COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,334 judgments · page 1,306 of 1,567

High Courts30 Mar 2005Dismissed

H.P. State Forest Corporation Vs S. Butail and Company

High Court Of Himachal Pradesh · (2005) 4 BC 255 : (2005) 128 CompCas 179 : (2005) 3 ShimLC 363

Charted Accountants (Amendment) Act, 1959 — Section 2Charted Accountants Act, 1949 — Section 15, 21, 21(1), 21(4), 22Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d)

High Courts30 Mar 2005Dismissed

Shankar Thappa Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 3 ShimLC 407

Criminal Procedure Code, 1973 (CrPC) — Section 173, 311, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20

High Courts30 Mar 2005Dismissed

Harpal Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 3 ShimLC 261

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50

High Courts28 Mar 2005

United India Insurance Co. Ltd. Vs Shri Prem Chand Gupta and Others

High Court Of Himachal Pradesh · (2005) 3 ShimLC 122

High Courts28 Mar 2005

L.A.C. and Others Vs Kishan Singh and Others

High Court Of Himachal Pradesh · AIR 2006 HP 1

Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 18, 4

High Courts28 Mar 2005

United India Insurance Co. Ltd. Vs Prem Chand Gupta and Others

High Court Of Himachal Pradesh · (2005) 3 ACC 697

High Courts28 Mar 2005

Partap Singh Vs Smt. Satya Devi and Another

High Court Of Himachal Pradesh · AIR 2005 HP 37 : (2005) 2 ShimLC 31

Civil Procedure Code Amendment Act, 1999 — Section 11Civil Procedure Code Amendment Act, 2002 — Section 16, 5Civil Procedure Code, 1882 — Section 582A

High Courts24 Mar 2005Dismissed

Jalam Singh Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2005) 106 FLR 984 : (2006) 1 LLJ 755 : (2005) 2 ShimLC 86

Constitution of India, 1950 — Article 226

High Courts24 Mar 2005Allowed

Gurnam Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 1 ShimLC 495

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Penal Code, 1860 (IPC) — Section 302, 325

High Courts22 Mar 2005Allowed

Balak Singh and Another Vs Union of India (UOI) and Another

High Court Of Himachal Pradesh · (2005) 3 ACC 626 : (2006) ACJ 392

High Courts21 Mar 2005Dismissed

Union of India (UOI) and Others Vs Balbir Singh

High Court Of Himachal Pradesh · (2005) 106 FLR 987 : (2005) 3 LLJ 470 : (2005) 2 ShimLC 89

Constitution of India, 1950 — Article 226

High Courts21 Mar 2005Allowed

Ram Chand Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2005) 2 ShimLC 18

Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Penal Code, 1860 (IPC) — Section 379, 506

High Courts21 Mar 2005Allowed

Kurban Ali and Another Vs Gopalo (Since Deceased) through her L.Rs. Smt. Kashmiri Devi and Others

High Court Of Himachal Pradesh · (2005) 3 ShimLC 208

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 19, Order 20 Rule 6A, Order 41 Rule 18, Order 41 Rule 19, 100

High Courts18 Mar 2005

Sirtaj Constructions Ltd. Vs Col. Suresh Chander Dogra and Another

High Court Of Himachal Pradesh · (2005) 2 ShimLC 34

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

High Courts17 Mar 2005

Smt. Arun Prabha and Another Vs Smt. Sheela Devi and Others

High Court Of Himachal Pradesh · (2005) 2 ShimLC 15

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 96

High Courts17 Mar 2005Allowed

Avtar Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 2 ShimLC 37

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307

High Courts17 Mar 2005Dismissed

Gurchet Singh Rajput and Others Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (2005) 3 ShimLC 252

Constitution of India, 1950 — Article 226, 227, 309

High Courts16 Mar 2005Allowed

Chetan Vs Himachal Road Transport Corporation and Others

High Court Of Himachal Pradesh · (2005) 3 ACC 386 : (2006) ACJ 1326

High Courts16 Mar 2005

Master Chetan Vs H.R.T.C. and Others

High Court Of Himachal Pradesh · (2005) 3 ACC 386 : (2005) 3 ShimLC 138

High Courts16 Mar 2005Allowed

Satish Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2005) CriLJ 3240

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 102, 302