Madan Lal Mahajan Vs State Of Himachal Pradesh And Others
.... three days from today alongwith necessary recommendation. He further submitted that this was done on the basis of the communication received from respondent No.2 by respondent No.3 College dated 18.04.2024, which has been made available for the perusal of the Court, relevant contents whereof are ...
High Court Of Himachal Pradesh
Mukesh Sharma And Others Vs State Of Himachal Pradesh And Others
.... as the dispute inter se parties stand amicably resolved. 6. From a perusal of Section 320 of the Code of Criminal Procedure, it is evident that in so far as Sections 323, 504, 506 and 427 of the Indian Penal Code are concerned, the same are compoundable. However, Sections 147 and 149 of th ...
High Court Of Himachal Pradesh
Tej Ram Vs State Of HP. And Ors
.... rs. He further submits that petitioner shall be content in case the respondents are directed to consider the case of the petitioner in a time bound manner in the light of judgments ibid. 3. Prayer being innocuous is not opposed. Accordingly, the instant petition is disposed of without maki ...
High Court Of Himachal Pradesh
Dr. Bhupindra Sharma Vs State Of Hiamchal Pradesh And Others
.... three days from today alongwith necessary recommendation. He further submitted that this was done on the basis of the communication received from respondent No.2 by respondent No.3 College dated 18.04.2024, which has been made available for the perusal of the Court relevant contents whereof are ...
High Court Of Himachal Pradesh
Om Parkash Vs Jarnail Singh @ Ricky And Ors
.... of the Code of Civil Procedure, (b) by appointing a local commissioner, and (c) by the Court itself making a local enquiry." 12. Thus, one of the ways prescribed for settlement of boundary dispute is by appointing Local Commission. It, however, does not mean that the Court i ...
High Court Of Himachal Pradesh
Dr. Dinesh Singh Kanwar & Anr Vs State Of Himachal Pradesh & Anr
.... passing of English subject in the First year of their B.Sc. course by the petitioners fulfills the requirement of R&P Rules for the post of Principal (College Cadre), which stipulates that the candidate must have studied the same subject at the Graduation level, which is also their subject ...
High Court Of Himachal Pradesh
Ashok Kumar Vs State Of H.P. And Ors
.... ubmits that petitioner shall be content in case the respondents are directed to consider the case of the petitioner in a time bound manner in light of judgment ibid. 3. Prayer being innocuous is not opposed. 4. Accordingly, the petition is disposed of by directing respondent No. 2 to ...
High Court Of Himachal Pradesh
Sushil Kumar Vs Chaudhary Sarwan Kumar Himachal Pradesh Krishi Vishvavidyalaya
.... t dated 17.04.2023, rendered by this Court in LPA No.46 of 2023 (Chaudhary Sarwan Kumar HP Krishi Vishvavidyalaya Palampur & anr. vs. Vipan Kumar Gupta) alongwith connected matters. Learned counsel further submitted that the petitioner would be content in case a direction is issued to the re ...
High Court Of Himachal Pradesh
Pushpa Devi Vs Soniya Gope Narayani & Ors
.... ny Bajaj (deceased) was bachelor and the petitioner is the mother of the deceased, as such, 50% of the amount is liable to be deducted, out of the income of the deceased, towards his personal expenses, had he been alive. Thus, his monthly contribution, to the family, comes to Rs.13,370/- per mont ...
High Court Of Himachal Pradesh
Jeevan Kumar Vs State Of H.P. And Ors
.... Vs. State of H.P. and Ors., decided on 22.03.2024. He further submits that petitioner shall be content in case the respondents are directed to consider the case of the petitioner in a time bound manner in light of judgment ibid. 3. Prayer being innocuous is not opposed. 4. Accordingly, ...
High Court Of Himachal Pradesh
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