High Courts27 May 2005
State of H.P. Vs Sanjay Kumar and Others
High Court Of Himachal Pradesh · (2005) 3 ShimLC 325
Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 498A
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,334 judgments · page 1,303 of 1,567
High Courts27 May 2005Allowed
Sarjivan Singh Vs Director Panchayati Raj and Another
High Court Of Himachal Pradesh · (2005) 3 ShimLC 284
Himachal Pradesh Panchayati Raj Act, 1994 — Section 122, 122(2), 131, 131(1), 131(2)
High Courts27 May 2005Allowed
Manjeet Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2005) 3 ShimLC 107
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts26 May 2005Allowed
Ayaz Ahmed Vs Shamim Ansari and Another
High Court Of Himachal Pradesh · (2005) 2 ShimLC 299
Arbitration and Conciliation Act, 1996 — Section 20, 8, 8(1)
High Courts26 May 2005
Divisional Forest Officer Vs Budhi Singh
High Court Of Himachal Pradesh · (2005) 4 ACC 227 : (2006) ACJ 1851 : (2005) 3 ShimLC 213
Workmens Compensation Act, 1923 — Section 17, 30, 4, 4A(3)
High Courts25 May 2005Allowed
Sanjeev Kumar Sood and Others Vs Atma Ram and Another
High Court Of Himachal Pradesh · (2005) 3 ShimLC 322
High Courts25 May 2005Dismissed
Satish Kumar Vs State of Himachal Pradesh Abhinash Kumar Vs State
High Court Of Himachal Pradesh · (2005) 2 ShimLC 305
Constitution of India, 1950 — Article 14, 141, 142, 16, 233Himachal Pradesh Higher Judicial Service Rules, 1973 — Rule 3, 4, 6Himachal Pradesh Judicial Service (Pay and Conditions of Service) Act, 2003 — Section 4(1)
High Courts25 May 2005
Centre for Advance Studies and Engineering Vs Hakam Chand
High Court Of Himachal Pradesh · AIR 2006 HP 21 : (2005) 3 ShimLC 378
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 11, Order 21 Rule 32, 151, 47Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 118
High Courts25 May 2005Dismissed
Kehar Singh Mitra Vs Satish Rattan
High Court Of Himachal Pradesh · (2005) 3 ShimLC 298
Constitution of India, 1950 — Article 227
High Courts25 May 2005Allowed
Suresh Sharma Vs Dr. Sukhdev Sharma
High Court Of Himachal Pradesh · (2006) 1 DMC 144 : (2005) 2 ShimLC 399
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 10, 13, 19, 2
High Courts24 May 2005Allowed
Dilbag Singh and Others Vs The State of H.P.
High Court Of Himachal Pradesh · (2005) CriLJ 4734 : (2006) 1 RCR(Criminal) 552 : (2005) 3 ShimLC 113
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 173, 320, 320(9), 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts24 May 2005Dismissed
Ram Dass Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2005) 3 ShimLC 352
Criminal Procedure Code, 1973 (CrPC) — Section 313Forest Act, 1927 — Section 33, 41, 42Penal Code, 1860 (IPC) — Section 120B, 167, 218, 379, 420
High Courts24 May 2005Dismissed
Rajeev Puri Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2005) 3 ShimLC 395
Constitution of India, 1950 — Article 14, 19, 19(1), 301, 302Himachal Pradesh State Lottery Rules, 1987 — Rule 54Lotteries (Regulation) Act, 1998 — Section 2, 4, 5, 7, 8
High Courts24 May 2005Dismissed
Sachin Kumar Vs Chuni Lal
High Court Of Himachal Pradesh · (2005) 4 ACC 5 : (2006) ACJ 1390 : (2006) 3 ShimLC 265 : (2006) 3 ShimLC 256
Motor Vehicles Act, 1988 — Section 166, 173
High Courts23 May 2005
State of Himachal Pradesh Vs Ivor Fleitcher and Another
High Court Of Himachal Pradesh · (2005) 2 ShimLC 431
Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4) , 100(5), 100(6), 100(7)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 50A(2), 52A, 53(1)
High Courts23 May 2005
Vijay Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2006) CriLJ 650 : (2005) 3 ShimLC 20
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 173, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 325
High Courts23 May 2005Allowed
Sachin Sharma Vs State of H.P.
High Court Of Himachal Pradesh · (2005) 2 ShimLC 64
Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 100(5), 100(6), 100(7)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50, 52A, 52A(2)
High Courts18 May 2005
Oriental Insurance Co. Ltd. Vs Narvada and Others
High Court Of Himachal Pradesh · (2005) 4 ACC 158 : (2007) ACJ 202
Motor Vehicles Act, 1988 — Section 163(A)
High Courts17 May 2005Allowed
United India Insurance Co. Ltd. Vs Bishna and Others
High Court Of Himachal Pradesh · (2005) 4 ACC 252 : (2007) ACJ 709
Motor Vehicles Act, 1988 — Section 173
High Courts17 May 2005
Rajinder Singh Vs Shakuntla Devi and Others
High Court Of Himachal Pradesh · (2005) 3 ShimLC 1
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 43 Rule 1Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 27, 92Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 126