High Courts12 Jun 2003Allowed
Ram Krishan Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 183
Penal Code, 1860 (IPC) — Section 201, 302, 306, 498A
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,328 judgments · page 1,321 of 1,567
High Courts11 Jun 2003
Himachal Pradesh State Forest Corp. Vs Mehar Chand and Another
High Court Of Himachal Pradesh · (2003) ACJ 1912 : (2003) 2 ShimLC 308
Workmens Compensation Act, 1923 — Section 12, 30
High Courts11 Jun 2003Allowed
Subhash Chand @ Pappi Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 310
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 506
High Courts11 Jun 2003
Surinder Mohan Katwal Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 302
Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 437(3), 438, 438(1), 439Penal Code, 1860 (IPC) — Section 120B, 217, 218, 420, 465Prevention of Corruption Act, 1988 — Section 13(2)
High Courts10 Jun 2003Allowed
Rattan Lal Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 3 ShimLC 91
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 354, 376, 506
High Courts10 Jun 2003Allowed
Tara Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2003) CriminalCC 67
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 354, 376, 506
High Courts06 Jun 2003Dismissed
State of H.P. Vs Kewal Ram Chauhan
High Court Of Himachal Pradesh · (2003) 2 ShimLC 321
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2), 469Penal Code, 1860 (IPC) — Section 406
High Courts05 Jun 2003Dismissed
Rajesh Kumar Basandhi Vs The High Court of H.P. and Others
High Court Of Himachal Pradesh · (2003) 2 ShimLC 336
Constitution of India, 1950 — Article 14, 16, 233Himachal Pradesh Higher Judicial Service Rules, 1973 — Rule 9, 9(1)
High Courts02 Jun 2003Allowed
State of Himachal Pradesh Vs Piar Chand
High Court Of Himachal Pradesh · (2003) 2 ShimLC 341
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338Probation of Offenders Act, 1958 — Section 4
High Courts02 Jun 2003Allowed
Sanjay Gupta Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 297
Criminal Procedure Code, 1973 (CrPC) — Section 161Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50, 57
High Courts30 May 2003Dismissed
Bombay Tubes and Poles Co. Vs The H.P. State of Electricity Board and Another
High Court Of Himachal Pradesh · (2003) 2 ShimLC 201
Arbitration and Conciliation Act, 1996 — Section 34
High Courts30 May 2003Allowed
Cement Corporation of India Vs Presiding Officer, Labour Court and Others
High Court Of Himachal Pradesh · (2004) 1 LLJ 465 : (2003) 2 ShimLC 289
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts30 May 2003Dismissed
J.M. Sharma Vs Dr. M.M. Bhalla
High Court Of Himachal Pradesh · (2003) 2 ShimLC 394
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 14(3), 15, 15(2), 16
High Courts26 May 2003
Surat Singh Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (2003) 3 ARBLR 606
Arbitration and Conciliation Act, 1996 — Section 2, 34
High Courts24 May 2003
Bhupinder Minhas Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2003) 2 ShimLC 228
Central Civil Services (Conduct) Rules, 1964 — Rule 4Constitution of India, 1950 — Article 14
High Courts23 May 2003Allowed
Ghansham Dass and Another Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 457
Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 420
High Courts19 May 2003Allowed
Jeet Ram Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 193
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 506
High Courts19 May 2003Allowed
Satpal Vs State of H.P.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 179
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 20, 41(1), 7
High Courts15 May 2003Allowed
Smt. Kanku Vs Dhani Ram
High Court Of Himachal Pradesh · (2003) 2 ShimLC 225
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 8 Rule 6A, Order 8 Rule 6A(4), 115
High Courts15 May 2003
National Insurance Co. Vs Gomti Devi and Another and Kishan Singh
High Court Of Himachal Pradesh · (2003) 2 ACC 739 : (2003) ACJ 1848 : (2003) 3 LLJ 1113 : (2003) 2 ShimLC 233
Workmens Compensation Act, 1923 — Section 2(1), 30