High Courts01 Oct 2008Allowed
L.A.C. and Another Vs Badri Nath and Others
High Court Of Himachal Pradesh · (2009) 1 ShimLC 518
Constitution of India, 1950 — Article 142Land Acquisition Act, 1894 — Section 18, 4
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,334 judgments · page 1,255 of 1,567
High Courts30 Sept 2008
Ram Das and Others Vs Suresh Chander Prashar
High Court Of Himachal Pradesh · (2008) 3 ShimLC 176
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 21
High Courts26 Sept 2008Dismissed
Deepti Sharma and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2008) 3 ShimLC 222
Himachal Pradesh University First Ordinance, 1973 — Ordinance 3.3(A)National Council for Teacher Education Act, 1993 — Section 1, 3
High Courts26 Sept 2008
Commissioner, Central Excise Vs Karam Chand
High Court Of Himachal Pradesh · (2009) 163 ECR 209 : (2009) 236 ELT 647 : (2009) 1 ShimLC 37
Central Excises and Salt Act, 1944 — Section 2(f)
High Courts26 Sept 2008Dismissed
Prem Bahadur Vs State of H.P.
High Court Of Himachal Pradesh · (2009) 1 ShimLC 65
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(b)(i), 20(b)(ii)
High Courts26 Sept 2008
Leela Thakur Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2009) 120 FLR 1032 : (2009) 3 LLJ 410 : (2009) 1 ShimLC 91
Payment of Wages Act, 1936 — Section 15(2)
High Courts24 Sept 2008Dismissed
A.B. Tools Limited Vs Commissioner of Central Excise
High Court Of Himachal Pradesh · (2010) 256 ELT 382
High Courts24 Sept 2008Dismissed
Narinder Kumar and Another Vs Hon''ble High Court of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (2008) 3 ShimLC 464
Central Civil Services (Temporary Service) Rules, 1965 — Rule 11, 5
High Courts23 Sept 2008
National Insurance Company Limited Vs Kanta Devi and Others Kanta Devi and Others Vs Ankush and Another
High Court Of Himachal Pradesh · (2009) 1 ShimLC 8
Workmens Compensation Act, 1923 — Section 3(2)
High Courts23 Sept 2008Dismissed
Suresh Kumar Dogra Vs State of H.P. and Others
High Court Of Himachal Pradesh · AIR 2009 HP 22 : (2009) 1 ShimLC 113
Himachal Pradesh Panchayati Raj Act, 1994 — Section 129, 80(7)
High Courts22 Sept 2008Allowed
Vineh Kumar and Kamlesh Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2008) 3 ShimLC 364
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18(b), 20(b)(ii)(B)
High Courts22 Sept 2008Dismissed
Akshaya Sood and Others etc. Vs State of H.P. and Others etc.
High Court Of Himachal Pradesh · (2008) 3 ShimLC 388
Constitution of India, 1950 — Article 14Demobilized Indian Armed Forces (Reservation of Vacancies in the Himachal Pradesh Administrative Service) Rules, 1974 — Rule 4(1)(c)
High Courts22 Sept 2008
National Insurance Company Limited Vs Lata Devi and Others National Insurance Company Limited Vs Tupli Devi and Others
High Court Of Himachal Pradesh · (2010) ACJ 1709 : (2009) 121 FLR 111 : (2009) 1 ShimLC 16
Motor Vehicles Act, 1988 — Section 149
High Courts19 Sept 2008Allowed
The Oriental Insurance Company Ltd. Vs Smt. Maya and Others
High Court Of Himachal Pradesh · (2009) ACJ 2419 : (2009) 1 ShimLC 104
Motor Vehicles Act, 1988 — Section 147
High Courts17 Sept 2008
Chief Editor Jansata and Another Vs Arun Sen
High Court Of Himachal Pradesh · (2008) 3 ShimLC 193
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13, 151
High Courts17 Sept 2008
Shyam Lal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2008) 3 ShimLC 370
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts15 Sept 2008
Commr. of Central Excise Vs International Cylinders Pvt. Ltd.
High Court Of Himachal Pradesh · (2010) 255 ELT 68
High Courts15 Sept 2008Allowed
Raju Vs Jasbir Singh and Others
High Court Of Himachal Pradesh · (2009) ACJ 2249
Motor Vehicles Act, 1988 — Section 166
High Courts15 Sept 2008
H.P.S.I.D.C. Vs Manson India Pvt. Ltd. and Others
High Court Of Himachal Pradesh · (2008) 3 ShimLC 300
State Financial Corporations Act, 1951 — Section 29
High Courts15 Sept 2008Dismissed
Smt. Urmila Devi Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2008) 3 ShimLC 480
Medical Termination of Pregnancy Act, 1971 — Section 3