COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 2011

3,027 judgments · page 78 of 152

High Courts13 Jul 2011Dismissed

Ashok Bansal Vs Anju Goel

High Court Of Himachal Pradesh · (2011) 3 ShimLC 52

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 63, 67, 68, 73Succession Act, 1925 — Section 15(2), 63, 63(1)

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High Courts12 Jul 2011

O.P. Mukhija Vs H.P. State Cooperative Milk Producers'' Federation and another

High Court Of Himachal Pradesh · (2011) 131 FLR 532

Central Civil Services (Pension) Rules, 1972 — Rule 9Himachal Pradesh State Cooperative Milk Producers Federation Limited Employees Service Rules, 1983 — Rule 1.1, 1.4, 2.17

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High Courts11 Jul 2011Allowed

Dinesh Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2012) CriLJ 228 : (2012) 3 Crimes 735

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 363, 366, 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts11 Jul 2011Dismissed

Gajender Dutt Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2011) 07 SHI CK 0158

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High Courts08 Jul 2011Dismissed

Joginder Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2011) 07 SHI CK 0157

Himachal Pradesh Land Revenue Act, 1954 — Section 163, 171

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High Courts08 Jul 2011

Commissioner of Income Tax Vs Kriti Resorts Pvt. Ltd.

High Court Of Himachal Pradesh · (2011) 243 CTR 341

Finance Act, 1996 — Section 32, 32(1), 32(2), 72(2), 73(3)Income Tax Act, 1961 — Section 56, 57Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17(1), 3(1)

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High Courts08 Jul 2011Dismissed

Prem Chand and Others Vs Lal Singh and Others

High Court Of Himachal Pradesh · (2011) 07 SHI CK 0151

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High Courts08 Jul 2011Allowed

Alico Rubber Reclamation (Private) Limited Vs Employees Provident Fund Organisation and another

High Court Of Himachal Pradesh · (2011) 131 FLR 45

Constitution of India, 1950 — Article 37, 38, 43Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11, 11(2), 17, 17B, 2Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 118

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High Courts07 Jul 2011

Ramesh Chand (Since Deceased) through his L.Rs. Kamlesh Kumari and Others Vs Vaneet Kumar and Others

High Court Of Himachal Pradesh · (2011) 07 SHI CK 0155

Civil Procedure Code, 1908 (CPC) — Section 100Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 57

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High Courts07 Jul 2011Dismissed

State of H.P. Vs Sarabjeet @ Sabhi and Others

High Court Of Himachal Pradesh · (2011) 07 SHI CK 0154

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 302, 34

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High Courts07 Jul 2011Allowed

Neelam Vs Rajinder Kumar and Others

High Court Of Himachal Pradesh · (2011) 07 SHI CK 0153

Criminal Procedure Code, 1973 (CrPC) — Section 311Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts07 Jul 2011

Smt. Kalasi Devi Vs Union of India (UOI) and Another

High Court Of Himachal Pradesh · (2011) 07 SHI CK 0152

Constitution of India, 1950 — Article 226

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High Courts07 Jul 2011Dismissed

Dr. (Mrs.) Kusum S. Chand and Others Vs Municipal Corporation, Shimla

High Court Of Himachal Pradesh · (2011) 3 ShimLC 67

Himachal Pradesh Municipal Corporation Act, 1979 — Section 100, 102, 102(2), 89, 96Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 118Himachal Pradesh Tenancy and Land Reforms Rules, 1975 — Rule 38, 38(2)

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High Courts06 Jul 2011

State of Himachal Pradesh Vs Ramesh Chand and Others

High Court Of Himachal Pradesh · (2011) 2 ShimLC 369

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 34, 341, 500Probation of Offenders Act, 1958 — Section 3

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High Courts04 Jul 2011Dismissed

Jagdish Chand Sharma Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2011) 07 SHI CK 0150

Constitution of India, 1950 — Article 12

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High Courts04 Jul 2011

Gorsi Construction Private Limited Vs The Union of India (UOI) and Others

High Court Of Himachal Pradesh · (2011) 07 SHI CK 0149

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High Courts04 Jul 2011

Ram Lal Vs Municipal Corporation and Others Municipal Corporation Vs Ram Lal

High Court Of Himachal Pradesh · (2011) 07 SHI CK 0148

Himachal Pradesh Municipal Corporation Act, 1979 — Section 256, 258, 259, 260, 262Himachal Pradesh Municipal Corporation Act, 1994 — Section 243, 244, 245, 246(2), 247Himachal Pradesh Town and Country Planning Act, 1977 — Section 17, 17(4), 17(5)

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High Courts04 Jul 2011Allowed