High Courts18 Dec 2000
Karam Singh Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2001) 2 ACC 198 : (2000) 2 ShimLC 347
Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,328 judgments · page 1,346 of 1,567
High Courts04 Dec 2000Dismissed
Himachal Pradesh Civil Supplies Corporation Vs Oriental Insurance Co. Ltd.
High Court Of Himachal Pradesh · (2002) ACJ 1003
High Courts22 Nov 2000Dismissed
Mohit Chopra Vs H.P. Krishi Vishvavidyalaya and Others
High Court Of Himachal Pradesh · (2001) 1 ShimLC 232
Constitution of India, 1950 — Article 1, 14, 19, 21, 226Himachal Pradesh University of Agriculture Horticulture and Forestry Act, 1986 — Section 10, 15, 15(3), 3, 5
High Courts20 Nov 2000
Tula Ram Sharma and Another Vs The Municipal Corporation
High Court Of Himachal Pradesh · (2000) 3 ShimLC 409
Himachal Pradesh Municipal Corporation Act, 1994 — Section 246, 253, 253(1), 253(2)
High Courts17 Nov 2000Dismissed
Raj Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2001) 1 ShimLC 150
Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 161, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 43, 50, 55
High Courts15 Nov 2000Dismissed
State of H.P. Vs Padam Dass
High Court Of Himachal Pradesh · (2001) 1 ShimLC 257
Civil Procedure Code Amendment Act, 1976 — Section 100Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 11, 12, 18Himachal Pradesh Land Revenue Act, 1954 — Section 163, 163(3), 171, 171(2), 46
High Courts13 Nov 2000
UCO Bank Vs Lekh Ram and Another
High Court Of Himachal Pradesh · (2001) 1 ShimLC 162
Civil Procedure Code, 1908 (CPC) — Section 148, 149, 151Limitation Act, 1963 — Section 3
High Courts10 Nov 2000Dismissed
Jagjivan Pal Vs Bipin Singh Parmar
High Court Of Himachal Pradesh · (2000) 3 ShimLC 403
Civil Procedure Code, 1908 (CPC) — Section 151, 152(1), 152(2)Conduct of Elections Rules, 1961 — Rule 64, 84(3), 93, 93(2)Evidence Act, 1872 — Section 165
High Courts10 Nov 2000Dismissed
Smt. Lila Devi Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2000) 3 ShimLC 398
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 14, 15, 2, 5, 7(1)
High Courts10 Nov 2000Allowed
Mani Ram and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2001) 1 ShimLC 266
Penal Code, 1860 (IPC) — Section 109, 342, 375, 376
High Courts09 Nov 2000Dismissed
Wipro Ge Medical Systems Ltd. Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2001) 1 ShimLC 171
Constitution of India, 1950 — Article 14, 226
High Courts27 Oct 2000
Sudripto Roy and Another Vs Suresh Kumar and Another
High Court Of Himachal Pradesh · (2001) 1 ShimLC 191
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 115, 151Constitution of India, 1950 — Article 32
High Courts24 Oct 2000Dismissed
Sh. Virbhadra Singh and Others Vs Kainthla Enquiry Commission and Another
High Court Of Himachal Pradesh · (2000) 3 ShimLC 423
Commissions of Inquiry Act, 1952 — Section 12, 3, 3(1), 5(1), 5(2)Constitution of India, 1950 — Article 14, 226
High Courts19 Oct 2000Dismissed
Himachal Pradesh State Electricity Board Vs Shivalik Casting Pvt. Ltd. and Others
High Court Of Himachal Pradesh · (2003) 115 CompCas 310 : (2004) 50 SCL 212
Companies Act, 1956 — Section 446
High Courts17 Oct 2000Dismissed
Him Sports Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2000) 3 ShimLC 361
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 28, 30, 33, 42, 80
High Courts06 Oct 2000Dismissed
A.D.S. Builders Guild Vs Golden Tourist Resorts and Developer Ltd. and Others
High Court Of Himachal Pradesh · (2003) 115 CompCas 171 : (2004) 50 SCL 314 : (2000) 3 ShimLC 195
Companies Act, 1956 — Section 433, 434
High Courts06 Oct 2000Dismissed
Amar Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2001) 1 ShimLC 114
Criminal Procedure Code, 1973 (CrPC) — Section 154, 164, 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts06 Oct 2000Allowed
Sada Nand Chauhan Vs State of H.P. and Others
High Court Of Himachal Pradesh · (2000) 3 ShimLC 389
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 112, 139, 154, 154(1), 154(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 354
High Courts06 Oct 2000Dismissed
Dhani Ram Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2001) 1 ShimLC 136
Penal Code, 1860 (IPC) — Section 375, 376
High Courts05 Oct 2000Dismissed
Mrs. Sati Rattnam Arvindan Vs Kasturi Lal
High Court Of Himachal Pradesh · (2001) 1 ShimLC 145
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142