High Courts11 Oct 2001Dismissed
Inderjit Singh and Another Vs Onkar Singh
High Court Of Himachal Pradesh · (2002) 1 ShimLC 222
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,328 judgments · page 1,339 of 1,567
High Courts08 Oct 2001Dismissed
Smt. Sonam Dolma and Others Vs Shri Phunchog Angrup and Others
High Court Of Himachal Pradesh · (2003) 3 CivCC 332 : (2002) 1 ShimLC 308
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 342, 366, 366(25)Hindu Succession Act, 1956 — Section 2(2)
High Courts05 Oct 2001Dismissed
Bija Ram and Others Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2002) 1 ShimLC 143
Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 14, 15, 16, 17, 20(2)
High Courts05 Oct 2001Dismissed
Vinay Kumar Bawa Vs State of H.P.
High Court Of Himachal Pradesh · (2002) 1 ShimLC 267
Criminal Procedure Code, 1973 (CrPC) — Section 207, 215, 216, 227, 228Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts04 Oct 2001Dismissed
Dandoo Ram Vs Roop Lal
High Court Of Himachal Pradesh · (2002) 1 ShimLC 231
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 227
High Courts03 Oct 2001Allowed
Court On Its Own Motion Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2002) 1 ShimLC 119
High Courts03 Oct 2001Dismissed
Jatinder Sharma Vs Jeeti Mummick
High Court Of Himachal Pradesh · (2002) 1 ShimLC 109
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 115(1)Himachal Pradesh Urban Rent Control Act, 1971 — Section 11
High Courts03 Oct 2001Dismissed
Smt. Santosh Kumari and others Vs Smt. Vijay Kumari and others
High Court Of Himachal Pradesh · AIR 2002 HP 103
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Oct 2001Dismissed
Durga Singh and Another Vs Nand Lal and Another
High Court Of Himachal Pradesh · (2002) 1 ShimLC 228
Himachal Pradesh Land Revenue Act, 1954 — Section 133, 134
High Courts01 Oct 2001Allowed
Astra Construction Pvt. Ltd. Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2002) 108 CompCas 711 : (2002) 1 ShimLC 114
Arbitration and Conciliation Act, 1996 — Section 30, 31(3), 31(4), 34
High Courts01 Oct 2001Dismissed
C.D. Katoch Vs State of H.P.
High Court Of Himachal Pradesh · (2002) 1 ShimLC 261
Criminal Procedure Code, 1973 (CrPC) — Section 227, 397, 401, 482Forest Act, 1927 — Section 32, 33, 41, 42, 43Penal Code, 1860 (IPC) — Section 109, 120B, 167, 218, 420
High Courts01 Oct 2001Dismissed
Piyare Lal Vs State of H.P.
High Court Of Himachal Pradesh · (2001) 3 ShimLC 395
Himachal Pradesh Land Revenue Act, 1954 — Section 163, 163(3), 163(5), 171, 171(2)
High Courts28 Sept 2001Allowed
State of Himachal Pradesh Vs Lachhu Ram
High Court Of Himachal Pradesh · (2001) 3 ShimLC 373
Himachal Pradesh Land Revenue Act, 1954 — Section 14, 163(1), 163(3), 163(4), 165(5)
High Courts26 Sept 2001
United India Insurance Co. Ltd. Vs Paras Ram and Another
High Court Of Himachal Pradesh · (2002) 1 ACC 243 : (2002) ACJ 243 : (2002) 1 ShimLC 345
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(d), Order 9 Rule 13, 151Motor Vehicles Act, 1988 — Section 173
High Courts25 Sept 2001Allowed
Pushpinder Jain Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2001) 3 ShimLC 403
Arms Act, 1959 — Section 13, 14(3)Constitution of India, 1950 — Article 226
High Courts20 Sept 2001
The H.P. State Industrial Development Corpn. Ltd. Vs Kesri Roller Flour Mills and Others
High Court Of Himachal Pradesh · AIR 2002 HP 34 : (2003) 2 BC 388
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Companies Act, 1956 — Section 4A(1)Limitation Act, 1963 — Article 21
High Courts18 Sept 2001Allowed
Gopal Krishan Vs Jagtamba Parsand and Others
High Court Of Himachal Pradesh · (2002) 1 ShimLC 132
Himachal Pradesh Land Revenue Act, 1954 — Section 104(1), 104(2), 104(3), 104(4), 104(5)Himachal Pradesh Tenancy and Land Reforms Rules, 1975 — Rule 21, 22, 23, 24, 28
High Courts13 Sept 2001Allowed
Chanan Singh Vs Nardu Devi and Another
High Court Of Himachal Pradesh · (2002) 2 DMC 562
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts03 Sept 2001Allowed
Reserve Bank of India Vs Himachal Grameen Sanchayka Ltd.
High Court Of Himachal Pradesh · (2002) 108 CompCas 273
Companies Act, 1956 — Section 450Reserve Bank of India Act, 1934 — Section 45I, 45IA, 45IB, 45MB(2), 45MC
High Courts31 Aug 2001Dismissed
Sudershana Devi Vs Tulsi Ram and Others
High Court Of Himachal Pradesh · (2001) 3 ShimLC 259
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 115Specific Relief Act, 1963 — Section 6 , 6(4