High Courts31 Jul 1980Dismissed
Smt. Sudesh Verma Vs Achhar Kumar Verma
High Court Of Himachal Pradesh · (1980) ShimLC 388
Hindu Marriage Act, 1955 — Section 10
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1980
118 judgments · page 4 of 6
High Courts30 Jul 1980
Dr. Jiwan Lal and Another Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1980) 9 ILR HP 413
Central Health Service Rules, 1963 — Rule 10Constitution of India, 1950 — Article 309Himachal Pradesh Health Service (2nd Amendment) Rules, 1976 — Rule 19
High Courts30 Jul 1980Allowed
Shri Kundan Lal Ahuja and Another Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1980) ShimLC 414
Himachal Pradesh General Sales Tax Act, 1968 — Section 42
High Courts25 Jul 1980Dismissed
Prabhu Vs Narpet and Others
High Court Of Himachal Pradesh · AIR 1980 HP 42 : (1980) ShimLC 364
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts25 Jul 1980
State of Himachal Pradesh, etc. Vs Dhuru Ram, etc.
High Court Of Himachal Pradesh · AIR 1981 HP 34 : (1980) ShimLC 368
Civil Procedure Code, 1908 (CPC) — Section 153
High Courts18 Jul 1980Dismissed
Steeman Company Vs Narko Devi
High Court Of Himachal Pradesh · (1980) 9 ILR HP 344
Constitution of India, 1950 — Article 14, 19, 227Workmens Compensation Act, 1923 — Section 10(1), 2, 30, 4(1)
High Courts18 Jul 1980
Smt. Badamo Devi and Another Vs State and Another
High Court Of Himachal Pradesh · (1980) CriLJ 1143 : (1980) ShimLC 318
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 34, 427, 435
High Courts18 Jul 1980Allowed
Bhagat Ram Vs Rakesh Kapoor
High Court Of Himachal Pradesh · (1980) 9 ILR HP 466
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Court Fees Act, 1870 — Section 7Specific Relief Act, 1963 — Section 39
High Courts09 Jul 1980
Gandharv Lal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1980) CriLJ 1189 : (1980) 9 ILR HP 326
Criminal Procedure Code, 1973 (CrPC) — Section 244, 247, 482Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 7
High Courts04 Jul 1980Dismissed
The State of Punjab Vs Shri H.L. Kochhar
High Court Of Himachal Pradesh · (1981) ShimLC 8
Motor Vehicles Act, 1988 — Section 110, 110B
High Courts04 Jul 1980Dismissed
The State of Punjab Vs H.L. Kochhar
High Court Of Himachal Pradesh · (1980) ACJ 437 : (1980) 9 ILR HP 271
Motor Vehicles Act, 1939 — Section 110, 110B
High Courts02 Jul 1980Allowed
Prem Kumar Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1980) 9 ILR HP 265
Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 77Himachal Pradesh Panchayati Raj Act, 1968 — Section 54, 54(1), 54(2), 54(3), 9(5)Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts02 Jul 1980Dismissed
Mohan Meakin Breweries Ltd. and Another Vs Excise and Taxation Commissioner and Others
High Court Of Himachal Pradesh · (1980) 9 ILR HP 257
Punjab Brewery Rules, 1932 — Rule 10.2, 10.28, 10.34, 10.35, 10.36Punjab Excise Act, 1914 — Section 3(14), 3(6), 31, 32
High Courts02 Jul 1980Allowed
Shakshi Lal and Another Vs Smt. Naresh Kumari and Another
High Court Of Himachal Pradesh · (1980) 9 ILR HP 253
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts02 Jul 1980Dismissed
Mohan Meakin Breweries Limited and Another Vs Excise and Taxation Commissioners and Others
High Court Of Himachal Pradesh · (1980) ShimLC 301
Punjab Brewery Rules, 1932 — Rule 10.2, 10.28, 10.28(5), 10.32, 10.33Punjab Excise Act, 1914 — Section 3(14), 3(6), 31, 32
High Courts27 Jun 1980Allowed
Shri Udham Singh Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1980) ShimLC 246
Penal Code, 1860 (IPC) — Section 304A, 337, 338
High Courts27 Jun 1980Allowed
Udham Singh Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1980) 9 ILR HP 213
Penal Code, 1860 (IPC) — Section 304A, 337, 338
High Courts26 Jun 1980
Himachal Pradesh Krishi Vishva Vidyalaya and Another Vs Dr. D.R. Thakur and Another
High Court Of Himachal Pradesh · (1980) 9 ILR HP 308
Himachal Pradesh Krishi Vishva Vidyalaya Act, 1978 — Section 17, 2, 20, 22, 23
High Courts23 Jun 1980Allowed
Bangali Ram Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1980) 9 ILR HP 285
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 11(1), 11(4), 12, 13Constitution of India, 1950 — Article 226, 311, 311(1), 311(2)
High Courts19 Jun 1980Dismissed
Himachal Pradesh Road Transport Corporation Vs Mrs. Usha Kharbanda and Others
High Court Of Himachal Pradesh · (1980) ShimLC 322
Motor Vehicles Act, 1939 — Section 110A, 110BRoad Transport Corporations Act, 1950 — Section 34