High Courts29 Dec 1981
Jagdish Chand Vs The Commissioner of Transport and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 65
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1981
81 judgments · page 1 of 5
High Courts29 Dec 1981
Shri Jagdish Chand Vs The Commissioner of Transport and Others
High Court Of Himachal Pradesh · (1982) ShimLC 131
Constitution of India, 1950 — Article 226, 227
High Courts10 Dec 1981Dismissed
The Himachal Road Transport Corporation Vs Mohinder Lal
High Court Of Himachal Pradesh · (1981) 10 ILR HP 630
Motor Vehicles Act, 1939 — Section 110A, 110B
High Courts10 Dec 1981Dismissed
The Himachal Road Transport Corporation Vs Shri Mohinderlal and Others
High Court Of Himachal Pradesh · (1982) ShimLC 146
Motor Vehicles Act, 1988 — Section 110A, 110B
High Courts10 Dec 1981Dismissed
Rattan Singh and Another Vs Wazira
High Court Of Himachal Pradesh · AIR 1982 HP 72 : (1982) ShimLC 198
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11Punjab Security of Land Tenures Act, 1953 — Section 23, 9Punjab Tenancy Act, 1887 — Section 45
High Courts09 Dec 1981Dismissed
Devki Singh and Another Vs Smt. Attro
High Court Of Himachal Pradesh · (1981) 10 ILR HP 584
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 67
High Courts04 Dec 1981Allowed
Smt. Chinti Vs Trilok Chand and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 16
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(2)Punjab Security of Land Tenures Act, 1953 — Section 14A, 18
High Courts03 Dec 1981Allowed
Shri Karam Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1982) ShimLC 171
Criminal Procedure Code, 1973 (CrPC) — Section 209, 229, 304, 304(1), 304(2)Evidence Act, 1872 — Section 27Himachal Pradesh Legal Aid to Accused at State Expense Rules, 1979 — Rule 5, 6
High Courts03 Dec 1981
Karam Singh Vs State of H.P.
High Court Of Himachal Pradesh · (1982) 11 ILR HP 1
Criminal Procedure Code, 1973 (CrPC) — Section 209, 229, 304, 304(1), 304(2)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302
High Courts02 Dec 1981Allowed
Smt. Apsara Devi Vs Ram Nath and Another
High Court Of Himachal Pradesh · (1982) 11 ILR HP 72
Criminal Procedure Code, 1973 (CrPC) — Section 125Guardians and Wards Act, 1890 — Section 25Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts26 Nov 1981
Municipal Corporation, Simla Vs Deputy Commissioner, Simla and Others
High Court Of Himachal Pradesh · AIR 1982 HP 126 : (1982) ShimLC 168
Himachal Pradesh Municipal Act, 1968 — Section 67Punjab Municipal Act, 1911 — Section 67
High Courts25 Nov 1981Dismissed
Bhawani Parshad Kapur Vs The Himachal Pradesh Financial Corporation
High Court Of Himachal Pradesh · AIR 1983 HP 43 : (1982) ShimLC 215
State Financial Corporations Act, 1951 — Section 30, 31, 31(1), 32(6)
High Courts23 Nov 1981Dismissed
Smt. Savitri Devi Vs Santa and etc.
High Court Of Himachal Pradesh · AIR 1983 HP 1 : (1982) ShimLC 135
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 11(2)Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Rules, 1955 — Rule 19
High Courts18 Nov 1981Dismissed
Verinder Parkash Vs Smt. Manshan
High Court Of Himachal Pradesh · (1981) 10 ILR HP 534
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts16 Nov 1981Dismissed
Municipal Committee Vs Jai Dayal and Others
High Court Of Himachal Pradesh · (1981) 10 ILR HP 526
Punjab Excise Act, 1914 — Section 16Punjab Municipal Act, 1911 — Section 61
High Courts10 Nov 1981
Tara Chand and Others Vs Smt. Shakuntla Devi Ors.
High Court Of Himachal Pradesh · (1981) 10 ILR HP 514
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts10 Nov 1981
Tara Chand and Others Vs Smt. Shakuntala Devi and Others
High Court Of Himachal Pradesh · AIR 1982 HP 75
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts10 Nov 1981Allowed
Dharam Pal Vs Durga Dass
High Court Of Himachal Pradesh · AIR 1982 HP 121 : (1981) 10 ILR HP 521
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(2), 21
High Courts09 Nov 1981Allowed
Shri Gulaba Vs Shri Hari Ram
High Court Of Himachal Pradesh · (1982) ShimLC 85
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 5, Order 26 Rule 9, 115
High Courts06 Nov 1981
Hari Dev Vs Mohinder Lal and Another
High Court Of Himachal Pradesh · (1982) CriLJ 569 : (1981) 10 ILR HP 555
Constitution of India, 1950 — Article 14Contempt of Courts Act, 1971 — Section 12