High Courts15 Jul 1982Dismissed
D.R. Chauhan Vs The Vice-Chancellor, H.P. Krishi Vishva Vidyalaya and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 466
Himachal Pradesh Krishi Vishva Vidyalaya Act, 1978 — Section 3(3)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1982
86 judgments · page 3 of 5
High Courts15 Jul 1982
S.D. Bhardwaj Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 431
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(11), 14(14), 14(15), 14(16)Constitution of India, 1950 — Article 226, 227
High Courts15 Jul 1982Allowed
Shri S.D. Bhardawaj Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1982) ShimLC 309
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(11), 14(14), 14(15), 14(16)Constitution of India, 1950 — Article 226, 227
High Courts14 Jul 1982
State of Himachal Pradesh Vs Madho Ram and Others
High Court Of Himachal Pradesh · (1983) CriLJ 65 : (1982) ShimLC 345
Criminal Procedure Code, 1973 (CrPC) — Section 407, 409Penal Code, 1860 (IPC) — Section 302
High Courts13 Jul 1982
Rangeel Singh Vs The State and Others
High Court Of Himachal Pradesh · (1983) CriLJ 423 : (1982) ShimLC 306
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts05 Jul 1982Allowed
Jogu Vs Smt. Bhiki
High Court Of Himachal Pradesh · AIR 1983 HP 13 : (1982) ShimLC 320
Evidence Act, 1872 — Section 65
High Courts01 Jul 1982Allowed
Shayam Piari Prashar Vs Gurdwara Singh Sabha and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 456
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, 151
High Courts30 Jun 1982
State of Himachal Pradesh Vs Guddu and Others
High Court Of Himachal Pradesh · (1983) CriLJ 402 : (1982) ShimLC 348
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 397, 401
High Courts22 Jun 1982Dismissed
Khazana Ram Vs Surjan Singh and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 424
Punjab Pre-emption Act, 1913 — Section 31, 8, 8(2)Punjab Reorganisation Act, 1966 — Section 5
High Courts11 Jun 1982
Ganga Ram Vs Gram Panchayat and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 392
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 133Gram Panchayat Act, 1952 — Section 19, 194, 20, 21, 22
High Courts11 Jun 1982Dismissed
Madan Lal Malhotra Vs Clarke''s Hotel Pvt. Ltd. and Another
High Court Of Himachal Pradesh · (1982) 11 ILR HP 362
Civil Procedure Code Amendment Act, 1979 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151
High Courts11 Jun 1982
Shri Ganga Ram Vs Gram Panchayat and Others
High Court Of Himachal Pradesh · (1982) ShimLC 339
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 133Himachal Pradesh Panchayati Raj Act, 1968 — Section 19, 19(1), 19(3), 194, 20
High Courts10 Jun 1982
Nika Ram Thakur Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 384
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(11), 14(15), 14(16), 14(18)
High Courts09 Jun 1982
State of H.P. Vs Kartar Singh and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 379
Criminal Procedure Code, 1973 (CrPC) — Section 26, 27Penal Code, 1860 (IPC) — Section 324, 34
High Courts09 Jun 1982
State of Himachal Pradesh Vs Nand Lal
High Court Of Himachal Pradesh · (1983) CriLJ 1896 : (1982) 11 ILR HP 311
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 406
High Courts02 Jun 1982Dismissed
Raj Mal and Others Vs Phulan Devi and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 332
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4
High Courts26 May 1982Allowed
B.N. Ganjoo Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1982) ShimLC 296
Criminal Procedure Code, 1973 (CrPC) — Section 173, 197, 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 511
High Courts26 May 1982Dismissed
State of H.P. Vs Iqbal Singh Kohli
High Court Of Himachal Pradesh · (1982) 11 ILR HP 317
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 227, 251A(2), 409, 420, 468Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts26 May 1982
B.N. Ganjoo Vs State of H.P.
High Court Of Himachal Pradesh · (1982) 11 ILR HP 327
Criminal Procedure Code, 1973 (CrPC) — Section 173, 197, 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 511
High Courts24 May 1982Allowed
Sukh Ram Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 301
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(15)