High Courts07 Jan 2005Allowed
Suman Kumar Vs Himachal Pradesh Board of School Education
High Court Of Himachal Pradesh · (2005) 1 ShimLC 357
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,334 judgments · page 1,308 of 1,567
High Courts07 Jan 2005Allowed
Rajesh Kumar Dubey Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2005) 1 ShimLC 383
Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 113, 118, 118(2)Himachal Pradesh Tenancy and Land Reforms Rules, 1975 — Rule 38A, 38A(2)Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 8(3)
High Courts07 Jan 2005Allowed
Dilbag Singh Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2005) 1 ShimLC 391
Army Rules, 1954 — Rule 13(3)Constitution of India, 1950 — Article 14, 300A
High Courts07 Jan 2005Dismissed
Ram Sarup Kalia and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2005) 1 ShimLC 427
Constitution of India, 1950 — Article 14, 16, 16(4), 226, 309Punjab Medical College Education Service (Class I) Rules, 1978 — Rule 9
High Courts07 Jan 2005
Bhupinder Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2005) 1 DMC 831 : (2005) 1 ShimLC 368
Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 302, 304, 304B, 34, 498A
High Courts07 Jan 2005
State of Himachal Pradesh and Another Vs Satya Devi and Others
High Court Of Himachal Pradesh · (2005) ACJ 1493 : (2005) 3 LLJ 268 : (2005) 1 ShimLC 388
Workmens Compensation Act, 1923 — Section 4(1)
High Courts05 Jan 2005Allowed
Chhotu Ram Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2005) 1 ShimLC 440
Forest Act, 1927 — Section 52, 52A, 52B, 55, 56
High Courts05 Jan 2005Allowed
State of H.P. and Others Vs Bar Chand and Others
High Court Of Himachal Pradesh · (2005) 1 ShimLC 443
Constitution of India, 1950 — Article 14
High Courts04 Jan 2005Allowed
Krishan Lal @ Krishnu Ram Vs Sukh Ram and Others
High Court Of Himachal Pradesh · (2005) 1 ShimLC 361
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3Constitution of India, 1950 — Article 227
High Courts04 Jan 2005Dismissed
Ram Ashari and Others Vs Himachal Road Trans. Corpn. and Another
High Court Of Himachal Pradesh · (2005) 4 ACC 379 : (2006) ACJ 2433 : (2005) 3 RCR(Civil) 128 : (2005) 1 ShimLC 359
Succession Act, 1925 — Section 306
High Courts04 Jan 2005
Budhi Ram alias Bidhi Chand and Others etc. Vs State of H.P. and Others
High Court Of Himachal Pradesh · AIR 2006 HP 16 : (2005) 1 ShimLC 349
Constitution of India, 1950 — Article 14, 300A
High Courts31 Dec 2004
Ram Pal Vs Vinod Kumar and Others
High Court Of Himachal Pradesh · (2005) 2 ACC 545
Motor Vehicles Act, 1988 — Section 173
High Courts30 Dec 2004Allowed
Rakesh Kumar Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2005) 3 ARBLR 187
Arbitration and Conciliation Act, 1996 — Section 24, 34
High Courts29 Dec 2004Allowed
Lal Singh Vs Himachal Road Transport Corporation and Another
High Court Of Himachal Pradesh · (2006) ACJ 482
High Courts29 Dec 2004Dismissed
Sohan Singh and etc. Vs State of H.P.
High Court Of Himachal Pradesh · (2005) CriLJ 973
Forest Act, 1927 — Section 41, 42, 52, 52A, 52B
High Courts24 Dec 2004Dismissed
Sunil Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2005) CriLJ 2512
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 376, 511
High Courts22 Dec 2004Allowed
Deepa Ram Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2005) 2 LLJ 1054
Defence of India Rules, 1962 — Rule 81ALimitation Act, 1963 — Article 137
High Courts21 Dec 2004Allowed
Himachal Road Transport Corporation and Others Vs Raj Kumar
High Court Of Himachal Pradesh · (2005) 2 ACC 625 : (2006) ACJ 1084
Motor Vehicles Act, 1988 — Section 173
High Courts14 Dec 2004Dismissed
State of H.P. Vs Ram Lal
High Court Of Himachal Pradesh · (2006) CriLJ 3070
Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968 — Section 4, 8, 8(2), 9Penal Code, 1860 (IPC) — Section 302
High Courts14 Dec 2004Dismissed
Bihari Lal Vs State of H.P.
High Court Of Himachal Pradesh · (2006) CriLJ 3832
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84