Criminal Procedure Code, 1973 (CrPC) — Section 125Himachal Pradesh Court Fees Act, 1968 — Section 7Hindu Adoptions and Maintenance Act, 1956 — Section 18

Read judgment

High Courts10 Aug 2001Dismissed

Smt. Madhu Sanghi and Others Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (2002) 2 ShimLC 149

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, 151Penal Code, 1860 (IPC) — Section 332, 353, 504, 506

Read judgment

High Courts10 Aug 2001Dismissed

Prem Raj Sharma Vs Baldev Verma

High Court Of Himachal Pradesh · (2002) 2 ShimLC 74

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 39 Rule 1, Order 39 Rule 2, 100, 11Evidence Act, 1872 — Section 35

Read judgment

High Courts07 Aug 2001Dismissed

State of H.P. Vs Dr. C.L. Malhotra and Others

High Court Of Himachal Pradesh · (2002) 1 ShimLC 280

Criminal Procedure Code, 1973 (CrPC) — Section 313Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983 — Section 22Penal Code, 1860 (IPC) — Section 120B, 420

Read judgment

High Courts07 Aug 2001

Himachal Sales and Stones and Another Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2002) 1 ShimLC 445

Himachal Pradesh Minor Minerals (Concession) Revised Rules, 1971 — Rule 18, 19, 20, 20(2), 56Mines and Minerals (Development and Regulation) Act, 1957 — Section 15(1)

Read judgment

High Courts03 Aug 2001Dismissed

Devinder Singh and Others Vs State of H.P.

High Court Of Himachal Pradesh · (2002) 2 ShimLC 88

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 114A, 14A, 27Penal Code, 1860 (IPC) — Section 34, 375, 376, 380, 457

Read judgment

High Courts02 Aug 2001Allowed

R.C. Verma Vs Smt. Pushpa Rani and Another

High Court Of Himachal Pradesh · (2001) 3 ShimLC 224

East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3), 24(5), 4(3)

Read judgment

High Courts02 Aug 2001Dismissed

Daulat Ram and Others Vs Surinder Singh

High Court Of Himachal Pradesh · (2001) 3 ShimLC 231

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Industrial Disputes Act, 1947 — Section 16Legal Services Authorities Act, 1987 — Section 10(2), 19(5), 20, 20(3), 20(4)

Read judgment

High Courts02 Aug 2001Dismissed

State of H.P. Vs Ram Krishan

High Court Of Himachal Pradesh · (2001) 3 ShimLC 275

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 173, 313Prevention of Corruption Act, 1947 — Section 5Prevention of Corruption Act, 1988 — Section 13(2), 7

Read judgment

High Courts02 Aug 2001Allowed

M/s. Era Construction (India) Limited and Others Vs M/s. Johri Lal Bansi Dhar

High Court Of Himachal Pradesh · (2002) 2 ShimLC 158

Read judgment

High Courts31 Jul 2001Allowed

Mata Shanker Ram Samujh Tiwari Vs The State of H.R and Others

High Court Of Himachal Pradesh · (2001) 3 ShimLC 245

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts30 Jul 2001Dismissed

State of Himachal Pradesh Vs Shri Fred Robinson

High Court Of Himachal Pradesh · (2002) 2 ShimLC 100

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Evidence Act, 1872 — Section 114Foreigners Act, 1946 — Section 14

Read judgment

High Courts30 Jul 2001

New India Assurance Co. Ltd. Vs Satbir alias Sukhbir and Others

High Court Of Himachal Pradesh · (2002) 1 ACC 684 : (2002) ACJ 684

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151

Read judgment

High Courts30 Jul 2001Allowed

Hari man Vs The High Court of H.P. and Another

High Court Of Himachal Pradesh · (2001) 3 ShimLC 174

Constitution of India, 1950 — Article 226

Read judgment

High Courts30 Jul 2001Allowed

Kiran Aggarwal Vs The Chief Secretary to the Government of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (2001) 3 ShimLC 184

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 11, 14Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 14, 142, 21, 226, 227

Read judgment

High Courts28 Jul 2001Dismissed

The Advocate General Vs Bhartiya Adam Jati Sewak Sangh and Others

High Court Of Himachal Pradesh · (2001) 3 ShimLC 319

Civil Procedure Code, 1908 (CPC) — Section 92Societies Registration Act, 1860 — Section 1, 20, 5

Read judgment