High Courts27 Aug 1982Allowed
Nanak Chand and Others Vs Sohnoo and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 567
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1982
86 judgments · page 2 of 5
High Courts26 Aug 1982Dismissed
Amar Singh Vs Sohan Lal Khanna
High Court Of Himachal Pradesh · (1982) 11 ILR HP 592
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14(3)Soldiers (Litigation) Act, 1925 — Section 3, 7
High Courts25 Aug 1982Dismissed
Dhani Ram Vs Diwan Chand Sharma
High Court Of Himachal Pradesh · AIR 1983 HP 50 : (1982) 11 ILR HP 584
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(3), 2
High Courts25 Aug 1982
Biru Vs State of H.P.
High Court Of Himachal Pradesh · (1982) 11 ILR HP 549
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 109, 34, 376, 451, 452
High Courts19 Aug 1982Dismissed
Amar Nath Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1982 HP 123 : (1982) 11 ILR HP 562
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Himachal Pradesh General Clauses Act, 1968 — Section 2(25)Himachal Pradesh Panchayati Raj Act, 1968 — Section 168, 172, 9(5)
High Courts18 Aug 1982Allowed
Dina Nath Vs District Medical Officer and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 558
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11(2), 14(2), 23(1)Constitution of India, 1950 — Article 311
High Courts16 Aug 1982
Ramesh Kumari and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 517
Constitution of India, 1950 — Article 14, 15, 15(1), 15(4), 16
High Courts06 Aug 1982
Phagan Ram Vs State and Another
High Court Of Himachal Pradesh · (1982) 11 ILR HP 556
Land Acquisition Act, 1894 — Section 18
High Courts05 Aug 1982Dismissed
Ramji Dass Vs Inder and Another
High Court Of Himachal Pradesh · AIR 1983 HP 10 : (1982) 11 ILR HP 542
Civil Procedure Code, 1908 (CPC) — Section 24Punjab Courts Act, 1918 — Section 39(1), 39(3), 40(1)
High Courts02 Aug 1982Allowed
H.L. Sethi Vs The Municipal Corporation and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 573
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(11), 14(15), 14(3), 14(4)Constitution of India, 1950 — Article 226, 227
High Courts28 Jul 1982
Hamirpur Cooperative Transport Society Ltd. Vs Kausbalya Devi and Others
High Court Of Himachal Pradesh · (1983) ACJ 70
Motor Vehicles Act, 1988 — Section 110A, 110C, 95, 95(2)
High Courts26 Jul 1982
State of H.P. Vs Kirpa Ram and Another
High Court Of Himachal Pradesh · (1982) 11 ILR HP 510
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 42 Rule 1, Order 43 Rule 2Evidence Act, 1872 — Section 76Limitation Act, 1963 — Section 12
High Courts26 Jul 1982Dismissed
State of Himachal Pradesh Vs Kirpa Ram and Another
High Court Of Himachal Pradesh · (1982) ShimLC 325
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Evidence Act, 1872 — Section 76Limitation Act, 1963 — Section 12
High Courts22 Jul 1982
Smt. Tulsi Devi and Others Vs Bhagat Ram and Another
High Court Of Himachal Pradesh · (1983) CriLJ 72 : (1982) 11 ILR HP 478
Criminal Procedure Code, 1973 (CrPC) — Section 140, 145, 482
High Courts21 Jul 1982
State Vs Gian Sarup and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 451
Criminal Procedure Code, 1973 (CrPC) — Section 407(1), 407(3), 407(4), 407(5), 407(6)Himachal Pradesh Panchayati Raj Act, 1968 — Section 198, 202(4), 224(4), 229, 235Himachal Pradesh Panchayati Raj Rules — Rule 133
High Courts21 Jul 1982
State of Himachal Pradesh Vs Kehar Singh and Another
High Court Of Himachal Pradesh · (1982) ShimLC 333
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 204(1), 244, 245Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 12, 17
High Courts21 Jul 1982
State Vs Kehar Singh and Another
High Court Of Himachal Pradesh · (1982) 11 ILR HP 441
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 204(1), 244, 245Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 12, 17
High Courts21 Jul 1982Dismissed
Paras Ram Vs Chander Dev and Another
High Court Of Himachal Pradesh · AIR 1983 HP 16 : (1982) ShimLC 330
High Courts16 Jul 1982Dismissed
Devi Saran and Another Vs Shri Ram Chand and Others
High Court Of Himachal Pradesh · AIR 1982 HP 124 : (1982) ShimLC 303
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts15 Jul 1982Dismissed
Smt. Munni Vs Atma Ram
High Court Of Himachal Pradesh · AIR 1983 HP 32 : (1982) ShimLC 316
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 215Transfer of Property Act, 1882 — Section 105, 108