High Courts23 Nov 2001Partly Allowed
Smt. Manorma Devi and Others Vs Smt. Sukarma Bhardwaj and Another
High Court Of Himachal Pradesh · AIR 2002 HP 48
Government Savings Certificate Act, 1959 — Section 6, 7, 8, 8(2)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,328 judgments · page 1,337 of 1,567
High Courts23 Nov 2001
Oriental Insurance Company Ltd. Vs Gulshan Begum and Others
High Court Of Himachal Pradesh · (2002) 2 ACC 204
Motor Vehicles Act, 1966 — Section 166
High Courts22 Nov 2001
S. Butail and Company Vs H.P. State Forest Corpn.
High Court Of Himachal Pradesh · AIR 2002 HP 1 : (2002) 1 ShimLC 319
Chartered Accountants Act, 1949 — Section 22, 30Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1Contract Act, 1872 — Section 7
High Courts22 Nov 2001Dismissed
Yudhister Lal Thukral Vs Smt. Sumitra Devi and Others
High Court Of Himachal Pradesh · (2002) 112 CompCas 493 : (2003) 44 SCL 509
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Nov 2001Allowed
Oriental Insurance Co. Ltd. Vs Yashwant Singh and Others
High Court Of Himachal Pradesh · (2003) ACJ 27
Evidence Act, 1872 — Section 74, 77Insurance Act, 1938 — Section 2(5)Motor Accidents Claims Tribunal Rules, 1960 — Rule 20
High Courts21 Nov 2001
Court on its own motion Vs State of H.P.
High Court Of Himachal Pradesh · (2002) CriLJ 1728 : (2002) 3 RCR(Criminal) 304
Penal Code, 1860 (IPC) — Section 201, 302, 303, 304A
High Courts20 Nov 2001Dismissed
Kheti Ram and Another Vs State of H.P.
High Court Of Himachal Pradesh · (2003) CriLJ 86
Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 34
High Courts19 Nov 2001Dismissed
Karam Chand Vs Datta Ram
High Court Of Himachal Pradesh · (2001) 3 ShimLC 399
Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh Urban Rent Control Act, 1971 — Section 21(5)Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3)
High Courts19 Nov 2001Dismissed
Col. Romesh Chandera Vs State of H.P.
High Court Of Himachal Pradesh · (2002) CriLJ 1031 : (2002) 1 ShimLC 272
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 376, 376(2), 506
High Courts16 Nov 2001Dismissed
Bal Kishan Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2002) CriLJ 2334
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts15 Nov 2001Allowed
Rajiv Gupta Vs Kumari Dimple Gupta
High Court Of Himachal Pradesh · (2002) 2 CivCC 425 : (2002) CriLJ 493 : (2002) 2 DMC 1 : (2001) 3 ShimLC 381
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts15 Nov 2001Allowed
Inder Singh Vs State of H.P. and Others
High Court Of Himachal Pradesh · AIR 2002 HP 23
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80, 80(1), 80(2)
High Courts15 Nov 2001Dismissed
Ram Swaroop Vs Mandir Thakran Kalyan Rai
High Court Of Himachal Pradesh · AIR 2002 HP 27 : (2002) 1 ShimLC 335
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A, Order 8 Rule 6A(1), Order 8 Rule 6B, 100
High Courts13 Nov 2001Allowed
Kokla Devi Vs Chet Ram and Another
High Court Of Himachal Pradesh · (2002) 1 ACC 650 : (2002) ACJ 650 : (2002) 1 ShimLC 204
Motor Vehicles Act, 1988 — Section 163A
High Courts09 Nov 2001
Joginder Pal Dhiman Vs Union of India (UOI)
High Court Of Himachal Pradesh · (2002) CriLJ 677 : (2002) 1 ShimLC 96
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts08 Nov 2001Allowed
State of Himachal Pradesh Vs Amar Nath
High Court Of Himachal Pradesh · (2002) CriLJ 495
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 279, 337
High Courts08 Nov 2001Allowed
Tata Iron and Steel Co. Vs Him Ispat Ltd.
High Court Of Himachal Pradesh · (2002) 108 CompCas 537 : (2002) 1 ShimLC 361
Companies Act, 1956 — Section 433, 434, 434(1), 439Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20, 22, 22(1)
High Courts07 Nov 2001Dismissed
Ramesh Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2002) CriLJ 1880 : (2002) 3 RCR(Criminal) 299 : (2001) 3 ShimLC 389
Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 135(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 23, 28, 41
High Courts05 Nov 2001Allowed
Suresh Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2002) CriLJ 498
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 34, 363, 366, 368
High Courts05 Nov 2001Dismissed
Mast Ram Vs Smt. Shanti Devi
High Court Of Himachal Pradesh · (2002) CriLJ 1616
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 397(2), 401, 482