High Courts12 Oct 1998Allowed
Abhilasha and Others Vs H.P. State Forest Corporation
High Court Of Himachal Pradesh · (2000) ACJ 666
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,328 judgments · page 1,366 of 1,567
High Courts12 Oct 1998Dismissed
Thakur Singh Bharmauri Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1999) 1 ShimLC 226
High Courts12 Oct 1998Dismissed
Mazboot Packers and Engineers Company Vs Himachal Pradesh Horticulture Produce Marketing and Processing Corporation Ltd.
High Court Of Himachal Pradesh · (1999) 95 CompCas 579
Companies Act, 1956 — Section 433
High Courts09 Oct 1998
State Bank of India Vs Smt. Mohini Devi and Others
High Court Of Himachal Pradesh · (1999) 3 CivCC 301 : (1999) 96 CompCas 355 : (1999) 1 ShimLC 291
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85
High Courts09 Oct 1998
Punjab National Bank and etc. Vs Vidya Hatchery, etc. etc.
High Court Of Himachal Pradesh · AIR 1999 HP 24 : (1999) 2 CivCC 276 : (1999) 98 CompCas 409 : (1999) 3 ShimLC 194
Banking Regulation Act, 1949 — Section 21, 35ACivil Procedure Code, 1908 (CPC) — Section 34
High Courts09 Oct 1998Dismissed
Sh. Ram and Others Vs Sh. Kewal Ram
High Court Of Himachal Pradesh · (1999) 1 ShimLC 307
Himachal Pradesh Land Revenue Act, 1954 — Section 37, 37(2), 37(3), 46Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104Specific Relief Act, 1877 — Section 42
High Courts08 Oct 1998Dismissed
Rajesh Builders Vs Union of India (UOI)
High Court Of Himachal Pradesh · (1999) 1 ShimLC 348
Arbitration Act, 1940 — Section 14, 29, 30, 33Limitation Act, 1963 — Section 5
High Courts07 Oct 1998
The Chamba District Co-op. Marketing and Supply Fed. Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1999) 1 ShimLC 371
Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971 — Section 13, 14, 2, 3
High Courts06 Oct 1998
Ishan Pandit Vs State of H.P. and Others
High Court Of Himachal Pradesh · AIR 1999 HP 1 : (1999) 1 ShimLC 283
Constitution of India, 1950 — Article 14, 15, 226
High Courts05 Oct 1998Dismissed
Jay Gagan Manhas Vs Central Board of School Education and Another
High Court Of Himachal Pradesh · AIR 1999 HP 15 : (1999) 1 ShimLC 376
Constitution of India, 1950 — Article 226Himachal Pradesh Board of School Education Act, 1968 — Section 10
High Courts25 Sept 1998Allowed
Smt. Madhu Sood Vs Anil Kumar Sood
High Court Of Himachal Pradesh · AIR 1999 HP 17
Hindu Marriage Act, 1955 — Section 13(1), 13A
High Courts18 Sept 1998Dismissed
Ravinder Chauhan and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1999 HP 43
Constitution of India, 1950 — Article 14Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 118(2)Himachal Pradesh Tenancy and Land Reforms Rules, 1975 — Rule 38A, 38B
High Courts11 Sept 1998Dismissed
State of Himachal Pradesh Vs Khazana Ram
High Court Of Himachal Pradesh · (1999) 3 CivCC 27
Himachal Pradesh Land Revenue Act, 1954 — Section 163
High Courts09 Sept 1998Allowed
Basudev Bansal Vs The Secretary, Market Committee
High Court Of Himachal Pradesh · (1999) CriLJ 4428 : (2000) 1 RCR(Criminal) 172
Himachal Pradesh Agricultural Produce Markets Act, 1969 — Section 26, 32, 4, 6
High Courts08 Sept 1998
H.P. Financial Corporation Vs Himachal Shoddy Mills Ltd. and Others
High Court Of Himachal Pradesh · AIR 1999 HP 31
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts04 Sept 1998Dismissed
State of Himachal Pradesh Vs Rakesh Kumar and Others
High Court Of Himachal Pradesh · (1999) CriLJ 564
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts04 Sept 1998Allowed
Ashok Kumar Vs Surinder Kumar and Others
High Court Of Himachal Pradesh · (1999) ACJ 1119
High Courts01 Sept 1998Allowed
Jagbir Singh and Others Vs State of H.P. and Others Rakesh Kumar and Others Vs Commissioner-cum-Deputy Commissioner, Baba Balak Nath Temple Trust and Others
High Court Of Himachal Pradesh · (1999) 2 LLJ 304 : (1999) 1 ShimLC 206
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2, 25F
High Courts01 Sept 1998Dismissed
Manoj Kumar Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1999) 1 ShimLC 192
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 32
High Courts31 Aug 1998Dismissed
Des Raj and Others Vs Bhagat Ram and Others
High Court Of Himachal Pradesh · (1999) 1 ShimLC 189