High Courts28 Dec 1984Dismissed
Shakti Chand Vs Chamaru and Others
High Court Of Himachal Pradesh · AIR 1985 HP 95 : (1985) ShimLC 205
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 11, 96
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1984
91 judgments · page 1 of 5
High Courts28 Dec 1984Allowed
Basant Ram and Another Vs Hari Ram
High Court Of Himachal Pradesh · (1984) 13 ILR HP 963
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
High Courts27 Dec 1984Dismissed
Prithvi Chand and Others Vs Chhaju
High Court Of Himachal Pradesh · (1984) 13 ILR HP 949
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 27, 27(1), 27(2), 27(4)
High Courts26 Dec 1984
Bir Singh Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1985) CriLJ 1458 : (1984) 13 ILR HP 928 : (1985) 2 RCR(Criminal) 230
High Courts19 Dec 1984
Amin Chand and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1985) CriLJ 1450 : (1985) ShimLC 298
Penal Code, 1860 (IPC) — Section 302, 323
High Courts12 Dec 1984
Anita Panwar and Others Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1984) 13 ILR HP 916
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 160, 160(1), 161, 162(2), 437(1)Penal Code, 1860 (IPC) — Section 379
High Courts10 Dec 1984
Raj Paul Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1985) CriLJ 1501 : (1984) 13 ILR HP 953 : (1985) 2 RCR(Criminal) 63
Penal Code, 1860 (IPC) — Section 409, 468, 471Prevention of Corruption Act, 1988 — Section 5(1)(d)
High Courts06 Dec 1984
Achharu Ram and Others Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1985) 14 ILR HP 1
Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 10, 11, 12, 13, 14Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973 — Rule 5
High Courts05 Dec 1984
Nokhia and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1985 HP 88b : (1984) 13 ILR HP 906
Contract Act, 1872 — Section 14Land Acquisition Act, 1894 — Section 10, 16, 23, 4, 6
High Courts29 Nov 1984Dismissed
Ram Dass and Others Vs Kishan Dev and Another
High Court Of Himachal Pradesh · AIR 1986 HP 9 : (1984) 13 ILR HP 820
Contract Act, 1872 — Section 25
High Courts28 Nov 1984Dismissed
Dasaundhi Ram and Another Vs Hans Raj
High Court Of Himachal Pradesh · (1984) 13 ILR HP 815
High Courts28 Nov 1984Dismissed
Selo and Others Vs Jagat Singh alias Raghu
High Court Of Himachal Pradesh · (1984) 13 ILR HP 773
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4Land Acquisition Act, 1894 — Section 18
High Courts26 Oct 1984
Nawal Thakur and Another Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1985) CriLJ 1729 : (1984) 13 ILR HP 875
Criminal Procedure Code, 1973 (CrPC) — Section 160(1)
High Courts23 Oct 1984
Surinder Kumar Malhi and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1985) CriLJ 1436 : (1984) 13 ILR HP 739 : (1985) 2 RCR(Criminal) 15
Penal Code, 1860 (IPC) — Section 120B, 302, 326
High Courts17 Oct 1984
Pushpa Devi and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1986) 2 ACC 162 : (1985) 14 ILR HP 500
Motor Vehicles Act, 1939 — Section 92A
High Courts17 Oct 1984Allowed
Madan Lal Punga Vs State of H.P. and Another
High Court Of Himachal Pradesh · AIR 1985 HP 64 : (1985) ShimLC 98
Constitution of India, 1950 — Article 226Himachal Pradesh Municipal Act, 1968 — Section 15(1)
High Courts16 Oct 1984Allowed
Khem Chand Vs Romesh Chand and Others
High Court Of Himachal Pradesh · AIR 1985 HP 37 : (1985) ShimLC 84
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63Limitation Act, 1908 — Article 11Limitation Act, 1963 — Article 98
High Courts28 Sept 1984
Hans Raj and Another Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1985) CriLJ 1463 : (1984) 13 ILR HP 823 : (1985) 1 RCR(Criminal) 378
Penal Code, 1860 (IPC) — Section 302, 307, 34, 96
High Courts21 Sept 1984Dismissed
Verinder Kumar Vs Yog Raj and Others
High Court Of Himachal Pradesh · (1984) 13 ILR HP 739
Conduct of Elections Rules, 1961 — Rule 94AConstitution of India, 1950 — Article 329, 329ACriminal Procedure Code, 1973 (CrPC) — Section 537
High Courts21 Sept 1984Dismissed
Salo Vs Munshi Ram and Others
High Court Of Himachal Pradesh · AIR 1985 HP 85 : (1985) ShimLC 88
Civil Procedure Code, 1908 (CPC) — Section 11