High Courts09 Jul 2001Dismissed
Seema Sharma and Another Vs District and Sessions Judge and Another
High Court Of Himachal Pradesh · (2001) 3 ShimLC 285
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,328 judgments · page 1,342 of 1,567
High Courts06 Jul 2001Dismissed
Raj Kumar Vs Leela Wati
High Court Of Himachal Pradesh · (2002) 1 ShimLC 33
Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh Urban Rent Control Act, 1987 — Section 14
High Courts06 Jul 2001Dismissed
Saran Das Vs State of H.P.
High Court Of Himachal Pradesh · (2002) 1 RCR(Criminal) 175 : (2001) 3 ShimLC 332
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 307, 324, 326, 452
High Courts06 Jul 2001Allowed
Rakesh Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2001) 3 ShimLC 154
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313, 378Evidence Act, 1872 — Section 73Identification of Prisoners Act, 1920 — Section 5
High Courts04 Jul 2001Dismissed
Ram Parkash Vs State of H.P.
High Court Of Himachal Pradesh · (2002) 1 ShimLC 73
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 107, 304B, 306, 34, 498A
High Courts04 Jul 2001
Gulsher and Others Vs Santosh Singh
High Court Of Himachal Pradesh · (2001) 3 ShimLC 295
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 23 Rule 4, Order 41 Rule 23, Order 41 Rule 23A
High Courts29 Jun 2001Dismissed
Partap Chand Vs Surinder Kumar and Another
High Court Of Himachal Pradesh · (2001) 3 ShimLC 348
Civil Procedure Code, 1908 (CPC) — Section 115, 2(2)Limitation Act, 1963 — Article 136, 15Transfer of Property Act, 1882 — Section 48, 53A
High Courts29 Jun 2001Dismissed
Bachan Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2001) 3 ShimLC 118
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts29 Jun 2001Dismissed
Devinder Singh Vs State of H.P.
High Court Of Himachal Pradesh · (2002) 1 RCR(Criminal) 160 : (2001) 3 ShimLC 327
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 35, 54Penal Code, 1860 (IPC) — Section 302, 307, 34, 420, 447
High Courts29 Jun 2001Allowed
Bhat Brahman Kalyan Samit Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2001) 3 ShimLC 5
Constitution of India, 1950 — Article 14, 166, 226, 227
High Courts29 Jun 2001
Raj Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2001) 3 ShimLC 298
Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 20, 20APrevention of Food Adulteration Rules, 1955 — Rule 18
High Courts29 Jun 2001Dismissed
Kapil Dev Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2002) 2 ShimLC 164
Penal Code, 1860 (IPC) — Section 302, 376, 376(1), 511
High Courts28 Jun 2001Dismissed
Mehar Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2001) 3 ShimLC 32
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37(1), 42, 50
High Courts25 Jun 2001Dismissed
Jiya Ram Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2001) 3 ShimLC 44
Constitution of India, 1950 — Article 226, 309
High Courts22 Jun 2001Dismissed
Daulat Ram and Another Vs State of H.P.
High Court Of Himachal Pradesh · (2001) 3 ShimLC 124
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 34, 363, 366A, 375, 376
High Courts21 Jun 2001
Durga Singh and Others Vs Nand Lal and Others
High Court Of Himachal Pradesh · (2002) 1 ShimLC 1
High Courts20 Jun 2001
Loharu Ram Vs Keemtu and Others
High Court Of Himachal Pradesh · (2002) 1 ShimLC 4
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, Order 21 Rule 35, Order 21 Rule 35(1), Order 21 Rule 35(2)
High Courts19 Jun 2001Allowed
Hony. Captain (Retd.) Onkar Singh Vs H.P. Ex-Servicemen Co. and Others
High Court Of Himachal Pradesh · (2001) 3 ShimLC 95
Constitution of India, 1950 — Article 12, 14, 19, 21, 226
High Courts07 Jun 2001Dismissed
Dharam Singh and Others Vs Prem Singh and Others
High Court Of Himachal Pradesh · (2002) 1 ShimLC 49
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1908 — Article 113, 120, 58
High Courts07 Jun 2001
H.P. State Industrial Development Corporation Vs Form Techniks (India) Pvt. Ltd. and Others
High Court Of Himachal Pradesh · (2001) 3 ShimLC 204
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 14Contract Act, 1872 — Section 138State Financial Corporations Act, 1951 — Section 25, 29, 29(1), 29(4), 29(5)