High Courts18 Jun 2008Dismissed
Dr. Shashi Pal Sood and Another Vs Smt. Neelam Arora and Others
High Court Of Himachal Pradesh · (2008) 3 ShimLC 167
Himachal Pradesh Municipal Corporation Act, 1994 — Section 244
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,334 judgments · page 1,261 of 1,567
High Courts17 Jun 2008
Sita Ram, Gita Ram and Duni Chand Vs State of H.P.
High Court Of Himachal Pradesh · (2008) 2 ShimLC 182
Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts17 Jun 2008Allowed
Commissioner of Income Tax Vs Prakash Nath
High Court Of Himachal Pradesh · (2008) 220 CTR 593 : (2008) 306 ITR 1
Income Tax Act, 1961 — Section 147, 154, 155(13), 263
High Courts06 Jun 2008Dismissed
Black Gold Rubber Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2008) 2 ShimLC 298
Constitution of India, 1950 — Article 162, 309
High Courts06 Jun 2008
Bhajan Singh and Another Vs State of H.P.
High Court Of Himachal Pradesh · (2008) CriLJ 4702
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 324, 34
High Courts05 Jun 2008Allowed
New India Assurance Company Ltd. Vs Sh. Kaljang Dorje and Others
High Court Of Himachal Pradesh · (2009) ACJ 184 : (2008) 2 ShimLC 465
High Courts05 Jun 2008
Rajeev Sood and Others Vs State Bank of India
High Court Of Himachal Pradesh · (2008) 3 ShimLC 337
Public Premises (Eviction of Unauthorized Occupants) Act, 1987 — Section 2(g)
High Courts05 Jun 2008Allowed
High Court of H.P. Vs Smt. Kiran Aggarwal
High Court Of Himachal Pradesh · (2008) 2 ShimLC 218
Constitution of India, 1950 — Article 235
High Courts05 Jun 2008Dismissed
Charan Dass Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2008) CriLJ 3713
Penal Code, 1860 (IPC) — Section 342, 363, 366, 376, 506A
High Courts03 Jun 2008Dismissed
Dr. Gian Chand Vs Vinod Kumar Sharma and Others
High Court Of Himachal Pradesh · (2010) ACJ 258 : AIR 2008 HP 97
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts03 Jun 2008
Gursharan Sharma and Yuvraj Gurang Vs Narcotics Control Bureau
High Court Of Himachal Pradesh · (2008) 2 ShimLC 267
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 27A
High Courts03 Jun 2008Dismissed
Mohammed Ali Vs Himachal Road Transport Corporation and Another
High Court Of Himachal Pradesh · (2009) 1 LLJ 105 : (2008) 2 ShimLC 240
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(10), 14(9)
High Courts30 May 2008Dismissed
Shadi Ram and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2008) 2 ShimLC 350
Himachal Pradesh Common Lands (Vesting and Utilization) Act, 1974 — Section 10
High Courts30 May 2008Allowed
The Executive Engineer Vs Jagdish Chand Gupta
High Court Of Himachal Pradesh · (2008) 2 ShimLC 158
Arbitration and Conciliation Act, 1996 — Section 34(3)
High Courts30 May 2008Allowed
Surender Kumar and Another Vs State of H.P.
High Court Of Himachal Pradesh · (2008) 2 ShimLC 271
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42
High Courts30 May 2008Dismissed
Ramesh Chand and Another Vs Director of Consolidation and Others
High Court Of Himachal Pradesh · (2008) 2 ShimLC 176
Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 20(3)Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 54
High Courts30 May 2008Allowed
Vijay Kumar and Others Vs Rattan Chand and Others
High Court Of Himachal Pradesh · (2008) 2 ShimLC 203
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts30 May 2008
Land Acquisition Collector Vs Smt. Suresh Kumari and Others
High Court Of Himachal Pradesh · (2008) 3 ShimLC 116
Land Acquisition Act, 1894 — Section 18
High Courts29 May 2008
Pawan Kumar and Kamal Bhardwaj Vs State of H.P.
High Court Of Himachal Pradesh · (2008) 2 ShimLC 280
Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
High Courts29 May 2008Disposed Off
Commissioner of Income Tax Vs Himachal Pradesh Financial Corpn.
High Court Of Himachal Pradesh · (2010) 186 TAXMAN 105
Income Tax Act, 1961 — Section 263, 263(1)