High Courts07 Nov 1997Allowed
Madan Lal Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1998) 2 ShimLC 82
Himachal Pradesh General Sales Tax Act, 1968 — Section 5A, 6(1)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,302 judgments · page 1,374 of 1,566
High Courts05 Nov 1997Allowed
Ved Parkash Vs State of H.P.
High Court Of Himachal Pradesh · (1998) 1 ShimLC 392
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 165APrevention of Corruption Act, 1988 — Section 13(1), 13(2), 5(2), 7
High Courts28 Oct 1997Dismissed
Naudha Alias Bidhia Vs Sudarshan Singh and Another
High Court Of Himachal Pradesh · (1998) 1 ShimLC 388
Hindu Succession Act, 1956 — Section 30, 4
High Courts23 Oct 1997Dismissed
State of H.P. Vs Balak Ram and Others
High Court Of Himachal Pradesh · (1998) 1 ShimLC 423
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 192, 193, 194, 2Foreign Exchange Regulation Act, 1973 — Section 26, 35(2)Penal Code, 1860 (IPC) — Section 143, 147, 149, 458
High Courts23 Oct 1997Allowed
Vinod Kumar alias Boda Vs State of H.P.
High Court Of Himachal Pradesh · (1998) 2 ShimLC 78
Penal Code, 1860 (IPC) — Section 323, 325, 332, 333, 506
High Courts22 Oct 1997
A.B. Odak Vs Executive Engineer, Rec Construction Cell
High Court Of Himachal Pradesh · (1998) 1 ShimLC 448
Arbitration Act, 1940 — Section 30, 33
High Courts22 Oct 1997
Essar Gujarat Ltd. (Steel Division) and Shree Venkatesh Trades and Agencies Pvt. Ltd. Vs Shree Kangra Steels Pvt. Ltd.
High Court Of Himachal Pradesh · (1999) 97 CompCas 726
Companies Act, 1956 — Section 433
High Courts22 Oct 1997
Essar Gujarat Ltd. (Steel Division) Vs United Ispat Udyog Pvt. Ltd.
High Court Of Himachal Pradesh · (1999) 97 CompCas 842 : (1998) 1 ShimLC 402
Companies Act, 1956 — Section 433
High Courts22 Oct 1997
Essar Gujarat Ltd. (Steel Divn.) and Others Vs Shree Kangra Steels Pvt. Ltd. and Others
High Court Of Himachal Pradesh · (1998) 2 ShimLC 106
Companies Act, 1956 — Section 433, 434, 439
High Courts13 Oct 1997Dismissed
Duglu Ram and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1998) 2 ShimLC 98
Civil Procedure Code Amendment Act, 1968 — Section 80, 80(2)
High Courts01 Oct 1997Dismissed
Shanta Kumar Vs Sri Virbhadra Singh
High Court Of Himachal Pradesh · (1998) 2 ShimLC 101
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(2), 482, 91Drugs Trafficking Offences Act, 1986 — Section 27Penal Code, 1860 (IPC) — Section 420, 467, 468, 500
High Courts23 Sept 1997Dismissed
Atma Ram Vs Rameshwari Devi and Another
High Court Of Himachal Pradesh · (1999) 1 DMC 248
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts18 Sept 1997Dismissed
Dr. M.P. Dwivedi and Others Vs Dr. Y.S. Parmar University and Another
High Court Of Himachal Pradesh · (1998) 2 ShimLC 196
Administrative Tribunals Act, 1985 — Section 14, 14(1), 14(2), 15, 15(1)Constitution (Forty-Second Amendment) Act, 1976 — Section 46Constitution of India, 1950 — Article 12, 226, 227, 32, 323A
High Courts08 Sept 1997
Sakina and Another Vs Salim Khan
High Court Of Himachal Pradesh · (1998) 1 DMC 684
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 4
High Courts02 Sept 1997
Dr. M.P. Dwivedi and Others Vs Dr. Y.S. Parmar University and Another
High Court Of Himachal Pradesh · (1998) 2 ShimLC 192
Administrative Tribunals Act, 1985 — Section 14, 14(2), 15(2), 3Constitution of India, 1950 — Article 12, 323A
High Courts29 Aug 1997Dismissed
R.J. Shah and Company Ltd. Vs H.P. State Electricity Board and Others
High Court Of Himachal Pradesh · (1998) 2 ShimLC 211
Arbitration Act, 1940 — Section 11 , 12, 14(1), 14(2), 20Limitation Act, 1963 — Article 178
High Courts27 Aug 1997Allowed
H.P. Public Service Commission Vs Y.R. Pathak and Others Om Prakash Sharma and Another Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1998) 2 ShimLC 157
Punjab Civil Services (Executive Branch) Rules, 1930 — Rule 9Administrative Tribunals Act, 1985 — Section 14, 15, 19, 28Constitution of India, 1950 — Article 14, 142, 16, 16(1), 226
High Courts26 Aug 1997
Mohan Lal Vs Executive Engineer (E) Division, H.P.S.E.B. and Another
High Court Of Himachal Pradesh · (1998) 1 ACC 412 : (1999) ACJ 120
Workmens Compensation Act, 1923 — Section 4A
High Courts19 Aug 1997Dismissed
Ranvinder Singh Vs Raghunath Singh and Others
High Court Of Himachal Pradesh · AIR 1998 HP 24
Pepsu Abolition of Ala Malkiyat Rights Act, 1954 — Section 3
High Courts14 Aug 1997
Shri L.S. Thakur and Shri D.R. Negi Vs Punjab National Bank and Others
High Court Of Himachal Pradesh · (1998) 1 ShimLC 216
Constitution of India, 1950 — Article 311, 311(2)Industrial Undertakings (Development and Regulation) Act, 1951 — Section 18AA(1)Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 10(5), 6