High Courts05 Jan 2004
Jatinder Kumar Vs Kishan Dev Kapila
High Court Of Himachal Pradesh · (2004) 3 BC 92 : (2004) 1 ShimLC 202
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,334 judgments · page 1,316 of 1,567
High Courts02 Jan 2004
National Insurance Co. Ltd. Vs Amar Nath and Others
High Court Of Himachal Pradesh · (2004) ACJ 1169
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 147, 149(2), 163A
High Courts01 Jan 2004Allowed
Suram Dass Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2004) 1 ShimLC 273
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 342, 376, 511
High Courts01 Jan 2004Dismissed
United India Insurance Co. Ltd. and Others Vs Sh. Atma Ram and Others
High Court Of Himachal Pradesh · (2004) 1 ShimLC 183
Motor Vehicles Act, 1988 — Section 149(2), 170
High Courts30 Dec 2003
M/s. Domebell Investments Pvt. Ltd. Vs M/s. Vickey Electronics and Another
High Court Of Himachal Pradesh · (2004) 1 ShimLC 216
Companies Act, 1956 — Section 61Evidence Act, 1872 — Section 34Limitation Act, 1963 — Article 1
High Courts26 Dec 2003Allowed
State of Himachal Pradesh Vs Puran Dutt and Others
High Court Of Himachal Pradesh · (2004) 1 ShimLC 170
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100, 104, 115, 2(2)Income Tax Act, 1922 — Section 31, 33Limitation Act, 1963 — Section 5
High Courts26 Dec 2003Allowed
National Insurance Co. Ltd. Vs Tara Chand and Others
High Court Of Himachal Pradesh · (2004) 2 ACC 394 : (2004) ACJ 1381 : (2004) 1 ShimLC 189
Motor Vehicles Act, 1988 — Section 173(1)
High Courts26 Dec 2003Allowed
Blue Peaks Deposits and Advance Ltd. Vs Madan Sharma
High Court Of Himachal Pradesh · (2005) 1 BC 56 : (2004) 1 ShimLC 181
Criminal Procedure Code, 1973 (CrPC) — Section 247Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Dec 2003Dismissed
Oriental Insurance Co. Ltd. Vs Dehri Devi and Others
High Court Of Himachal Pradesh · (2004) ACJ 805 : (2004) 1 ShimLC 213
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 147(1), 173
High Courts17 Dec 2003
Himachal Road Transport Corporation Vs Ramku and Others
High Court Of Himachal Pradesh · (2004) 2 ACC 775 : (2005) ACJ 1432 : (2004) 1 ShimLC 302
High Courts15 Dec 2003Dismissed
National Insurance Co. Ltd. Vs Raj Kumari and Others
High Court Of Himachal Pradesh · (2004) ACJ 1100 : (2004) 1 ShimLC 287
Motor Vehicles Act, 1988 — Section 147(1), 149(1), 170, 171
High Courts12 Dec 2003Dismissed
Shanti Devi and Others Vs H.P. Vidhan Sabha and Others
High Court Of Himachal Pradesh · (2004) 1 ShimLC 293
Constitution of India, 1950 — Article 226, 227Himachal Pradesh Vidhan Sabha Secretariat (Recruitment and Conditions of Service) Rules, 1974 — Rule 26(1)
High Courts09 Dec 2003Dismissed
State of H.P. Vs Suvinder Kumar
High Court Of Himachal Pradesh · (2004) 1 ShimLC 309
Penal Code, 1860 (IPC) — Section 498, 498A
High Courts01 Dec 2003
National Insurance Co. Ltd. Vs Sarup Devi and Others
High Court Of Himachal Pradesh · (2004) 2 ACC 561 : (2004) ACJ 961
Motor Vehicles Act, 1988 — Section 149(2), 168(1)
High Courts28 Nov 2003
National Insurance Co. Ltd. Vs Mrs. Meena Kumari and Others
High Court Of Himachal Pradesh · (2004) 3 ACC 209
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149
High Courts27 Nov 2003Dismissed
Jai Singh Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2003) 3 ShimLC 423
Central Reserve Police Force Act, 1949 — Section 7(2)Central Reserve Police Force Rules, 1955 — Rule 25, 25(9)Constitution of India, 1950 — Article 226, 227
High Courts26 Nov 2003Dismissed
Rita Devi Vs Karam Chand Balia and Another
High Court Of Himachal Pradesh · (2004) 1 DMC 242 : (2003) 3 ShimLC 334
Hindu Marriage Act, 1955 — Section 13
High Courts25 Nov 2003Dismissed
H.P. State Industrial Development Corpn. Ltd. Vs Chanana Steel Tubes P. Ltd.
High Court Of Himachal Pradesh · (2004) 52 SCL 206 : (2003) 3 ShimLC 178
Companies Act, 1956 — Section 4A, 4A(2)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2State Financial Corporations Act, 1951 — Section 29, 30, 31, 32, 32A
High Courts24 Nov 2003Dismissed
SBI Officers Association Vs Chief General Manager, SBI and Others
High Court Of Himachal Pradesh · (2004) 3 LLJ 169 : (2004) 1 ShimLC 328
State Bank of India (Officers Service) Rules, 1992 — Rule 23State Bank of India Act, 1955 — Section 17, 18, 30, 43
High Courts24 Nov 2003Dismissed
Kamal Krishan Goel Vs Life Ins. Corpn. of India and Others
High Court Of Himachal Pradesh · (2003) 3 ShimLC 403
Constitution of India, 1950 — Article 226, 227Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 47, 48, 49