High Courts27 Jul 2001Dismissed
State of H.P. Vs Yusuf
High Court Of Himachal Pradesh · (2001) 3 ShimLC 253
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 20
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,328 judgments · page 1,341 of 1,567
High Courts27 Jul 2001Dismissed
Sadhu Ram Vs Dinesh Kumar and Others
High Court Of Himachal Pradesh · (2002) 2 ShimLC 144
High Courts26 Jul 2001Allowed
Himachal Builders and Others Vs H.P. Minerals Industrial Development Corporation
High Court Of Himachal Pradesh · (2001) 3 ShimLC 237
Civil Procedure Code, 1908 (CPC) — Section 100Companies (Acceptance of Deposits) Rules, 1975 — Rule 2Companies Act, 1956 — Section 58(3A), 58A
High Courts26 Jul 2001Dismissed
Mohan Singh Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2001) 3 ShimLC 46
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42Penal Code, 1860 (IPC) — Section 302
High Courts26 Jul 2001Dismissed
Tarsem Singh Vs Ramesh Chand Aggarwal and Another
High Court Of Himachal Pradesh · (2001) 3 ShimLC 35
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 15, 15(2), 16, 16(4)
High Courts26 Jul 2001Dismissed
State of H.P. Vs Pankju Ram Brij Kumar Sharma Vs Suraj and Another
High Court Of Himachal Pradesh · (2001) 3 ShimLC 90
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307, 326, 34, 506
High Courts24 Jul 2001Allowed
State of H.P. Vs Dilwar Singh
High Court Of Himachal Pradesh · (2001) 3 ShimLC 268
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 354, 506
High Courts20 Jul 2001
Rohit Sharma Vs H.P. University and Others
High Court Of Himachal Pradesh · (2001) 3 ShimLC 307
High Courts20 Jul 2001Allowed
Jaspal Singh and Others Vs State of H.P.
High Court Of Himachal Pradesh · (2001) 3 ShimLC 303
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(8), 397, 401Penal Code, 1860 (IPC) — Section 147, 323, 324, 506
High Courts20 Jul 2001Allowed
Darshan Ram Vs Gajjan Ram and Others
High Court Of Himachal Pradesh · (2002) 2 ShimLC 67
High Courts19 Jul 2001Allowed
Krishan Kumar Vs Hon''ble High Court and Another
High Court Of Himachal Pradesh · (2001) 3 ShimLC 41
Constitution of India, 1950 — Article 226, 227
High Courts18 Jul 2001Allowed
Mohan Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2001) 3 ShimLC 81
Evidence Act, 1872 — Section 119Oaths Act, 1969 — Section 4Penal Code, 1860 (IPC) — Section 376
High Courts18 Jul 2001Dismissed
Shri D.C. Thakur Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2001) 3 ShimLC 289
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts17 Jul 2001Allowed
Bala Ram Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2002) 1 ShimLC 439
Constitution of India, 1950 — Article 20, 226Himachal Pradesh Panchayati Raj Act, 1994 — Section 122, 122(1), 122(2), 145, 145(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 342
High Courts16 Jul 2001Dismissed
Chandan Sharma Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2002) 2 ShimLC 136
Constitution of India, 1950 — Article 226
High Courts16 Jul 2001
Karam Chand and Others Vs Bakshi Ram and Others
High Court Of Himachal Pradesh · (2002) 3 RCR(Civil) 780 : (2002) 1 ShimLC 9
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9, 100Limitation Act, 1963 — Section 5
High Courts16 Jul 2001
Kashmir Singh Vs Mansa Ram and Others
High Court Of Himachal Pradesh · (2001) 3 ShimLC 21
Constitution of India, 1950 — Article 122(1), 136, 212, 212(2), 226
High Courts16 Jul 2001Dismissed
Union of India (UOI) Vs Haryana Telecom Ltd.
High Court Of Himachal Pradesh · (2001) 3 ShimLC 305
Arbitration and Conciliation Act, 1996 — Section 11(6), 34, 42Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151
High Courts16 Jul 2001Dismissed
Dharam Dass Vs Kusum Lata
High Court Of Himachal Pradesh · (2001) 3 ShimLC 1
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, 24(5)
High Courts13 Jul 2001Allowed
Bijainder Singh Vs Jaspal Singh
High Court Of Himachal Pradesh · (2001) 3 ShimLC 263
East Punjab Urban Rent Restriction Act, 1949 — Section 2Himachal Pradesh Urban Rent Control Act, 1987 — Section 14