High Courts22 Jul 2003Allowed
Meena Devi Vs Rajinder Singh @ Raju
High Court Of Himachal Pradesh · (2003) 3 ShimLC 160
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,328 judgments · page 1,320 of 1,567
High Courts22 Jul 2003Allowed
Dr. Y.S. Parmar University Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2003) 2 ShimLC 466
Land Acquisition Act, 1894 — Section 18, 26, 28A, 28A(1), 4
High Courts18 Jul 2003Dismissed
Madan Lal Jagjit Kumar and Co. Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2003) 3 ShimLC 225
Constitution of India, 1950 — Article 226, 227, 26Contract Act, 1872 — Section 56Himachal Pradesh Liquor Licence Rules, 1986 — Rule 36(24), 37(4)
High Courts15 Jul 2003
Gita Bhawan Vs Balbir Singh
High Court Of Himachal Pradesh · (2003) 2 ShimLC 401
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), Order 39 Rule 2AConstitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10
High Courts11 Jul 2003Dismissed
Hirdya Ram Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (2003) 2 ShimLC 448
Sirmour Public Safety Act, 2004 — Section 19
High Courts07 Jul 2003
Himachal Road Transport Corporation Vs Gita Devi
High Court Of Himachal Pradesh · (2004) 2 ACC 131 : (2004) ACJ 115 : (2003) 3 ShimLC 137
Motor Vehicles Act, 1988 — Section 166
High Courts07 Jul 2003
Shri Dara Singh and Another Vs Commissioner-Cum-Secretary (Education) and Another
High Court Of Himachal Pradesh · (2003) 2 ShimLC 368
Constitution of India, 1950 — Article 226
High Courts04 Jul 2003Dismissed
Mrs. Kalawati Vs Rajesh Kumar
High Court Of Himachal Pradesh · (2004) 1 ShimLC 120
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(2), 14(3), 24(5)
High Courts04 Jul 2003Allowed
Tarvinder Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2003) CriminalCC 791
Penal Code, 1860 (IPC) — Section 376
High Courts04 Jul 2003Dismissed
Munish Sharma Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 383
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 18, 27, 34, 34(1)
High Courts03 Jul 2003Dismissed
Lekh Raj Vs Indian Bank and Others
High Court Of Himachal Pradesh · (2003) 3 ShimLC 157
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 95, Order 21 Rule 96, Order 21 Rule 97Limitation Act, 1963 — Article 134
High Courts02 Jul 2003Dismissed
Hardayal Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 371
Criminal Procedure Code, 1973 (CrPC) — Section 313, 329, 374Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 307, 323, 84
High Courts01 Jul 2003Allowed
Bhakra Beas Management Board and Another Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2003) 2 ShimLC 362
Constitution of India, 1950 — Article 226, 227Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(3)Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 21
High Courts01 Jul 2003Allowed
State of Himachal Pradesh Vs Madan Lal
High Court Of Himachal Pradesh · (2005) CriLJ 803 : (2003) 2 ShimLC 406
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 279, 304A
High Courts26 Jun 2003Dismissed
Sham Kumar Vs Jayant Kumar
High Court Of Himachal Pradesh · (2003) 2 ShimLC 414
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 144, 47Himachal Pradesh Urban Rent Control Act, 1971 — Section 13
High Courts25 Jun 2003Dismissed
Paras Marketing Company and Another Vs Ruchira Papers Ltd.
High Court Of Himachal Pradesh · (2004) 1 BC 372 : (2004) 3 RCR(Criminal) 962 : (2004) 1 ShimLC 134
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Jun 2003Allowed
Lalita Devi Vs Land Acquisition Collector
High Court Of Himachal Pradesh · (2003) 3 ShimLC 125
Land Acquisition Act, 1894 — Section 18, 28A, 4
High Courts25 Jun 2003Allowed
Gopal Dass and Others Vs Urmila Devi and Others
High Court Of Himachal Pradesh · (2003) 2 ShimLC 324
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 9 Rule 9, 115, 141, 151
High Courts13 Jun 2003
Ratto Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 161
Customs Act, 1962 — Section 111Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 12(1), 13A, 19, 2, 20Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 10(3), 10(4)
High Courts12 Jun 2003Allowed
Geeta Kumari and Another Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2004) 3 RCR(Criminal) 952 : (2003) 2 ShimLC 318
Criminal Procedure Code, 1973 (CrPC) — Section 256, 362, 401, 482