High Courts06 Jun 1983
Smt. Takri Devi Vs Smt. Rama Dogra and Others
High Court Of Himachal Pradesh · AIR 1984 HP 11 : (1983) 12 ILR HP 277
Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 101, 103
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1983
57 judgments · page 3 of 3
High Courts03 Jun 1983
Ved Prakash Akre Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1983) 12 ILR HP 291
Arbitration Act, 1940 — Section 30, 34Civil Procedure Code Amendment Act, 1976 — Section 11Civil Procedure Code, 1908 (CPC) — Order 2 Rule 7, 11, 80
High Courts23 May 1983Dismissed
S.C. Dogra and etc. Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1984 HP 29 : (1983) 12 ILR HP 194
Constitution of India, 1950 — Article 14, 226Himachal Pradesh Minor Minerals (Concession) Revised Rules, 1971 — Rule 24Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 30
High Courts18 May 1983
Smt. Sarvo Devi Vs Lashkari
High Court Of Himachal Pradesh · (1983) 12 ILR HP 180
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 125Divorce Act, 1869 — Section 23, 24, 36, 37
High Courts10 May 1983
Piar Chand Vs State of H.P.
High Court Of Himachal Pradesh · (1983) 12 ILR HP 168
Criminal Procedure Code, 1973 (CrPC) — Section 107, 125, 151Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts10 May 1983Dismissed
Seth Sunder Parshad and Sons, New Delhi Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · AIR 1984 HP 9 : (1983) 12 ILR HP 189
Arbitration Act, 1940 — Section 30, 33
High Courts27 Apr 1983
Smt. Ram Murti Gautam and Others Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1983) 12 ILR HP 124
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 60, 60(1), 60(1)(A)
High Courts14 Apr 1983Allowed
Hari Chand Khimta Vs Karam Chand and Another
High Court Of Himachal Pradesh · AIR 1983 HP 77 : (1983) 12 ILR HP 112
Constitution of India, 1950 — Article 227Himachal Pradesh Panchayati Raj Act, 1968 — Section 185(2)
High Courts07 Apr 1983
Himachal Road Transport Corporation Vs Smt. Gurdev Kaur and Others
High Court Of Himachal Pradesh · AIR 1983 HP 74 : (1983) 12 ILR HP 99
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3)
High Courts04 Apr 1983Allowed
Ram Asra Hari Chand Vs Tara Chand and Another
High Court Of Himachal Pradesh · AIR 1983 HP 65 : (1983) 12 ILR HP 101
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(2), 21(1), 21(5)
High Courts25 Mar 1983
Khem Singh and Others Vs Kapur Singh
High Court Of Himachal Pradesh · AIR 1983 HP 71 : (1983) 12 ILR HP 77
Evidence Act, 1872 — Section 114
High Courts25 Mar 1983
State Bank of Patiala Vs Shri Durga Oil and Flour Mills and Others
High Court Of Himachal Pradesh · (1983) 12 ILR HP 67
Contract Act, 1872 — Section 141Transfer of Property Act, 1882 — Section 58
High Courts15 Mar 1983Dismissed
B.N. Pandey Vs Smt. Indira Chohan
High Court Of Himachal Pradesh · AIR 1983 HP 93 : (1983) 12 ILR HP 59
Civil Procedure Code, 1908 (CPC) — Section 151, 9Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 21, 23
High Courts14 Jan 1983
The Citizens of Simla Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1983) 12 ILR HP 5
Constitution of India, 1950 — Article 226, 298, 37, 47Himachal Pradesh General Clauses Act, 1968 — Section 2(12)National Highways Act, 1956 — Section 2, 2(1), 3
High Courts13 Jan 1983
Court On Its Own Motion Vs Mast Ram Tanta
High Court Of Himachal Pradesh · (1983) 12 ILR HP 26
Criminal Procedure Code, 1973 (CrPC) — Section 173, 251Forest Act, 1927 — Section 41, 42Penal Code, 1860 (IPC) — Section 109, 218, 379, 420, 467
High Courts11 Jan 1983Allowed
Ikhlaq Mohamed and Another Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · AIR 1983 HP 75 : (1983) 12 ILR HP 1
Constitution of India, 1950 — Article 226Passports Act, 1967 — Section 5(2), 5(3)
High Courts07 Jan 1983
Rikhi Ram Kaundal Vs Shri Ganu Ram and Others
High Court Of Himachal Pradesh · AIR 1983 HP 85 : (1983) 12 ILR HP 42
Constitution (Scheduled Castes) (Union Territories) Order, 1951 — Section 33Election Rules, 1961 — Rule 4Representation of the People Act, 1951 — Section 100(1), 33(2), 36