High Courts18 Jun 1984Dismissed
Bhagti Prakash Sharma Vs H.P. High Court
High Court Of Himachal Pradesh · (1984) 13 ILR HP 345
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1984
100 judgments · page 4 of 5
High Courts04 Jun 1984
Philip John Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1985) CriLJ 397 : (1985) 1 RCR(Criminal) 529 : (1985) ShimLC 72
Prisons Act, 1894 — Section 55
High Courts01 Jun 1984
Ajmer Singh Vs State of H.P.
High Court Of Himachal Pradesh · (1984) 13 ILR HP 360 : (1985) 1 RCR(Criminal) 432
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 324Probation of Offenders Act, 1958 — Section 3 , 4
High Courts01 Jun 1984
High Court on its own motion Vs Sunder Singh and Others
High Court Of Himachal Pradesh · AIR 1986 HP 47 : (1984) 13 ILR HP 356
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 41 Rule 35(2), 2
High Courts31 May 1984Allowed
Amar Singh Vs Kehar Singh
High Court Of Himachal Pradesh · (1984) 13 ILR HP 266
High Courts30 May 1984Allowed
Radha Soami Satsang Beas Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · AIR 1985 HP 15 : (1984) 13 ILR HP 317
Constitution of India, 1950 — Article 226Himachal Pradesh Land Revenue Act, 1954 — Section 107, 12, 12(4), 17, 17(2)
High Courts28 May 1984
Surinder Kumar Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1984) 13 ILR HP 243
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(1), 10(2), 10(3), 10(4)Penal Code, 1860 (IPC) — Section 304A, 409
High Courts18 May 1984
Mangal Chand Vs Forest Department
High Court Of Himachal Pradesh · (1985) 2 ACC 130 : (1984) 13 ILR HP 259 : (1985) 1 LLJ 369
Workmens Compensation Act, 1923 — Section 10(1), 30
High Courts17 May 1984Allowed
Oriental Fire and General Insurance Co., Shimla Vs Mrs. Chitra Gupta and Others
High Court Of Himachal Pradesh · AIR 1985 HP 28 : (1984) 13 ILR HP 276
Motor Vehicles Act, 1939 — Section 95
High Courts15 May 1984
Behari Lal Gupta Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1984) CriLJ 1809 : (1984) 13 ILR HP 312
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 420, 468Prevention of Corruption Act, 1988 — Section 5(1)(e), 6
High Courts03 May 1984Dismissed
Smt. Leela Devi Vs Rangila Ram Rao
High Court Of Himachal Pradesh · AIR 1985 HP 22 : (1984) 13 ILR HP 269
Constitution of India, 1950 — Article 191Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Act, 1971 — Section 3
High Courts02 May 1984
Lall Chand Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1984) 13 ILR HP 231
Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968 — Section 10, 3, 4, 6Himachal Pradesh Good Conduct Prisoners (Temporary Release) Rules, 1969 — Rule 3, 3(2), 4
High Courts02 May 1984Allowed
Pradeep Timber Company, Dharampur and Another Vs H.P. State Forest Corporation Ltd., Shimla
High Court Of Himachal Pradesh · AIR 1985 HP 1 : (1984) 13 ILR HP 237
Constitution of India, 1950 — Article 12, 14, 226
High Courts01 May 1984
Sunka Ram Vs Gram Panchayat, Patta and Others
High Court Of Himachal Pradesh · AIR 1986 HP 63 : (1984) 13 ILR HP 250
Himachal Pradesh Panchayati Raj Act, 1968 — Section 19(1), 22
High Courts30 Apr 1984Dismissed
Secretary Marketing Committee Vs Amin Chand
High Court Of Himachal Pradesh · (1984) 13 ILR HP 226
Himachal Pradesh Agricultural Produce Markets Act, 1969 — Section 31(1), 32, 32(1), 4(3), 8Himachal Pradesh Agricultural Produce Markets Rules, 1971 — Rule 10, 7
High Courts26 Apr 1984
State of Himachal Pradesh Vs Loki Nand
High Court Of Himachal Pradesh · (1984) CriLJ 1272
Prevention of Food Adulteration Act, 1954 — Section 11, 13(2), 16(1)(a)(i)
High Courts24 Apr 1984
State of Himachal Pradesh Vs Shakti Parshad
High Court Of Himachal Pradesh · (1984) CriLJ 1812 : (1984) 13 ILR HP 168 : (1984) 2 RCR(Criminal) 343
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 304II
High Courts20 Apr 1984Dismissed
State Vs Loki Nand
High Court Of Himachal Pradesh · (1984) 13 ILR HP 221
Prevention of Food Adulteration Act, 1954 — Section 11, 13, 13(2), 13(2A), 13(2B)Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9A
High Courts13 Apr 1984Dismissed
State of H.P. Vs Jai Dev Ram
High Court Of Himachal Pradesh · (1984) 13 ILR HP 178
Constitution of India, 1950 — Article 100, 311, 58Limitation Act, 1963 — Section 6
High Courts09 Apr 1984Dismissed
Roshan Lal and Another Vs Dalipa
High Court Of Himachal Pradesh · AIR 1985 HP 8 : (1984) 13 ILR HP 174
Hindu Succession Act, 1956 — Section 15, 15(1), 16