High Courts11 Apr 2000Dismissed

Rakesh Mohan Vs Brig. Kapil Mohan and Others

High Court Of Himachal Pradesh · (2000) 3 ShimLC 331

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Companies Act, 1956 — Section 159, 160, 161, 163, 209A(1)Limitation Act, 1963 — Article 56, 58, 59, 17
High Courts05 Apr 2000Dismissed

Gian Chand Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (2000) 3 ShimLC 61

Constitution of India, 1950 — Article 226, 227, 309Demobilized Armed Forces Personnel (Reservation of Vacancies in the Himachal State Non-Technical Services) Rules, 1972 — Rule 3, 5
High Courts05 Apr 2000Dismissed

Bhadar Singh Vs Smt. Jumi

High Court Of Himachal Pradesh · AIR 2001 HP 9 : (2001) 1 ShimLC 98

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 64
High Courts24 Mar 2000Allowed

Shri Dile Ram Vs Shri Tek Chand

High Court Of Himachal Pradesh · (2000) 2 ShimLC 125

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 5Central Civil Services (Pension) Rules, 1972 — Rule 18A(1), 48A, 48A(2)
High Courts24 Mar 2000

Pyare Lal Vs Sham Lal

High Court Of Himachal Pradesh · (2000) 2 ShimLC 324

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 151Contempt of Courts (Himachal Pradesh) Rules, 1996 — Rule 2, 6 , 9Contempt of Courts Act, 1971 — Section 12(3), 20