High Courts13 May 2008Dismissed
New India Insurance Company Vs Smt. Rukmi Devi and Others
High Court Of Himachal Pradesh · (2009) ACJ 257 : (2008) 2 ShimLC 212
Motor Vehicles Act, 1988 — Section 170
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,334 judgments · page 1,263 of 1,567
High Courts12 May 2008
H.P. Wakf Board Vs Shri Maulana Mumtaz Ahmad Quasmi
High Court Of Himachal Pradesh · AIR 2008 HP 94 : (2008) 2 ShimLC 207
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Waqf Act, 1995 — Section 85
High Courts09 May 2008
Neelam Arora and Another Vs Municipal Corporation and Others
High Court Of Himachal Pradesh · (2008) 3 ShimLC 18
Himachal Pradesh Municipal Corporation Act, 1994 — Section 244, 247(3)
High Courts09 May 2008
Om Raj Vs State of H.P.
High Court Of Himachal Pradesh · (2008) CriLJ 4159
Penal Code, 1860 (IPC) — Section 307
High Courts09 May 2008Dismissed
Pritam Singh Vs National Buildings Constructions Corporation Ltd.
High Court Of Himachal Pradesh · (2008) 2 ShimLC 252
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 482Penal Code, 1860 (IPC) — Section 406
High Courts09 May 2008Dismissed
Rajesh Saini Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2008) CriLJ 3712 : (2008) 3 ShimLC 59 : (2008) 3 ShimLC 2008
Criminal Procedure Code, 1973 (CrPC) — Section 439Immoral Traffic (Prevention) Act, 1956 — Section 5, 6Penal Code, 1860 (IPC) — Section 372, 376(2)(g)
High Courts08 May 2008
Gardara Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2008) 3 ShimLC 418
Penal Code, 1860 (IPC) — Section 84Prevention of Corruption Act, 1988 — Section 7
High Courts08 May 2008Allowed
The Managing Committee Vs Joint Labour Commissioner and Others
High Court Of Himachal Pradesh · (2008) 119 FLR 1016 : (2009) 2 LLJ 433 : (2008) 2 ShimLC 339
Constitution of India, 1950 — Article 141Payment of Gratuity Act, 1972 — Section 2(e)
High Courts08 May 2008Allowed
Himachal Pradesh Civil Supplies Corporation Vs Oriental Insurance Company
High Court Of Himachal Pradesh · (2009) ACJ 677 : (2008) 2 ShimLC 334
High Courts08 May 2008Dismissed
Sukhwant Kaur and Others Vs Sher Singh and Another
High Court Of Himachal Pradesh · (2008) 3 ShimLC 93
Motor Vehicles Act, 1988 — Section 140, 163A, 166
High Courts08 May 2008Dismissed
State of H.P. Vs Virender Kumar and Others
High Court Of Himachal Pradesh · (2008) CriLJ 4294 : (2008) 3 ShimLC 80
Penal Code, 1860 (IPC) — Section 306, 34
High Courts07 May 2008Allowed
Phagu Pal and Others Vs Birla Textile and Others
High Court Of Himachal Pradesh · (2009) 1 LLJ 389
Industrial Disputes Act, 1947 — Section 22, 23
High Courts07 May 2008Dismissed
Indrajeet Mitra and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2008) 3 ShimLC 105
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 498
High Courts07 May 2008Allowed
Smt. Lagani Devi Vs Bansi Lal and Another
High Court Of Himachal Pradesh · (2008) 3 ShimLC 206
Motor Vehicles Act, 1988 — Section 166
High Courts07 May 2008
Dalbir Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2008) 3 ShimLC 429
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts07 May 2008
Brij Bhushan Lal Vs Kendriya Vidyalaya Sangathan and Others
High Court Of Himachal Pradesh · (2008) 3 ShimLC 511
Constitution of India, 1950 — Article 311(2)Kendriya Vidyalaya Sangathan Education Code — Article 81(d)
High Courts06 May 2008Allowed
Urmil Kumari Sharma Vs K.D. Sharma
High Court Of Himachal Pradesh · (2008) 2 ShimLC 290
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3)(a)(i)
High Courts06 May 2008Dismissed
Dharam Pal Puri Vs State of H.P.
High Court Of Himachal Pradesh · (2008) 3 ShimLC 424
Essential Commodities Act, 1955 — Section 3, 7Himachal Pradesh Trade Articles (Licensing and Control) Order, 1981 — Clause 3
High Courts05 May 2008
State of H.P. Vs Sanjeev Kumar and Another
High Court Of Himachal Pradesh · (2008) 2 ShimLC 261
Penal Code, 1860 (IPC) — Section 323, 34, 341, 354
High Courts02 May 2008Allowed
Ram Sarup Vs Tarsem Lal and Others
High Court Of Himachal Pradesh · (2008) 2 ShimLC 188
Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104