High Courts29 Dec 1998Dismissed
National Insurance Co. Ltd. Vs Beena Kumari and Others
High Court Of Himachal Pradesh · (2000) ACJ 584 : (1999) 1 ShimLC 464
Motor Vehicles Act, 1988 — Section 110A
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,328 judgments · page 1,364 of 1,567
High Courts28 Dec 1998
H.P. Tourism Development Corporation Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1999) 238 ITR 38 : (1999) 1 ShimLC 438
Constitution of India, 1950 — Article 226, 265
High Courts28 Dec 1998Dismissed
Anil Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (1999) 1 ShimLC 474
Penal Code, 1860 (IPC) — Section 302, 307
High Courts28 Dec 1998Dismissed
H.P.S.E.B. and Others Vs Shiv Kumar Sharma and Others
High Court Of Himachal Pradesh · (1999) 2 ShimLC 111
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 13Land Acquisition Act, 1894 — Section 11, 16
High Courts28 Dec 1998Dismissed
The Nalagarh Workshop Co-operative Industrial and Con-Sumers Society Ltd. Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1999) 1 ShimLC 404
Constitution of India, 1950 — Article 12, 14, 19, 19(1), 19(6)Contract Act, 1872 — Section 23Specific Relief Act, 1963 — Section 14, 41
High Courts18 Dec 1998Allowed
State of H.P. Vs Ram Gopal
High Court Of Himachal Pradesh · (1999) 1 ShimLC 509
Prevention of Food Adulteration Act, 1954 — Section 16(1), 8
High Courts17 Dec 1998Allowed
Babu and Another Vs Dewan Chand and Others
High Court Of Himachal Pradesh · (1999) 1 ShimLC 398
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104, 45Himachal Pradesh Tenancy and Land Reforms Rules, 1975 — Rule 29
High Courts17 Dec 1998
Arun Sood Vs United Commercial Bank and Others
High Court Of Himachal Pradesh · (2000) 1 LLJ 926 : (1999) 2 ShimLC 105
Penal Code, 1860 (IPC) — Section 120B, 420, 465, 467, 468Prevention of Corruption Act, 1988 — Section 5(2)United Commercial Bank Officer Employees (Conduct) Regulations, 1976 — Regulation 6, 6(13), 6(16)
High Courts17 Dec 1998Dismissed
Jeet Ram Vs State of H.P.
High Court Of Himachal Pradesh · (1999) 1 ShimLC 453
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 10(7), 16(1)
High Courts16 Dec 1998Dismissed
Mehatpur Filling Station and Another Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (2003) 133 STC 101
General Clauses Act, 1897 — Section 24Himachal Pradesh General Clauses Act, 1968 — Section 19, 23Himachal Pradesh Motor Spirit (Taxation of Sales) (Amendment) Act, 1992 — Section 2
High Courts16 Dec 1998
Abhilash Kumar and Others Vs H.P. Krishi Vishvavidyalaya and Others
High Court Of Himachal Pradesh · (1999) 2 ShimLC 39
Constitution of India, 1950 — Article 14
High Courts16 Dec 1998Dismissed
Shanta Kumar Vs Virbhadra Singh
High Court Of Himachal Pradesh · (1999) 2 ShimLC 116
Criminal Procedure Code, 1973 (CrPC) — Section 204, 251, 397, 401, 482Penal Code, 1860 (IPC) — Section 499, 500
High Courts15 Dec 1998Dismissed
Jagbir Singh and Others Vs Baba Balak Nath Trust and Others
High Court Of Himachal Pradesh · (1999) 1 ShimLC 457
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A, 2, 25F, 25O
High Courts11 Dec 1998Dismissed
Baldev Raj Vs Rishi Kumar
High Court Of Himachal Pradesh · (2000) ACJ 68 : (1999) 2 ShimLC 61
Motor Vehicles Act, 1988 — Section 95(2)(b)(i)
High Courts11 Dec 1998Dismissed
Garibu and Another Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1999) 1 ShimLC 482
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts10 Dec 1998
State of Himachal Pradesh Vs Deen Mohd.
High Court Of Himachal Pradesh · (1999) 1 ShimLC 512
Criminal Procedure Code, 1973 (CrPC) — Section 100, 161, 165, 167(2), 309(2)Defence and Internal Security of India Rules, 1971 — Rule 184Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37, 37(1), 42(1), 42(2)
High Courts09 Dec 1998Allowed
State of Himachal Pradesh Vs Bir Singh
High Court Of Himachal Pradesh · (1999) 2 ShimLC 67
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 207, 235(2), 244, 262, 262(1)Essential Commodities Act, 1955 — Section 12A, 12A(2), 12AA, 7
High Courts08 Dec 1998Dismissed
Constable Amar Lal Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1999) 1 ShimLC 423
Central Reserve Police Force Act, 1949 — Section 10, 11, 12, 13, 14Central Reserve Police Force Rules, 1955 — Rule 27
High Courts03 Dec 1998Allowed
T.C. Bhatia Vs Oriental Insurance Co. Ltd. and Others
High Court Of Himachal Pradesh · (2000) ACJ 327 : (1999) 1 ShimLC 427
Motor Vehicles Act, 1988 — Section 110A, 173
High Courts01 Dec 1998Dismissed
Bimal Kishore and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1999) 2 ShimLC 54
Evidence Act, 1872 — Section 80Penal Code, 1860 (IPC) — Section 304A