COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,334 judgments · page 1,305 of 1,567

High Courts27 Apr 2005

New Laxmi Stone Crusher and Another and Laxmi Gram Udyog Association and Others Vs Punjab National Bank and Another

High Court Of Himachal Pradesh · (2005) 127 CompCas 214 : (2005) 6 CompLJ 444 : (2006) 66 SCL 397 : (2005) 2 ShimLC 138

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 34

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High Courts27 Apr 2005

Telecom (General Manager) Vs Vidya Devi and Others

High Court Of Himachal Pradesh · (2006) 2 ACC 65 : (2005) 107 FLR 686 : (2005) 2 ShimLC 129

Workmens Compensation Act, 1923 — Section 30

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High Courts27 Apr 2005

Gopal Lal and Another Vs Ravi Dutt

High Court Of Himachal Pradesh · (2005) 3 ShimLC 16

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25, Order 43 Rule 1

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High Courts21 Apr 2005

Hussain Khan Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (2005) 107 FLR 690 : (2005) 2 ShimLC 123

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High Courts20 Apr 2005Allowed

Ghanshyam Dass Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2005) 2 ShimLC 210

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 27, 9Penal Code, 1860 (IPC) — Section 302, 34

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High Courts20 Apr 2005

Rajesh Thakur Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (2005) 2 ShimLC 226

Constitution of India, 1950 — Article 226

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High Courts18 Apr 2005

G.S. Chahal and Others Vs Punjab National Bank and Others

High Court Of Himachal Pradesh · (2005) 2 ShimLC 162

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High Courts13 Apr 2005Dismissed

Narinder Singh and Another Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2005) 2 ShimLC 142

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 376(2)

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High Courts13 Apr 2005Allowed

Kishan Chand and Another Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2005) 2 ShimLC 218

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 325, 34

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High Courts12 Apr 2005Dismissed

Babu Ram Vs Hira Singh

High Court Of Himachal Pradesh · (2005) 2 ShimLC 204

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 42 Rule 1, Order 7 Rule 10, Order 9 Rule 13, 151High Court of Himachal Pradesh (Appellate Side) Rules, 1997 — Rule 1, 9High Court of Himachal Pradesh (Scrutiny, Maintenance of Judicial Records, Administrative and Executive Business) Rules, 1997 — Rule 13

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High Courts12 Apr 2005Allowed

Prakash Chand Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2005) 2 ShimLC 195

Constitution of India, 1950 — Article 14, 19(1), 266, 300A

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High Courts11 Apr 2005Allowed

Oriental Insurance Co. Ltd. Vs Vidya Devi and Others

High Court Of Himachal Pradesh · (2006) ACJ 723

Advocates Act, 1961 — Section 2Bar Council of India Rules, 1975 — Rule 13Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts08 Apr 2005Dismissed

Harjinder Singh @ Goldi Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2005) 2 DMC 478 : (2005) 1 ShimLC 471

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

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High Courts07 Apr 2005Allowed

H.R.T.C. and Another Vs Pyare Lal and Another

High Court Of Himachal Pradesh · (2005) 2 ShimLC 169

Administrative Tribunals Act, 1985 — Section 14Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 226, 227

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High Courts05 Apr 2005Dismissed

Bela Ram Chauhan Vs State of H.P. and Another

High Court Of Himachal Pradesh · (2005) 2 ShimLC 320

Central Civil Services (Pension) Rules, 1972 — Rule 21Constitution of India, 1950 — Article 226, 227, 309, 311, 311(2)Himachal Pradesh Civil Services (Premature Retirement) Rules, 1976 — Rule 1, 2(3), 3, 3(1)

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High Courts05 Apr 2005Allowed

Gian Chand Vs Nand Lal and Another

High Court Of Himachal Pradesh · (2005) 2 ShimLC 155

Constitution of India, 1950 — Article 227Himachal Pradesh Panchayati Raj Act, 1994 — Section 60, 60(1), 60(2), 60(3), 60(4)Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts01 Apr 2005Dismissed

Angoori Devi and Others Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2005) 2 ShimLC 176

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 54, 55

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High Courts01 Apr 2005Allowed

Union of India (UOI) and Others Vs Gumber Enterprises and Another

High Court Of Himachal Pradesh · (2005) 2 ShimLC 166

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 7 Rule 9, Order 9 Rule 2

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High Courts31 Mar 2005Allowed

Oriental Insurance Co. Ltd. Vs Vidya Devi and Others

High Court Of Himachal Pradesh · (2005) ACJ 2105 : (2005) 3 ShimLC 162

General Insurance Business (Nationalisation) Act, 1972 — Section 9Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 140, 158(6), 161, 162, 163

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High Courts31 Mar 2005Allowed

Gurdial Singh Vs Managing Director, Himachal Road Transport Corporation and Others

High Court Of Himachal Pradesh · (2005) 4 ACC 474 : (2006) ACJ 2568

Bar Council of India Rules, 1975 — Rule 13Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Motor Vehicles Act, 1988 — Section 110A, 158(6), 165, 166, 166(4)

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