High Courts28 Feb 2013Allowed
Surinder Pal Bamba Vs Joginder Lal Kuthiala
High Court Of Himachal Pradesh · (2013) 2 RCR(Rent) 117
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2013
745 judgments · page 33 of 38
High Courts27 Feb 2013Allowed
Surinder Singh Vs Executive Engineer and Another
High Court Of Himachal Pradesh · (2013) 138 FLR 1048 : (2013) LLR 572
Industrial Disputes Act, 1947 — Section 25F, 25F, 25G
High Courts27 Feb 2013Allowed
Dharma Nand Vs Himachal Pradesh Financial Corporation and Others
High Court Of Himachal Pradesh · (2013) 2 ShimLC 733
High Courts26 Feb 2013
Dr. Jaspreet Kaur Randhawa Vs National Institute of Technology
High Court Of Himachal Pradesh · (2013) 3 SCT 723
Constitution of India, 1950 — Article 14, 142
High Courts26 Feb 2013Dismissed
State of Himachal Pradesh Vs Viney Kumar alias Binu
High Court Of Himachal Pradesh · (2013) 1 ShimLC 515
High Courts25 Feb 2013
Prem Bahadur Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2013) 1 ShimLC 513
High Courts25 Feb 2013
Shrawan Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2013) 1 ShimLC 512
High Courts25 Feb 2013Dismissed
Hardev Singh and Surjit Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2013) CriLJ 3424 : (2013) 1 ShimLC 575
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 2(xviii)
High Courts25 Feb 2013
Devinder Kumar Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2013) 1 ShimLC 514
High Courts25 Feb 2013
Smt. Shanti Devi alias Santi Devi through Shri Naginder Singh as General Power of Attorney Vs Smt. Geeta Devi and Others
High Court Of Himachal Pradesh · (2013) 02 SHI CK 0004
High Courts25 Feb 2013Allowed
S.C. Johnson Products Pvt. Ltd. Vs Union of India
High Court Of Himachal Pradesh · (2013) 295 ELT 373
High Courts05 Feb 2013Allowed
Abhishek Goyal Vs Central Bureau of Investigation
High Court Of Himachal Pradesh · (2013) 02 SHI CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts22 Jan 2013
Pradeep Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2013) 01 SHI CK 0088
High Courts11 Jan 2013
Dharm Prakesh Bhardwaj Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (2013) 1 ShimLC 376
Land Acquisition Act, 1894 — Section 31, 31(3A), 4, 6, 7
High Courts11 Jan 2013Dismissed
State of H.P. Vs Des Raj
High Court Of Himachal Pradesh · (2013) 2 Crimes 234 : (2013) 2 RCR(Criminal) 810 : (2013) 1 ShimLC 261
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 18, 2(xi), 2(xix), 2(xv)
High Courts11 Jan 2013
Rattan Lal and Others Vs Smt. Roop Devi and Others
High Court Of Himachal Pradesh · (2013) 1 ShimLC 371
Civil Procedure Code, 1908 (CPC) — Order 42 Rule 2, 100, 151Hindu Succession Act, 1956 — Section 15, 8Registration of Births and Deaths Act, 1969 — Section 12, 17
High Courts11 Jan 2013Partly Allowed
Mahesh Udyog and Another Vs Agriculture Produce Market Committee and Another
High Court Of Himachal Pradesh · (2013) 2 ShimLC 645
Companies Act, 1956 — Section 17(iii)(b), 21, 39Himachal Pradesh Agricultural and Horticulture Produce Marketing (Development and Regulation) Act, 2005 — Section 86
High Courts11 Jan 2013
Suboth Sharoti Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2013) 3 ACC 797 : AIR 2013 HP 55 : (2013) 2 ShimLC 867 : (2013) 1 ShimLC 355
Motor Vehicles Act, 1988 — Section 2(38), 2(40), 72, 72(2), 8
High Courts11 Jan 2013
Mohan Lal Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (2013) 1 ShimLC 361
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 2(i)(v), 2(o), 32, 33
High Courts10 Jan 2013
Om Prakash Sharma Vs H.P. Tourism Development Corporation
High Court Of Himachal Pradesh · AIR 2013 HP 46
Arbitration and Conciliation Act, 1996 — Section 8