High Courts07 Apr 1984Allowed
Kunkhun Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1984) 13 ILR HP 172
Punjab Land Revenue Act, 1887 — Section 150, 22Punjab Land Revenue Rules, 1956 — Rule 31, 32, 33, 34, 35
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1984
100 judgments · page 5 of 5
High Courts28 Mar 1984Dismissed
Ambalika Sharma Vs H.P. University and Another
High Court Of Himachal Pradesh · (1984) 13 ILR HP 155
Constitution of India, 1950 — Article 311Himachal Pradesh University First Ordinance, 1973 — Ordinance 6.34, Ordinance 6.35, Ordinance 6.41, Ordinance 6.74, Ordinance 6.75Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 14(1)
High Courts27 Mar 1984
Income Tax Officer Vs Rama Nand and Co. and Others
High Court Of Himachal Pradesh · (1987) 59 CTR 146 : (1987) 163 ITR 702 : (1987) 30 TAXMAN 434
Income Tax Act, 1961 — Section 194C, 194C(2), 276B
High Courts26 Mar 1984Dismissed
Darshan Singh Sethi Vs Shimla Municipal Corporation, Shimla
High Court Of Himachal Pradesh · AIR 1984 HP 77 : (1984) 13 ILR HP 50
Himachal Pradesh Courts Act, 1976 — Section 2, 28, 6, 7Himachal Pradesh Municipal Corporation Act, 1979 — Section 268, 268(1), 268(2), 282(2), 282(3)
High Courts20 Mar 1984Dismissed
Jindu and Others Vs Mahant Ram
High Court Of Himachal Pradesh · AIR 1985 HP 25 : (1984) 13 ILR HP 82
Civil Procedure Code, 1908 (CPC) — Section 115, 148
High Courts20 Mar 1984Dismissed
Advocate General of Govt. of H.P. Vs Smt. Leela Devi and Others
High Court Of Himachal Pradesh · (1985) ShimLC 33
Civil Procedure Code, 1908 (CPC) — Section 91, 92Penal Code, 1860 (IPC) — Section 204Transfer of Property Act, 1882 — Section 41, 49
High Courts20 Mar 1984
Advocate General of Government of H.P. Vs Leela Devi and Others
High Court Of Himachal Pradesh · (1984) 13 ILR HP 139
Civil Procedure Code, 1908 (CPC) — Section 91, 92Himachal Pradesh Court Fees Act, 1968 — Article 13Penal Code, 1860 (IPC) — Section 204
High Courts13 Mar 1984
Tarsem Kumar Sood Vs The Chief Engineer, H.P. P.W.D. and Others
High Court Of Himachal Pradesh · (1984) 13 ILR HP 37
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(11), 14(20), 14(23)Central Civil Services (Conduct) Rules, 1964 — Rule 3Central Civil Services (Temporary Service) Rules, 1965 — Rule 5
High Courts12 Mar 1984Dismissed
S.N. Bhatia and Another Vs State of H.P.
High Court Of Himachal Pradesh · (1984) 13 ILR HP 31
Constitution of India, 1950 — Article 14, 16
High Courts12 Mar 1984
Dr. Naresh Kumar Varmani, etc. Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1984 HP 66 : (1984) 13 ILR HP 57
Constitution of India, 1950 — Article 14, 16
High Courts06 Mar 1984
Brooke Bond Tea India Ltd. Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1984) CriLJ 1201 : (1984) 13 ILR HP 76
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7
High Courts05 Mar 1984Dismissed
Sita Ram Sharma Vs Narain Singh Swami
High Court Of Himachal Pradesh · (1984) 13 ILR HP 104
Conduct of Elections Rules, 1961 — Rule 13, 45, 90Representation of the People Act, 1951 — Section 117, 123, 123(5), 123(6), 46
High Courts05 Mar 1984
Ganeshi Lal and Others Vs Jagdish Chander Gupta and Others
High Court Of Himachal Pradesh · (1984) 13 ILR HP 88
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8, Order 39 Rule 1, Order 39 Rule 2Registration Act, 1908 — Section 49, 77Specific Relief Act, 1963 — Section 12, 13, 14
High Courts20 Jan 1984Allowed
Kamlesh Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1984) 13 ILR HP 15
Criminal Procedure Code, 1973 (CrPC) — Section 407(2)Penal Code, 1860 (IPC) — Section 302, 304
High Courts20 Jan 1984
Yogesh Sethi and Others Vs State of H.P.
High Court Of Himachal Pradesh · (1984) 13 ILR HP 12
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts12 Jan 1984Dismissed
Kaka Ram Vs Financial Commissioner, Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1985 HP 21 : (1984) 13 ILR HP 8
Himachal Pradesh Land Revenue Act, 1954 — Section 163, 171, 46
High Courts10 Jan 1984
Anil Chopra and Others Vs State of H.P.
High Court Of Himachal Pradesh · (1984) 13 ILR HP 279
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 302, 303, 304, 305, 306
High Courts09 Jan 1984Allowed
Tej Singh Nidharak Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · AIR 1985 HP 69 : (1984) 13 ILR HP 593
Mandi State Public Safety Ordinance, 2004 — Section 4Penal Code, 1860 (IPC) — Section 149, 225, 302, 307, 395
High Courts05 Jan 1984
Court on its own motion Vs Sherba and Another
High Court Of Himachal Pradesh · (1984) 13 ILR HP 21
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 320Prevention of Food Adulteration (Amendment) Act, 1964 — Section 10(4), 16(1), 6
High Courts04 Jan 1984Dismissed
Parkash Chand Anand, Mandi and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · AIR 1984 HP 47 : (1984) 13 ILR HP 1
Cinematograph Act, 1918 — Section 5Constitution of India, 1950 — Article 14Himachal Pradesh Cinemas (Regulation) Act, 1979 — Section 2, 9