High Courts09 Nov 1981Allowed
Gulaba Vs Hariram
High Court Of Himachal Pradesh · (1981) 10 ILR HP 645
Civil Procedure Code Amendment Act, 1976 — Section 115Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 5, Order 26 Rule 9, 115
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1981
95 judgments · page 2 of 5
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
High Courts05 Nov 1981
The Managing Director, Tourism Development Corporation H.P. and Another Vs Smt. Halya Devi and Others
High Court Of Himachal Pradesh · (1981) 10 ILR HP 545
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 6 Rule 17, Order 9 Rule 7, Order 9 Rule 8, 115Constitution of India, 1950 — Article 227
High Courts05 Nov 1981Allowed
The Managing Director, Tourism Development Corporation and Another Vs Smt. Halya Devi and Others
High Court Of Himachal Pradesh · (1982) ShimLC 79
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 6 Rule 17, Order 9 Rule 7, Order 9 Rule 8, 115Constitution of India, 1950 — Article 227
High Courts04 Nov 1981Dismissed
I.D. Sharma and Another Vs State of Himanchal Pradesh and Others
High Court Of Himachal Pradesh · (1981) 10 ILR HP 463
Companies Act, 1956 — Section 446, 457, 483Constitution of India, 1950 — Article 136, 162, 226, 32Evidence Act, 1872 — Section 40, 41, 42, 43 , 44
High Courts02 Nov 1981
Shrimati Dhani Devi, Bachhitar Singh and Others Vs Collector, Land Acquisition, Talwara and Another
High Court Of Himachal Pradesh · AIR 1982 HP 42 : (1982) ShimLC 90
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 3(2), Order 4 Rule 1(1), 2(2)Land Acquisition Act, 1894 — Section 18, 26, 53Limitation Act, 1963 — Article 120, 121
High Courts02 Nov 1981Dismissed
Bachhitar Singh and Others Vs The Collector, Land Acquisition
High Court Of Himachal Pradesh · (1981) 10 ILR HP 498
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 3(2), Order 4 Rule 1(1)Land Acquisition Act, 1894 — Section 18, 19, 20, 26, 53Limitation Act, 1963 — Article 120, 122, 176, 181
High Courts30 Oct 1981Dismissed
Jamita Ram and Others Vs Collector of Kangra District
High Court Of Himachal Pradesh · AIR 1982 HP 53 : (1982) ShimLC 73
Land Acquisition Act, 1894 — Section 18(2), 18(3)
High Courts22 Oct 1981
Amar Singh Negi Vs District Magistrate and Others
High Court Of Himachal Pradesh · (1981) 10 ILR HP 430
Arms Act, 1959 — Section 17, 17(1), 17(3), 17(5)Penal Code, 1860 (IPC) — Section 428
High Courts22 Oct 1981Allowed
Shri Amar Singh Negi Vs District Magistrate and Others
High Court Of Himachal Pradesh · (1982) ShimLC 67
Arms Act, 1959 — Section 17, 17(1), 17(3), 17(5)Penal Code, 1860 (IPC) — Section 428
High Courts21 Oct 1981Allowed
Rajkumar Rajindra Singh Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · AIR 1982 HP 92 : (1981) 10 ILR HP 417
Land Acquisition Act, 1894 — Section 48
High Courts21 Oct 1981
Narinder Kumar Vs Mani Devi and Others
High Court Of Himachal Pradesh · (1983) ACJ 225 : (1981) 10 ILR HP 423
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 1(3), Order 41 Rule 10, Order 41 Rule 10(2), Order 41 Rule 3Motor Vehicles Act, 1988 — Section 110A
High Courts14 Oct 1981Allowed
Mohan Singh and Others Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1982) ShimLC 62
Constitution of India, 1950 — Article 226, 299
High Courts30 Sept 1981
Himachal Pradesh Financial Corporation, Simla Vs Nahan Electricals Village Ogli
High Court Of Himachal Pradesh · AIR 1982 HP 49
Civil Procedure Code, 1908 (CPC) — Section 113
High Courts24 Sept 1981Allowed
Nanda Vs Punnu Ram and Others
High Court Of Himachal Pradesh · AIR 1982 HP 38
Evidence Act, 1872 — Section 114, 35
High Courts24 Sept 1981Allowed
Tilak Raj Vs Dinesh Kumar and Others
High Court Of Himachal Pradesh · AIR 1982 HP 62 : (1982) ShimLC 98
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts23 Sept 1981Dismissed
Chatur Bhuj Mittal and Another Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1981) 10 ILR HP 408
Central Excises and Salt Act, 1944 — Section 2, 3, 3(1)Constitution of India, 1950 — Article 226, 227
High Courts23 Sept 1981
Hari Ram Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1982) CriLJ 294 : (1982) ShimLC 117
Penal Code, 1860 (IPC) — Section 109, 120B, 409, 467
High Courts23 Sept 1981
Surinder Kumar Vs State
High Court Of Himachal Pradesh · (1982) CriLJ 548 : (1981) 10 ILR HP 375
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 465, 468, 471