COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,334 judgments · page 1,301 of 1,567

High Courts08 Jul 2005Dismissed

New India Assurance Co. Ltd. Vs Sher Singh and Others

High Court Of Himachal Pradesh · (2005) 4 ACC 720 : (2007) ACJ 1276 : (2006) 2 RCR(Civil) 106 : (2005) 3 ShimLC 216

Motor Vehicles Act, 1988 — Section 149(2)(a)(ii)

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High Courts08 Jul 2005Allowed

Ramesh Chander and Others Vs Mohan Singh and Others

High Court Of Himachal Pradesh · (2005) 3 ShimLC 87

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104, 104(4), 107, 109(2), 112

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High Courts08 Jul 2005Allowed

New India Assurance Co. Ltd. Vs Smt. Savitri Devi and Others

High Court Of Himachal Pradesh · (2005) 3 ShimLC 224

Motor Vehicles Act, 1988 — Section 147

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High Courts08 Jul 2005Allowed

Balbir Singh Vs Nika Ram and Others

High Court Of Himachal Pradesh · (2006) 2 LLJ 310

Constitution of India, 1950 — Article 226Himachal Pradesh Industrial Disputes Rules, 1974 — Rule 66Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts07 Jul 2005Allowed

Naresh Kumar Alias Pappu Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 2 ShimLC 420

Penal Code, 1860 (IPC) — Section 114, 302

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High Courts07 Jul 2005Dismissed

Himachal Pradesh State Electricity Board Vs Dayal Singh

High Court Of Himachal Pradesh · (2006) 3 LLJ 94 : (2005) 3 ShimLC 233

Constitution of India, 1950 — Article 226, 227

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High Courts06 Jul 2005

State of Himachal Pradesh and Another Vs Brij Lal and Others

High Court Of Himachal Pradesh · (2005) 4 ACC 383 : (2007) ACJ 392 : (2005) 3 ShimLC 38

Workmens Compensation Act, 1923 — Section 4(1)

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High Courts04 Jul 2005Allowed

Suneel Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2006) CriLJ 1471 : (2005) 2 ShimLC 134

Criminal Procedure Code, 1973 (CrPC) — Section 107, 151Evidence Act, 1872 — Section 103Penal Code, 1860 (IPC) — Section 201, 376

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High Courts01 Jul 2005

Jasvinder Singh Vs Jai Inder Pal Singh

High Court Of Himachal Pradesh · (2005) 2 ShimLC 387

Arbitration and Conciliation Act, 1996 — Section 9Partnership Act, 1932 — Section 53

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High Courts01 Jul 2005

Oriental Insurance Co. Ltd. Vs Smt. Lalita Sharma and Others

High Court Of Himachal Pradesh · (2006) 2 ACC 125 : (2006) 2 RCR(Civil) 100 : (2005) 2 ShimLC 358

Motor Vehicles Act, 1998 — Section 173

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High Courts30 Jun 2005Dismissed

Bihari Lal and Another Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 3 ShimLC 319

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 320(9), 326Penal Code, 1860 (IPC) — Section 326, 34

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High Courts30 Jun 2005

Geeta Ram Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 3 ShimLC 211

Criminal Procedure Code, 1973 (CrPC) — Section 438(1B)

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High Courts29 Jun 2005Dismissed

Smt. Nirmala Devi Vs Maharaj Mal and Another

High Court Of Himachal Pradesh · (2005) 3 ShimLC 414

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts28 Jun 2005

In Re: Himachal Advanced Circuits Limited

High Court Of Himachal Pradesh · (2005) 128 CompCas 901

Constitution of India, 1950 — Article 14, 19, 21Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 20(1), 20(2), 22

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High Courts28 Jun 2005Allowed

Paramjit Kaur Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (2005) 3 ShimLC 301

Constitution of India, 1950 — Article 300APension Regulations for Army, 1961 — Regulation 213, 215, 216, 219

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High Courts28 Jun 2005Dismissed

Harbans Lal Vs H.P. State Administrative Tribunal and Others

High Court Of Himachal Pradesh · (2005) 3 ShimLC 73

Administrative Tribunals Act, 1985 — Section 20Constitution of India, 1950 — Article 226, 227

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High Courts27 Jun 2005Dismissed

Baldev Raj Vs Bimla Sharma

High Court Of Himachal Pradesh · AIR 2006 HP 33 : (2006) 1 DMC 92

Hindu Marriage Act, 1955 — Section 13, 23(1), 28, 9

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High Courts27 Jun 2005Dismissed

Baldev Raj Vs Smt. Bimla Sharma

High Court Of Himachal Pradesh · (2005) 3 ShimLC 42

Hindu Marriage Act, 1955 — Section 13, 23(1), 28, 9

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High Courts27 Jun 2005Allowed

Roshan Lal Bhardwaj Vs Sanjay Sood

High Court Of Himachal Pradesh · (2005) 3 ShimLC 160

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 2, Order 9 Rule 8Specific Relief Act, 1963 — Section 6

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High Courts24 Jun 2005Allowed

Kamal Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 3 ShimLC 94

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 498A

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