High Courts10 Nov 2003Allowed
Budhi Singh Vs Niraj Kumar
High Court Of Himachal Pradesh · (2004) 1 ShimLC 41
Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 506, 507
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,328 judgments · page 1,317 of 1,567
High Courts10 Nov 2003Dismissed
Inderjit Singh Avtar Singh Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2003) 3 ShimLC 301
Arbitration and Conciliation Act, 1996 — Section 10, 10(1), 11(3), 21, 29
High Courts06 Nov 2003Allowed
Ravinder Kumar Alias Raju Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2003) 3 ShimLC 196
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 325
High Courts05 Nov 2003Allowed
Chamera Hydroelectric Project Vs Presiding Officer, Labour Court and Another
High Court Of Himachal Pradesh · (2003) 3 ShimLC 34
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 12(5)
High Courts05 Nov 2003
Mrs. Krishna Nijhawan and Others Vs Secretary (Edu) and Others
High Court Of Himachal Pradesh · (2003) 3 ShimLC 412
Constitution of India, 1950 — Article 21, 41, 45, 46Himachal Pradesh Financial Rules, 1971 — Rule 12, 16, 47, 54
High Courts05 Nov 2003Dismissed
Naresh Kumar Vs Indra Devi and Another
High Court Of Himachal Pradesh · (2004) 2 ACC 785 : (2004) 2 LLJ 566 : (2004) 1 ShimLC 38
Workmens Compensation Act, 1923 — Section 4A(3)
High Courts03 Nov 2003
H.R.T.C. and Another Vs Subhdra Devi and Others
High Court Of Himachal Pradesh · (2004) 1 ACC 309
High Courts03 Nov 2003
Himachal Road Transport Corporation and Another Vs Subhdra Devi and Others
High Court Of Himachal Pradesh · (2004) 1 ACC 309 : (2004) ACJ 1973
Motor Vehicles Act, 1988 — Section 166, 168(1)
High Courts31 Oct 2003Dismissed
Kartar Chand and Others Vs Mathura Dass and Others
High Court Of Himachal Pradesh · (2004) 1 ShimLC 36
High Courts31 Oct 2003
Himachal Pradesh State Industrial Development Corporation Vs Ogli Papers (P) Ltd. and Others
High Court Of Himachal Pradesh · (2003) 3 ShimLC 394
Companies Act, 1956 — Section 4Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2State Financial Corporations Act, 1951 — Section 29
High Courts29 Oct 2003Dismissed
Gopal Chand Vs State of H.P.
High Court Of Himachal Pradesh · (2004) 1 ShimLC 58
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304, 326
High Courts16 Oct 2003Dismissed
Jagat Ram Vs Dina Nath
High Court Of Himachal Pradesh · (2004) 1 ShimLC 19
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 504, 506Protection of Civil Rights Act, 1955 — Section 7
High Courts15 Oct 2003Allowed
Geeta Kumari and Another Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2004) 1 ShimLC 28
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 109, 112, 139, 145Penal Code, 1860 (IPC) — Section 427, 447, 506
High Courts09 Oct 2003
Smt. Badamo Devi Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (2004) 1 ShimLC 53
High Courts09 Oct 2003Allowed
Yogesh Verma and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2004) 1 ShimLC 16
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts23 Sept 2003Allowed
Raj Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2004) 1 ShimLC 99
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 18, 32Penal Code, 1860 (IPC) — Section 302, 304, 506
High Courts23 Sept 2003
Hem Chand Vs State of H.P.
High Court Of Himachal Pradesh · (2004) 1 ShimLC 82
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 42, 50
High Courts19 Sept 2003
Narender Kumar @ Neeraj and Others Vs State of H.P. State of H.P. Vs Ajay Kumar @ Ajoo
High Court Of Himachal Pradesh · (2003) 3 ShimLC 352
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 313Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 120B, 34, 341, 342, 375
High Courts19 Sept 2003Allowed
Vijay Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2003) 3 ShimLC 384
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 120B, 147, 149, 302
High Courts17 Sept 2003Allowed
Smt. Santosh Malhotra Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2003) 3 ShimLC 342
Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 118, 118(1), 121AHimachal Pradesh Tenancy and Land Reforms Rules, 1975 — Rule 38BHimachal Pradesh Town and Country Planning Act, 1977 — Section 13, 16, 31, 39, 39(6)