CourtKutchehry.com

COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,334 judgments · page 1,310 of 1,567

High Courts19 Oct 2004

Anil Kumar Mahajan Vs State Of H.P. and Another

High Court Of Himachal Pradesh · (2005) 1 ShimLC 46

Arbitration Act, 1940 — Section 20, 34, 8Arbitration and Conciliation Act, 1996 — Section 16, 20, 21, 23, 34Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 6 Rule 17, 9
Read judgment
High Courts19 Oct 2004Allowed

National Insurance Co. Ltd. Vs Nant Ram and Others

High Court Of Himachal Pradesh · (2005) 2 ACC 286 : (2005) ACJ 1408 : (2005) 1 ShimLC 226

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 62, 63, 74, 76, 77Motor Vehicles Act, 1939 — Section 2(27)
Read judgment
High Courts19 Oct 2004Dismissed

Manohar Lal Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 1 ShimLC 319

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313, 374Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 299, 302, 374, 84
Read judgment
High Courts18 Oct 2004Dismissed

Dinesh Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2005) 1 ShimLC 5

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 35, 42(2), 54, 57
Read judgment
High Courts14 Oct 2004

Anil Thakur Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 1 ShimLC 66

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 482Penal Code, 1860 (IPC) — Section 120B, 141, 147, 149, 307
Read judgment
High Courts12 Oct 2004Allowed

Nagar Parishad Vs Bone Ram and Another

High Court Of Himachal Pradesh · (2005) 105 FLR 434 : (2005) 2 LLJ 123 : (2005) 1 ShimLC 79

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25F, 25G
Read judgment
High Courts07 Oct 2004Dismissed

Baba Sohan Giri Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 1 ShimLC 76

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 313, 315, 376, 506
Read judgment
High Courts07 Oct 2004Allowed

Wattan Singh Vs Joginder Singh and Others

High Court Of Himachal Pradesh · (2005) 2 ALT(Cri) 16 : (2005) 1 ShimLC 82

Criminal Procedure Code, 1973 (CrPC) — Section 173, 210, 210(2), 210(3)Penal Code, 1860 (IPC) — Section 285, 34, 435
Read judgment
High Courts06 Oct 2004Allowed

Madan Singh Pundir Vs State of H.P.

High Court Of Himachal Pradesh · (2005) 1 ShimLC 41

Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1)Punjab Urban Estates (Development and Regulation) Act, 1964 — Section 10
Read judgment