High Courts31 Dec 1980Allowed
Smt. Uma Devi Vs Smt. Rajkumari
High Court Of Himachal Pradesh · (1981) 10 ILR HP 16
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1(3), Order 18 Rule 2, Order 18 Rule 3A
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1980
118 judgments · page 1 of 6
High Courts30 Dec 1980Allowed
Asa Singh and Others Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · AIR 1981 HP 75 : (1981) 10 ILR HP 81
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 110A, 110B
High Courts23 Dec 1980
Beli Ram and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1981) CriLJ 776 : (1981) ShimLC 178
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Dec 1980Allowed
Smt. Panno Vs Makholi Ram
High Court Of Himachal Pradesh · AIR 1981 HP 47 : (1981) ShimLC 206
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9Hindu Marriage Act, 1955 — Section 11, 5
High Courts16 Dec 1980Dismissed
Jaishi Ram and Others Vs Salig Ram
High Court Of Himachal Pradesh · (1981) 10 ILR HP 33
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 2(3), 151
High Courts05 Dec 1980Dismissed
Shri Ghanshyam Gupta Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1981) ShimLC 298
Constitution of India, 1950 — Article 14, 16
High Courts01 Dec 1980Allowed
Tarsem Kumar Vs H.P. Krishi Vishva Vidyalaya and Others
High Court Of Himachal Pradesh · (1983) 12 ILR HP 146
High Courts01 Dec 1980Allowed
T.C. Kanwar Vs The Himachal Pradesh University, Simla and Another
High Court Of Himachal Pradesh · AIR 1981 HP 39 : (1981) ShimLC 160
Constitution of India, 1950 — Article 226Himachal Pradesh University Act, 1970 — Section 22, 39, 45
High Courts01 Dec 1980Dismissed
State of Himachal Pradesh Vs Jai Lal
High Court Of Himachal Pradesh · (1980) 9 ILR HP 657
Land Acquisition Act, 1894 — Section 16, 18, 19, 25, 25(2)
High Courts01 Dec 1980Allowed
Tarsen Kumar Vs H.P. Krishi Vishva Vidyalaya and Others
High Court Of Himachal Pradesh · (1981) ShimLC 286
High Courts01 Dec 1980Dismissed
Rakesh Kumar and etc. Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1981 HP 80
Constitution of India, 1950 — Article 15, 226, 29, 46
High Courts28 Nov 1980
State of Himachal Pradesh Vs Rattan Kaur and Others
High Court Of Himachal Pradesh · (1980) 9 ILR HP 623
Criminal Procedure Code, 1973 (CrPC) — Section 401, 407(3), 407(4), 407(5), 407(6)Himachal Pradesh Essential Services (Maintenance) Act, 1972 — Section 7
High Courts27 Nov 1980
State of Himachal Pradesh Vs Rama and Co.
High Court Of Himachal Pradesh · (1981) ShimLC 84
Arbitration Act, 1940 — Section 30
High Courts21 Nov 1980Allowed
Sher Singh Mehta Vs The Kailash District Co-operative Marketing and Supply Federation Ltd., Dhalli and Others
High Court Of Himachal Pradesh · AIR 1981 HP 23 : (1981) ShimLC 62
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 29(2), 5
High Courts21 Nov 1980Dismissed
R.S. Sachdeva Vs H.P. University and Others
High Court Of Himachal Pradesh · (1981) 10 ILR HP 115
Constitution of India, 1950 — Article 226Himachal Pradesh University Act, 1970 — Section 24
High Courts21 Nov 1980Allowed
Hari Singh Vs State and Others
High Court Of Himachal Pradesh · (1981) ShimLC 136
Constitution of India, 1950 — Article 14, 16
High Courts21 Nov 1980Dismissed
Durga Dass Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1980) 9 ILR HP 664
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(3), 14(4)Constitution of India, 1950 — Article 311
High Courts21 Nov 1980Dismissed
Shri Durga Dass Vs State and Others
High Court Of Himachal Pradesh · (1981) ShimLC 278
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(3), 14(4)Constitution of India, 1950 — Article 311
High Courts17 Nov 1980Allowed
Baliram Vs The Divisional Organiser and Another
High Court Of Himachal Pradesh · (1980) 9 ILR HP 697
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Reserve Police Force Act, 1949 — Section 10Central Reserve Police Force Rules, 1955 — Rule 27
High Courts17 Nov 1980
Court on its own Motion Vs R.K. Garg
High Court Of Himachal Pradesh · (1981) CriLJ 239 : (1980) 9 ILR HP 590
Contempt of Courts Act, 1971 — Section 10, 15(2)Criminal Procedure Code, 1973 (CrPC) — Section 345Penal Code, 1860 (IPC) — Section 228