COURT ARCHIVE

High Court Of Himachal Pradesh judgments

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

High Courts16 Sept 2002Allowed

Jayant Kumar Roy Vs Sham Kumar

High Court Of Himachal Pradesh · (2002) 3 ShimLC 227

Civil Procedure Code, 1908 (CPC) — Section 115, 47Himachal Pradesh Urban Rent Control Act, 1971 — Section 13(1), 14, 14(1), 2Punjab Urban Rent Restriction Act, 1941 — Section 13, 2(5)

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High Courts16 Sept 2002

General Sales Ltd. and Another Vs Jagdish Rana

High Court Of Himachal Pradesh · AIR 2003 HP 90 : (2003) 1 ShimLC 349

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, 34Evidence Act, 1872 — Section 61Specific Relief Act, 1963 — Section 16, 20

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High Courts13 Sept 2002Dismissed

State of H.P. Vs Vinod Kumar

High Court Of Himachal Pradesh · (2002) 3 ShimLC 137

Criminal Procedure Code, 1973 (CrPC) — Section 313Punjab Excise Act, 1914 — Section 61(1)

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High Courts13 Sept 2002

Geeta Devi Vs Devinder Nath Bhardwaj and Others

High Court Of Himachal Pradesh · (2003) 1 ShimLC 309

Civil Procedure Code, 1908 (CPC) — Section 15Himachal Pradesh Court Fees Act, 1968 — Article 13, 17, 7Himachal Pradesh Courts Act, 1976 — Section 21

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High Courts13 Sept 2002

Jaswanti Devi and Others Vs Sunil Mehra

High Court Of Himachal Pradesh · AIR 2004 HP 15 : (2003) 1 ShimLC 314

Himachal Pradesh Registration of Money Lenders Act, 1976 — Section 10, 2(13), 2(8), 2(9), 3

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High Courts12 Sept 2002Dismissed

Bhakhra Beas Management Board and Others Vs Mahant Ram

High Court Of Himachal Pradesh · (2002) 3 ShimLC 122

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts11 Sept 2002

Narain Singh Bramta Vs State of H.P. and Others

High Court Of Himachal Pradesh · AIR 2003 HP 81 : (2002) 3 ShimLC 273

Civil Procedure Code, 1908 (CPC) — Section 80, 9Himachal Pradesh Town and Country Planning Act, 1977 — Section 15, 16, 31(5), 32, 33

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High Courts09 Sept 2002

State of Himachal Pradesh Vs Surat Singh and etc. etc.

High Court Of Himachal Pradesh · (2003) CriLJ 386 : (2003) 1 RCR(Criminal) 529

Criminal Procedure Code, 1973 (CrPC) — Section 353, 465

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High Courts07 Sept 2002Dismissed

Justice P.N. Nag (Retd.) Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2003) 1 ShimLC 82

Administrative Tribunals Act, 1985 — Section 10, 6Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 16, 16(2), 2

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High Courts06 Sept 2002Dismissed

Munshi Ram and Another Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2003) 1 ShimLC 330

Civil Procedure Code, 1908 (CPC) — Section 154Medical Termination of Pregnancy Act, 1971 — Section 3Penal Code, 1860 (IPC) — Section 304, 314, 34

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High Courts05 Sept 2002Dismissed

H.S. Goolery and Another Vs Ashok Kumar Soni and Another

High Court Of Himachal Pradesh · (2003) 1 ShimLC 303

Constitution of India, 1950 — Article 14Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14(2)

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High Courts03 Sept 2002Dismissed

Satya Chaudhary Vs State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · (2003) 1 ShimLC 326

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 452, 482Penal Code, 1860 (IPC) — Section 379

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High Courts02 Sept 2002

H.R.T.C. and Another Vs Madan Lal

High Court Of Himachal Pradesh · (2003) 1 ShimLC 322

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15

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High Courts02 Sept 2002Dismissed

Surjit Verma Vs Bawa Jung Bahadur

High Court Of Himachal Pradesh · (2003) 1 RCR(Civil) 628 : (2003) 1 RCR(Rent) 301 : (2002) 3 ShimLC 298

Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 24(5)Succession Act, 1925 — Section 2, 220, 222, 273

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High Courts02 Sept 2002

Steel Strips Ltd. Vs Him Teknoforge Ltd.

High Court Of Himachal Pradesh · (2003) 42 SCL 177

Companies Act, 1956 — Section 433, 434

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High Courts02 Sept 2002Dismissed

Secretary, Punjab State Electricity Board and Another Vs O.P. Chawla

High Court Of Himachal Pradesh · (2003) 2 LLJ 1136 : (2002) 3 ShimLC 312

Civil Procedure Code, 1908 (CPC) — Section 100Electricity (Supply) Act, 1948 — Section 79

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High Courts29 Aug 2002Dismissed

Ramesh Chand, Shakti Singh and Rakesh Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2002) 3 ShimLC 320

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 325

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High Courts29 Aug 2002Dismissed

Latif Mohammad Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2004) CriLJ 2750 : (2004) 3 RCR(Criminal) 870 : (2002) 2 ShimLC 456

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50

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High Courts29 Aug 2002Dismissed

Ramesh Chand and etc. Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2004) CriLJ 2436

Penal Code, 1860 (IPC) — Section 300, 307, 34

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High Courts29 Aug 2002

Vidhya Chand Vs Smt. Shaimu Devi

High Court Of Himachal Pradesh · (2003) 1 ShimLC 297

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 33 Rule 3, Order 33 Rule 4, Order 33 Rule 6Hindu Adoptions and Maintenance Act, 1956 — Section 18

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