COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,328 judgments · page 1,319 of 1,567

High Courts27 Aug 2003

Smt. Suman Devi and Others Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (2004) 1 ShimLC 145

Central Industrial Security Force Act, 1968 — Section 8Central Industrial Security Force Rules, 1969 — Rule 29AConstitution of India, 1950 — Article 311

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High Courts26 Aug 2003Dismissed

Beena Devi and Kesar Ram and Others Vs State of H.P. and Another

High Court Of Himachal Pradesh · (2003) 3 ShimLC 282

Himachal Pradesh Passengers and Goods Taxation Act, 1955 — Section 10, 3, 3A

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High Courts22 Aug 2003

Kuldip Kumar Sood Vs Punjab Tourism Development Corporation Ltd.

High Court Of Himachal Pradesh · (2003) 3 ShimLC 318

Arbitration and Conciliation Act, 1996 — Section 31(5), 33, 34, 34(3)Limitation Act, 1963 — Section 5

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High Courts21 Aug 2003Dismissed

Himachal Futuristic Communications Ltd. Vs Commissioner of Income Tax

High Court Of Himachal Pradesh · (2004) 186 CTR 374 : (2003) 264 ITR 629 : (2003) 3 ShimLC 217 : (2003) 133 TAXMAN 708

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Income Tax Act, 1961 — Section 260A, 260A(7)

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High Courts21 Aug 2003Dismissed

Madho Ram Vs Sumati Sood and Others Madhu Ram Vs Chandel Pal Sood and Others

High Court Of Himachal Pradesh · (2003) 3 ShimLC 350

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High Courts19 Aug 2003Dismissed

R.K. Goel Vs State of H.P. and Another

High Court Of Himachal Pradesh · (2004) 1 ShimLC 95

Administrative Tribunals Act, 1985 — Section 20, 21, 21(1)Constitution of India, 1950 — Article 226

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High Courts19 Aug 2003Allowed

Associated Cement Cos. Ltd. and Another Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2003) 3 ShimLC 264

Income Tax Act, 1961 — Section 15C, 15C(6)

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High Courts19 Aug 2003Dismissed

Parkash Chand Vs State of H.P.

High Court Of Himachal Pradesh · (2003) 3 ShimLC 167

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 325

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High Courts18 Aug 2003

H.R.T.C. Vs Inder Singh Saraik (since deceased) and Others Inder Singh Saraik (since deceased) and Others Vs H.R.T.C.

High Court Of Himachal Pradesh · (2003) 3 ShimLC 321

Motor Vehicles Act, 1988 — Section 166

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High Courts18 Aug 2003Allowed

Collector, Land Acquisition and Another Vs Nagesh Kumar and Another

High Court Of Himachal Pradesh · (2003) 3 ShimLC 44

Land Acquisition Act, 1894 — Section 18, 23, 28, 4, 6

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High Courts08 Aug 2003Dismissed

Pamwi Tissues Ltd. Vs Presiding Judge

High Court Of Himachal Pradesh · (2004) 2 LLJ 1150

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts06 Aug 2003

M.L. Sharda Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (2003) 3 ShimLC 293

Constitution of India, 1950 — Article 14, 21, 226, 227Industrial Disputes Act, 1947 — Section 9A

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High Courts04 Aug 2003Allowed

Mangal Nadhan Vs State of H.P.

High Court Of Himachal Pradesh · (2003) 2 ShimLC 379

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420

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High Courts31 Jul 2003

Puran Chand Vs Shyam Lal and Others

High Court Of Himachal Pradesh · (2004) 3 ACC 471 : AIR 2005 HP 1 : (2003) 2 ShimLC 409

Motor Vehicles Act, 1988 — Section 149(2)

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High Courts30 Jul 2003Allowed

State of H.P. and Others Vs Brij Lal

High Court Of Himachal Pradesh · (2003) 2 ShimLC 381

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401, 482Forest Act, 1927 — Section 69Himachal Pradesh Forest Produce (Regulation of Trade) Act, 1982 — Section 12, 2, 3, 4

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High Courts28 Jul 2003Dismissed

Shivalik Knit Polyfab Pvt. Ltd. Vs Presiding Officer

High Court Of Himachal Pradesh · (2004) 3 LLJ 514

Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts28 Jul 2003

Mohan Lal Vs State of H.P.

High Court Of Himachal Pradesh · (2005) CriLJ 591 : (2003) 2 ShimLC 452

Prevention of Food Adulteration Act, 1954 — Section 12, 16, 20

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High Courts24 Jul 2003Allowed

Hira Giri Alias Hardev Giri Vs State of H.P.

High Court Of Himachal Pradesh · (2003) 2 ShimLC 350

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41(1), 7

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High Courts23 Jul 2003Allowed

Ishwar Dass Sood Vs State of H.P. and Another

High Court Of Himachal Pradesh · (2003) 2 ShimLC 417

Constitution of India, 1950 — Article 14, 16

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High Courts23 Jul 2003Dismissed

Man Mohan Singh @ Mota Vs State of H.P.

High Court Of Himachal Pradesh · (2003) 3 ShimLC 153

Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 377, 506

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