High Courts24 May 1982Dismissed
Land Acquisition Collector, Beas-Sutlej Link Project Vs Chuhri Ram
High Court Of Himachal Pradesh · (1982) 11 ILR HP 242
Land Acquisition Act, 1894 — Section 18, 23, 4
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1982
86 judgments · page 4 of 5
High Courts24 May 1982Dismissed
State Bank of India Vs Ram Lok Sood
High Court Of Himachal Pradesh · (1982) 11 ILR HP 415
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Himachal Pradesh Land Revenue Act, 1954 — Section 103, 4, 42, 43, 73
High Courts21 May 1982Dismissed
Mohinder Singh Vs Mohd. Ibrahim and Another
High Court Of Himachal Pradesh · AIR 1982 HP 95 : (1982) 11 ILR HP 268
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 2
High Courts21 May 1982Dismissed
Mohan Lal Behal Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1982) ShimLC 277
Penal Code, 1860 (IPC) — Section 95Prevention of Food Adulteration Act, 1954 — Section 16(1), 20A
High Courts21 May 1982Dismissed
Mohan Lal Behal Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1982) 11 ILR HP 275
Penal Code, 1860 (IPC) — Section 95Prevention of Food Adulteration Act, 1954 — Section 16(1), 20A
High Courts21 May 1982Dismissed
K.N. Trading Co. Vs Masonic Fraternity of Simla
High Court Of Himachal Pradesh · (1982) 11 ILR HP 279
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(2)
High Courts20 May 1982
Ram Rakha and Others Vs Smt. Ram Rakhi
High Court Of Himachal Pradesh · AIR 1983 HP 18 : (1982) ShimLC 255
High Courts20 May 1982
Mast Ram and Another Vs Makhnu
High Court Of Himachal Pradesh · AIR 1982 HP 113 : (1982) 11 ILR HP 211
Hindu Succession Act, 1956 — Section 14(1)
High Courts11 May 1982Allowed
Shri Gangbir Singh Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1982) ShimLC 241
Administrative Service (Pay) Rules, 1954 — Rule 9, 9(1)All India Services (Discipline and Appeal) Rules, 1969 — Rule 16, 25, 25Forest Service (Recruitment) Rules, 1966 — Rule 7, 8, 9
High Courts11 May 1982
Gangbir Singh Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 337
All India Services (Discipline and Appeal) Rules, 1969 — Rule 16, 25Forest Service (Recruitment) Rules, 1966 — Rule 2, 7, 8, 9, 9(1)Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 4
High Courts05 May 1982
State of Himachal Pradesh Vs Manmohan Bhardwaj and Others
High Court Of Himachal Pradesh · (1983) 1 LLJ 474 : (1982) ShimLC 281
Evidence Act, 1872 — Section 123, 162
High Courts05 May 1982Dismissed
Bhanu Dutt Vs Municipal Corporation and Another
High Court Of Himachal Pradesh · (1982) 11 ILR HP 261
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 13(2), 6(2)Himachal Pradesh (Development and Regulation) Act, l968 — Section 4(4), 5Himachal Pradesh Municipal Corporation Act, 1979 — Section 440, 70(1), 73
High Courts03 May 1982
Jagan Nath Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1982) CriLJ 2289 : (1982) ShimLC 273
Penal Code, 1860 (IPC) — Section 302
High Courts03 May 1982
Saunu Vs The Collector, Land Acquisition, B.S.L., Mandi, (H.P.)
High Court Of Himachal Pradesh · AIR 1982 HP 118 : (1982) ShimLC 181
Land Acquisition Act, 1894 — Section 23, 28
High Courts27 Apr 1982
Dhani Ram Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1982) CriLJ 1546 : (1982) ShimLC 194
Criminal Procedure Code, 1973 (CrPC) — Section 329Penal Code, 1860 (IPC) — Section 302, 309
High Courts20 Apr 1982Partly Allowed
Mohinder Kumar Sood Vs H.P. Public Service Commission and Others
High Court Of Himachal Pradesh · AIR 1982 HP 78 : (1982) ShimLC 203
Constitution of India, 1950 — Article 15, 16, 226, 234, 29Himachal Pradesh Higher Judicial Service Rules, 1973 — Rule 5(9)
High Courts19 Apr 1982Allowed
Milkhi Ram and Others Vs Raghunandan and Others
High Court Of Himachal Pradesh · AIR 1982 HP 87 : (1982) ShimLC 191
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 35, 47 , 49
High Courts19 Apr 1982
Amar Singh Vs The Commandant, 5th H.P. S.S.B. Battalion
High Court Of Himachal Pradesh · (1982) 11 ILR HP 183
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Constitution of India, 1950 — Article 14, 16, 16(1), 311(2)General Clauses Act, 1897 — Section 16
High Courts13 Apr 1982Allowed
Smt. Vidya Devi and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1982 HP 89 : (1982) ShimLC 185
Evidence Act, 1872 — Section 114Motor Vehicles Act, 1939 — Section 110Punjab Motor Vehicles Rules, 1940 — Rule 4.60
High Courts07 Apr 1982
State of Himachal Pradesh Vs Sita Ram and Others
High Court Of Himachal Pradesh · (1982) CriLJ 1696 : (1982) ShimLC 188
Criminal Procedure Code, 1973 (CrPC) — Section 209Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307