High Courts19 May 2000Dismissed
State of Himachal Pradesh Vs Amar Chand
High Court Of Himachal Pradesh · (2001) 1 ShimLC 55
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16(1), 2, 2(1)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,328 judgments · page 1,351 of 1,567
High Courts12 May 2000Dismissed
State of Himachal Pradesh Vs Arjun Singh
High Court Of Himachal Pradesh · (2000) 2 ShimLC 468
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 353, 506
High Courts12 May 2000Dismissed
State of H.P. Vs Madan Lal
High Court Of Himachal Pradesh · (2000) CriLJ 4200 : (2000) 2 ShimLC 438
Prevention of Food Adulteration Act, 1954 — Section 12, 13(2), 14, 14A, 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 9A
High Courts12 May 2000Allowed
Nagesh Kumar Vs Kewal Krishan
High Court Of Himachal Pradesh · AIR 2000 HP 116
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts12 May 2000Allowed
H.P. State Co-operative Marketing and Consumer Federation Ltd. Vs Bhagmal and Others
High Court Of Himachal Pradesh · AIR 2001 HP 33 : (2001) 1 ShimLC 31
Limitation Act, 1963 — Section 5
High Courts12 May 2000Dismissed
Rajinder Kumar and Others Vs Soma Devi and Others
High Court Of Himachal Pradesh · (2001) ACJ 307 : (2001) 1 ShimLC 48
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151
High Courts11 May 2000Allowed
Suresh Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (2000) 2 ShimLC 275
Criminal Procedure Code, 1973 (CrPC) — Section 102, 154, 172, 172(3), 313Evidence Act, 1872 — Section 145, 161, 25, 27, 8Penal Code, 1860 (IPC) — Section 120B, 201, 212, 302, 34
High Courts10 May 2000Dismissed
Durga Singh Vs State of H.P. and Another
High Court Of Himachal Pradesh · (2000) 2 ShimLC 446
Civil Procedure Code, 1908 (CPC) — Section 100, 80Evidence Act, 1872 — Section 3, 50Himachal Pradesh Nautor Land Rules, 1968 — Rule 28, 30, 7, 8
High Courts09 May 2000Dismissed
Udho Vs Ram Kishan and Another
High Court Of Himachal Pradesh · (2000) 2 ShimLC 386
Civil Procedure Code Amendment Act, 1976 — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 100Transfer of Property Act, 1882 — Section 54
High Courts08 May 2000Allowed
Amrit Lal Vs State of H.P.
High Court Of Himachal Pradesh · (2001) CriLJ 1047 : (2001) 3 RCR(Criminal) 256 : (2000) 3 ShimLC 248
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts03 May 2000Dismissed
Balak Ram and Others Vs Chet Ram and Others
High Court Of Himachal Pradesh · (2000) 2 ShimLC 167
Limitation Act, 1963 — Section 5
High Courts03 May 2000
Tulsi Ram and Others Vs Smt. Krishni Devi and Others
High Court Of Himachal Pradesh · (2000) 2 ShimLC 172
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 22 Rule 4Limitation Act, 1963 — Section 5
High Courts26 Apr 2000Dismissed
Smt. Mukhtiar Devi and Others Vs Smt. Gauran and Others
High Court Of Himachal Pradesh · (2000) 3 ShimLC 154
Civil Procedure Code, 1908 (CPC) — Section 100Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 15(2), 57Himachal Pradesh Land Revenue Act, 1954 — Section 37, 37(2)
High Courts24 Apr 2000Dismissed
Gurdev Singh Vs Gulaboo and Others
High Court Of Himachal Pradesh · (2000) 3 ShimLC 285
Hindu Succession Act, 1956 — Section 30, 4
High Courts19 Apr 2000Dismissed
Himachal Pradesh State Industrial Development Corporation Ltd. Vs Manson (India) Pvt. Ltd. and Others
High Court Of Himachal Pradesh · (2002) 111 CompCas 763
Limitation Act, 1963 — Article 37State Financial Corporations Act, 1951 — Section 29
High Courts19 Apr 2000Allowed
State of Himachal Pradesh Vs Chet Ram
High Court Of Himachal Pradesh · (2000) 3 ShimLC 344
Civil Procedure Code, 1908 (CPC) — Section 100, 80Constitution of India, 1950 — Article 133Himachal Pradesh Land Revenue Act, 1954 — Section 163, 163(1), 163(3), 163(4), 163(5)
High Courts18 Apr 2000Dismissed
State of Himachal Pradesh Vs Bhup Singh
High Court Of Himachal Pradesh · (2000) 3 ShimLC 20
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
High Courts17 Apr 2000Dismissed
Partap Malik Vs State of H.P.
High Court Of Himachal Pradesh · (2000) 3 ShimLC 132
Arms Act, 1959 — Section 19, 25, 27Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 482, 561A
High Courts17 Apr 2000Allowed
Narain Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2000) 3 ShimLC 103
Constitution of India, 1950 — Article 13, 14, 245, 246, 302Himachal Pradesh Land Revenue (Amendment and Validation) Act, 1996 — Section 10, 117, 12, 13, 16Himachal Pradesh Land Revenue Act, 1954 — Section 33, 53
High Courts17 Apr 2000Dismissed
Asha Ram Vs State of H.P.
High Court Of Himachal Pradesh · (2000) 3 ShimLC 234
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302