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
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1984
100 judgments · page 2 of 5
High Courts21 Sept 1984Allowed
Atam Sales Corporation Vs State of H.P.
High Court Of Himachal Pradesh · (1984) 13 ILR HP 767
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 20A, 23(1), 3, 7Prevention of Food Adulteration Rules, 1955 — Rule 57, 57(2)
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
High Courts21 Sept 1984Allowed
Atam Sales Corporation Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1985) ShimLC 137
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 20A, 23(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 57, 57(2)
High Courts19 Sept 1984Allowed
Surma Ram and Others Vs Des Raj and Others
High Court Of Himachal Pradesh · (1984) 13 ILR HP 757
Constitution of India, 1950 — Article 227Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 106, 107, 108, 109, 110Himachal Pradesh Panchayati Raj Act, 1968 — Section 200, 217, 222, 225, 226
High Courts19 Sept 1984Dismissed
Dr. Sudesh Kumar Bhalla and Others Vs H.P. Krishi Vishva Vidyalaya and Others
High Court Of Himachal Pradesh · AIR 1986 HP 49 : (1985) ShimLC 122
Himachal Pradesh Krishi Vishva Vidyalaya Act, 1978 — Section 36, 8, 8(1), 8(2), 8(3)
High Courts17 Sept 1984
Girdhari Lal Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · AIR 1986 HP 57 : (1984) 13 ILR HP 597
Mandi State Public Safety Ordinance, 2004 — Section 4
High Courts10 Sept 1984
Sushil Kumar and Co. Vs Hari Mohan and Others
High Court Of Himachal Pradesh · (1984) 13 ILR HP 649
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 30 Rule 2, 12Evidence Act, 1872 — Section 91Himachal Pradesh Court Fees Act, 1968 — Section 7(4)
High Courts05 Sept 1984
Parkash Chand Mehta Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1986 HP 38 : (1985) ShimLC 158
Motor Vehicles Act, 1939 — Section 27, 31A, 34(4A)
High Courts04 Sept 1984
Smt. Bimla Poddar and Others Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1986) ACJ 69 : AIR 1985 HP 71 : (1984) 13 ILR HP 628
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9
High Courts31 Aug 1984Dismissed
Parkash Chand Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1984) 13 ILR HP 618
Civil Procedure Code, 1908 (CPC) — Section 11Punjab Service of Engineers (Class II) Public Works Department (Buildings and Roads Branch) Rules, 1965 — Rule 6
High Courts30 Aug 1984Dismissed
Chet Ram and Others Vs Sawanu Ram and Others
High Court Of Himachal Pradesh · AIR 1985 HP 97 : (1985) ShimLC 1
Contract Act, 1872 — Section 23Himachal Pradesh Nautor Land Rules, 1968 — Rule 4, 5, 9
High Courts30 Aug 1984Allowed
Lalit Sen Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · AIR 1985 HP 32 : (1984) 13 ILR HP 608
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms (Mode of Payment of Compensation and Grant of Proprietary Rights) Rules, 1963 — Rule 3, 4, 5Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 26, 27, 27(3)
High Courts28 Aug 1984
Jagdish Chand Sharma Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1985) CriLJ 696 : (1984) 13 ILR HP 477
Army Act, 1950 — Section 164(2), 69
High Courts24 Aug 1984
Durga Dass Sud Vs Durga Parshad
High Court Of Himachal Pradesh · (1984) 13 ILR HP 938
Civil Procedure Code, 1908 (CPC) — Section 24, 24(1)Himachal Pradesh Courts Act, 1976 — Section 16, 17, 2, 22, 28Himachal Pradesh Urban Rent Control Act, 1971 — Section 21, 21(1), 21(5), 22, 23
High Courts24 Aug 1984Allowed
Bhupinder Singh and etc. Vs State of Himachal Pradesh and etc.
High Court Of Himachal Pradesh · AIR 1986 HP 33 : (1985) ShimLC 18
Constitution of India, 1950 — Article 13, 14, 226, 265Himachal Pradesh Passengers and Goods Taxation (Amendment and Extension) Act, 1968 — Section 10Motor Vehicles Act, 1988 — Section 63(7)
High Courts23 Aug 1984Dismissed
Ishwar Singh and Others Vs Sawaru Singh and Others
High Court Of Himachal Pradesh · AIR 1986 HP 17 : (1985) ShimLC 93
Punjab Security of Land Tenures Act, 1953 — Section 9Punjab Tenancy Act, 1887 — Section 100, 100(3), 77Transfer of Property Act, 1882 — Section 111
High Courts23 Aug 1984
Himachal Road Transport Corporation Shimla Vs Sushila Devi and Others
High Court Of Himachal Pradesh · (1986) ACJ 1125 : AIR 1986 HP 78 : (1984) 13 ILR HP 882
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3), Order 41 Rule 3(1A), Order 41 Rule 5(3), Order 41 Rule 5(5)Contempt of Courts Act, 1971 — Section 2Motor Vehicles Act, 1939 — Section 110D
High Courts21 Aug 1984
Piar Singh Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1985) CriLJ 860 : (1984) 13 ILR HP 475
Prevention of Corruption Act, 1947 — Section 5(2), 6(1), 69