COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,328 judgments · page 1,343 of 1,567

High Courts07 Jun 2001

Gajanand Alias Rajinder Prashad Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2001) 3 ShimLC 54

Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 292, 293, 293(2)Evidence Act, 1872 — Section 45

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High Courts05 Jun 2001Dismissed

J.M. Builders Vs Union of India (UOI)

High Court Of Himachal Pradesh · (2001) 3 ShimLC 256

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts05 Jun 2001

H.P. State Forest Corpn. Vs Joint Commissioner of Income Tax

High Court Of Himachal Pradesh · (2001) 118 TAXMAN 127

Income Tax Act, 1961 — Section 142(2A)

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High Courts05 Jun 2001

Himachal Pradesh State Forest Corporation Ltd. Vs Joint Commissioner of Income Tax and Another

High Court Of Himachal Pradesh · (2001) 252 ITR 833

Income Tax Act, 1961 — Section 142(2A), 44AB

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High Courts29 May 2001Dismissed

Parveen Kumar and Others Vs Prem Chand

High Court Of Himachal Pradesh · (2001) 3 ShimLC 356

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 10, 107, 115, 151

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High Courts28 May 2001

Smt. Rekha Devi and Another Vs Sh. Ranjeet Singh and Others

High Court Of Himachal Pradesh · (2001) 3 ShimLC 339

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1 , Order 3 Rule 4, Order 6 Rule 14, Order 9 Rule 8Motor Vehicles Act, 1988 — Section 165, 165(1), 166(1)

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High Courts28 May 2001

Rekha Devi and Another Vs Ranjeet Singh and Others

High Court Of Himachal Pradesh · (2003) ACJ 1144

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8

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High Courts25 May 2001Allowed

Dinesh Chadha Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2001) 2 ShimLC 297

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4)

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High Courts24 May 2001Dismissed

Vikrant thakur Vs State Bank of India and Another

High Court Of Himachal Pradesh · (2001) 3 ShimLC 28

Constitution of India, 1950 — Article 14, 19, 21

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High Courts21 May 2001Allowed

Uttam Chand Vs Manju and Others

High Court Of Himachal Pradesh · (2002) 1 ShimLC 57

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151

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High Courts18 May 2001Allowed

Partap Chand Goyal Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (2001) 2 ShimLC 370

Forest Act, 1927 — Section 41, 42, 52, 52(2), 52APenal Code, 1860 (IPC) — Section 379, 411

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High Courts18 May 2001Dismissed

Ms. Monika Vs H.P. University and Others

High Court Of Himachal Pradesh · (2001) 2 ShimLC 431

Constitution of India, 1950 — Article 16, 19, 21

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High Courts17 May 2001Allowed

Balwinder Singh Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2001) 2 ShimLC 293

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts16 May 2001

Raksha Devi and Others Vs H.P. State Electricity Board and Others

High Court Of Himachal Pradesh · (2001) 2 ACC 521

Workmens Compensation Act, 1923 — Section 4, 4A

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High Courts15 May 2001

State of Himachal Pradesh Vs Asia Resorts Ltd. and Another

High Court Of Himachal Pradesh · (2001) 3 ShimLC 363

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 299, 299(1)Contract Act, 1872 — Section 65, 70

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High Courts11 May 2001Dismissed

Ram Dulari Vs Jagat Ram

High Court Of Himachal Pradesh · (2002) 1 ShimLC 47

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts11 May 2001Allowed

State of Himachal Pradesh Vs Ganga Sukh and Others

High Court Of Himachal Pradesh · (2002) 1 ShimLC 38

Criminal Procedure Code, 1973 (CrPC) — Section 313Himachal Pradesh Panchayati Raj Act, 1968 — Section 203, 207, 323Himachal Pradesh Panchayati Raj Act, 1994 — Section 35

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High Courts11 May 2001Dismissed