High Courts26 Jul 2004
National Insurance Co. Ltd. Vs Promila Devi and Others
High Court Of Himachal Pradesh · (2004) 3 ACC 900 : (2005) ACJ 1528 : (2004) 2 ShimLC 8343
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,334 judgments · page 1,312 of 1,567
High Courts23 Jul 2004
Tapender Singh Vs Jai Singh and Others
High Court Of Himachal Pradesh · (2004) 3 ACC 775 : (2005) ACJ 962
Railways Act, 1890 — Section 3Workmens Compensation Act, 1923 — Section 10, 2(1), 4, 4A
High Courts23 Jul 2004Allowed
Gurdev Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2004) 2 ShimLC 398
Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 201, 302, 364, 382
High Courts23 Jul 2004
H.P. State Forest Corporation Ltd. Vs Ganu Devi and Others
High Court Of Himachal Pradesh · (2005) 1 ACC 725 : (2006) ACJ 624 : (2005) 2 LLJ 827 : (2005) 1 ShimLC 110
Workmens Compensation Act, 1923 — Section 30, 4(1)
High Courts23 Jul 2004Dismissed
Rajesh Kmar Bansal Vs Countryside Builders and Others
High Court Of Himachal Pradesh · (2005) 2 ARBLR 516
Arbitration and Conciliation Act, 1996 — Section 11, 7, 7(1), 8
High Courts21 Jul 2004
Oriental Insurance Co. Ltd. Vs Man Bhadur and Another
High Court Of Himachal Pradesh · (2005) ACJ 533 : (2005) 104 FLR 741 : (2004) 2 ShimLC 8384
Workmens Compensation Act, 1923 — Section 4A(3)
High Courts21 Jul 2004Allowed
Yashwant Singh Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (2004) 2 ShimLC 492
Central Reserve Police Force Rules, 1955 — Rule 27
High Courts21 Jul 2004Allowed
Man Bahadur Vs Kamal Dev Puri and Another
High Court Of Himachal Pradesh · (2004) 3 ACC 720 : (2005) 104 FLR 733 : (2005) 2 LLJ 70 : (2004) 2 ShimLC 8382
Workmens Compensation Act, 1923 — Section 4A(3), 4A(3A)
High Courts16 Jul 2004
Executive Engineer, B and R, H.P.P.W.D. and Another Vs Kewal Ram
High Court Of Himachal Pradesh · (2005) ACJ 329 : (2005) 104 FLR 1159 : (2004) 2 ShimLC 8427
Workmens Compensation Act, 1923 — Section 4(1), 4A(3)
High Courts16 Jul 2004Allowed
Ravinder Singh and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2004) 2 ShimLC 351
Constitution of India, 1950 — Article 227Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971 — Section 2, 4
High Courts15 Jul 2004Dismissed
Smt. Pushpa alias Leela and Others Vs Smt. Shakuntla and Others
High Court Of Himachal Pradesh · (2006) ACJ 932 : AIR 2005 HP 4
Motor Vehicles Act, 1988 — Section 149, 157
High Courts15 Jul 2004Dismissed
Narbada and Others Vs Rajni Kanta and Others
High Court Of Himachal Pradesh · (2004) 3 ACC 763 : (2005) ACJ 142 : (2005) 1 CivCC 645 : (2004) 2 ShimLC 478
Motor Vehicles Act, 1988 — Section 146, 147, 147(1), 149, 157
High Courts15 Jul 2004
Dalip Kumar Vs Rajesh Sahani and Others
High Court Of Himachal Pradesh · (2004) 3 ACC 714 : (2005) ACJ 309 : (2004) 2 ShimLC 8387
Motor Vehicles Act, 1988 — Section 168, 169
High Courts13 Jul 2004Allowed
National Insurance Co. Ltd. Vs Anguri Devi and Others
High Court Of Himachal Pradesh · (2004) 3 ACC 845 : (2005) ACJ 167 : (2004) 2 ShimLC 8390
Motor Vehicles Act, 1988 — Section 149(2), 170, 173
High Courts13 Jul 2004Allowed
Shanti Sharma Vs Shanti Sharma and Another
High Court Of Himachal Pradesh · (2004) 2 ShimLC 374
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Constitution of India, 1950 — Article 227
High Courts13 Jul 2004Allowed
Roshan Lal Vs State of H.P.
High Court Of Himachal Pradesh · (2004) 2 ShimLC 393
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts12 Jul 2004Allowed
Gountermann Peipers (India) Ltd. Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2005) 126 CompCas 489
Companies Act, 1956 — Section 100, 101, 102, 103, 391Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 22, 22(1)
High Courts07 Jul 2004Allowed
Santoshi Devi (Smt.) Vs Chaudhary Ram
High Court Of Himachal Pradesh · (2004) 2 ShimLC 347
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Himachal Pradesh Panchayati Raj (General) Rules, 1997 — Rule 51
High Courts06 Jul 2004Allowed
Bruce Claridge Vs State of H.P.
High Court Of Himachal Pradesh · (2004) 2 ShimLC 99
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts02 Jul 2004Allowed
Desh Raj Vs Bodh Raj
High Court Of Himachal Pradesh · (2004) 2 ShimLC 108