High Courts25 May 2009
Anita Kumari and Others Vs Kulwant Singh and Others
High Court Of Himachal Pradesh · (2009) 2 ShimLC 240
Motor Vehicles Act, 1988 — Section 140
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2009
609 judgments · page 21 of 31
High Courts20 May 2009Allowed
Gopal Dass and Others Vs Bismanchali
High Court Of Himachal Pradesh · (2009) 2 ShimLC 250
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 14(2)
High Courts19 May 2009Allowed
Dalbir Mohammad Vs State of H.P.
High Court Of Himachal Pradesh · (2009) 2 ShimLC 235
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i)
High Courts18 May 2009Dismissed
G.S. Dod Vs State of HP and Others
High Court Of Himachal Pradesh · (2009) 05 SHI CK 0036
High Courts18 May 2009Allowed
Nand Lal and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2010) 6 SLR 535
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts18 May 2009Dismissed
Hem Chand Vs State of H.P. and Others Krishan Kumar Vs Hem Chand and Others
High Court Of Himachal Pradesh · (2009) 2 ShimLC 256
High Courts18 May 2009Dismissed
Smt. Shakuntla Devi Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (2009) 05 SHI CK 0011
High Courts18 May 2009
Brahama Nand Vs State of H.P.
High Court Of Himachal Pradesh · (2009) 05 SHI CK 0007
Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 3(2)(a)
High Courts15 May 2009Allowed
Luder Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2009) 05 SHI CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 173Essential Commodities Act, 1955 — Section 3, 7Himachal Pradesh Specified Essential Commodities (Regulation and Distribution) Order, 1979 — Clause 4, Clause 6
High Courts15 May 2009Dismissed
State of H.P. Vs Devi Dass and Another
High Court Of Himachal Pradesh · (2009) 05 SHI CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts15 May 2009Dismissed
Vidhi Chand Vs State of H.P.
High Court Of Himachal Pradesh · (2009) 2 ShimLC 197
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 341, 376
High Courts15 May 2009Dismissed
State of H.P. Vs Babu Ram and Another
High Court Of Himachal Pradesh · (2009) 05 SHI CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 May 2009Dismissed
Mohinder Kumar and Others Vs State of H.P.
High Court Of Himachal Pradesh · (2009) CriLJ 4235
Penal Code, 1860 (IPC) — Section 307, 323, 325, 34
High Courts15 May 2009
Jagdish Chand Vs Kartar Chand
High Court Of Himachal Pradesh · (2010) 1 Crimes 639 : (2009) 2 ShimLC 272
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 May 2009Dismissed
State of H.P. Vs Updesh Singh
High Court Of Himachal Pradesh · (2009) 05 SHI CK 0001
Himachal Pradesh Land Reforms and Tenancy Act, 1971 — Section 104
High Courts14 May 2009
Employees State Insurance Corporation Vs Vipin Kumar Singla and Another
High Court Of Himachal Pradesh · (2009) 123 FLR 857 : (2010) 2 LLJ 212 : (2009) 2 ShimLC 267
Employees State Insurance Act, 1948 — Section 39, 40(1), 43, 85(e), 86(3)
High Courts14 May 2009Dismissed
Ram Lal Vs Director, Town and Country Planning Department
High Court Of Himachal Pradesh · AIR 2009 HP 69 : (2011) 7 RCR(Civil) 1391
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Himachal Pradesh Town and Country Planning Act, 1977 — Section 16
High Courts14 May 2009Allowed
Shri Thakur Dass Vs The State of H.P. and Another
High Court Of Himachal Pradesh · (2009) 05 SHI CK 0018
Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts14 May 2009Dismissed
Sh. Uttam Chand Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2009) 05 SHI CK 0006
Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 20(2), 20(3)
High Courts12 May 2009
Subhash Chand Sood Vs Parmeshwari Dass Sood and Others
High Court Of Himachal Pradesh · (2009) 05 SHI CK 0025
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(3)