High Courts16 Sept 2003
State of H.P. and Another Vs M/s. Inderjeet Singh Avtar Singh
High Court Of Himachal Pradesh · (2004) 1 ShimLC 105
Arbitration Act, 1940 — Section 3Arbitration and Conciliation Act, 1996 — Section 10, 10(1), 11, 11(3), 16
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,328 judgments · page 1,318 of 1,567
High Courts16 Sept 2003Dismissed
State of H.P. and Others Vs Presiding Judge and Others
High Court Of Himachal Pradesh · (2004) 2 LLJ 702 : (2003) 3 ShimLC 291
Industrial Disputes Act, 1947 — Section 25F
High Courts16 Sept 2003Dismissed
State of Himachal Pradesh and Others Vs Naresh Kumar and Another
High Court Of Himachal Pradesh · (2004) 2 LLJ 679 : (2003) 3 ShimLC 284
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 25F
High Courts16 Sept 2003Dismissed
Superintending Engineer Vs Bhartu Ram and Others
High Court Of Himachal Pradesh · (2004) 102 FLR 68 : (2004) 2 LLJ 152 : (2003) 3 ShimLC 280
Industrial Disputes Act, 1947 — Section 10(1)
High Courts15 Sept 2003
Municipal Council, Kullu and Another Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2004) 1 ShimLC 116
Constitution of India, 1950 — Article 12, 226, 227Himachal Pradesh Municipal Corporation Act, 1994 — Section 201
High Courts15 Sept 2003
Arvind Chauhan and Another Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2003) 3 ShimLC 327
Himachal Pradesh University Act, 1970 — Section 12C, 12C(3), 12C(4), 15, 15A
High Courts12 Sept 2003
H.P. Housing Board Vs Ram Lal and Others Ram Lal and Others Vs Land Acquisition Collector and Others
High Court Of Himachal Pradesh · (2003) 3 ShimLC 64
Land Acquisition Act, 1894 — Section 18, 23, 23(1), 24, 4
High Courts10 Sept 2003Allowed
Renu Chadha Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2004) 1 ShimLC 140
Constitution of India, 1950 — Article 226, 243P, 243U, 243ZGHimachal Pradesh Municipal Corporation Act, 1994 — Section 271, 271(1), 271(2)
High Courts08 Sept 2003Dismissed
Raj Kumar and Another Vs State of H.P.
High Court Of Himachal Pradesh · (2004) 1 ShimLC 114
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 161(3), 164, 173
High Courts08 Sept 2003Allowed
Mrs. Nirja Batta Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2003) 3 ShimLC 213
Constitution of India, 1950 — Article 14, 16
High Courts05 Sept 2003
Court On its Own Motion Vs S. Zohar Zaidi, Supdt. of Police
High Court Of Himachal Pradesh · (2004) 1 ShimLC 127
Criminal Procedure Code, 1973 (CrPC) — Section 340, 350Penal Code, 1860 (IPC) — Section 174, 279, 337
High Courts04 Sept 2003Allowed
Randhir Verma Vs National Insurance Co. Ltd. and Others
High Court Of Himachal Pradesh · (2004) 1 ACC 255 : (2004) ACJ 411 : (2004) 1 ShimLC 111
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 147Workmens Compensation Act, 1923 — Section 30, 30(1)
High Courts04 Sept 2003Allowed
State of H.P. Vs Roop Chand Malhotra and Others
High Court Of Himachal Pradesh · (2004) 1 LLJ 1008 : (2003) 2 ShimLC 441
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts04 Sept 2003Dismissed
Apple Valley Resort Vs H.P. State Electricity Board and Another
High Court Of Himachal Pradesh · (2004) 118 CompCas 328 : (2003) 3 ShimLC 205
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Companies Act, 1956 — Section 291Constitution of India, 1950 — Article 226
High Courts02 Sept 2003Dismissed
Pyare Lal Vs Om Raj and Others
High Court Of Himachal Pradesh · (2004) 1 ShimLC 23
Himachal Pradesh Municipal Act, 1968 — Section 1(2)Himachal Pradesh Urban Rent Control Act, 1987 — Section 310
High Courts02 Sept 2003
Kailash Chander Verma Vs Board of Directors of P.N.B. and Others
High Court Of Himachal Pradesh · (2003) 2 ShimLC 435
Constitution of India, 1950 — Article 14, 51APunjab National Bank Officer Employees (Discipline and Appeal) Regulations, 1977 — Regulation 4(1), 4(2), 6, 6(3), 6(4)
High Courts29 Aug 2003Allowed
Sanjiv Kumar @ Sanju Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 3 ShimLC 104
Criminal Procedure Code, 1973 (CrPC) — Section 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts29 Aug 2003Allowed
Babu Lal Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2003) 3 ShimLC 89
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 150
High Courts28 Aug 2003Dismissed
Smt. Shanti Devi (Dead) by L.R. Surinder Singh Vs Municipal Corporation and Another
High Court Of Himachal Pradesh · (2003) 3 ShimLC 272
Constitution of India, 1950 — Article 226, 227Himachal Pradesh Municipal Corporation Act, 1979 — Section 100, 101, 102, 103, 104Himachal Pradesh Registration of Hotels and Travel Agents Act, 1970 — Section 10, 9
High Courts28 Aug 2003Dismissed
Secy., Market Committee Vs Lalit Kumar and Others
High Court Of Himachal Pradesh · (2003) 3 ShimLC 59
Criminal Procedure Code, 1973 (CrPC) — Section 249, 256, 378, 378(4), 401(5)Himachal Pradesh Agricultural Produce Markets Act, 1969 — Section 32(1)