High Courts02 Apr 2007Allowed
Nand Lal Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2007) 1 ShimLC 455
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2007
355 judgments · page 16 of 18
High Courts02 Apr 2007
Meena Kumari Vs Himachal Pradesh State Electricity Board and Others
High Court Of Himachal Pradesh · (2007) ACJ 2547
Workmens Compensation Act, 1923 — Section 4A(3)
High Courts30 Mar 2007
Raghubir Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2007) CriLJ 2979
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts30 Mar 2007
Union of India (UOI) Vs Raymus Porta Buildings Ltd.
High Court Of Himachal Pradesh · (2007) 3 ShimLC 274
Arbitration and Conciliation Act, 1996 — Section 34, 34(1)(b)(ii)
High Courts30 Mar 2007Dismissed
Domebell Investments Pvt. Ltd. Vs Thakur Enterprises and Others
High Court Of Himachal Pradesh · AIR 2007 HP 66 : (2007) 2 ShimLC 41
Limitation Act, 1963 — Article 1
High Courts29 Mar 2007Allowed
Promod Kumar Vs B.S.N.L. and Others
High Court Of Himachal Pradesh · (2007) 3 ShimLC 111
Penal Code, 1860 (IPC) — Section 120B, 409
High Courts29 Mar 2007
Nek Ram Vs State of H.P. State of H.P. Vs Mani Ram
High Court Of Himachal Pradesh · (2007) 2 ShimLC 99
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 29
High Courts29 Mar 2007
Parma Ram Vs State of H.P.
High Court Of Himachal Pradesh · (2007) CriLJ 2668 : (2007) 2 ShimLC 1
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 300, 302, 304, 304I
High Courts29 Mar 2007Dismissed
Sonu Kumar and Bal Krishan Vs State of H.P. and Others Arjun Singh, Kamlesh and Suresh Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2007) 2 ShimLC 158 : (2007) 2 ShimLC 157
Penal Code, 1860 (IPC) — Section 323, 34, 376(g), 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(x)
High Courts29 Mar 2007
Munish Kumar Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2007) 114 FLR 970 : (2007) 1 ShimLC 456
Constitution of India, 1950 — Article 14
High Courts26 Mar 2007
Bimal Kumar Vs Ram Kumar and Others
High Court Of Himachal Pradesh · AIR 2007 HP 70 : (2008) 1 CivCC 180
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts26 Mar 2007Dismissed
Anil Vekta Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2007) 1 ShimLC 446
Himachal Pradesh Panchayati Raj (Election) Rules, 1994 — Rule 84A, 84A(1)Himachal Pradesh Panchayati Raj (General) Rules, 1997 — Rule 22(2)
High Courts23 Mar 2007
Aman Deep and Another Vs Smt. Sukhan Devi and Others
High Court Of Himachal Pradesh · (2007) 3 ShimLC 119
High Courts23 Mar 2007Dismissed
Smt. Leela Devi Vs Neelmani
High Court Of Himachal Pradesh · AIR 2007 HP 68 : (2007) 1 ShimLC 443
Succession Act, 1925 — Section 63
High Courts22 Mar 2007Allowed
Gambhir Chand Vs Sainik School Society and Another
High Court Of Himachal Pradesh · (2007) 3 ShimLC 519
High Courts21 Mar 2007Dismissed
Bishan Singh Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (2007) 3 ShimLC 226 : (2008) 3 SLJ 494
CRPF Act, 1949 — Section 11(1)
High Courts20 Mar 2007Allowed
Sone Lal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2009) CriLJ 2880 : (2007) 3 ShimLC 250
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 302
High Courts20 Mar 2007
Vidya Prakash Singh Negi and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2007) 2 ShimLC 163
Land Acquisition Act, 1894 — Section 18, 30
High Courts16 Mar 2007Allowed
Baldev Singh and Kuldeep K. Verma Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (2007) 2 ShimLC 235
Pension Regulations for Army, 1961 — Regulation 173(9)
High Courts15 Mar 2007Dismissed
Satish Kumar Vs District and Session Judge
High Court Of Himachal Pradesh · (2007) 1 ShimLC 448