High Courts16 Aug 1984Dismissed
Choudhary Sada Ram and Others Vs Choudhary Amar Nath
High Court Of Himachal Pradesh · (1984) 13 ILR HP 509
Punjab Land Revenue Act, 1887 — Section 44
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1984
100 judgments · page 3 of 5
High Courts14 Aug 1984Allowed
D.N. Kaul Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1985 HP 39 : (1984) 13 ILR HP 472 : (1985) 2 LLJ 143
Limitation Act, 1963 — Article 7
High Courts13 Aug 1984
Prem Singh Vs The Himachal Pradesh Road Transport Corporation and Another
High Court Of Himachal Pradesh · (1984) 13 ILR HP 466
High Courts10 Aug 1984
State of Himachal Pradesh Vs Arjun Singh
High Court Of Himachal Pradesh · (1985) CriLJ 245 : (1985) 1 RCR(Criminal) 305 : (1985) ShimLC 13
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts07 Aug 1984
Bhagwant Sarup and Others Vs Himalaya Gas Co. and Others
High Court Of Himachal Pradesh · (1985) 1 ACC 214 : (1985) ACJ 123 : AIR 1985 HP 41 : (1985) ShimLC 142
High Courts03 Aug 1984Allowed
Ram Asra and Others Vs Smt. Chinti and Others
High Court Of Himachal Pradesh · AIR 1986 HP 55 : (1984) 13 ILR HP 505
Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 — Section 3
High Courts03 Aug 1984
Om Prakash Sood and Another Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · AIR 1985 HP 53 : (1984) 13 ILR HP 443
Constitution of India, 1950 — Article 226, 40Himachal Pradesh Municipal Corporation Act, 1979 — Section 14, 4(3), 5
High Courts02 Aug 1984
Mohinder Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1985) CriLJ 110 : (1984) 13 ILR HP 526 : (1985) 1 RCR(Criminal) 373
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts01 Aug 1984Dismissed
Ratti Ram Vs Smt. Basanti and Others
High Court Of Himachal Pradesh · AIR 1986 HP 61 : (1985) ShimLC 10
Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 — Section 3
High Courts01 Aug 1984Dismissed
Netar and Others Vs Jagta
High Court Of Himachal Pradesh · AIR 1985 HP 88 : (1984) 13 ILR HP 501
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2
High Courts26 Jul 1984Dismissed
The State of Himachal Pradesh Vs Maharani Kam Sundari
High Court Of Himachal Pradesh · (1984) 13 ILR HP 397
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 104, 11, 11(1), 12, 2(19)Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 3Himachal Pradesh Land Revenue Act, 1954 — Section 45
High Courts20 Jul 1984Dismissed
Kamlesh Kumari Vs Savitri Devi
High Court Of Himachal Pradesh · (1984) 13 ILR HP 419
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(3)
High Courts19 Jul 1984
Dev Ashish Bhattacharya Vs Punjab National Bank and Another
High Court Of Himachal Pradesh · (1986) 1 LLJ 98 : (1985) ShimLC 6
High Courts17 Jul 1984
Hans Raj Dhir Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1985) CriLJ 1030 : (1985) ShimLC 26
High Courts12 Jul 1984Dismissed
Kirpa Ram Sood Vs Man Mohan Pasricha and Others
High Court Of Himachal Pradesh · (1984) 13 ILR HP 422
Limitation Act, 1963 — Section 20
High Courts10 Jul 1984
Nawal Thakur Vs Brahmu Ram
High Court Of Himachal Pradesh · (1985) CriLJ 244 : (1984) 13 ILR HP 381
High Courts29 Jun 1984
Ashok Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1985) CriLJ 105 : (1984) 13 ILR HP 371
Prevention of Food Adulteration Act, 1954 — Section 16(l)(a)(i)
High Courts27 Jun 1984
Kesar Singh Guleria Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1985) CriLJ 1202 : (1985) 2 RCR(Criminal) 512 : (1985) ShimLC 105
High Courts27 Jun 1984
Jau Ram Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · AIR 1985 HP 25b : (1984) 13 ILR HP 351
Land Acquisition Act, 1984 — Section 11, 18
High Courts21 Jun 1984Allowed
Sant Ram Vs Faquiroo and Another
High Court Of Himachal Pradesh · AIR 1985 HP 10 : (1984) 13 ILR HP 363
Civil Procedure Code, 1908 (CPC) — Section 100, 100A, 101Evidence Act, 1872 — Section 35Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104(4)