Court Of Himachal Pradesh · (2007) 3 ShimLC 127
Land Acquisition Act, 1894 — Section 28A
High Courts23 Apr 2007Allowed
Puran Datt and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2007) 3 ShimLC 130
Constitution of India, 1950 — Article 300A, 31Land Acquisition Act, 1894 — Section 28A
High Courts23 Apr 2007Allowed
Dass Enterprises Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2007) 2 ShimLC 146 : (2007) 7 VST 609
Central Sales Tax Act, 1956 — Section 14(i)(vi)Himachal Pradesh Value Added Tax Act, 2005 — Item 13
High Courts23 Apr 2007
Rajesh Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2007) CriLJ 2687
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 323, 342, 395, 411
High Courts23 Apr 2007
Ex. Naik Suresh Kumar Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2007) 2 ShimLC 143
High Courts23 Apr 2007Allowed
Namdhari Enterprises and Dass Enterprises Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2007) 2 ShimLC 145
Central Sales Tax Act, 1956 — Section 14(1)(vi)Himachal Pradesh Value Added Tax Act, 2005 — Item 13
High Courts23 Apr 2007Dismissed
The A.C.C. Ltd. Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2007) 2 ShimLC 420
Constitution of India, 1950 — Entry 54
High Courts20 Apr 2007
Gopal Thakur and Another Vs Urmila Mahant and Others
High Court Of Himachal Pradesh · (2008) ACJ 238 : (2007) 2 ShimLC 168
Central Motor Vehicles Rules, 1989 — Rule 3Motor Vehicles Act, 1988 — Section 166