High Courts30 Apr 2002Dismissed
Mansa Devi and Others Vs Rewat Ram and Others
High Court Of Himachal Pradesh · (2002) 2 ShimLC 264
Civil Procedure Code, 1908 (CPC) — Section 10
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,328 judgments · page 1,333 of 1,567
High Courts26 Apr 2002Dismissed
Gita Ram Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2002) CriLJ 3832
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 173, 313Penal Code, 1860 (IPC) — Section 201, 34, 341, 376, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts24 Apr 2002Allowed
M/s. Universal Shimla Apples Vs The H.P. Co-operative Marketing and Consumers Federation Ltd. and Another
High Court Of Himachal Pradesh · (2002) 2 ShimLC 293
Arbitration Act, 1940 — Section 14, 14(2), 17, 20, 31
High Courts23 Apr 2002Dismissed
Ranvir Kuthiala and Another Vs Devi Dass and Another
High Court Of Himachal Pradesh · (2002) 2 ShimLC 295
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 21(5), 24(5)
High Courts23 Apr 2002
Satya Devi Sharma and Others Vs Megh Pal and Another
High Court Of Himachal Pradesh · (2003) 1 ACC 477 : (2002) ACJ 2104 : (2003) 1 LLJ 265 : (2002) 2 ShimLC 311
Workmens Compensation Act, 1923 — Section 4
High Courts22 Apr 2002Allowed
State of Himachal Pradesh Vs Sandya Devi
High Court Of Himachal Pradesh · (2002) 2 ShimLC 208
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 20 Rule 6A(2), 33Himachal Pradesh Land Revenue Act, 1954 — Section 163, 163(1), 163(3), 163(4), 163(5)Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 3(2)
High Courts22 Apr 2002Dismissed
Ramesh Chand and Another Vs Sant Kumar
High Court Of Himachal Pradesh · AIR 2003 HP 66
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9
High Courts17 Apr 2002Dismissed
Sito Vs Amar Nath and Others
High Court Of Himachal Pradesh · AIR 2004 HP 26
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts12 Apr 2002Allowed
Sandeep Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2002) 2 ShimLC 224
Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(3), 100(4), 100(5), 164Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 51
High Courts12 Apr 2002Allowed
Raj Kumar @ Khem Raj Vs State of H.P.
High Court Of Himachal Pradesh · (2002) CriLJ 3816 : (2003) 1 DMC 212 : (2002) 4 RCR(Criminal) 792
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts12 Apr 2002
Smt. Padmo and Others Vs Surat Ram
High Court Of Himachal Pradesh · (2003) CriLJ 237 : (2003) 1 DMC 483 : (2003) 1 RCR(Criminal) 856 : (2002) 2 ShimLC 234
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)Himachal Pradesh Panchayati Raj Act, 1994 — Section 32, 71, 71(2)
High Courts11 Apr 2002
Ram Pal and Others Vs Agya Ram and Another
High Court Of Himachal Pradesh · AIR 2003 HP 1
Succession Act, 1925 — Section 63
High Courts09 Apr 2002Allowed
Balkrishan Sharma Vs State of H.P.
High Court Of Himachal Pradesh · (2002) CriLJ 4364
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 397, 481Prevention of Corruption Act, 1988 — Section 13(2)
High Courts09 Apr 2002
Ajeet International Vs H.P. Horticulture Produce Marketing and Processing Corporation Ltd.
High Court Of Himachal Pradesh · AIR 2002 HP 159 : (2003) 1 ARBLR 72
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 51
High Courts05 Apr 2002Allowed
Som Kumar Vs District and Sessions Judge and Others
High Court Of Himachal Pradesh · (2002) 2 ShimLC 378
Himachal Pradesh Subordinate Courts Staff (Recruitment, Promotion and Conditions of Service) Rules, 1965 — Rule 14, 15(1), 29, 29(2), 29AHimachal Pradesh Subordinate Courts Staff (Recruitment, Promotion and Conditions of Service) Rules, 1997 — Rule 18, 19, 7
High Courts05 Apr 2002Allowed
Shankar Lal and Others Vs State of H.P.
High Court Of Himachal Pradesh · (2002) CriLJ 3516
Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111
High Courts04 Apr 2002
Hari Ram Vs State of H.P.
High Court Of Himachal Pradesh · (2002) CriLJ 3532
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 176, 201, 376, 506
High Courts04 Apr 2002Allowed
Bhagwan Dass etc. Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2003) CriLJ 536 : (2003) 1 ShimLC 211
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 35, 54
High Courts04 Apr 2002Dismissed
Kashi Ram Vs Harbhajan Singh Bhajji
High Court Of Himachal Pradesh · AIR 2002 HP 154 : (2003) 2 RCR(Civil) 752
Civil Procedure Code, 1908 (CPC) — Section 9Himachal Pradesh Land Revenue Act, 1954 — Section 32, 37, 46Limitation Act, 1963 — Article 65, 65
High Courts02 Apr 2002
Nawab Deen Vs Sohan Singh and others
High Court Of Himachal Pradesh · AIR 2002 HP 143
Evidence Act, 1872 — Section 145, 155, 40, 41, 42