COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,328 judgments · page 1,325 of 1,567

High Courts20 Dec 2002Allowed

Krishan Dass alias Kisan Dass and etc. Vs State of H.P.

High Court Of Himachal Pradesh · (2003) CriLJ 2663 : (2003) 3 RCR(Criminal) 805 : (2003) 1 ShimLC 505

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 379

Read judgment

High Courts19 Dec 2002Allowed

Dr. Satish Rathore Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2002) 3 ShimLC 59

Constitution of India, 1950 — Article 226, 227, 309Himachal Pradesh Departmental Examinations Rules, 1976 — Rule 21Himachal Pradesh Health Services Rules, 1974 — Rule 11, 18A, 19, 9(2)

Read judgment

High Courts17 Dec 2002Dismissed

Darshan Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2003) CriLJ 2914

Criminal Procedure Code, 1973 (CrPC) — Section 464Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50

Read judgment

High Courts16 Dec 2002Dismissed

Kultar Singh Dogra and Yog Raj and Another Vs Bharti Telenet Ltd. and Others

High Court Of Himachal Pradesh · (2002) 3 ShimLC 5

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 3, 115Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 118

Read judgment

High Courts16 Dec 2002Dismissed

Deva Builders Vs Nathpa Jhakri Joint Venture

High Court Of Himachal Pradesh · (2002) 3 ShimLC 184

Civil Procedure Code, 1908 (CPC) — Section 16, 20Contract Act, 1872 — Section 28

Read judgment

High Courts13 Dec 2002

Sallo Ram and etc. Vs Kuldip Chand and etc.

High Court Of Himachal Pradesh · AIR 2003 HP 148 : (2002) 3 ShimLC 86

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 7, Order 41 Rule 27, 115

Read judgment

High Courts12 Dec 2002Dismissed

Nand Kishore Vs Mohd. Idrish and Another

High Court Of Himachal Pradesh · (2003) 1 ShimLC 500

Himachal Pradesh Urban Rent Control Act, 1971 — Section 21Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 21, 24, 24(1), 24(5)

Read judgment

High Courts10 Dec 2002Dismissed

B.N. Mehta Vs Kapoor Agencies and Another

High Court Of Himachal Pradesh · (2004) 1 BC 99 : (2003) CriLJ 2611 : (2003) 3 RCR(Criminal) 816 : (2003) 1 ShimLC 512

Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts10 Dec 2002Dismissed

Inderjit Singh Avtar Singh Vs Nathpa Jhakri Power Corporation Ltd.

High Court Of Himachal Pradesh · (2003) 2 ARBLR 453

Arbitration and Conciliation Act, 1996 — Section 33

Read judgment

High Courts09 Dec 2002Dismissed

Asha Devi Vs Bhagat Ram

High Court Of Himachal Pradesh · (2003) 1 ShimLC 508

Civil Procedure Code, 1908 (CPC) — Section 47Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 14(1), 14(2), 17

Read judgment

High Courts09 Dec 2002Allowed

Sh. Jitender Sodhi Vs Sh. V.K. Uppal

High Court Of Himachal Pradesh · (2002) 3 ShimLC 111

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6A(4)Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 7, 8, 9

Read judgment

High Courts06 Dec 2002Dismissed

Sawapan Kumar and Others Vs Sanjay Kumar and Another

High Court Of Himachal Pradesh · (2002) 3 ShimLC 294

Registration Act, 1908 — Section 17, 18, 73, 77

Read judgment

High Courts05 Dec 2002

State of Himachal Pradesh Vs Rasheed Ahmed and Others

High Court Of Himachal Pradesh · (2003) CriLJ 2591

Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983 — Section 14

Read judgment

High Courts04 Dec 2002Allowed

Harjinder Kaur and Others Vs Sunita and Others

High Court Of Himachal Pradesh · (2002) 3 ShimLC 1

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 115Limitation Act, 1963 — Section 14

Read judgment

High Courts04 Dec 2002Allowed

Mani Ram Vs Smt. Sudesh Kumari

High Court Of Himachal Pradesh · (2002) 3 ShimLC 58

Himachal Pradesh Urban Rent Control Act, 1987 — Section 10, 11, 13, 14, 24

Read judgment

High Courts03 Dec 2002Dismissed

Surinder Kumar Vs State of H.P. and Another

High Court Of Himachal Pradesh · (2003) CriLJ 2900 : (2003) 4 RCR(Criminal) 182 : (2002) 3 ShimLC 153

Criminal Procedure Code, 1973 (CrPC) — Section 216Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468, 472

Read judgment

High Courts02 Dec 2002Dismissed

Desh Raj Sood Vs The Chief Justice and Others

High Court Of Himachal Pradesh · (2002) 3 ShimLC 370

Constitution of India, 1950 — Article 14, 16, 229Himachal Pradesh (Recruitment, Conditions of Service and Conduct) Rules, 1997 — Order 1 Rule 10, Order 1 Rule 12, Order 1 Rule 2, Order 1 Rule 7, Order 1 Rule 9

Read judgment

High Courts29 Nov 2002Dismissed