High Courts28 Mar 2003Allowed
Mangat Ram Vs Chura Dutt and Another
High Court Of Himachal Pradesh · AIR 2003 HP 143 : (2003) 3 CivCC 408 : (2003) 2 ShimLC 122
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 26 Rule 9
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,328 judgments · page 1,323 of 1,567
High Courts27 Mar 2003Allowed
Nirmala Devi Vs Himachal Road Transport Corporation and Another
High Court Of Himachal Pradesh · (2003) ACJ 1325 : (2003) 2 ShimLC 18
High Courts26 Mar 2003Dismissed
Ramesh Gupta Vs Indian Oil Corporation and Others K.K. Roadlines and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2003) 2 ShimLC 143
Central Motor Vehicles Rules, 1989 — Rule 90(7)Constitution of India, 1950 — Article 14, 19(1), 21, 226, 226(2)Motor Vehicles Act, 1988 — Section 67
High Courts25 Mar 2003Dismissed
H.P. State Forest Corporation Ltd. Vs J.J. Ropeways and Company
High Court Of Himachal Pradesh · (2004) 2 BC 578 : (2003) 2 ShimLC 28
Limitation Act, 1963 — Article 55
High Courts25 Mar 2003Allowed
Contermann Piepers (India) Ltd. Vs Himachal Fibers Ltd.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 78
Criminal Procedure Code, 1973 (CrPC) — Section 204, 256Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts24 Mar 2003Allowed
Kuldeep Chand and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2003) 2 ShimLC 76
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471
High Courts21 Mar 2003Allowed
Man Sukh Vs Jagdish Chand
High Court Of Himachal Pradesh · (2003) 2 ShimLC 24
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3)
High Courts21 Mar 2003Dismissed
Sharif Mohammed Vs State of H.P.
High Court Of Himachal Pradesh · (2003) CriLJ 2911 : (2003) 2 ShimLC 118
Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts20 Mar 2003
Co-operative Forest Societies Union of District Kangra Vs State of H.P. and Others
High Court Of Himachal Pradesh · AIR 2003 HP 137
Himachal Pradesh Court Fees Act, 1968 — Section 7Suits Valuation Act, 1887 — Section 8
High Courts18 Mar 2003Allowed
Col. Inder Singh Vs Rangila Ram Rao
High Court Of Himachal Pradesh · (2004) 1 ShimLC 269
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 17 Rule 1, Order 17 Rule 1(1), 151Limitation Act, 1963 — Section 5
High Courts14 Mar 2003
H.P.S.E.B. and Another Vs Pashupati Spining Mills Ltd.
High Court Of Himachal Pradesh · (2003) 2 ShimLC 282
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 7
High Courts14 Mar 2003Allowed
Banwari Lal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2004) CriLJ 1067 : (2003) 1 ShimLC 408
Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 30
High Courts14 Mar 2003Allowed
State of H.P. Vs Om Parkash and Others
High Court Of Himachal Pradesh · (2003) CriLJ 2502 : (2003) 2 ShimLC 13
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 324
High Courts14 Mar 2003Allowed
Chaudhary Ram Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2003) CriLJ 2856
Forest Act, 1927 — Section 52A
High Courts13 Mar 2003
Soma Devi Vs Guin Devi and Others
High Court Of Himachal Pradesh · AIR 2003 HP 158
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 17AEvidence Act, 1872 — Section 73Specific Relief Act, 1963 — Section 34
High Courts12 Mar 2003
Trilok Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2004) CriLJ 3134 : (2003) 2 ShimLC 68
Criminal Procedure Code, 1973 (CrPC) — Section 362
High Courts12 Mar 2003Dismissed
H.P. Financial Corporation Vs Continental Spinners Ltd. and Others
High Court Of Himachal Pradesh · (2004) 1 ALT(Cri) 185 : (2004) 1 BC 280 : (2003) CriLJ 2750 : (2003) 3 RCR(Criminal) 743
Criminal Procedure Code, 1973 (CrPC) — Section 256, 378(4), 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Mar 2003Dismissed
National Insurance Co. Ltd. Vs Dulari Sharma and Others
High Court Of Himachal Pradesh · (2004) 1 ACC 673 : (2003) ACJ 1606
High Courts10 Mar 2003Dismissed
Dalip Singh Vs Ram Nath and Another
High Court Of Himachal Pradesh · (2003) CriLJ 2984 : (2003) 4 RCR(Criminal) 179 : (2003) 2 ShimLC 115
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AContempt of Courts Act, 1971 — Section 10
High Courts07 Mar 2003Dismissed
Pratap Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2003) CriLJ 2874 : (2003) 4 RCR(Criminal) 294 : (2003) 2 ShimLC 277
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 323, 324Probation of Offenders Act, 1958 — Section 9