High Courts18 Aug 1999
Shri Krishan Swarup Bhatnagar Vs Shri Chander Mohan Rewal and Another
High Court Of Himachal Pradesh · AIR 2000 HP 53
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 16G, 20
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,328 judgments · page 1,357 of 1,567
High Courts18 Aug 1999Dismissed
State of Himachal Pradesh Vs Saroj Bala and Others
High Court Of Himachal Pradesh · (2000) 1 ACC 257 : (2000) ACJ 1060 : (2000) 2 ShimLC 91
Motor Vehicles Act, 1988 — Section 110B
High Courts18 Aug 1999Dismissed
State of Himachal Pradesh Vs Smt. Saroj Bala and Others
High Court Of Himachal Pradesh · (2000) 2 ShimLC 91
Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1988 — Section 168
High Courts17 Aug 1999
Ayuna Rana and Another Vs Smt. Subhadra Devi and Others
High Court Of Himachal Pradesh · (2001) 2 CivCC 494 : (2001) 4 RCR(Civil) 416 : (2001) 2 RCR(Rent) 447 : (2000) 1 ShimLC 383
Transfer of Property Act, 1882 — Section 76
High Courts17 Aug 1999Dismissed
Bahadur Singh Vs Bhagi Rath
High Court Of Himachal Pradesh · (2000) 2 ShimLC 315
Hindu Succession Act, 1956 — Section 30Succession Act, 1925 — Section 59
High Courts17 Aug 1999Allowed
Gujarat Ambuja Cement Ltd. and Another Vs Assessing Authority-cum-Assistant Excise and Taxation Commissioner and Others
High Court Of Himachal Pradesh · (2000) 1 ShimLC 456 : (2000) 118 STC 315
Constitution of India, 1950 — Article 226Himachal Pradesh General Sales Tax Act, 1968 — Section 42, 42A, 5A, 8(5)Himachal Pradesh Regarding Grant of Incentives to Industrial Units Revised Rules, 1991 — Rule 1.2, 11.1, 11.2, 11.3, 11.4
High Courts16 Aug 1999Dismissed
Nishant Singh Sipehia and Another Vs Regional Engineering College, Hamirpur
High Court Of Himachal Pradesh · AIR 2000 HP 99 : (2000) 2 ShimLC 83
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts16 Aug 1999Dismissed
State of H.P. Vs Hazara Singh and Others
High Court Of Himachal Pradesh · (2000) CriLJ 1163
Forest Act, 1927 — Section 29, 30, 33
High Courts16 Aug 1999Dismissed
Nishant Singh Sipehia and Piyush Kaushal Vs Regional Engineering College
High Court Of Himachal Pradesh · (2000) 2 ShimLC 83
High Courts13 Aug 1999Dismissed
Vijay Singh Mankotia Vs Nehar Singh and Another
High Court Of Himachal Pradesh · (2000) CriLJ 1159
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482, 483Penal Code, 1860 (IPC) — Section 120B, 323, 324, 394, 397(1)
High Courts13 Aug 1999Dismissed
Raj Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2000) 1 ShimLC 391
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 164, 374Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 304, 307
High Courts13 Aug 1999Allowed
Amit J. Bhalla Vs Rajneesh Aggarwal
High Court Of Himachal Pradesh · (2000) 99 CompCas 130
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts13 Aug 1999Dismissed
Badri Prasad Sood Vs Jai Dev and Others
High Court Of Himachal Pradesh · (2000) 1 ShimLC 408
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 22 Rule 4, 115Limitation Act, 1963 — Article 120, 5
High Courts12 Aug 1999Dismissed
Hari Singh and Others Vs Milap Chand
High Court Of Himachal Pradesh · (2000) 1 ShimLC 403
Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 45Hindu Succession Act, 1956 — Section 8Punjab Tenancy Act, 1887 — Section 59
High Courts11 Aug 1999Dismissed
Land Acquisition Collector, HPSEB and Another Vs Rani Rajindera Kumari and Others Land Acquisition Collector, NJPC and Another Vs Smt. Rani Rajindera Kumari and Others
High Court Of Himachal Pradesh · (2000) 2 ShimLC 45
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 27, Order 6 Rule 17, 115, 151Constitution of India, 1950 — Article 226East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts10 Aug 1999
H.R.T.C. and Another Vs Sarla Devi and Others
High Court Of Himachal Pradesh · (2000) 1 ACC 167
High Courts10 Aug 1999Allowed
New India Assurance Co. Ltd. Vs Anil Kumar and Others
High Court Of Himachal Pradesh · (2000) 1 ACC 148 : (2001) ACJ 127
Motor Vehicles Act, 1988 — Section 96(2)(b)(i)(a)
High Courts02 Aug 1999Allowed
Sukesh Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2000) CriLJ 698 : (2000) 2 RCR(Criminal) 61 : (1999) 2 ShimLC 494
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 376Punjab Police Rules, 1934 — Rule 26, 32
High Courts30 Jul 1999Allowed
Om Prakash Vs State of H.P.
High Court Of Himachal Pradesh · (2000) CriLJ 1591
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376(2)
High Courts29 Jul 1999
Jagjiwan Paul Vs Bipin Singh Parmar and Others
High Court Of Himachal Pradesh · (2000) 1 ShimLC 99
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1(2), Order 16 Rule 2, Order 16 Rule 4, 151Representation of the People Act, 1951 — Section 100(1), 83